High Courts23 Dec 1994
Dr. Sanjeeb Roy Baruah and Others Vs State of Assam and Others
Gauhati High Court · (1995) 2 GLR 115
COURT ARCHIVE
Gauhati High Court judgments, 1994
250 judgments · page 1 of 13
High Courts22 Dec 1994
Rajesh Sundaram : Pubali Bordoloi : Ganesh Chandra Mandal Vs Dibrugarh University and Ors.
Gauhati High Court · (1995) 1 GLJ 251 : (1995) 1 GLT 259
High Courts20 Dec 1994Allowed
Pradip Kumar Dahotia Vs Smti. Chenu Prabha Choudhury (Barman)
Gauhati High Court · (1995) 1 GLR 243
Constitution of India, 1950 — Article 215Contempt of Courts (Gauhati High Court) Rules, 1977 — Rule 12Contempt of Courts Act, 1971 — Section 19(1)
High Courts20 Dec 1994
Md.Rahimulla Vs State of Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 121
Constitution of India, 1950 — Article 226, 226
High Courts20 Dec 1994Allowed
Amal Kumar Purkayastha Vs Smt. Cheru Prabha Choudhury (Barman)
Gauhati High Court · (1995) CriLJ 1718
Constitution of India, 1950 — Article 215Contempt of Courts (Gauhati High Court) Rules, 1977 — Rule 12Contempt of Courts Act, 1971 — Section 19(1)
High Courts20 Dec 1994Allowed
Hem Chandra Talukdar and Md. Sultan Ahmed Vs State of Assam
Gauhati High Court · (1995) 2 GLR 349
Essential Commodities Act, 1955 — Section 12AB, 7
High Courts16 Dec 1994Dismissed
Md. Kubat Ali and Others Vs Smt. Pinjira Begum
Gauhati High Court · (1995) CriLJ 1754
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482
High Courts15 Dec 1994
Hemkholam Khongsi Vs State of Manipur and Ors.
Gauhati High Court · (1995) 1 GLJ 58
High Courts15 Dec 1994Dismissed
Dr. (Ms) Kuntala Patra Vs Gauhati University and Others
Gauhati High Court · (1995) 1 GLR 148
Gauhati University Act, 1947 — Section 15A, 5University Grants Commission Act, 1956 — Section 12, 13, 14, 25, 26
High Courts15 Dec 1994Dismissed
Ningthaukhonggam Ningol Laisharam Ongbi Ibema Devi Vs Huidrom Mani Singh and Others
Gauhati High Court · (1995) 3 GLR 419
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Succession Act, 1925 — Section 276, 295, 63Transfer of Property Act, 1882 — Section 3
High Courts14 Dec 1994
Sonarighat Public Ferry Owners Association Vs State of Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 63
Assam Inland Water Control Management Ferry Rules, 1966 — Rule 4(2), 4(2)Constitution of India, 1950 — Article 226, 226
High Courts14 Dec 1994Dismissed
T. Taulzathang Vs State of Manipur and Another
Gauhati High Court · (1995) 2 GLR 13
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12Constitution of India, 1950 — Article 226, 311(2)
High Courts14 Dec 1994
T.Tualzathang Vs State of Manipur and Another
Gauhati High Court · (1995) 1 GLJ 464 : (1995) 2 GLR 13 : (1995) 2 GLT 91
Constitution of India, 1950 — Article 226, 226
High Courts13 Dec 1994Allowed
Rajinder Singh Yadav Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 1 GLR 335
Central Reserve Police Force Rules, 1955 — Rule 105(5)Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Dec 1994
Bhaskar Jyoti Paul Vs State af Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 74 : (1995) 1 GLT 291
Constitution of India, 1950 — Article 226, 226Assam Higher Secondary Education Act, 1984 — Clause 36, Clause 36, 36(ii), 36(ii)
High Courts12 Dec 1994
Md. Harun Ali Rashid Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 78
Assam Panchayat Raj Act, 1947 — Section 43
High Courts09 Dec 1994
Dhubri Zila Anusuchit Jati Parishad and Another Vs The State of Assam and Others
Gauhati High Court · (1995) 2 GLR 315
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 4, 4(6), 4(7)Constitution of India, 1950 — Article 14, 16Scheduled Castes Scheduled Tribes (Reservation of Vacancies and Services and Posts) Act, 1978 — Section 13, 4, 5, 7
High Courts08 Dec 1994
Assam State Electricity Board and Ors. Vs Prabin Hensua : Jattn Handique :Jasim Ali : Maniram Swargiary : Chandra Bora Mahendra Gogoi: Philip Urang: Powai Gogoi: Babul Tanti: Hemanta Konwar
Gauhati High Court · (1995) 1 GLJ 65
Constitution of India, 1950 — Article 226, 226
High Courts07 Dec 1994
Gar Ali Byabasayi Santha.Jorhat Vs State of Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 119