High Courts18 Dec 1995
State of Assam and Another Vs Rauf Ahmed and Ors.
Gauhati High Court · (1996) 2 GLJ 203
Electricity Rules, 1959 — Rule 4B, 4B
COURT ARCHIVE
Gauhati High Court judgments, 1995
272 judgments · page 1 of 14
High Courts14 Dec 1995
Tulashi Kumar Dutta (Civil Rule No.2583 of 1995); K and K Traders (Civil Rule No.2779 of 1995) Vs North Eastern Coal Fields
Gauhati High Court · (1996) 1 GLJ 253 : (1996) 1 GLR 177 : (1996) 1 GLT 34
Constitution of India, 1950 — Article 226, 226
High Courts14 Dec 1995
Assam Tea Corporation Ltd. Vs Mohijuli Tea Company
Gauhati High Court · (1996) 1 GLJ 236 : (1996) 2 GLR 19 : (1996) 3 GLT 669
Companies Act, 1956 — Section 434, 434, 435, 435, 437
High Courts14 Dec 1995
Naresh Chandra Goswami Vs Gauhati Municipal Corporation and Ors.
Gauhati High Court · (1996) 2 GLJ 44 : (1996) 1 GLT 319
Gauhati Municipal Corporation Act, 1971 — Section 425(2)(b), 425(2)(b), 72(1), 72(1)
High Courts14 Dec 1995
Indra Mohan Chetia Vs State of Assam
Gauhati High Court · (1996) 1 GLJ 25 : (1996) 1 GLR 332 : (1996) 1 GLT 26
High Courts14 Dec 1995
Assam Diploma Engineers Service Association Vs State of Assam
Gauhati High Court · (1996) 1 GLJ 263 : (1996) 3 GLT 21
Constitution of India, 1950 — Article 309, 309
High Courts08 Dec 1995
Snehalata Debya Vs Union of India
Gauhati High Court · (1996) 1 GLJ 506 : (1996) 3 GLT 345
Constitution of India, 1950 — Article 226, 226
High Courts06 Dec 1995
Ranjit Kumar Choudhury Vs On The Death of Amala Chakravarty Her Legal Heirs Gopesh Chakravarty
Gauhati High Court · (1996) 1 GLJ 148 : (1996) 1 GLT 279
Assam Urban Areas Rent Control Act, 1972 — Section 2(f), 2(f)Civil Procedure Code, 1908 — Order 1 Rule 13, Order 1 Rule 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9
High Courts06 Dec 1995
Vinay Cements Limited Vs State of Assam and Others
Gauhati High Court · AIR 1997 Guw 34
Evidence Act, 1872 — Section 115
High Courts01 Dec 1995
Nishithendu Dhar Vs State of Assam and Another
Gauhati High Court · (2006) 2 GLT 443 : (1998) 3 GLT 290
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 2Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 1
High Courts01 Dec 1995
Subhash Chandra Debnath Vs State of Tripura
Gauhati High Court · (1996) 1 GLJ 223 : (1996) 2 GLR 36 : (1996) 3 GLT 557
Evidence Act, 1872 — Section 113A, 113A, 113B, 113BPenal Code, 1860 — Section 498APenal Code, 1860 (IPC) — Section 498A
High Courts27 Nov 1995
Krishna Chandra Paul Vs Oil And Natural Gas Commission
Gauhati High Court · (1996) 1 GLJ 219 : (1996) 1 GLT 387
Constitution of India, 1950 — Article 226, 226
High Courts27 Nov 1995
All Manipur Graduate Doctors Association Vs Regional Institute of Medical Sciences
Gauhati High Court · (1996) 1 GLJ 107
Constitution of India, 1950 — Article 14, 14
High Courts24 Nov 1995
Bindeswar Muknia Vs Union of India
Gauhati High Court · (1996) 1 GLJ 174 : (1996) 1 GLR 443 : (1996) 1 GLT 563
Central Industrial Security Force Rules, 1969 — Rule 34, 34Constitution of India, 1950 — Article 226, 226
High Courts17 Nov 1995
Representative of Lois Kakching (Civil Rule No.800 of 1994); Manipur Scheduled Castes Welfare Association (Civil Rule No.839 of 1992); and Ors. Vs State of Manipur
Gauhati High Court · (1996) 1 GLJ 177 : (1996) 1 GLR 416 : (1996) 1 GLT 339
Constitution of India, 1950 — Article 341, 341
High Courts17 Nov 1995
State of Tripura Vs Sushendra Kumar Nath
Gauhati High Court · (1996) 1 GLJ 160 : (1996) 1 GLR 342 : (1996) 1 GLT 571
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14Hindu Marriage Act, 1955 — Section 17, 17
High Courts16 Nov 1995
Sougaijam Brojendro Singh Vs State of Manipur
Gauhati High Court · (1996) 1 GLJ 101 : (1996) 2 GLT 577
High Courts15 Nov 1995
MAKUM TEA CO. INDIA LTD. Vs COMMISSIONER OF TAXES and Others
Gauhati High Court · (1996) 131 CTR 404
Assam Agricultural Income Tax Act, 1939 — Section 8(2)(f)(vii)
High Courts15 Nov 1995
Makum Tea Company India Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (1996) 218 ITR 116
Assam Agricultural Income Tax Act, 1939 — Section 8, 8(2)