High Courts29 May 1995
Leishangthem Joychandra Singh Vs State of Manipur
Gauhati High Court · (1995) 2 GLJ 135
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 10 of 16
High Courts29 May 1995
United India Insurance Co. Ltd. Vs Stilian Phanrang and Others
Gauhati High Court · (1996) ACJ 227
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 173
High Courts24 May 1995Dismissed
Malin Chandra Gohain Vs State of Assam and Another
Gauhati High Court · (1995) 3 GLR 413
Constitution of India, 1950 — Article 311
High Courts24 May 1995
Pankaj Roy Vs State of Meghalaya and Others
Gauhati High Court · (1995) 2 GLR 264
Meghalaya State Electricity Board Rules, 1975 — Rule 10
High Courts24 May 1995
Lukram Chura Singh Vs State of Manipur
Gauhati High Court · (1995) 2 GLJ 127
Manipur Land Revenue and Land Reforms (Allotment of Land) Rules, 1962 — Rule 15(vii), 15(vii)Manipur Land Revenue and Land Reforms Act, 1960 — Section 99(2)(i), 99(2)(i)
High Courts23 May 1995
Jagadish Chandra Nath Vs State of Tripura
Gauhati High Court · (1995) 2 GLJ 122
Fundamental Rules — Rule 54(1), 54(1)
High Courts23 May 1995
Dibya Hash Goswami Vs Dibrugarh University
Gauhati High Court · (1995) 2 GLJ 65 : (1996) 2 GLT 179
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9, 9A, 9ADibrugarh University Leave Rules, 1968 — Rule 16(1), 16(1)
High Courts19 May 1995Allowed
Oil and Natural Gas Corporation Ltd. and Others Vs Prafulla Chandra Phukan
Gauhati High Court · (1995) 1 GLR 439
High Courts19 May 1995
Nowrangrai Rameswar and Another Vs Commissioner of Taxes and Others
Gauhati High Court · (1995) 2 GLR 256
Assam Sales Tax Act, 1947 — Section 31(1), 8Central Sales Tax Act, 1956 — Section 15, 16(1), 7, 7(1), 9(2)Income Tax Act, 1922 — Section 30
High Courts18 May 1995Allowed
Managing Committee of Powa Macca Dargah Sarif Vs The State of Assam and Others
Gauhati High Court · AIR 1996 Guw 7
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts16 May 1995Dismissed
Ghanshyam Lal Sharma and two Ors., W. Roselyngdoh and Syntan Roy Dewkhaid Vs North Eastern Hill University and Others
Gauhati High Court · (1995) 2 GLR 272
Constitution of India, 1950 — Article 14, 16, 236North Eastern Hill University Act, 1973 — Section 24
High Courts08 May 1995
Assam Chah Karmachari Sangha Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (1997) 3 LLJ 463
Industrial Disputes Act, 1947 — Section 11A
High Courts08 May 1995
Taranath Gogoi; Dwipen Konwar Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 382
Constitution of India, 1950 — Article 226, 226Fundamental Rules — Rule 56(b), 56(b)
High Courts08 May 1995
Golap Sarma Vs Guwahati Metropolitan Development Authority and Ors.
Gauhati High Court · (1995) 1 GLJ 395 : (1995) 2 GLT 365
Constitution of India, 1950 — Article 226, 226Metropolitan Development Authority Act, 1985 — Section 24, 24
High Courts07 May 1995
State of Assam Vs Margherita Mahakuma Prathamik Brittidhari Shikshak Sanmelani
Gauhati High Court · (1996) 2 GLJ 376 : (1997) 1 GLT 167
Constitution of India, 1950 — Article 226, 226
High Courts06 May 1995
Hijam Ibobi Singh Vs State of Manipur
Gauhati High Court · (1996) 2 GLJ 362
Constitution of India, 1950 — Article 26, 26, 26(d), 26(d)
High Courts05 May 1995
Commissioner of Wealth Tax Vs Master Anurag Bagaria
Gauhati High Court · (1995) 82 TAXMAN 47
Income Tax Act, 1961 — Section 212Wealth Tax Act, 1957 — Section 16(3), 27(1)
High Courts05 May 1995
Commissioner of Wealth Tax Vs Gaurishankar Agarwal
Gauhati High Court · (1995) 82 TAXMAN 97
Wealth Tax Act, 1957 — Section 16(3), 27(1)
High Courts05 May 1995
Commissioner of Income Tax Vs Structural and Mfg. Co. (P.) Ltd.
Gauhati High Court · (1995) 82 TAXMAN 107
Income Tax Act, 1961 — Section 139(1), 143(2), 256(1)
High Courts05 May 1995Dismissed
Apollo Machinery Mart Vs On the Death of Firoj Shah Mustt. Rausana Begum and Others
Gauhati High Court · AIR 1996 Guw 5
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10