High Courts05 May 1995
Debabrata Bhaumik Vs Sarmistha Sau
Gauhati High Court · (1995) 2 GLR 200
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 11 of 16
High Courts05 May 1995Allowed
Union of India (UOI) Vs Assam Hard Board Ltd.
Gauhati High Court · (1995) 80 ELT 41
Central Excises and Salt Act, 1944 — Section 11B, 11B(4), 11B(5), 15A, 35Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts05 May 1995
Commissioner of Income Tax Vs Tulsi Govinda Baruah
Gauhati High Court · (1995) 81 TAXMAN 575
Income Tax Act, 1961 — Section 139(1), 139(3), 256(1), 80
High Courts05 May 1995
Commissioner of Wealth Tax Vs Kum Kum Bagaria
Gauhati High Court · (1995) 82 TAXMAN 44
Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 16(3), 27(1)
High Courts05 May 1995
Commissioner of Wealth Tax Vs Ramewater Sikaria
Gauhati High Court · (1995) 81 TAXMAN 458
Wealth Tax Act, 1957 — Section 27(1), 5(1)(iv)
High Courts05 May 1995
Commissioner of Income Tax Vs Ramgopal Mody
Gauhati High Court · (1995) 82 TAXMAN 29
Income Tax Act, 1961 — Section 2(23), 256(1), 256(2), 64, 64(1)(i)Partnership Act, 1932 — Section 4
High Courts05 May 1995
Commissioner of Wealth Tax Vs Jiwan Ram Chokhani
Gauhati High Court · (1995) 82 TAXMAN 86
Wealth Tax Act, 1957 — Section 27(1), 5(1)(iv)
High Courts02 May 1995Allowed
Bimalendu Bhagabati Vs Assam Government Construction Corporation Limited and Others
Gauhati High Court · (1995) 3 GLR 405
Constitution of India, 1950 — Article 226
High Courts02 May 1995Dismissed
K.L. Trading Co. Pvt. Ltd. Vs State of Meghalaya and Others
Gauhati High Court · AIR 1996 Guw 17
Constitution of India, 1950 — Article 14, 226, 299
High Courts28 Apr 1995
U. Swindro Lyngdoh Vs U. Dwik Syiemiong and Others
Gauhati High Court · AIR 1996 Guw 87
Constitution of India, 1950 — Article 226Khasi Hills (Establishment, Management and Control of Markets) Regulation, 1979 — Section 2, 6(3), 8
High Courts26 Apr 1995
Jitendra Nath Barthakur Vs Chairman, Assam Co-operative Jute Mills Ltd.
Gauhati High Court · (1995) 1 GLJ 401 : (1998) 4 GLT 489 : (1995) 2 GLT 291
Constitution of India, 1950 — Article 226, 226
High Courts26 Apr 1995
Valsarajan N.K. and Others Vs Indian Banks Association and Others
Gauhati High Court · (1997) 3 LLJ 420
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 18
High Courts24 Apr 1995
Sri Matilal Jindal Vs State of Assam and Another
Gauhati High Court · (1995) CriLJ 3745
High Courts24 Apr 1995
Ka Binti Rumnong Vs P.S. Dkhar and Others
Gauhati High Court · AIR 1996 Guw 13
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts05 Apr 1995Dismissed
Ch. Angou Singh and Others Vs State of Manipur and Others
Gauhati High Court · (1995) 3 GLR 462
High Courts05 Apr 1995
Afruza Begum Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 50 : (1995) 2 GLR 387 : (1995) 2 GLT 526
High Courts05 Apr 1995Allowed
Jagadish Chandra Mandloi Vs Oil and Natural Gas Commission and Others
Gauhati High Court · (1996) 3 LLJ 740
Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Conduct, Discipline and Appeal) Regulations, 1976 — Regulation 36, 37(4)Oil and Natural Gas Commission (Terms and Conditions of Appointment and Services) Regulations, 1975 — Regulation 24
High Courts05 Apr 1995
Md.Abdul Rahim Vs State af Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 520 : (1995) 2 GLR 401 : (1995) 2 GLT 356
Assam Panchayati Raj (Financial) Rules, 1990 — Rule 59(2)(ii), 59(2)(ii)Constitution of India, 1950 — Article 226, 226
High Courts04 Apr 1995Allowed
Kanubari Forest Products (P) Ltd. and Others Vs State of Nagaland
Gauhati High Court · (1995) 2 GLR 31
Assam Taxation (On Goods Carried by Road or on Inland Waterways) Act, 1961 — Section 23Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 205, 226, 265
High Courts04 Apr 1995Allowed
All Manipur Temporary Veterinary Field Assistants Association and Two Ors. and The All Manipur Vety. (In Service) F.A. Trained Employees'' Association and Another Vs State of Manipur and Others
Gauhati High Court · (1995) 3 GLR 374