High Courts03 Apr 1995Dismissed
S.K. Banerjee Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 2 GLR 98
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 12 of 16
High Courts03 Apr 1995Dismissed
G.L. Agarwalla Eastern Enterprises and Another Vs State of Assam and Others
Gauhati High Court · (1995) 2 GLR 83
Constitution of India, 1950 — Article 14, 226
High Courts03 Apr 1995
Santosh kumar harlalka: Jaspal Rupani: Raitani Engineering Works: Atul Bora: Bhowrilal Agarwalla: Technocom: Ns Construction Company: Vs State of Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 333
Assam General Sales Tax Act, 1993 — Section 27, 27
High Courts31 Mar 1995
Doloo Tea Co. (India) Limited. Vs The Eastern Food Products (P) Ltd. The Eastern Food Products (Pvt.) Ltd. Vs State of Assam and Others
Gauhati High Court · (1995) 2 GLR 66
High Courts31 Mar 1995
Sapam Nishikanta Singh Vs State of Manipur and Others
Gauhati High Court · AIR 1995 Guw 117
Constitution of India, 1950 — Article 14, 226
High Courts31 Mar 1995
Prafulla Kalita Vs Oil and Natural Gas Commission and Others
Gauhati High Court · (1997) 3 LLJ 401
Staff Regulations of Oil and Natural Gas Commission — Rule 27
High Courts31 Mar 1995Dismissed
Dwipen Kaiborta Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 28
Assam Aided College Management Rules, 1976 — Rule 18Constitution of India, 1950 — Article 14, 16, 226
High Courts31 Mar 1995Allowed
Nezone Tubes Limited Vs The State of Assam and Others
Gauhati High Court · (1995) 2 GLR 235
Assam Finance (Sales Tax) Act, 1956 — Section 3BAssam Industries (Sales Tax Concessions) Act, 1986 — Section 3, 3(1), 3(2), 4, 4(1)Assam Industries (Sales Tax Concessions) Rules, 1988 — Rule 3, 4, 4(1)
High Courts31 Mar 1995Dismissed
Ajoy Singhania and Others Vs Secretary, Meghalaya Electricity Department
Gauhati High Court · (1995) 2 GLR 125
Electricity (Supply) Act, 1948 — Section 46, 49Electricity Act, 1910 — Section 10
High Courts31 Mar 1995
Sqn. Ldr Gyan Prakash Narayan Gupta Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 2 GLR 333
Air Force Act, 1950 — Section 19Air Force Rules, 1969 — Rule 16, 16(8)
High Courts30 Mar 1995
Md. Abdul Mazid Vs Commissioner of Income Tax
Gauhati High Court · (1995) 03 GAU CK 0016
Income Tax Act, 1961 — Section 143(2)
High Courts30 Mar 1995
Subhendu Hom Roy Vs State of Tripura
Gauhati High Court · (1995) 2 GLJ 402
Central Civil Services (Pension) Rules, 1972 — Rule 9, 9
High Courts28 Mar 1995
Dr. Sulochana Bawri Vs The Shillong College and Others
Gauhati High Court · (1995) 2 GLR 110
Constitution of India, 1950 — Article 226
High Courts24 Mar 1995
Prasanta Kumar Bose Vs Md Nuruddin
Gauhati High Court · (1995) 1 GLJ 278 : (1995) 2 GLR 323 : (1995) 2 GLT 182
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(c), 5(1)(c)Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Mar 1995
Lalrinkima Hnamte Vs State of Mizoram and Ors.
Gauhati High Court · (1995) 1 GLJ 470
Constitution of India, 1950 — Article 226, 226
High Courts20 Mar 1995
The Managing Committee, Pub-Baralimari High School and Another Vs State of Assam and Eleven and Others
Gauhati High Court · (1995) 2 GLR 141
Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 4, 6Penal Code, 1860 (IPC) — Section 420, 468, 470, 471
High Courts20 Mar 1995Allowed
Corporal Sharma, A.K. Vs Union of India (UOI) and Another
Gauhati High Court · (1995) 3 GLR 18
Air Force Act, 1950 — Section 138, 161(1), 161(2), 71, 72Air Force Rules, 1969 — Rule 121(2), 24, 24(1), 24(2), 24(3)Army Act, 1950 — Section 52
High Courts15 Mar 1995Dismissed
State of Manipur Vs All Manipur Regular Post Vacancies Substitute Teachers'' Association and Others
Gauhati High Court · AIR 1996 Guw 1
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts14 Mar 1995
Ng. Pashot Devi and Others Vs L. Sulochana Devi and Seven Ors.
Gauhati High Court · (1995) 3 GLR 85
Manipur Co-operative Societies Act, 1976 — Section 78A