High Courts10 Mar 1995
Rekha Rani Das; Commander 755 Brte Vs Gref Company; Rekha Rani Das
Gauhati High Court · (1995) 2 GLJ 193
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 13 of 16
High Courts10 Mar 1995Allowed
Rajen Gogoi Vs Union of India (UOI) and Others
Gauhati High Court · (1996) ACJ 310
Armed Forces (Special Powers) Act, 1958 — Section 5Constitution of India, 1950 — Article 226, 32Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
High Courts09 Mar 1995Allowed
Haobam Sunil Singh Vs State of Manipur and Others
Gauhati High Court · (1995) 3 GLR 390
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 137
High Courts09 Mar 1995Allowed
Shri Chiekhutso Vs State of Nagaland and Others
Gauhati High Court · AIR 1996 Guw 30
Nagaland Forest Act, 1968 — Section 33
High Courts08 Mar 1995
Dhansiram Agarwalla Vs Commissioner of Income Tax
Gauhati High Court · (1996) 217 ITR 4
Evidence Act, 1872 — Section 34Income Tax Act, 1961 — Section 143(3)
High Courts08 Mar 1995
Assam Company Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1996) 217 ITR 109
Income Tax Act, 1961 — Section 254, 256
High Courts08 Mar 1995Allowed
Banbor Sawkmie Vs New India Assurance Co. Ltd.
Gauhati High Court · (1996) ACJ 1138
Motor Vehicles Act, 1988 — Section 173
High Courts07 Mar 1995
Lnk/297 Joges War Bordoloi Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 47
Fundamental Rules — Rule 56(b), 56(b)
High Courts06 Mar 1995Dismissed
Gotimayum Damudor Sharma and Others Vs State of Manipur and Others
Gauhati High Court · (1995) 3 GLR 113
Civil Procedure Code, 1908 (CPC) — Section 115, 5Manipur Land Revenue and Land Reform Rules, 1961 — Rule 135Manipur Land Revenue and Land Reforms Act, 1960 — Section 11(3), 93, 93(1), 94, 95
High Courts02 Mar 1995
Senaram Das Vs Kashiram Das
Gauhati High Court · (1995) CriLJ 3290
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 399, 401
High Courts02 Mar 1995
Promod Tamuly Vs Kanak Chandra Moran and Another
Gauhati High Court · (1996) 2 GLJ 51 : (1996) 3 GLT 643
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 420
High Courts01 Mar 1995Dismissed
Satyajit Kumar Baruah Vs Assam Tea Brokers Pvt. Ltd. and Another
Gauhati High Court · (1995) CriLJ 2361
Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1)Penal Code, 1860 (IPC) — Section 120B, 403, 405, 406, 408
High Courts01 Mar 1995Dismissed
Atul Chandra Bora Vs Assam Tea Brokers Pvt. Ltd., Gawahati
Gauhati High Court · AIR 1995 Guw 73
Civil Procedure Code, 1908 (CPC) — Section 10, 151Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Feb 1995
Sambhupada Majumdar Vs Union of India
Gauhati High Court · (1995) 2 GLJ 183
Constitution of India, 1950 — Article 226, 226
High Courts24 Feb 1995
K.P. Kunjappan Vs The Union of India (UOI) and Another
Gauhati High Court · (1995) 2 GLR 50
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 28Constitution of India, 1950 — Article 226
High Courts23 Feb 1995Dismissed
Md. Jinnat Goni Vs Chief Conservator of Forest, Assam, Rehabari, Guwahati-B and Others
Gauhati High Court · AIR 1995 Guw 111
Assam Forest Regulations, 1891 — Rule 2, 40, 41
High Courts22 Feb 1995
Lalzakhama and Another Vs Retluanga and Another
Gauhati High Court · (1995) 1 GLJ 462 : (1995) 3 GLT 105
Constitution of India, 1950 — Article 226, 226
High Courts19 Feb 1995
Indian Trading Corpn. Vs Commissioner of Income Tax
Gauhati High Court · (1995) 80 TAXMAN 291
Income Tax Act, 1922 — Section 10(2)(xv), 34Income Tax Act, 1961 — Section 10(2)(xv), 256(2), 37, 37(1), 7
High Courts17 Feb 1995
Banajit Bagchi Vs State of Tripura and Others
Gauhati High Court · (1995) 3 GLR 116