High Courts17 Feb 1995Allowed
Athokpam Satyabrata Singh Vs State of Manipur and Others
Gauhati High Court · (1997) 3 LLJ 416
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 14 of 16
High Courts16 Feb 1995Allowed
Athokpam Satyabrata Singh Vs State of Manipur and Others
Gauhati High Court · (1996) 3 LLJ 721
Constitution of India, 1950 — Article 14, 16
High Courts16 Feb 1995
Sudarshan Plywood Industries Ltd. Vs Union of India (UOI)
Gauhati High Court · (1995) 79 ELT 59
Central Excise Rules, 1944 — Rule 10, 173B, 173C, 173F, 173G(1)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 3, 35, 35AConstitution of India, 1950 — Article 226
High Courts16 Feb 1995
All Assam Lawyers'' Association and Others Vs Ashok Kumar Borah and Others
Gauhati High Court · AIR 1995 Guw 95
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Constitution of India, 1950 — Article 227
High Courts14 Feb 1995
Nepal Chandra Ghosh Vs Sudhir Ranjan Sharma
Gauhati High Court · (1995) 2 GLJ 115
Registration Act, 1908 — Section 32, 32, 33, 33, 33(1)(c)Tripura Land Revenue and Land Reforms Act, 1960 — Section 133, 133, 134, 134
High Courts14 Feb 1995Dismissed
Gouranga Chandra Saha Vs Rajendra Chandra Paul
Gauhati High Court · (1995) 2 GLR 152
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Transfer of Property Act, 1882 — Section 106, 111
High Courts14 Feb 1995
Dr. Arun Bhandari Vs Mrs. Banuo Jamir and Others
Gauhati High Court · (1995) CriLJ 3836
Constitution of India, 1950 — Article 14, 16, 41
High Courts14 Feb 1995
Takiuddin Ahmed Vs State of Nagaland and Others
Gauhati High Court · (1995) 2 GLR 55
High Courts13 Feb 1995
Ashok Kumar Maheswari Vs Gauhati Municipal Corporation
Gauhati High Court · (1998) 3 GLJ 597
Constitution of India, 1950 — Article 226, 226Gauhati Municipal Corporation Act, 1971 — Section 337(2), 337(2)
High Courts10 Feb 1995
Indian Trading Corporation Vs Commissioner of Income Tax
Gauhati High Court · (1995) 02 GAU CK 0033
Income Tax Act, 1961 — Section 37
High Courts10 Feb 1995Allowed
Union of India (UOI) Vs Hasija Coal Traders
Gauhati High Court · AIR 1995 Guw 113
Railways (Punitive Charges for Overloading of Wagon) Rules, 1990 — Rule 1Railways Act, 1989 — Section 73
High Courts09 Feb 1995Allowed
L. Shyamkishore Singh and Another Vs State of Manipur and Another
Gauhati High Court · (1995) 3 GLR 157
Constitution of India, 1950 — Article 39
High Courts09 Feb 1995
United India Insurance Co.Ltd Vs Dilip Chakraborty; Swapan Bhattacharjee
Gauhati High Court · (1995) 2 GLJ 107
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140, 140
High Courts07 Feb 1995Dismissed
Union of India (UOI) Vs H.G. Khemani and Others
Gauhati High Court · AIR 1996 Guw 90
Arbitration Act, 1940 — Section 20, 8(2)
High Courts07 Feb 1995
Aluminium Industries (P) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1995) 2 GLR 216
Income Tax Act, 1961 — Section 142(2A), 143(2), 144, 256(2)
High Courts06 Feb 1995
Narayan Chandra Mazumdar Vs Director of Higher Education and Others
Gauhati High Court · (1995) 1 GLR 471
Assam Aided Colleges Employees Rules, 1960 — Rule 5Assam Education Department Selection Rules, 1981 — Rule 10, 10(2), 11, 6
High Courts06 Feb 1995
State of Assam Vs Prosen Kumar Roy and Ors.
Gauhati High Court · (1995) 1 GLJ 258 : (1995) 2 GLT 282
High Courts03 Feb 1995
Commissioner of Income Tax Vs Samsul Huda
Gauhati High Court · (1995) 02 GAU CK 0032
Income Tax Act, 1961 — Section 254
High Courts03 Feb 1995
Nivarani Dhar Vs Bhupesh Chandra Adhikari
Gauhati High Court · (1995) 2 GLJ 17
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115