High Courts13 Jan 1995
Bimal Kumar Deb Medhi Vs State of Assam and Others
Gauhati High Court · (1995) 1 GLR 465
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 16 of 16
High Courts12 Jan 1995Dismissed
State of Manipur Vs Th. Kamini Kumar Singh
Gauhati High Court · (1995) 3 GLR 385
Constitution of India, 1950 — Article 14, 16
High Courts12 Jan 1995Dismissed
Kachuya Matsyajibi Samabai Samity Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 101
Assam Settlement of Fisheries Rules, 1953 — Rule 13
High Courts11 Jan 1995Dismissed
Judhistir Debnath and Another Vs Ramesh Chandra Nath and Others
Gauhati High Court · AIR 1996 Guw 91
High Courts10 Jan 1995Dismissed
Rashmimala Barua (Kakoti) Vs Deepali Devi and Others
Gauhati High Court · (1995) 1 GLR 255
Constitution of India, 1950 — Article 226
High Courts10 Jan 1995Allowed
Maskandar Ali Vs State of Assam
Gauhati High Court · (1995) CriLJ 1900
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Penal Code, 1860 (IPC) — Section 147, 302, 323, 324, 325
High Courts09 Jan 1995Allowed
Shri Arjun Chandra Das and Others Vs Ranjit Oja
Gauhati High Court · AIR 1995 Guw 108
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts09 Jan 1995Dismissed
Khangembam Daoji Singh Vs Smt. Yumnam Ningol Mema and Another
Gauhati High Court · (1995) CriLJ 2327
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)
High Courts06 Jan 1995Allowed
Salam Indira Devi Vs The State of Manipur and Another
Gauhati High Court · (1995) 3 GLR 126
High Courts05 Jan 1995
Manager, Borsabari Tea Estate Vs Additional Deputy Commissioner, Golaghat and Another
Gauhati High Court · (1995) 1 GLJ 201 : (1995) 1 GLT 120
Constitution of India, 1950 — Article 226, 226
High Courts05 Jan 1995Allowed
Manager, Borsapori Tea Estate Vs Addl. Deputy Commissioner and Another
Gauhati High Court · (1995) ACJ 1143 : (1999) 3 LLJ 393
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 3
High Courts04 Jan 1995Allowed
Vesopa Vs The State of Nagaland and Others
Gauhati High Court · (1995) 1 GLR 418
Nagaland Village and Area Council Act, 1978 — Section 22, 7
High Courts03 Jan 1995
COMMISSIONER OF INCOME TAX Vs NAGINIMARA VENEER and SAW MILLS (P.) LTD.
Gauhati High Court · (1996) 130 CTR 354
Income Tax Act, 1961 — Section 139(1)
High Courts03 Jan 1995
Commissioner of Income Tax Vs Naginimara Veneer and Saw Mills (P.) Ltd.
Gauhati High Court · (1996) 130 CTR 354
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(8)
High Courts03 Jan 1995
Commissioner of Wealth-tax Vs Smt. Taramani Devi Jalan
Gauhati High Court · (1996) 217 ITR 152
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts03 Jan 1995
Ram Nagina Roy and Others Vs Mohabir Kanu
Gauhati High Court · (1995) CriLJ 3084
Criminal Procedure Code, 1973 (CrPC) — Section 216, 227, 260, 313Penal Code, 1860 (IPC) — Section 323, 34, 420
High Courts03 Jan 1995Dismissed
Mustt. Sabira Khatun Vs Mustt. Syeda Fatema Khatoon
Gauhati High Court · AIR 1995 Guw 104
Civil Procedure Code, 1908 (CPC) — Section 100(1)Specific Relief Act, 1963 — Section 16, 32
High Courts03 Jan 1995Dismissed
Haokholien Guite and Others Vs The Registrar of Co-operative Societies and Others
Gauhati High Court · (1995) 3 GLR 152
Manipur Co-operative Societies Act, 1976 — Section 78(6)National Bank for Agriculture and Rural Development Act, 1981 — Section 2
High Courts03 Jan 1995
Commissioner of Income Tax Vs Union Flour Mills
Gauhati High Court · (1995) 01 GAU CK 0013
Income Tax Act, 1961 — Section 32