High Courts16 Nov 1995
Sougaijam Brojendro Singh Vs State of Manipur
Gauhati High Court · (1996) 1 GLJ 101 : (1996) 2 GLT 577
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 2 of 16
High Courts15 Nov 1995
MAKUM TEA CO. INDIA LTD. Vs COMMISSIONER OF TAXES and Others
Gauhati High Court · (1996) 131 CTR 404
Assam Agricultural Income Tax Act, 1939 — Section 8(2)(f)(vii)
High Courts15 Nov 1995
Makum Tea Company India Ltd. Vs Commissioner of Taxes and Others
Gauhati High Court · (1996) 218 ITR 116
Assam Agricultural Income Tax Act, 1939 — Section 8, 8(2)
High Courts15 Nov 1995
Debendra Kumar Singh Vs North Eastern Regional Medical College Society
Gauhati High Court · (1996) 1 GLJ 94 : (1996) 1 GLR 374 : (1996) 1 GLT 327
Fundamental Rules — Rule 56(j), 56(j)
High Courts14 Nov 1995
Manoranjan Nath Vs Sumati Das
Gauhati High Court · (1996) 1 GLJ 112 : (1996) 1 GLR 434 : (1996) 1 GLT 182
Limitation Act, 1963 — Section 12(2), 12(2), 5, 5
High Courts10 Nov 1995
Zamira Begum Rahman Vs Assam State Electricity Board
Gauhati High Court · (1996) 1 GLJ 98
Constitution of India, 1950 — Article 226, 226
High Courts09 Nov 1995
High Court Bar Association of Tripura Vs Union of India
Gauhati High Court · (1996) 1 GLJ 116 : (1996) 1 GLT 195
Constitution of India, 1950 — Article 217(2)(a), 217(2)(a), 226, 226
High Courts08 Nov 1995
ABC India Ltd. and Another Vs Deputy Commissioner of Income Tax and Others
Gauhati High Court · (1996) 217 ITR 255
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 32
High Courts08 Nov 1995
Asom Raijyik Udyog Karmi Snagha Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 569
Constitution of India, 1950 — Article 166(1), 166(1)
High Courts07 Nov 1995
Amulya Sarkar Vs State of Tripura
Gauhati High Court · (1996) 1 GLJ 164 : (1996) 2 GLR 5 : (1996) 1 GLT 525
Tripura Land Revenue and Land Reforms Act, 1960 — Section 187(3), 187(3)
High Courts06 Nov 1995
Sunanda Chaudhuri Vs Ashok Kumar Chaudhuri
Gauhati High Court · (1996) 1 GLJ 103 : (1996) 1 GLR 474 : (1996) 1 GLT 187
Civil Procedure Code, 1908 — Order 5 Rule 19, Order 5 Rule 19A, Order 5 Rule 20Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 19A, Order 5 Rule 20Hindu Marriage Act, 1955 — Section 13, 13, 15, 15, 28, 28
High Courts02 Nov 1995
Manindra Chandra Sarkar Vs State of Tripura
Gauhati High Court · (1996) 1 GLJ 167 : (1996) 2 GLR 27 : (1996) 2 GLT 45
Tripura Land Revenue and Land Reforms (Allotment of Land) Rules, 1980 — Rule 12, 12, 15, 15
High Courts02 Nov 1995
Santosh Bhowmik and Another Vs State of Tripura
Gauhati High Court · (1996) 2 GLJ 11
Tripura Foodgrains (Distribution) Control Order, 1972 — Clause 14, Clause 14, Clause 15, Clause 15, Clause 19, Clause 19
High Courts02 Nov 1995
Maran Chandra Paul Vs State of Tripura
Gauhati High Court · (1997) CriLJ 715
Criminal Procedure Code, 1973 (CrPC) — Section 221(2), 357Penal Code, 1860 (IPC) — Section 375, 376, 415, 417
High Courts02 Nov 1995
Sajjan Kumar Jalan Vs State of Assam
Gauhati High Court · (1996) 1 GLJ 249 : (1996) 1 GLR 149 : (1995) 3 GLT 485
Constitution of India, 1950 — Article 226, 226
High Courts02 Nov 1995
G.S.1502065 Skt Prabhu Dayal Tiwari Vs Union of India and Ors.
Gauhati High Court · (1996) 1 GLJ 378 : (1996) 2 GLR 189 : (1996) 3 GLT 52
High Courts31 Oct 1995Allowed
Ghotovi Sema Vs State of Nagaland and Others
Gauhati High Court · (1996) ACJ 996
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 302, 34