High Courts06 Sept 1995
Pu C.Lalawia Vs State of Mizoram
Gauhati High Court · (1995) 2 GLJ 25
Constitution of India, 1950 — Article 226, 226Mizoram Board of School Education Act, 1975 — Section 13(4), 13(4)
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 4 of 16
High Courts06 Sept 1995
P. Das and Company Vs Deputy Commissioner of Income Tax and Others
Gauhati High Court · (1996) 132 CTR 16 : (1996) 217 ITR 29
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 151, 154, 154(1), 250, 251
High Courts05 Sept 1995Dismissed
Tinumayang AO and Shri Khekishe Sema Vs State of Nagaland and Others
Gauhati High Court · (1995) 3 GLR 458
High Courts05 Sept 1995
Assam Drug Dealers'' Association Vs Commissioner of Taxes and Others
Gauhati High Court · (1995) 3 GLR 257
Essential Commodities Act, 1955 — Section 3
High Courts05 Sept 1995
Md.Abdul Salem Vs Jiflul Haque
Gauhati High Court · (1995) 2 GLJ 405 : (1996) 2 GLR 74 : (1996) 1 GLT 528 : (1995) 3 GLT 566
Penal Code, 1860 — Section 24, 405Penal Code, 1860 (IPC) — Section 24, 405
High Courts04 Sept 1995
Kshirod Chandra Baruah Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 542 : (1996) 1 GLR 60 : (1995) 3 GLT 507
Fundamental Rules — Rule 56(c), 56(c)
High Courts01 Sept 1995
Kh.Bobi Singh Vs State Bank of India
Gauhati High Court · (1996) 1 GLJ 74 : (1995) 3 GLT 385
Constitution of India, 1950 — Article 226, 226
High Courts01 Sept 1995Allowed
Banamali Sengupta and Others Vs Satyendra Nath Sen and Others
Gauhati High Court · (1995) 3 GLR 425
Assam Urban Areas Rent Control Act, 1972 — Section 94Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Sept 1995
Mohendra Patgiri Vs Governing Body, North Kamrup College
Gauhati High Court · (1996) 1 GLJ 73 : (1995) 3 GLT 460
Assam Aided College Management Rules, 1976 — Rule 18, 18
High Courts31 Aug 1995Allowed
Man Singh Praja Vs State of Assam
Gauhati High Court · (1996) CriLJ 1379
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157Penal Code, 1860 (IPC) — Section 302
High Courts30 Aug 1995
K.Tilosis Syiemiong Vs Darbar of Langrin Syiemship
Gauhati High Court · (1996) 1 GLJ 212
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts29 Aug 1995Allowed
Oriental Insurance Company Ltd. Vs Sita Ram Mahato and Another
Gauhati High Court · (1998) 3 GLR 65
Workmens Campensation (Amendment) Act, 1984 — Section 4
High Courts29 Aug 1995
Upendra Reang Vs State of Tripura and Others
Gauhati High Court · (1995) 3 GLR 307
Constitution of India, 1950 — Article 226, 332(3), 332(3A), 371FTripura Tribal Areas Autonomous District Council (Constitution, Election and Conduct of Business) Rules, 1985 — Rule 106(1), 14(2), 6, 7, 8Tripura Tribal Areas Autonomous District Council Act, 1979 — Section 2, 5, 6, 6(2)
High Courts29 Aug 1995
Harin Chandra Das Vs Pradip Chowdhury and Ors.
Gauhati High Court · (1996) 1 GLJ 329
High Courts28 Aug 1995
Commissioner of Income Tax Vs Assam Asbestos Ltd.
Gauhati High Court · (1995) 215 ITR 847
Income Tax Act, 1916 — Section 256, 37, 37(3A), 37(3B)
High Courts28 Aug 1995
Anil Gogoi Vs State of Assam
Gauhati High Court · (1995) 3 GLR 443
Criminal Procedure Code, 1973 (CrPC) — Section 13, 3Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 1995
Satya Sandhya Das Vs Chintamani Sharma and Ors.
Gauhati High Court · (1995) 1 GLJ 517 : (1995) 2 GLR 287 : (1995) 2 GLT 332
High Courts25 Aug 1995
President Gauhati Refinery High School Siksyak Karmachari Santha Vs State of Assam
Gauhati High Court · (1996) 1 GLJ 521
Constitution of India, 1950 — Article 226, 226
High Courts25 Aug 1995
Jadav Chandra Das Vs Gauhati Municipal Corporation
Gauhati High Court · (1996) 1 GLJ 43 : (1995) 3 GLT 588
Constitution of India, 1950 — Article 226, 226Gauhati Municipal Corporation Act, 1971 — Section 337, 337