High Courts25 Aug 1995
Assam Forest Employees Association Vs State of Assam and Another
Gauhati High Court · (1996) 1 GLJ 320
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 5 of 16
High Courts24 Aug 1995
Bafna Brothers Vs Savani Transport Pvt. Ltd. and Another
Gauhati High Court · (1996) ACJ 662
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Section 80
High Courts24 Aug 1995
Gobin Chandra Gohain Vs State of Arunachal Pradesh
Gauhati High Court · (1995) 2 GLJ 34
Constitution of India, 1950 — Article 226, 226
High Courts23 Aug 1995
Dhiraj Chandra Dutta Vs Assam Administrative Tribunal and Ors.
Gauhati High Court · (1996) 1 GLJ 375
Constitution of India, 1950 — Article 14, 14
High Courts23 Aug 1995
Chhakchhuak Lal Thlamuana Vs State of Mizoram
Gauhati High Court · (1995) 2 GLJ 556
High Courts22 Aug 1995Allowed
Indian Airlines and Another Vs Debashis Sutradhar and Others
Gauhati High Court · (1995) 3 GLR 359
Constitution of India, 1950 — Article 14, 16
High Courts21 Aug 1995
Khomdram Ningol Ningthemcha Ongbi Thambalnambi Devi Vs Laishram Ningol Leinambi Devi
Gauhati High Court · (1996) 1 GLJ 216 : (1995) 3 GLT 367
Civil Procedure Code, 1908 — Order 1 Rule 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts18 Aug 1995
Jogen Chandra Borah Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 137 : (1995) 3 GLT 265
Constitution of India, 1950 — Article 14, 14, 226, 226
High Courts16 Aug 1995
Oinam David Singh ; Ningthoujam Loken Singh Vs State of Manipur
Gauhati High Court · (1996) 1 GLJ 537
Constitution of India, 1950 — Article 21, 21, 226, 226
High Courts16 Aug 1995
On The Death of Md. Shah Nawaz His Legal Heirs Mustt Rafia Shah and Others Vs Hemraj Nahata
Gauhati High Court · (1995) 3 GLR 243
Assam Urban Areas Rent Control Act, 1972 — Section 12(3), 13(1), 5(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115, 151
High Courts14 Aug 1995
Union of India (UOI) Vs Salt Marketing Centre
Gauhati High Court · (1995) 3 GLR 361
Railways Act, 1989 — Section 73, 87(2)
High Courts11 Aug 1995Allowed
Timpack Private Limited Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 3 GLR 138
Constitution of India, 1950 — Article 226
High Courts11 Aug 1995Allowed
Maj. Shailendra Kumar Pathak Vs United India Insurance Co. Ltd. and Others
Gauhati High Court · (1996) ACJ 602
Motor Vehicles Act, 1988 — Section 173
High Courts11 Aug 1995
Swapan Ch. Sur and Another Vs State Bank of India and Another
Gauhati High Court · (1995) 3 GLR 379
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 50Civil Procedure Code, 1908 (CPC) — Section 24
High Courts11 Aug 1995
Dalbinder Singh Vs Vimal Kumar Jain
Gauhati High Court · (1995) 2 GLJ 393 : (1996) 2 GLR 69 : (1996) 1 GLT 7
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 405, 415
High Courts11 Aug 1995Allowed
Dibyendu Bhowmik Vs Jogesh Chandra Nath Poddar and Others
Gauhati High Court · (1995) 3 GLR 302
Evidence Act, 1872 — Section 102
High Courts11 Aug 1995
Krishna Roy Choudhury Vs Ranjit Roy Choudhury
Gauhati High Court · (1995) 3 GLR 370
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Aug 1995
Aristo Printers Pvt. Ltd. Vs Purbanchal Trade Centre
Gauhati High Court · (1995) 3 GLR 134
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts07 Aug 1995
Suresh Singh Vs State of Tripura and Ors.
Gauhati High Court · (1996) 1 GLJ 388 : (1996) 1 GLR 128 : (1996) 1 GLT 454
Constitution of India, 1950 — Article 16(4), 16(4), 16(4A), 16(4A)
High Courts04 Aug 1995
Ashutosh Das Vs Sushma Rani Das and Others
Gauhati High Court · (1995) 08 GAU CK 0007
Specific Relief Act, 1963 — Section 6, 9