High Courts03 Aug 1995
Jinu Rani Begum Vs Safar Ali
Gauhati High Court · (1995) 08 GAU CK 0030
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 30Criminal Procedure Code, 1973 (CrPC) — Section 151, 56
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 6 of 16
High Courts03 Aug 1995Allowed
Sudhir Chandra Dey Vs Saheda Begum and Another
Gauhati High Court · (1995) 3 GLR 305
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Aug 1995
Gurmeet Singh Vs Horimohan Paul
Gauhati High Court · (1995) 3 GLR 291
Assam Urban Areas Rent Control Act, 1972 — Section 7
High Courts01 Aug 1995Allowed
Ashok Kumar Choudhury Vs Union of India (UOI) and Others
Gauhati High Court · (1997) 3 GLR 257
Constitution of India, 1950 — Article 12, 226, 311(2)
High Courts31 Jul 1995
Kh.Moirangthou Singh : Moirangthem Beren Singh : Sh Shamu Singh : Manipur Home Guards Union : Md.Yaqup Ali Vs State of Manipur
Gauhati High Court · (1996) 1 GLJ 68 : (1995) 3 GLT 517
Constitution of India, 1950 — Article 14, 14, 16, 16, 21, 21Manipur Home Guards Act, 1966 — Section 4(4), 4(4)
High Courts31 Jul 1995Allowed
Kishan Gopal Agarwalla Vs Smt. Ramdulari Sah and Others
Gauhati High Court · AIR 1996 Guw 39
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Evidence Act, 1872 — Section 116
High Courts31 Jul 1995
Mohan Kumar Agarwala (Goenka) Vs On The Death of Joharimal Rasiwasia Substituted Legal Heirs Purushotham Rasiwasia and Others
Gauhati High Court · (1995) 3 GLR 233
High Courts28 Jul 1995
Shri Bhabendra Kumar Kalita Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1995 Guw 121
Constitution of India, 1950 — Article 14
High Courts28 Jul 1995
Laishram Yaima Singh Vs State of Manipur
Gauhati High Court · (1995) 2 GLJ 533 : (1996) 1 GLR 108 : (1996) 1 GLT 397
National Security Act, 1980 — Section 3(2), 3(2)
High Courts28 Jul 1995Dismissed
Shri N. Ranbir Singh Vs District Magistrate and Others
Gauhati High Court · (1996) CriLJ 2587
National Security Act, 1980 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 121, 121A, 307, 326, 34
High Courts28 Jul 1995
Chandra Nath Phookan Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 115
Assam Aided College Management Rules, 1976 — Rule 2Assam Education Department Selection Rules, 1981 — Rule 2
High Courts27 Jul 1995
Jayshree Tea and Industries Ltd. Vs Union of India
Gauhati High Court · (1995) 2 GLJ 204
Central Excises and Salt Act, 1944 — Section 11B, 11B
High Courts27 Jul 1995
Tapan Saikia; Rehena Sultana Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 316
Constitution of India, 1950 — Article 226, 226
High Courts27 Jul 1995
Sarda Plywood Industries Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 281
High Courts27 Jul 1995
Ananta Ram Kalita Vs Swajan Priya Kalita
Gauhati High Court · (1995) 2 GLJ 279 : (1996) 1 GLR 204 : (1996) 1 GLT 434
Civil Procedure Code, 1908 — Section 100, 101, 102, 103Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103
High Courts27 Jul 1995Dismissed
Basanta Nath Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 364
Constitution of India, 1950 — Article 226
High Courts27 Jul 1995
Kamal Chandra Dey Dr. Vs Niharkana Paul
Gauhati High Court · (1995) 2 GLJ 413
Civil Procedure Code, 1908 — Section 47Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Jul 1995
Priyabrata Das Vs Central Bank of India
Gauhati High Court · (1996) 1 GLJ 134 : (1996) 1 GLR 20 : (1996) 1 GLT 425
Civil Procedure Code, 1908 — Section 144, 47Civil Procedure Code, 1908 (CPC) — Section 144, 47