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Gauhati High Court judgments, 1995

319 judgments · page 7 of 16

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High Courts26 Jul 1995

Indo Mercantiles Private Ltd. Vs State of Assam

Gauhati High Court · (1995) 2 GLJ 36

Assam Excise Act, 1910 — Section 19, 19Assam Excise Rules, 1945 — Rule 93, 93
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High Courts25 Jul 1995

Jagdish Chandra Roy Vs State of Assam

Gauhati High Court · (1995) 2 GLJ 15

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High Courts25 Jul 1995

Assam Apex Handicraft and Marketing Co-Operative Society Limited and Another Vs State of Assam and Others

Gauhati High Court · (1995) 3 GLR 297

Assam Co-operative Societies Act, 1949 — Section 65(2)(IV)Assam Co-Operative Societies Rules, 1953 — Rule 19Constitution of India, 1950 — Article 226
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High Courts25 Jul 1995

Praneswar Baishya Vs Assam State Cooperative Marketing and Consumer Federation Limited

Gauhati High Court · (1995) 2 GLJ 295 : (1995) 3 GLT 44

Constitution of India, 1950 — Article 12, 12
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High Courts24 Jul 1995Allowed

On The Death of Sushil Chandra Dey His Legal Heirs - Smt. Bina Rani Dey and Others Vs Taraknath and Others

Gauhati High Court · (1995) 3 GLR 96

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High Courts24 Jul 1995

Inspector of Schools Vs Dilip Robidas

Gauhati High Court · (1995) 2 GLJ 308

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High Courts24 Jul 1995Dismissed

Sohrab Ali Vs State of Assam and Others

Gauhati High Court · (1995) 3 GLR 160

Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 241(2)
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High Courts21 Jul 1995

S.R.Wanswett Vs Governing Body of Sohra College and Ors.

Gauhati High Court · (1996) 1 GLJ 371

Constitution of India, 1950 — Article 226, 226
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High Courts20 Jul 1995

Haridhan Banerjee Vs Bhadrawati Goswami and Others

Gauhati High Court · AIR 1996 Guw 84

Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 47
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High Courts20 Jul 1995

Kamprup Paper Mills Limited; Purbanchal Timber and Industries Pvt.Ltd; Durgapur Tea Company ; Shreeram Boards and Penals Pvt.Limited; Jhamku Devi Buc Vs Assam State Electricity Board

Gauhati High Court · (1995) 2 GLJ 256

Electricity (Supply) Act, 1948 — Section 49, 49
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High Courts18 Jul 1995

Gokul Chandra Das Vs Satish Chandra Das

Gauhati High Court · (1995) 2 GLJ 440 : (1995) 3 GLT 121

Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 114
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High Courts17 Jul 1995

Bidyut Das Vs Dipika Majumder

Gauhati High Court · (1996) 1 GLJ 365

Hindu Marriage Act, 1955 — Section 12(1)(c), 12(1)(c)
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High Courts14 Jul 1995

Kashmir Lalnoatay Vs Union of India

Gauhati High Court · (1995) 2 GLJ 274 : (1996) 3 GLT 10

Constitution of India, 1950 — Article 14, 14, 16, 16
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High Courts14 Jul 1995Dismissed

Kalicharan Book Sellers Vs Manmath Choudhury and Another

Gauhati High Court · (1996) ACJ 408

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High Courts14 Jul 1995Allowed

The Chairman, Development Authority and Others Vs S. Adinarayan and Another

Gauhati High Court · (1995) 3 GLR 236

Constitution of India, 1950 — Article 311, 311(2)Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 6(1), 9(2)
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High Courts13 Jul 1995

Dilip Kumar Roy Cohudhury Vs State of Tripura

Gauhati High Court · (1996) 1 GLJ 530

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High Courts07 Jul 1995Dismissed

United India Insurance Company and Others Vs Tamuly L.N. and Others

Gauhati High Court · (1997) 3 LLJ 1170

Workmens Compensation Act, 1923 — Section 3, 4A
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High Courts07 Jul 1995

All Assam Higher Secondary Teachers and Employees'' Association and Another Vs The State of Assam and Others The State of Assam and Others Vs State os Assam and Another

Gauhati High Court · (1995) 3 GLR 89

Assam Education Department Selection Rules, 1981 — Rule 7(2)Assam Higher Secondary Education Act, 1984 — Section 24Assam Secondary Education (Provincialisation) Act, 1977 — Section 3(3), 4
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High Courts05 Jul 1995

Oil and Natural Gas Commission Vs Commissioner of Taxes and Others

Gauhati High Court · (1995) 3 GLR 32

Assam Sales Tax Act, 1947 — Section 2(3), 30(4)Central Sales Tax Act, 1956 — Section 14, 14(2), 17(2), 17(4), 3Constitution of India, 1950 — Article 226, 286, 300A, 301, 32
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High Courts05 Jul 1995

Nurul Haque Vs State of Assam

Gauhati High Court · (1995) 2 GLJ 435

Constitution of India, 1950 — Article 226, 226
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