High Courts05 Jul 1995
D.C. Bhura and Sons Vs Hindustan Paper Corporation Ltd. and Another
Gauhati High Court · AIR 1996 Guw 86
Constitution of India, 1950 — Article 19
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 8 of 16
High Courts04 Jul 1995
Smt. Phror Kharkongor and Others Vs O.P. Lytand and Others
Gauhati High Court · AIR 1996 Guw 37
Land Acquisition Act, 1894 — Section 18, 6
High Courts04 Jul 1995
Apia Khanam Choudhury Vs Governing Body of N.C.College
Gauhati High Court · (1995) 2 GLJ 144
Assam Aided Colleges Employees Rules, 1960 — Rule 4(2), 4(2)
High Courts03 Jul 1995
Tulika Das Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 1 : (1995) 2 GLR 449 : (1995) 2 GLT 450
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 4, 4, 5(3), 5(3)
High Courts30 Jun 1995Allowed
Satish Chandra Ghose Vs Principal Chief Conservator of Forest and Another
Gauhati High Court · (1995) 3 GLR 180
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 226
High Courts30 Jun 1995
Amrita Laskar Vs State of Tripura
Gauhati High Court · (1995) 2 GLJ 221
Constitution of India, 1950 — Article 12, 12
High Courts29 Jun 1995Dismissed
Anjali Trading Company Vs Assam Agricultural Marketing Board and Others
Gauhati High Court · (1995) 3 GLR 62
Assam Agricultural Produce Market (General) Rules, 1975 — Rule 21, 21(3), 21(7), 23(1), 31(7)Assam Agricultural Produce Market Act, 1972 — Section 12, 14, 14(7), 21, 21(2)Constitution of India, 1950 — Article 226, 301, 304
High Courts29 Jun 1995
Jyotish Baruah; Niranjan Gogoi; Putul Changmai; Hitram Das; Pramud Khanikar; Dilip Gogoi; Jiten Sharma; Gunin Changmai; Janta Gogoi; Raju Balmiki; Bi Vs Union of India
Gauhati High Court · (1955) 2 GLJ 6
Constitution of India, 1950 — Article 226, 226Industrial Disputes Act, 1947 — Section 18, 18, 19(2), 19(2)
High Courts28 Jun 1995Allowed
State of Assam and Others Vs Rajeev Dey and Others, etc. etc.
Gauhati High Court · AIR 1996 Guw 40
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 15(4), 162, 166, 226, 46Regional Dental College, Assam Rules, 1922 — Rule 10, 4(2), 4(4), 7(1), 8(1)
High Courts28 Jun 1995Allowed
Jorhat Consumer Goods Wholesale Co-operative Society Ltd. Vs Indian Oil Corporation Ltd. and Others
Gauhati High Court · AIR 1996 Guw 11
Constitution of India, 1950 — Article 14, 226
High Courts28 Jun 1995
Fairlie Industries Pvt.Ltd Vs Union of India
Gauhati High Court · (1995) 2 GLJ 287
Central Excise Rules, 1944 — Rule 57B, 57B, 8(1), 8(1)
High Courts27 Jun 1995Allowed
Shri Saikat Mallik Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 126
Assam Regional Dental College (Regulation of Admission of under graduate Students) Rules, 1994 — Rule 3Constitution of India, 1950 — Article 14, 226
High Courts23 Jun 1995Allowed
Assam State Electricity Board Vs Anjali Phukan
Gauhati High Court · (1995) 3 GLR 107
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Regulation 9, 14, 41, 42
High Courts22 Jun 1995Allowed
State of Assam Vs Ashok Kr. Das and Others
Gauhati High Court · (1995) 3 GLR 165
Constitution of India, 1950 — Article 226
High Courts22 Jun 1995Allowed
Teachers Association, Silchar Medical College and Another Vs State of Assam and Others
Gauhati High Court · AIR 1996 Guw 97
Constitution of India, 1950 — Article 14, 29(2)Medical College of Assam and Dental College (Regulaion of Admission of under Graduate Students) Rules, 1994 — Rule 6
High Courts22 Jun 1995Allowed
Chariduar Brahmaputra Kholoibil Fishery Co-operative Society Limited, Tezpur Vs State of Assam and Others
Gauhati High Court · AIR 1996 Guw 23
Constitution of India, 1950 — Article 14
High Courts20 Jun 1995
Bisheswar Chattapadhya Trust Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 78
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 3(1), 9Land Acquisition (Amendment) Act, 1984 — Section 11ALand Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1)
High Courts16 Jun 1995Dismissed
New India Assurance Co. Ltd. Vs Ajoy Medhi and Another
Gauhati High Court · (1996) ACJ 727 : (1997) 3 LLJ 413
Workmens Compensation Act, 1923 — Section 3