High Courts16 Jun 1995
Golok Chandra Saikia Dr. Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 284
COURT ARCHIVE
Gauhati High Court judgments, 1995
319 judgments · page 9 of 16
High Courts16 Jun 1995
Chiranjilal Agarwalla Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 416 : (1995) 3 GLT 277
High Courts16 Jun 1995Allowed
Nurumahal Nessa and Others Vs Dr. Abdul Hakim
Gauhati High Court · (1995) 3 GLR 209
Transfer of Property Act, 1882 — Section 123
High Courts16 Jun 1995
P.C.Vanlaltana Vs State of Mizoram
Gauhati High Court · (1995) 2 GLJ 20
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)(b), 27(2)(b)
High Courts16 Jun 1995Allowed
Smti Jyotilata Das Vs Principal, Regional Dental College
Gauhati High Court · (1995) 3 GLR 197
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 241(2)
High Courts15 Jun 1995Dismissed
Bongaigaon Municipality, Bongigoan and Another Vs Bustimall Suklesha and Another
Gauhati High Court · (1995) 06 GAU CK 0035
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), Order 5 Rule 1Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 149, 151, 80, 80(2)
High Courts15 Jun 1995
Maibram Ningol Ahongsangbam Ongbi Ibecha Devi Vs Commissioner/Secretary, (Veterinary), Govt of Manipur
Gauhati High Court · (1995) 2 GLJ 476
High Courts15 Jun 1995Allowed
Salt Marketing Centre Guwahati Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1996 Guw 36
Railways Act, 1989 — Section 105
High Courts13 Jun 1995Allowed
Prabhat Kr. Bhuyan Vs The State of Assam and Another
Gauhati High Court · (1995) CriLJ 4085
Criminal Procedure Code, 1973 (CrPC) — Section 321, 397, 401, 482
High Courts13 Jun 1995
Shri Lakshmi Chowhan and Others Vs State of Assam and Others
Gauhati High Court · AIR 1996 Guw 35
Constitution of India, 1950 — Article 226Forest (Conservation) Act, 1980 — Section 2
High Courts12 Jun 1995
Amarendra Choudhury Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 147
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts12 Jun 1995
H.Dwijamani Dev Sharma Vs Hidangmayum Dwijasekhar Sharma
Gauhati High Court · (1996) 2 GLJ 115
Civil Procedure Code, 1908 — Order 14 Rule 2, Order 7 Rule 11(d), 115Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11(d), 115
High Courts12 Jun 1995
Laisram Udoi Singh Vs State of Manipur
Gauhati High Court · (1995) 2 GLJ 553
Constitution of India, 1950 — Article 226, 226
High Courts08 Jun 1995Dismissed
Musstt. Rahima Khatoon Vs Musstt. Saburjanessa and Others
Gauhati High Court · AIR 1996 Guw 33
High Courts07 Jun 1995
Ranjit Kumar Dey Vs Siv Sankar Misra
Gauhati High Court · (1995) 3 GLR 169
Contempt of Courts Act, 1971 — Section 15, 17, 20Industrial Disputes Act, 1947 — Section 17(1), 17A, 19(3), 19(5), 19(6)
High Courts06 Jun 1995
Lalliani Vs Lalhliapi
Gauhati High Court · (1995) 2 GLJ 292 : (1995) 2 GLT 360
High Courts02 Jun 1995
Archana Goswami Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 188
Constitution of India, 1950 — Article 226
High Courts01 Jun 1995
Commissioner of Gift-tax Vs Smt. Nirja Saharia (Minor)
Gauhati High Court · (1996) 217 ITR 195
Gift Tax Act, 1958 — Section 4, 4(1)
High Courts01 Jun 1995Allowed
Shri Ganesh Chandra Dihingia Vs D.S.P.E. (CBI)
Gauhati High Court · (1995) 3 GLR 186
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 5General Clauses Act, 1897 — Section 26
High Courts30 May 1995
Henkhosei Vaiphei Vs Superintendent of Police
Gauhati High Court · (1995) 2 GLJ 131