COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,011 of 1,245

High Courts17 Nov 1995

State of Tripura Vs Sushendra Kumar Nath

Gauhati High Court · (1996) 1 GLJ 160 : (1996) 1 GLR 342 : (1996) 1 GLT 571

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14Hindu Marriage Act, 1955 — Section 17, 17

High Courts16 Nov 1995

Sougaijam Brojendro Singh Vs State of Manipur

Gauhati High Court · (1996) 1 GLJ 101 : (1996) 2 GLT 577

High Courts15 Nov 1995

MAKUM TEA CO. INDIA LTD. Vs COMMISSIONER OF TAXES and Others

Gauhati High Court · (1996) 131 CTR 404

Assam Agricultural Income Tax Act, 1939 — Section 8(2)(f)(vii)

High Courts15 Nov 1995

Makum Tea Company India Ltd. Vs Commissioner of Taxes and Others

Gauhati High Court · (1996) 218 ITR 116

Assam Agricultural Income Tax Act, 1939 — Section 8, 8(2)

High Courts15 Nov 1995

Debendra Kumar Singh Vs North Eastern Regional Medical College Society

Gauhati High Court · (1996) 1 GLJ 94 : (1996) 1 GLR 374 : (1996) 1 GLT 327

Fundamental Rules — Rule 56(j), 56(j)

High Courts14 Nov 1995

Manoranjan Nath Vs Sumati Das

Gauhati High Court · (1996) 1 GLJ 112 : (1996) 1 GLR 434 : (1996) 1 GLT 182

Limitation Act, 1963 — Section 12(2), 12(2), 5, 5

High Courts10 Nov 1995

Zamira Begum Rahman Vs Assam State Electricity Board

Gauhati High Court · (1996) 1 GLJ 98

Constitution of India, 1950 — Article 226, 226

High Courts09 Nov 1995

High Court Bar Association of Tripura Vs Union of India

Gauhati High Court · (1996) 1 GLJ 116 : (1996) 1 GLT 195

Constitution of India, 1950 — Article 217(2)(a), 217(2)(a), 226, 226

High Courts08 Nov 1995

Delta Industries Vs State of Nagaland

Gauhati High Court · (1996) 1 GLJ 510

High Courts08 Nov 1995

ABC India Ltd. and Another Vs Deputy Commissioner of Income Tax and Others

Gauhati High Court · (1996) 217 ITR 255

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 32

High Courts07 Nov 1995

Amulya Sarkar Vs State of Tripura

Gauhati High Court · (1996) 1 GLJ 164 : (1996) 2 GLR 5 : (1996) 1 GLT 525

Tripura Land Revenue and Land Reforms Act, 1960 — Section 187(3), 187(3)

High Courts06 Nov 1995

Sunanda Chaudhuri Vs Ashok Kumar Chaudhuri

Gauhati High Court · (1996) 1 GLJ 103 : (1996) 1 GLR 474 : (1996) 1 GLT 187

Civil Procedure Code, 1908 — Order 5 Rule 19, Order 5 Rule 19A, Order 5 Rule 20Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 19A, Order 5 Rule 20Hindu Marriage Act, 1955 — Section 13, 13, 15, 15, 28, 28

High Courts02 Nov 1995

Narayan Chandra Borah Vs State of Assam

Gauhati High Court · (1996) 1 GLJ 326

High Courts02 Nov 1995

Manindra Chandra Sarkar Vs State of Tripura

Gauhati High Court · (1996) 1 GLJ 167 : (1996) 2 GLR 27 : (1996) 2 GLT 45

Tripura Land Revenue and Land Reforms (Allotment of Land) Rules, 1980 — Rule 12, 12, 15, 15

High Courts02 Nov 1995

Santosh Bhowmik and Another Vs State of Tripura

Gauhati High Court · (1996) 2 GLJ 11

Tripura Foodgrains (Distribution) Control Order, 1972 — Clause 14, Clause 14, Clause 15, Clause 15, Clause 19, Clause 19

High Courts02 Nov 1995

Maran Chandra Paul Vs State of Tripura

Gauhati High Court · (1997) CriLJ 715

Criminal Procedure Code, 1973 (CrPC) — Section 221(2), 357Penal Code, 1860 (IPC) — Section 375, 376, 415, 417

High Courts02 Nov 1995

Chitta Ranjan Deb Vs State of Tripura

Gauhati High Court · (1996) 1 GLJ 152

High Courts02 Nov 1995

G.S.1502065 Skt Prabhu Dayal Tiwari Vs Union of India and Ors.

Gauhati High Court · (1996) 1 GLJ 378 : (1996) 2 GLR 189 : (1996) 3 GLT 52

High Courts31 Oct 1995Allowed

Ghotovi Sema Vs State of Nagaland and Others

Gauhati High Court · (1996) ACJ 996

Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 302, 34

High Courts31 Oct 1995

Badan Lahkar Vs State of Assam

Gauhati High Court · (1995) 2 GLJ 321 : (1996) 2 GLR 194 : (1996) 1 GLT 446