High Courts31 Oct 1995
Amar Chandra Chakraborty Vs State of Tripura
Gauhati High Court · (1996) 1 GLJ 206 : (1996) 2 GLR 43 : (1996) 3 GLT 651
Limitation Act, 1963 — Section 18, 18
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,012 of 1,245
High Courts31 Oct 1995
Ramendra Chandra Chakraborty Vs State of Tripura
Gauhati High Court · (1996) 1 GLJ 233
Tripura Government Service (Revised Pay) Rules, 1975 — Rule 7(b)(ii), 7(b)(ii)
High Courts30 Oct 1995
State of Arunachal Pradesh Vs MD.Muslim Miaya; Ram Chandra Mishra; Vijay Kumar Singh; B.C.Borah
Gauhati High Court · (1995) 2 GLJ 432 : (1996) 2 GLT 519
High Courts30 Oct 1995Allowed
Md. Juran Ali Vs Md. Afnur Ali and Others
Gauhati High Court · (1998) 3 GLR 61
Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Section 12, 12(1), 12(2), 12(3), 12(4)
High Courts18 Oct 1995
Nareshchandra Biswas Vs Gauhati High Court
Gauhati High Court · (1997) 1 GLJ 484
Constitution of India, 1950 — Article 226, 226
High Courts22 Sept 1995
Commissioner of Income Tax Vs Highway Construction Co. (P.) Ltd.
Gauhati High Court · (1999) 105 ELT 14 : (1996) 217 ITR 234
Income Tax Act, 1961 — Section 143(3), 253, 254
High Courts22 Sept 1995
Dhiren Chakravorty Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 486 : (1995) 2 GLR 315 : (1995) 3 GLT 414
High Courts22 Sept 1995
Phani Bhusan Sarma Vs General Manager, Assam State Fertilisers And Chemicals Ltd.
Gauhati High Court · (1996) 1 GLJ 66 : (1995) 3 GLT 402
Constitution of India, 1950 — Article 226, 226
High Courts21 Sept 1995
Assam Company Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (1996) 130 CTR 468 : (1996) 219 ITR 59
Assam Agricultural Income Tax Act, 1939 — Section 2, 29, 30, 43D, 49Assam Agricultural Income Tax Rules, 1939 — Rule 5, 8Constitution of India, 1950 — Article 226, 246, 246(3), 366, 366(1)
High Courts21 Sept 1995
Nawab Amanullah Vs State of Assam and Ors.
Gauhati High Court · (1996) 1 GLJ 283 : (1996) 2 GLR 121 : (1996) 2 GLT 654
Assam Agricultural Engineering Services Rules, 1983 — Rule 12, 12Constitution of India, 1950 — Article 14, 14, 16, 16
High Courts18 Sept 1995
Progoty Supply and Co-operative Society Ltd. Vs The State of Assam and Others
Gauhati High Court · AIR 1996 Guw 72
Constitution of India, 1950 — Article 14, 226, 299Contract Act, 1872 — Section 10
High Courts15 Sept 1995
Prafulla Kumar Bhuyan Vs State of Assam
Gauhati High Court · (1996) 1 GLJ 64 : (1995) 3 GLT 536
Constitution of India, 1950 — Article 226, 226
High Courts08 Sept 1995
Tarachand Bothra Vs MD.Barek Ali
Gauhati High Court · (1996) 1 GLJ 229
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Sept 1995Allowed
Confederation of All Nagaland State Services Employees Association and Others Vs State of Nagaland and Others
Gauhati High Court · (1995) 3 GLR 449
Constitution of India, 1950 — Article 14, 226, 309Nagaland Hills Tuensang Areas Act, 1957 — Section 3
High Courts06 Sept 1995
Pu C.Lalawia Vs State of Mizoram
Gauhati High Court · (1995) 2 GLJ 25
Constitution of India, 1950 — Article 226, 226Mizoram Board of School Education Act, 1975 — Section 13(4), 13(4)
High Courts06 Sept 1995
P. Das and Company Vs Deputy Commissioner of Income Tax and Others
Gauhati High Court · (1996) 132 CTR 16 : (1996) 217 ITR 29
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 151, 154, 154(1), 250, 251
High Courts05 Sept 1995Dismissed
Tinumayang AO and Shri Khekishe Sema Vs State of Nagaland and Others
Gauhati High Court · (1995) 3 GLR 458
High Courts05 Sept 1995
Assam Drug Dealers'' Association Vs Commissioner of Taxes and Others
Gauhati High Court · (1995) 3 GLR 257
Essential Commodities Act, 1955 — Section 3