High Courts01 Sept 1995
Kh.Bobi Singh Vs State Bank of India
Gauhati High Court · (1996) 1 GLJ 74 : (1995) 3 GLT 385
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,013 of 1,245
High Courts01 Sept 1995Allowed
Banamali Sengupta and Others Vs Satyendra Nath Sen and Others
Gauhati High Court · (1995) 3 GLR 425
Assam Urban Areas Rent Control Act, 1972 — Section 94Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Sept 1995
Mohendra Patgiri Vs Governing Body, North Kamrup College
Gauhati High Court · (1996) 1 GLJ 73 : (1995) 3 GLT 460
Assam Aided College Management Rules, 1976 — Rule 18, 18
High Courts31 Aug 1995Allowed
Man Singh Praja Vs State of Assam
Gauhati High Court · (1996) CriLJ 1379
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157Penal Code, 1860 (IPC) — Section 302
High Courts30 Aug 1995
K.Tilosis Syiemiong Vs Darbar of Langrin Syiemship
Gauhati High Court · (1996) 1 GLJ 212
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts29 Aug 1995Allowed
Oriental Insurance Company Ltd. Vs Sita Ram Mahato and Another
Gauhati High Court · (1998) 3 GLR 65
Workmens Campensation (Amendment) Act, 1984 — Section 4
High Courts29 Aug 1995
Upendra Reang Vs State of Tripura and Others
Gauhati High Court · (1995) 3 GLR 307
Constitution of India, 1950 — Article 226, 332(3), 332(3A), 371FTripura Tribal Areas Autonomous District Council (Constitution, Election and Conduct of Business) Rules, 1985 — Rule 106(1), 14(2), 6, 7, 8Tripura Tribal Areas Autonomous District Council Act, 1979 — Section 2, 5, 6, 6(2)
High Courts29 Aug 1995
Harin Chandra Das Vs Pradip Chowdhury and Ors.
Gauhati High Court · (1996) 1 GLJ 329
High Courts28 Aug 1995
Commissioner of Income Tax Vs Assam Asbestos Ltd.
Gauhati High Court · (1995) 215 ITR 847
Income Tax Act, 1916 — Section 256, 37, 37(3A), 37(3B)
High Courts28 Aug 1995
Anil Gogoi Vs State of Assam
Gauhati High Court · (1995) 3 GLR 443
Criminal Procedure Code, 1973 (CrPC) — Section 13, 3Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 1995
Satya Sandhya Das Vs Chintamani Sharma and Ors.
Gauhati High Court · (1995) 1 GLJ 517 : (1995) 2 GLR 287 : (1995) 2 GLT 332
High Courts25 Aug 1995
President Gauhati Refinery High School Siksyak Karmachari Santha Vs State of Assam
Gauhati High Court · (1996) 1 GLJ 521
Constitution of India, 1950 — Article 226, 226
High Courts25 Aug 1995
Jadav Chandra Das Vs Gauhati Municipal Corporation
Gauhati High Court · (1996) 1 GLJ 43 : (1995) 3 GLT 588
Constitution of India, 1950 — Article 226, 226Gauhati Municipal Corporation Act, 1971 — Section 337, 337
High Courts25 Aug 1995
Assam Forest Employees Association Vs State of Assam and Another
Gauhati High Court · (1996) 1 GLJ 320
Constitution of India, 1950 — Article 226, 226
High Courts24 Aug 1995
Bafna Brothers Vs Savani Transport Pvt. Ltd. and Another
Gauhati High Court · (1996) ACJ 662
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Section 80
High Courts24 Aug 1995
Gobin Chandra Gohain Vs State of Arunachal Pradesh
Gauhati High Court · (1995) 2 GLJ 34
Constitution of India, 1950 — Article 226, 226
High Courts23 Aug 1995
Dhiraj Chandra Dutta Vs Assam Administrative Tribunal and Ors.
Gauhati High Court · (1996) 1 GLJ 375
Constitution of India, 1950 — Article 14, 14
High Courts22 Aug 1995Allowed
Indian Airlines and Another Vs Debashis Sutradhar and Others
Gauhati High Court · (1995) 3 GLR 359
Constitution of India, 1950 — Article 14, 16
High Courts21 Aug 1995
Khomdram Ningol Ningthemcha Ongbi Thambalnambi Devi Vs Laishram Ningol Leinambi Devi
Gauhati High Court · (1996) 1 GLJ 216 : (1995) 3 GLT 367
Civil Procedure Code, 1908 — Order 1 Rule 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8