High Courts16 Aug 1995
Oinam David Singh ; Ningthoujam Loken Singh Vs State of Manipur
Gauhati High Court · (1996) 1 GLJ 537
Constitution of India, 1950 — Article 21, 21, 226, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,014 of 1,245
High Courts16 Aug 1995
On The Death of Md. Shah Nawaz His Legal Heirs Mustt Rafia Shah and Others Vs Hemraj Nahata
Gauhati High Court · (1995) 3 GLR 243
Assam Urban Areas Rent Control Act, 1972 — Section 12(3), 13(1), 5(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115, 151
High Courts14 Aug 1995
Union of India (UOI) Vs Salt Marketing Centre
Gauhati High Court · (1995) 3 GLR 361
Railways Act, 1989 — Section 73, 87(2)
High Courts11 Aug 1995Allowed
Timpack Private Limited Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 3 GLR 138
Constitution of India, 1950 — Article 226
High Courts11 Aug 1995Allowed
Maj. Shailendra Kumar Pathak Vs United India Insurance Co. Ltd. and Others
Gauhati High Court · (1996) ACJ 602
Motor Vehicles Act, 1988 — Section 173
High Courts11 Aug 1995
Swapan Ch. Sur and Another Vs State Bank of India and Another
Gauhati High Court · (1995) 3 GLR 379
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 50Civil Procedure Code, 1908 (CPC) — Section 24
High Courts11 Aug 1995Allowed
Dibyendu Bhowmik Vs Jogesh Chandra Nath Poddar and Others
Gauhati High Court · (1995) 3 GLR 302
Evidence Act, 1872 — Section 102
High Courts11 Aug 1995
Krishna Roy Choudhury Vs Ranjit Roy Choudhury
Gauhati High Court · (1995) 3 GLR 370
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Aug 1995
Aristo Printers Pvt. Ltd. Vs Purbanchal Trade Centre
Gauhati High Court · (1995) 3 GLR 134
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts07 Aug 1995
Suresh Singh Vs State of Tripura and Ors.
Gauhati High Court · (1996) 1 GLJ 388 : (1996) 1 GLR 128 : (1996) 1 GLT 454
Constitution of India, 1950 — Article 16(4), 16(4), 16(4A), 16(4A)
High Courts04 Aug 1995
Ashutosh Das Vs Sushma Rani Das and Others
Gauhati High Court · (1995) 08 GAU CK 0007
Specific Relief Act, 1963 — Section 6, 9
High Courts03 Aug 1995
Jinu Rani Begum Vs Safar Ali
Gauhati High Court · (1995) 08 GAU CK 0030
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 30Criminal Procedure Code, 1973 (CrPC) — Section 151, 56
High Courts03 Aug 1995Allowed
Sudhir Chandra Dey Vs Saheda Begum and Another
Gauhati High Court · (1995) 3 GLR 305
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Aug 1995
Gurmeet Singh Vs Horimohan Paul
Gauhati High Court · (1995) 3 GLR 291
Assam Urban Areas Rent Control Act, 1972 — Section 7
High Courts01 Aug 1995Allowed
Ashok Kumar Choudhury Vs Union of India (UOI) and Others
Gauhati High Court · (1997) 3 GLR 257
Constitution of India, 1950 — Article 12, 226, 311(2)
High Courts31 Jul 1995
Kh.Moirangthou Singh : Moirangthem Beren Singh : Sh Shamu Singh : Manipur Home Guards Union : Md.Yaqup Ali Vs State of Manipur
Gauhati High Court · (1996) 1 GLJ 68 : (1995) 3 GLT 517
Constitution of India, 1950 — Article 14, 14, 16, 16, 21, 21Manipur Home Guards Act, 1966 — Section 4(4), 4(4)
High Courts31 Jul 1995Allowed
Kishan Gopal Agarwalla Vs Smt. Ramdulari Sah and Others
Gauhati High Court · AIR 1996 Guw 39
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Evidence Act, 1872 — Section 116
High Courts31 Jul 1995
Mohan Kumar Agarwala (Goenka) Vs On The Death of Joharimal Rasiwasia Substituted Legal Heirs Purushotham Rasiwasia and Others
Gauhati High Court · (1995) 3 GLR 233
High Courts28 Jul 1995
Shri Bhabendra Kumar Kalita Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1995 Guw 121
Constitution of India, 1950 — Article 14
High Courts28 Jul 1995Dismissed
Shri N. Ranbir Singh Vs District Magistrate and Others
Gauhati High Court · (1996) CriLJ 2587
National Security Act, 1980 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 121, 121A, 307, 326, 34