High Courts28 Jul 1995
Chandra Nath Phookan Vs State of Assam and Others
Gauhati High Court · AIR 1995 Guw 115
Assam Aided College Management Rules, 1976 — Rule 2Assam Education Department Selection Rules, 1981 — Rule 2
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,015 of 1,245
High Courts27 Jul 1995
Sarda Plywood Industries Ltd. and Others Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 281
High Courts27 Jul 1995Dismissed
Basanta Nath Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 364
Constitution of India, 1950 — Article 226
High Courts27 Jul 1995
Kamal Chandra Dey Dr. Vs Niharkana Paul
Gauhati High Court · (1995) 2 GLJ 413
Civil Procedure Code, 1908 — Section 47Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Jul 1995
Priyabrata Das Vs Central Bank of India
Gauhati High Court · (1996) 1 GLJ 134 : (1996) 1 GLR 20 : (1996) 1 GLT 425
Civil Procedure Code, 1908 — Section 144, 47Civil Procedure Code, 1908 (CPC) — Section 144, 47
High Courts26 Jul 1995
Indo Mercantiles Private Ltd. Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 36
Assam Excise Act, 1910 — Section 19, 19Assam Excise Rules, 1945 — Rule 93, 93
High Courts25 Jul 1995
Assam Apex Handicraft and Marketing Co-Operative Society Limited and Another Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 297
Assam Co-operative Societies Act, 1949 — Section 65(2)(IV)Assam Co-Operative Societies Rules, 1953 — Rule 19Constitution of India, 1950 — Article 226
High Courts25 Jul 1995
Praneswar Baishya Vs Assam State Cooperative Marketing and Consumer Federation Limited
Gauhati High Court · (1995) 2 GLJ 295 : (1995) 3 GLT 44
Constitution of India, 1950 — Article 12, 12
High Courts24 Jul 1995Allowed
On The Death of Sushil Chandra Dey His Legal Heirs - Smt. Bina Rani Dey and Others Vs Taraknath and Others
Gauhati High Court · (1995) 3 GLR 96
High Courts24 Jul 1995Dismissed
Sohrab Ali Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 160
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 241(2)
High Courts21 Jul 1995
S.R.Wanswett Vs Governing Body of Sohra College and Ors.
Gauhati High Court · (1996) 1 GLJ 371
Constitution of India, 1950 — Article 226, 226
High Courts20 Jul 1995
Haridhan Banerjee Vs Bhadrawati Goswami and Others
Gauhati High Court · AIR 1996 Guw 84
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 47
High Courts17 Jul 1995
Bidyut Das Vs Dipika Majumder
Gauhati High Court · (1996) 1 GLJ 365
Hindu Marriage Act, 1955 — Section 12(1)(c), 12(1)(c)
High Courts14 Jul 1995Dismissed
Kalicharan Book Sellers Vs Manmath Choudhury and Another
Gauhati High Court · (1996) ACJ 408
High Courts14 Jul 1995Allowed
The Chairman, Development Authority and Others Vs S. Adinarayan and Another
Gauhati High Court · (1995) 3 GLR 236
Constitution of India, 1950 — Article 311, 311(2)Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 6(1), 9(2)
High Courts13 Jul 1995
Dilip Kumar Roy Cohudhury Vs State of Tripura
Gauhati High Court · (1996) 1 GLJ 530
High Courts07 Jul 1995Dismissed
United India Insurance Company and Others Vs Tamuly L.N. and Others
Gauhati High Court · (1997) 3 LLJ 1170
Workmens Compensation Act, 1923 — Section 3, 4A
High Courts07 Jul 1995
All Assam Higher Secondary Teachers and Employees'' Association and Another Vs The State of Assam and Others The State of Assam and Others Vs State os Assam and Another
Gauhati High Court · (1995) 3 GLR 89
Assam Education Department Selection Rules, 1981 — Rule 7(2)Assam Higher Secondary Education Act, 1984 — Section 24Assam Secondary Education (Provincialisation) Act, 1977 — Section 3(3), 4