High Courts16 Jun 1995Allowed
Smti Jyotilata Das Vs Principal, Regional Dental College
Gauhati High Court · (1995) 3 GLR 197
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 241(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,017 of 1,245
High Courts15 Jun 1995Dismissed
Bongaigaon Municipality, Bongigoan and Another Vs Bustimall Suklesha and Another
Gauhati High Court · (1995) 06 GAU CK 0035
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), Order 5 Rule 1Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 149, 151, 80, 80(2)
High Courts15 Jun 1995Allowed
Salt Marketing Centre Guwahati Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1996 Guw 36
Railways Act, 1989 — Section 105
High Courts13 Jun 1995Allowed
Prabhat Kr. Bhuyan Vs The State of Assam and Another
Gauhati High Court · (1995) CriLJ 4085
Criminal Procedure Code, 1973 (CrPC) — Section 321, 397, 401, 482
High Courts13 Jun 1995
Shri Lakshmi Chowhan and Others Vs State of Assam and Others
Gauhati High Court · AIR 1996 Guw 35
Constitution of India, 1950 — Article 226Forest (Conservation) Act, 1980 — Section 2
High Courts12 Jun 1995
Amarendra Choudhury Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 147
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts12 Jun 1995
H.Dwijamani Dev Sharma Vs Hidangmayum Dwijasekhar Sharma
Gauhati High Court · (1996) 2 GLJ 115
Civil Procedure Code, 1908 — Order 14 Rule 2, Order 7 Rule 11(d), 115Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11(d), 115
High Courts08 Jun 1995Dismissed
Musstt. Rahima Khatoon Vs Musstt. Saburjanessa and Others
Gauhati High Court · AIR 1996 Guw 33
High Courts02 Jun 1995
Archana Goswami Vs State of Assam and Others
Gauhati High Court · (1998) 1 GLT 188
Constitution of India, 1950 — Article 226
High Courts01 Jun 1995
Commissioner of Gift-tax Vs Smt. Nirja Saharia (Minor)
Gauhati High Court · (1996) 217 ITR 195
Gift Tax Act, 1958 — Section 4, 4(1)
High Courts01 Jun 1995Allowed
Shri Ganesh Chandra Dihingia Vs D.S.P.E. (CBI)
Gauhati High Court · (1995) 3 GLR 186
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 5General Clauses Act, 1897 — Section 26
High Courts29 May 1995
United India Insurance Co. Ltd. Vs Stilian Phanrang and Others
Gauhati High Court · (1996) ACJ 227
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 173
High Courts24 May 1995Dismissed
Malin Chandra Gohain Vs State of Assam and Another
Gauhati High Court · (1995) 3 GLR 413
Constitution of India, 1950 — Article 311
High Courts24 May 1995
Pankaj Roy Vs State of Meghalaya and Others
Gauhati High Court · (1995) 2 GLR 264
Meghalaya State Electricity Board Rules, 1975 — Rule 10
High Courts19 May 1995Allowed
Oil and Natural Gas Corporation Ltd. and Others Vs Prafulla Chandra Phukan
Gauhati High Court · (1995) 1 GLR 439
High Courts19 May 1995
Nowrangrai Rameswar and Another Vs Commissioner of Taxes and Others
Gauhati High Court · (1995) 2 GLR 256
Assam Sales Tax Act, 1947 — Section 31(1), 8Central Sales Tax Act, 1956 — Section 15, 16(1), 7, 7(1), 9(2)Income Tax Act, 1922 — Section 30
High Courts18 May 1995Allowed
Managing Committee of Powa Macca Dargah Sarif Vs The State of Assam and Others
Gauhati High Court · AIR 1996 Guw 7
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts16 May 1995Dismissed
Ghanshyam Lal Sharma and two Ors., W. Roselyngdoh and Syntan Roy Dewkhaid Vs North Eastern Hill University and Others
Gauhati High Court · (1995) 2 GLR 272
Constitution of India, 1950 — Article 14, 16, 236North Eastern Hill University Act, 1973 — Section 24
High Courts08 May 1995
Assam Chah Karmachari Sangha Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (1997) 3 LLJ 463
Industrial Disputes Act, 1947 — Section 11A
High Courts08 May 1995
Golap Sarma Vs Guwahati Metropolitan Development Authority and Ors.
Gauhati High Court · (1995) 1 GLJ 395 : (1995) 2 GLT 365
Constitution of India, 1950 — Article 226, 226Metropolitan Development Authority Act, 1985 — Section 24, 24