High Courts05 Apr 1995Dismissed
Ch. Angou Singh and Others Vs State of Manipur and Others
Gauhati High Court · (1995) 3 GLR 462
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,019 of 1,245
High Courts05 Apr 1995
Afruza Begum Vs State of Assam
Gauhati High Court · (1995) 2 GLJ 50 : (1995) 2 GLR 387 : (1995) 2 GLT 526
High Courts05 Apr 1995Allowed
Jagadish Chandra Mandloi Vs Oil and Natural Gas Commission and Others
Gauhati High Court · (1996) 3 LLJ 740
Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Conduct, Discipline and Appeal) Regulations, 1976 — Regulation 36, 37(4)Oil and Natural Gas Commission (Terms and Conditions of Appointment and Services) Regulations, 1975 — Regulation 24
High Courts05 Apr 1995
Md.Abdul Rahim Vs State af Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 520 : (1995) 2 GLR 401 : (1995) 2 GLT 356
Assam Panchayati Raj (Financial) Rules, 1990 — Rule 59(2)(ii), 59(2)(ii)Constitution of India, 1950 — Article 226, 226
High Courts04 Apr 1995Allowed
Kanubari Forest Products (P) Ltd. and Others Vs State of Nagaland
Gauhati High Court · (1995) 2 GLR 31
Assam Taxation (On Goods Carried by Road or on Inland Waterways) Act, 1961 — Section 23Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 205, 226, 265
High Courts04 Apr 1995Allowed
All Manipur Temporary Veterinary Field Assistants Association and Two Ors. and The All Manipur Vety. (In Service) F.A. Trained Employees'' Association and Another Vs State of Manipur and Others
Gauhati High Court · (1995) 3 GLR 374
High Courts03 Apr 1995Dismissed
S.K. Banerjee Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 2 GLR 98
Constitution of India, 1950 — Article 12, 226
High Courts03 Apr 1995Dismissed
G.L. Agarwalla Eastern Enterprises and Another Vs State of Assam and Others
Gauhati High Court · (1995) 2 GLR 83
Constitution of India, 1950 — Article 14, 226
High Courts03 Apr 1995
Santosh kumar harlalka: Jaspal Rupani: Raitani Engineering Works: Atul Bora: Bhowrilal Agarwalla: Technocom: Ns Construction Company: Vs State of Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 333
Assam General Sales Tax Act, 1993 — Section 27, 27
High Courts31 Mar 1995
Doloo Tea Co. (India) Limited. Vs The Eastern Food Products (P) Ltd. The Eastern Food Products (Pvt.) Ltd. Vs State of Assam and Others
Gauhati High Court · (1995) 2 GLR 66
High Courts31 Mar 1995
Sapam Nishikanta Singh Vs State of Manipur and Others
Gauhati High Court · AIR 1995 Guw 117
Constitution of India, 1950 — Article 14, 226
High Courts31 Mar 1995
Prafulla Kalita Vs Oil and Natural Gas Commission and Others
Gauhati High Court · (1997) 3 LLJ 401
Staff Regulations of Oil and Natural Gas Commission — Rule 27
High Courts31 Mar 1995Dismissed
Dwipen Kaiborta Vs State of Assam and Others
Gauhati High Court · (1995) 3 GLR 28
Assam Aided College Management Rules, 1976 — Rule 18Constitution of India, 1950 — Article 14, 16, 226
High Courts31 Mar 1995Allowed
Nezone Tubes Limited Vs The State of Assam and Others
Gauhati High Court · (1995) 2 GLR 235
Assam Finance (Sales Tax) Act, 1956 — Section 3BAssam Industries (Sales Tax Concessions) Act, 1986 — Section 3, 3(1), 3(2), 4, 4(1)Assam Industries (Sales Tax Concessions) Rules, 1988 — Rule 3, 4, 4(1)
High Courts31 Mar 1995Dismissed
Ajoy Singhania and Others Vs Secretary, Meghalaya Electricity Department
Gauhati High Court · (1995) 2 GLR 125
Electricity (Supply) Act, 1948 — Section 46, 49Electricity Act, 1910 — Section 10
High Courts31 Mar 1995
Sqn. Ldr Gyan Prakash Narayan Gupta Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 2 GLR 333
Air Force Act, 1950 — Section 19Air Force Rules, 1969 — Rule 16, 16(8)
High Courts30 Mar 1995
Md. Abdul Mazid Vs Commissioner of Income Tax
Gauhati High Court · (1995) 03 GAU CK 0016
Income Tax Act, 1961 — Section 143(2)
High Courts28 Mar 1995
Dr. Sulochana Bawri Vs The Shillong College and Others
Gauhati High Court · (1995) 2 GLR 110
Constitution of India, 1950 — Article 226
High Courts21 Mar 1995
Lalrinkima Hnamte Vs State of Mizoram and Ors.
Gauhati High Court · (1995) 1 GLJ 470
Constitution of India, 1950 — Article 226, 226