COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,020 of 1,245

High Courts20 Mar 1995

The Managing Committee, Pub-Baralimari High School and Another Vs State of Assam and Eleven and Others

Gauhati High Court · (1995) 2 GLR 141

Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 4, 6Penal Code, 1860 (IPC) — Section 420, 468, 470, 471

High Courts20 Mar 1995Allowed

Corporal Sharma, A.K. Vs Union of India (UOI) and Another

Gauhati High Court · (1995) 3 GLR 18

Air Force Act, 1950 — Section 138, 161(1), 161(2), 71, 72Air Force Rules, 1969 — Rule 121(2), 24, 24(1), 24(2), 24(3)Army Act, 1950 — Section 52

High Courts15 Mar 1995Dismissed

State of Manipur Vs All Manipur Regular Post Vacancies Substitute Teachers'' Association and Others

Gauhati High Court · AIR 1996 Guw 1

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

High Courts14 Mar 1995

Ng. Pashot Devi and Others Vs L. Sulochana Devi and Seven Ors.

Gauhati High Court · (1995) 3 GLR 85

Manipur Co-operative Societies Act, 1976 — Section 78A

High Courts10 Mar 1995Allowed

Rajen Gogoi Vs Union of India (UOI) and Others

Gauhati High Court · (1996) ACJ 310

Armed Forces (Special Powers) Act, 1958 — Section 5Constitution of India, 1950 — Article 226, 32Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4

High Courts09 Mar 1995Allowed

Haobam Sunil Singh Vs State of Manipur and Others

Gauhati High Court · (1995) 3 GLR 390

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 137

High Courts09 Mar 1995Allowed

Shri Chiekhutso Vs State of Nagaland and Others

Gauhati High Court · AIR 1996 Guw 30

Nagaland Forest Act, 1968 — Section 33

High Courts08 Mar 1995

Dhansiram Agarwalla Vs Commissioner of Income Tax

Gauhati High Court · (1996) 217 ITR 4

Evidence Act, 1872 — Section 34Income Tax Act, 1961 — Section 143(3)

High Courts08 Mar 1995

Assam Company Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1996) 217 ITR 109

Income Tax Act, 1961 — Section 254, 256

High Courts08 Mar 1995Allowed

Banbor Sawkmie Vs New India Assurance Co. Ltd.

Gauhati High Court · (1996) ACJ 1138

Motor Vehicles Act, 1988 — Section 173

High Courts07 Mar 1995

Lnk/297 Joges War Bordoloi Vs State of Assam

Gauhati High Court · (1995) 2 GLJ 47

Fundamental Rules — Rule 56(b), 56(b)

High Courts06 Mar 1995

Dr. M.D. Arya Vs Union of India (UOI)

Gauhati High Court · (1995) 2 GLR 123

High Courts06 Mar 1995Dismissed

Gotimayum Damudor Sharma and Others Vs State of Manipur and Others

Gauhati High Court · (1995) 3 GLR 113

Civil Procedure Code, 1908 (CPC) — Section 115, 5Manipur Land Revenue and Land Reform Rules, 1961 — Rule 135Manipur Land Revenue and Land Reforms Act, 1960 — Section 11(3), 93, 93(1), 94, 95

High Courts02 Mar 1995

Senaram Das Vs Kashiram Das

Gauhati High Court · (1995) CriLJ 3290

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 399, 401

High Courts02 Mar 1995

Promod Tamuly Vs Kanak Chandra Moran and Another

Gauhati High Court · (1996) 2 GLJ 51 : (1996) 3 GLT 643

Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 420

High Courts01 Mar 1995Dismissed

Satyajit Kumar Baruah Vs Assam Tea Brokers Pvt. Ltd. and Another

Gauhati High Court · (1995) CriLJ 2361

Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1)Penal Code, 1860 (IPC) — Section 120B, 403, 405, 406, 408

High Courts01 Mar 1995Dismissed

Atul Chandra Bora Vs Assam Tea Brokers Pvt. Ltd., Gawahati

Gauhati High Court · AIR 1995 Guw 73

Civil Procedure Code, 1908 (CPC) — Section 10, 151Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts24 Feb 1995

Sambhupada Majumdar Vs Union of India

Gauhati High Court · (1995) 2 GLJ 183

Constitution of India, 1950 — Article 226, 226

High Courts24 Feb 1995

K.P. Kunjappan Vs The Union of India (UOI) and Another

Gauhati High Court · (1995) 2 GLR 50

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 28Constitution of India, 1950 — Article 226

High Courts23 Feb 1995Dismissed

Md. Jinnat Goni Vs Chief Conservator of Forest, Assam, Rehabari, Guwahati-B and Others

Gauhati High Court · AIR 1995 Guw 111

Assam Forest Regulations, 1891 — Rule 2, 40, 41