COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,024 of 1,245

High Courts20 Dec 1994Allowed

Amal Kumar Purkayastha Vs Smt. Cheru Prabha Choudhury (Barman)

Gauhati High Court · (1995) CriLJ 1718

Constitution of India, 1950 — Article 215Contempt of Courts (Gauhati High Court) Rules, 1977 — Rule 12Contempt of Courts Act, 1971 — Section 19(1)

High Courts20 Dec 1994Allowed

Hem Chandra Talukdar and Md. Sultan Ahmed Vs State of Assam

Gauhati High Court · (1995) 2 GLR 349

Essential Commodities Act, 1955 — Section 12AB, 7

High Courts17 Dec 1994

Kajal Kumar Banik Vs State Bank of India

Gauhati High Court · (2000) 3 GLJ 68

High Courts16 Dec 1994Dismissed

Md. Kubat Ali and Others Vs Smt. Pinjira Begum

Gauhati High Court · (1995) CriLJ 1754

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482

High Courts15 Dec 1994

Hemkholam Khongsi Vs State of Manipur and Ors.

Gauhati High Court · (1995) 1 GLJ 58

High Courts15 Dec 1994Dismissed

Dr. (Ms) Kuntala Patra Vs Gauhati University and Others

Gauhati High Court · (1995) 1 GLR 148

Gauhati University Act, 1947 — Section 15A, 5University Grants Commission Act, 1956 — Section 12, 13, 14, 25, 26

High Courts15 Dec 1994Dismissed

Ningthaukhonggam Ningol Laisharam Ongbi Ibema Devi Vs Huidrom Mani Singh and Others

Gauhati High Court · (1995) 3 GLR 419

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Succession Act, 1925 — Section 276, 295, 63Transfer of Property Act, 1882 — Section 3

High Courts14 Dec 1994

Sonarighat Public Ferry Owners Association Vs State of Assam and Ors.

Gauhati High Court · (1995) 1 GLJ 63

Assam Inland Water Control Management Ferry Rules, 1966 — Rule 4(2), 4(2)Constitution of India, 1950 — Article 226, 226

High Courts14 Dec 1994Dismissed

T. Taulzathang Vs State of Manipur and Another

Gauhati High Court · (1995) 2 GLR 13

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12Constitution of India, 1950 — Article 226, 311(2)

High Courts14 Dec 1994

T.Tualzathang Vs State of Manipur and Another

Gauhati High Court · (1995) 1 GLJ 464 : (1995) 2 GLR 13 : (1995) 2 GLT 91

Constitution of India, 1950 — Article 226, 226

High Courts13 Dec 1994Allowed

Rajinder Singh Yadav Vs Union of India (UOI) and Others

Gauhati High Court · (1995) 1 GLR 335

Central Reserve Police Force Rules, 1955 — Rule 105(5)Constitution of India, 1950 — Article 14, 16, 226

High Courts13 Dec 1994

Bhaskar Jyoti Paul Vs State af Assam and Ors.

Gauhati High Court · (1995) 1 GLJ 74 : (1995) 1 GLT 291

Constitution of India, 1950 — Article 226, 226Assam Higher Secondary Education Act, 1984 — Clause 36, Clause 36, 36(ii), 36(ii)

High Courts12 Dec 1994

Md. Harun Ali Rashid Vs State of Assam and Others

Gauhati High Court · AIR 1995 Guw 78

Assam Panchayat Raj Act, 1947 — Section 43

High Courts09 Dec 1994

Dhubri Zila Anusuchit Jati Parishad and Another Vs The State of Assam and Others

Gauhati High Court · (1995) 2 GLR 315

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1983 — Rule 4, 4(6), 4(7)Constitution of India, 1950 — Article 14, 16Scheduled Castes Scheduled Tribes (Reservation of Vacancies and Services and Posts) Act, 1978 — Section 13, 4, 5, 7

High Courts08 Dec 1994

Assam State Electricity Board and Ors. Vs Prabin Hensua : Jattn Handique :Jasim Ali : Maniram Swargiary : Chandra Bora Mahendra Gogoi: Philip Urang: Powai Gogoi: Babul Tanti: Hemanta Konwar

Gauhati High Court · (1995) 1 GLJ 65

Constitution of India, 1950 — Article 226, 226

High Courts07 Dec 1994

Gar Ali Byabasayi Santha.Jorhat Vs State of Assam and Ors.

Gauhati High Court · (1995) 1 GLJ 119

High Courts30 Nov 1994Allowed

Shri Jogen Das and Others Vs State of Assam

Gauhati High Court · (1995) CriLJ 4136

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 313Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 201, 302

High Courts29 Nov 1994Allowed

State of Assam and Another Vs Niranjan Ghosh

Gauhati High Court · (1995) CriLJ 1801

Criminal Procedure Code, 1973 (CrPC) — Section 172, 197, 321Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19

High Courts29 Nov 1994Dismissed

Gobinda Chandra Bora Vs Amal Kumar Barpujari

Gauhati High Court · (1995) CriLJ 1756

Criminal Procedure Code, 1973 (CrPC) — Section 210(1), 482Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 379, 414, 420

High Courts29 Nov 1994

Pabitra Mohan Daloct Vs State of Assam and Ors.

Gauhati High Court · (1995) 1 GLJ 60

Assam Panchayat Act, 1994 — Section 132, 132Constitution of India, 1950 — Article 226, 226