COURT ARCHIVE

Gauhati High Court judgments, 1980

57 judgments · page 3 of 3

High Courts29 Feb 1980Dismissed

Somi Horam Tongkhul Naga Vs Union of India (UOI) and Others

Gauhati High Court · AIR 1980 Guw 40

Constitution of India, 1950 — Article 19, 226High Denomination Bank Notes (Demonetisation) Act, 1978 — Section 8Reserve Bank of India Act, 1934 — Section 22, 23, 24, 26, 39

Read judgment

High Courts26 Feb 1980Dismissed

P.G. D''Ombrain and Others etc. Vs Collector of Kamrup Gauhati and Another, etc.

Gauhati High Court · AIR 1980 Guw 68

Evidence Act, 1872 — Section 64Land Acquisition Act, 1894 — Section 23(1), 4(1)

Read judgment

High Courts22 Feb 1980Allowed

Thagiram Borah Vs State of Assam and Others

Gauhati High Court · AIR 1980 Guw 59

Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 28(4)Constitution of India, 1950 — Article 14

Read judgment

High Courts20 Feb 1980

A.S. Khongphai Vs The Special Judicial Officer, Shillong and Others

Gauhati High Court · AIR 1981 Guw 9

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 31, 32(1), 33

Read judgment

High Courts18 Feb 1980Dismissed

Sunil Kumar Datta Roy Vs Smt. Swarna Datta Roy

Gauhati High Court · AIR 1982 Guw 36

Hindu Marriage Act, 1955 — Section 10(1)

Read judgment

High Courts12 Feb 1980Dismissed

Sailala Vs Smt. Ngurtaiveli

Gauhati High Court · AIR 1980 Guw 70

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 115

Read judgment

High Courts12 Feb 1980

Smt. Kiranmayee Das Vs The Assam Board of Revenue, Gauhati and Others

Gauhati High Court · AIR 1980 Guw 25

Assam Land and Revenue Regulation, 1886 — Section 80, 81Constitution of India, 1950 — Article 226

Read judgment

High Courts11 Feb 1980Dismissed

Jitendra Nath Saikia Vs Himanshu Kumar Dutta and Others

Gauhati High Court · AIR 1980 Guw 77

Assam Excise Rules, 1945 — Rule 223(4)

Read judgment

High Courts08 Feb 1980Allowed

Fatik Chandra Bora Vs Smt. Milan Baroi and Another

Gauhati High Court · (1980) ACJ 391 : AIR 1980 Guw 73

Motor Vehicles Act, 1939 — Section 95(2)

Read judgment

High Courts05 Feb 1980Dismissed

Walford Transport (Eastern) India Ltd. Vs S.K. Mandal, Registrar of Companies and Others

Gauhati High Court · (1980) 02 GAU CK 0003

Companies Act, 1956 — Section 125, 138, 138(2), 140

Read judgment

High Courts17 Jan 1980

Jaskaran Lodha Vs The State of Assam and Others

Gauhati High Court · (1981) CriLJ 103

Prevention of Food Adulteration Act, 1954 — Section 11, 13

Read judgment

High Courts11 Jan 1980

Radheshyam Tibrewall and Shree Ganeshdass Oil and Rice Mills Vs Commissioner of Income Tax

Gauhati High Court · (1980) 15 CTR 323 : (1980) 125 ITR 393

Finance (No. 2) Act, 1965 — Section 24

Read judgment

High Courts11 Jan 1980

P.N. Sarmah Vs Commissioner of Income Tax

Gauhati High Court · (1980) 3 TAXMAN 339

Income Tax Act, 1961 — Section 184, 184(1), 185, 185(1), 185(1)(a)Partnership Act, 1932 — Section 30, 30(1), 30(2), 30(3), 30(4)

Read judgment

High Courts09 Jan 1980Dismissed

Abdul Samad Vs The Executive Committee of the Marigaon Mahkuma Parishad and Others

Gauhati High Court · AIR 1981 Guw 15

Assam Panchayati Raj Act, 1959 — Section 138, 138(1), 138(2)Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Jan 1980Dismissed

Monoranjan Dey Vs Dhirendra Chandra Paul and Another

Gauhati High Court · AIR 1981 Guw 46

Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 35Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12

Read judgment

High Courts08 Jan 1980Allowed

Mst. Sahadari and Another Vs Dasarath Shah and Others

Gauhati High Court · AIR 1980 Guw 79

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, 11

Read judgment

High Courts08 Jan 1980Dismissed

Rupeswar Saikia Vs Aniram Saikia and Another

Gauhati High Court · AIR 1980 Guw 60

Limitation Act, 1963 — Section 12, 5

Read judgment