High Courts22 Dec 1981Allowed
Harendra Kr. Bharali Vs District Magistrate and Others
Gauhati High Court · (1982) 1 GLR 226
Criminal Procedure Code, 1973 (CrPC) — Section 144Essential Services Maintenance (Assam) Act, 1980 — Section 5, 6
COURT ARCHIVE
Gauhati High Court judgments, 1981
155 judgments · page 1 of 8
High Courts21 Dec 1981Allowed
Bikram Hazarika Vs University of Gauhati and Others
Gauhati High Court · (1982) 1 GLR 104
Constitution of India, 1950 — Article 226
High Courts15 Dec 1981
Charan Singh Vs State of Assam
Gauhati High Court · (1982) 1 GLR 111
Assam Food Grains (Licensing and Control) Order, 1961 — Clause 16, Clause 16, Clause 3, Clause 3Essential Commodities Act, 1955 — Section 7, 7, 7(a)(i)(ii), 7(a)(i)(ii)
High Courts15 Dec 1981Allowed
Adiram Sarma Vs Deokinandan Agarwalla
Gauhati High Court · AIR 1982 Guw 80
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Dec 1981Allowed
Smt. Anima Devi Vs Secy Regional Transport Authority and Others
Gauhati High Court · (1982) 1 GLR 77
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 60, 64
High Courts11 Dec 1981Allowed
Bilashiram and Sons Vs Mahendra Chandra Dutta
Gauhati High Court · (1981) 1 GLR 322
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 4 Rule 1, Order 41 Rule 27, Order 6 Rule 14, Order 6 Rule 15Partnership Act, 1932 — Section 68(2)
High Courts11 Dec 1981Allowed
Riaz Ali Barbhuiya and Others Vs Moinul Haque Barbhuiya
Gauhati High Court · (1982) 1 GLR 248
Criminal Procedure Code, 1973 (CrPC) — Section 179, 200Penal Code, 1860 (IPC) — Section 332, 350, 379, 380
High Courts11 Dec 1981
M. Jitendra Singh Vs State of Manipur and Others
Gauhati High Court · (1982) CriLJ 1508
Constitution of India, 1950 — Article 22
High Courts10 Dec 1981
Mainam Manikumar Vs State of Manipur and Others
Gauhati High Court · (1982) CriLJ 1355
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3, 8
High Courts10 Dec 1981
Mahamad Ali & Ors. Vs Lokman Ali & Ors.
Gauhati High Court · (1982) 1 GLR 146
Arbitration Act, 1940 — Section 30, 30, 33, 33
High Courts08 Dec 1981Dismissed
Ajit Bank Vs The State of Assam
Gauhati High Court · (1982) 1 GLR 222
Assam Games and Betting Act, 1970 — Section 18, 19
High Courts07 Dec 1981
Uattar Paria Brahmaputra Jala Paribahan Co-Operative Society Ltd. Vs Executive Engineer, Inland Water Transport Division, Ulubari, Gauhati & Ors.
Gauhati High Court · (1982) 1 GLR 4
High Courts07 Dec 1981Allowed
Gulap Chand Jain Vs 3(HN) BN, Assam Rifles represented by the Commandant
Gauhati High Court · (1982) 1 GLR 75
High Courts05 Dec 1981
The State of Assam Vs Felanu Malakar and Others
Gauhati High Court · (1982) CriLJ 551
Penal Code, 1860 (IPC) — Section 147, 148, 304, 323, 324
High Courts04 Dec 1981Dismissed
Jayshree Tea and Industries Ltd. Vs Rupeswar Gogoi and Another
Gauhati High Court · (1982) 1 GLR 107
Penal Code, 1860 (IPC) — Section 379, 441, 448
High Courts03 Dec 1981Dismissed
Radheshyam Sutradhar Vs Mohini Mahan Sutradhar his heirs Bhabesh Sutradhar and Others
Gauhati High Court · (1982) 1 GLR 72
Hindu Succession Act, 1956 — Section 14
High Courts03 Dec 1981Allowed
Sri Tara Chand Barman Vs Sri Priya Nath Barman and Others
Gauhati High Court · (1982) 1 GLR 128
Assam Rural Indebtedness Relief Act, 1975 — Section 10(3), 6(1)
High Courts03 Dec 1981Dismissed
Shri Lilaram Hazarika Vs The Assistant Registrar of Co-operative Societies Ors.
Gauhati High Court · (1982) 1 GLR 57
Assam Co-operative Societies Act, 1949 — Section 15(3), 15(3)(a)
High Courts03 Dec 1981Allowed
Barpeta Road Fish Marketing Society Ltd. and Shri Suchen Chandra Barman Vs The Assam Board of Revenue and Others
Gauhati High Court · (1982) 1 GLR 139
High Courts02 Dec 1981
Daya Ram Basumatary Vs The State of Assam and Others
Gauhati High Court · (1981) 1 GLR 334
Assam Sale of Forest Produce Coupes and Mahals Act, 1977 — Section 21(3)Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 21(1), 21(2), 21(3)Constitution of India, 1950 — Article 14