High Courts01 Dec 1981Allowed
Hari Gopal Agarwalla Vs Hari Prasad Doshi @ Bachu Bhai
Gauhati High Court · (1982) 1 GLR 117
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 116
COURT ARCHIVE
Gauhati High Court judgments, 1981
155 judgments · page 2 of 8
High Courts27 Nov 1981Allowed
Mafijuddin Bhuyan Vs The State of Assam and Others
Gauhati High Court · (1982) 1 GLR 15
Assam Land and Revenue Regulation, 1886 — Rule 115(A)Constitution of India, 1950 — Article 226, 227
High Courts25 Nov 1981Allowed
Ranadhir Dutta Vs The State of Assam and Others
Gauhati High Court · (1982) 1 GLR 208
High Courts24 Nov 1981
Girija Prasad Pandey & Ors. Vs Jayanta Kumar Das & Ors.
Gauhati High Court · (1982) 1 GLR 135
Assam Panchayati Raj Act, 1972 — Section 151, 151, 25, 25
High Courts24 Nov 1981Dismissed
Assam State Transport Corporation Vs Mahadevi Nayak and Others
Gauhati High Court · (1981) 11 GAU CK 0004
Fatal Accidents Act, 1855 — Section 1, 2Fatal Accidents Act, 1976 — Section 4(1)Motor Vehicles Act, 1939 — Section 110B
High Courts23 Nov 1981
Phaikalkhama Vs Laibata & Another
Gauhati High Court · (1982) 1 GLR 1
Mizo District (Transfer of Land) Act, 1963 — Section 3, 3
High Courts18 Nov 1981
Sri Kiran Chandra Goswami Vs The State of Assam
Gauhati High Court · (1982) 1 GLR 385
Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 408, 468
High Courts09 Nov 1981Dismissed
Kalipada Bhowmik Vs Biswanath Prasad Kundu and Others
Gauhati High Court · (1982) 1 GLR 196
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1, Order 7 Rule 11, Order 7 Rule 18, 2(2)
High Courts09 Nov 1981
Peleilie Peter Angami Vs State of Nagaland
Gauhati High Court · (1982) CriLJ 1058
Penal Code, 1860 (IPC) — Section 409
High Courts05 Nov 1981
Dilip Rajkhowa Vs The State of Assam and Another
Gauhati High Court · (1982) 1 GLR 230
High Courts04 Nov 1981
Gift House, NFW Market, Dimapur Town and Anr. Vs Mohanlal Mundra and Anr.
Gauhati High Court · (1982) 1 GLR 13
Civil Procedure Code, 1908 — Section 24Civil Procedure Code, 1908 (CPC) — Section 24
High Courts01 Oct 1981
Nanagram Bhikamchand Rice and Oil Mills Vs Union of India, Represented By (a) The General Manager, N.F.Railway, Gauhati-21 (b) The General Manager, Northern Railway, Lucknow
Gauhati High Court · (1982) 1 GLR 96
High Courts01 Oct 1981
Commissioner of Income Tax Vs Satyanarayan Sikaria, HUF
Gauhati High Court · (1982) 10 TAXMAN 310
Income Tax Act, 1961 — Section 153, 153(3), 153(3)(ii), 171(1), 256(1)
High Courts01 Oct 1981Allowed
Oil and Natural Gas Commission, Nazira Vs Ganesh Prasad Singh and Others
Gauhati High Court · AIR 1983 Guw 8
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151
High Courts01 Oct 1981
Commissioner of Income Tax Vs Satyanarayan Sikaria
Gauhati High Court · (1982) 27 CTR 163 : (1983) 140 ITR 624
Income Tax Act, 1961 — Section 153(3), 256(1), 256(2), 260, 260(1)
High Courts01 Oct 1981
Commissioner of Wealth Tax Vs Gangadhar Sikaria
Gauhati High Court · (1982) 27 CTR 158 : (1983) 140 ITR 617
Income Tax Act, 1961 — Section 256(1)Wealth Tax Act, 1957 — Section 27, 27(1), 27(3)
High Courts30 Sept 1981
South East Bus Association and Another Vs The State of Assam and Others
Gauhati High Court · (1981) 1 GLR 305
Constitution of India, 1950 — Article 226, 226(3)
High Courts30 Sept 1981
State of Assam Vs Inush Ali
Gauhati High Court · (1982) CriLJ 1044
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 84, 85
High Courts30 Sept 1981
Dhira Choudhury Vs State of Assam
Gauhati High Court · (1982) CriLJ 572
Evidence Act, 1872 — Section 32, 33Penal Code, 1860 (IPC) — Section 395, 397
High Courts25 Sept 1981
Ka Oldphimai Mukhim Vs The District Council Jaintia Hills, Autonomous District Jowai and Others
Gauhati High Court · AIR 1983 Guw 1
Constitution of India, 1950 — Article 226, 300A