High Courts24 Sept 1981Allowed
U. Stoling Nonglang Vs Ka Klin Lyngdoh Umiong and Others
Gauhati High Court · AIR 1982 Guw 83
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 1, Order 7 Rule 1, Order 7 Rule 11
COURT ARCHIVE
Gauhati High Court judgments, 1981
155 judgments · page 3 of 8
High Courts22 Sept 1981
Desang Part II Min Samabai Samity Ltd.and Others. Vs State of Assam & Ors.
Gauhati High Court · (1982) 1 GLR 143
Assam Fisheries Rules, 1953 — Rule 8(e), 8(e)
High Courts22 Sept 1981
State of Assam Vs Mobarak Ali and Others
Gauhati High Court · (1982) CriLJ 1816
Criminal Procedure Code, 1973 (CrPC) — Section 395, 437, 438
High Courts21 Sept 1981Allowed
Bagala Ranjan Das Vs The Assam Board of Revenue and Others
Gauhati High Court · (1982) 1 GLR 21
Assam Betterment Fee and Mooring Tax (Dibrugarh) Act, 1953 — Section 2Constitution of India, 1950 — Article 226
High Courts18 Sept 1981Dismissed
Shri Goya Prasad Khemani Vs The Assam Board of Revenue and Others
Gauhati High Court · (1982) 1 GLR 130
Assam Land and Revenue Regulation, 1886 — Section 53Constitution of India, 1950 — Article 226
High Courts18 Sept 1981Allowed
Bichitra Mohan Barman Vs Union of India (UOI) and Others
Gauhati High Court · (1982) 1 GLR 64
Constitution of India, 1950 — Article 12, 14, 16, 19, 21
High Courts18 Sept 1981Allowed
Shri Birendra Nath Biswas Vs The Assam Board of Revenue and Others
Gauhati High Court · (1983) 1 GLR 144
Assam Board of Revenue Rules — Rule 5Assam Settlement of Fisheries Rules, 1953 — Rule 11Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts17 Sept 1981
The Chairman, Silchar Municipal Board Vs Azizur Rahman
Gauhati High Court · (1982) CriLJ 1061
Assam Municipal Act, 1956 — Section 174, 176, 177
High Courts17 Sept 1981
Changram Marak Vs Phubilini Sangma & Ors.
Gauhati High Court · (1982) 1 GLR 23
Assam Rules for the Administration of Justice and Police, 1937 — Rule 22A, 22A
High Courts17 Sept 1981
Bhawani Shankar Bagaria Vs Asst. Controller of Estate Duty
Gauhati High Court · (1981) 25 CTR 321 : (1982) 137 ITR 801
Estate Duty Act, 1953 — Section 36, 44, 5(1), 74, 74(1)
High Courts17 Sept 1981Allowed
General Manager, Oil Refineries Ltd. Vs General Manager, S.E. Railways and Others
Gauhati High Court · AIR 1982 Guw 44
Limitation Act, 1908 — Article 31
High Courts16 Sept 1981
Sri Narayan Chandra Kalita Vs The State of Assam and Others
Gauhati High Court · (1981) 1 GLR 152
Assam Administrative Tribunal Act, 1977 — Section 9(3)Constitution of India, 1950 — Article 226, 311(2)
High Courts15 Sept 1981
Jeypore Timber and Veneer Mills (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1982) 137 ITR 415
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 28, 29Income Tax Act, 1961 — Section 254, 255(6)
High Courts11 Sept 1981Allowed
Madhujayanti (Pvt.) Ltd. Vs The Assam Board of Revenue and Others
Gauhati High Court · (1981) 1 GLR 313
Assam Land and Revenue Regulation, 1886 — Section 147Limitation Act, 1963 — Section 14
High Courts11 Sept 1981Partly Allowed
State of Assam and Others Vs Nalini Kanta Doloi
Gauhati High Court · AIR 1982 Guw 56
Motor Vehicles Act, 1939 — Section 110B
High Courts10 Sept 1981Allowed
Shri Tarinidhar Choudhury Vs The State of Assam and Others
Gauhati High Court · (1982) 1 GLR 439
Assam Taxation Service Rules, 1962 — Rule 6, 6(1), 7(1), 8Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Sept 1981
Smt. Thokchom Ningol Kangujam Ongbi Thoibi Devi and etc. Vs General Officer Commanding and Others
Gauhati High Court · (1982) CriLJ 1675
Armed Forces (Special Powers) Act, 1958 — Section 2, 3, 4, 5, 6Constitution of India, 1950 — Article 226Unlawful Activities (Prevention) Act, 1967 — Section 3
High Courts07 Sept 1981Allowed
Bejiram Ingty Vs State of Assam and Others
Gauhati High Court · AIR 1982 Guw 88
Assam Forest Regulations, 1891 — Section 3(2), 75Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 17, 18
High Courts07 Sept 1981Dismissed
Juran Deuri Vs The State of Assam and Others
Gauhati High Court · (1982) 1 GLR 414
Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 1, 28(4)Assam Panchayati Raj Act, 1959 — Section 129(1), 138, 138(2)
High Courts04 Sept 1981Allowed
Sri Gauri Sharma Vs The Assistant District Judge and Others
Gauhati High Court · (1983) 1 GLR 370
Assam Panchayati Raj (Constitution) Rules, 1973 — Rule 52, 58Assam Panchayati Raj Act, 1972 — Section 12, 25(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151