COURT ARCHIVE

Gauhati High Court judgments, 1981

155 judgments · page 5 of 8

High Courts03 Aug 1981Dismissed

Mahananda Sharma Medhi Vs Ghana Kanta Pathak and Others

Gauhati High Court · (1981) 1 GLR 310

Assam Land and Revenue Regulation, 1886 — Section 81Constitution of India, 1950 — Article 226Assam Board of Revenue Act, 1962 — Section 17(3), 7, 7(1)

Read judgment

High Courts24 Jul 1981

State of Assam Vs Rabindra Nath Guha

Gauhati High Court · (1982) CriLJ 216

Constitution of India, 1950 — Article 20, 21, 22, 39A, 8Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 167, 172, 174Evidence Act, 1872 — Section 118, 165, 24

Read judgment

High Courts09 Jul 1981

Sardar Joginder Singh Vs Commissioner of Wealth-tax

Gauhati High Court · (1982) 134 ITR 636

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 18(1), 18(2A)

Read judgment

High Courts09 Jul 1981

Ka Dymmiew Silty Giri Vs U. Moonly Passah

Gauhati High Court · AIR 1982 Guw 74

Divorce Act, 1869 — Section 10, 14

Read judgment

High Courts09 Jul 1981

Sardar Kartar Singh Vs Commissioner of Wealth-tax and Others

Gauhati High Court · (1982) 30 CTR 128 : (1982) 135 ITR 379

Wealth Tax Act, 1957 — Section 18(1), 18(2A)

Read judgment

High Courts09 Jul 1981Allowed

Sardar Joginder Singh Vs Commissioner of Wealth Tax

Gauhati High Court · (1981) 7 TAXMAN 320

Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 14, 14(1), 18(1)(a), 18(2A), 18B

Read judgment

High Courts08 Jul 1981Dismissed

Md. Sher Ali Vs Assam Board of Revenue and Others

Gauhati High Court · (1981) 1 GLR 283

Assam Land and Revenue Regulation, 1886 — Section 61, 72(4), 75, 79, 80Audi Alteram Partem Rule — Rule 135, 136AConstitution of India, 1950 — Article 226

Read judgment

High Courts07 Jul 1981Dismissed

Hav. Dengzirliana Vs Lalthankimi and Others

Gauhati High Court · AIR 1982 Guw 53

Constitution of India, 1950 — Article 227

Read judgment

High Courts06 Jul 1981

Yandrambam Sonachand Singh Vs State of Manipur and Others

Gauhati High Court · (1982) CriLJ 77

Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 8

Read judgment

High Courts01 Jul 1981

Madhab Ch. Chakraborty Vs State of Assam and Another

Gauhati High Court · (1982) CriLJ 1049

National Security Act, 1980 — Section 3

Read judgment

High Courts26 Jun 1981

Harej Ali Vs State of Assam

Gauhati High Court · (1981) CriLJ 1745

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 302, 303, 304, 324, 34

Read judgment

High Courts15 Jun 1981Allowed