High Courts21 May 1981
Ramlal Lohar Vs The State of Assam
Gauhati High Court · (1981) CriLJ 1734
Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 1981
155 judgments · page 6 of 8
High Courts21 May 1981Allowed
Dinabandhu Deva Bhagawati Vs Nirada Bala Devi and Others
Gauhati High Court · AIR 1982 Guw 42
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 23 Rule 1
High Courts20 May 1981Allowed
Union of India (UOI) Vs Mrs. Marcia E. Dutta
Gauhati High Court · AIR 1982 Guw 4
Motor Vehicles Act, 1939 — Section 110B, 116
High Courts20 May 1981
Mahendra Kalita and Others Vs District Magistrate and Others
Gauhati High Court · (1981) CriLJ 1885
National Security Act, 1980 — Section 3
High Courts14 May 1981
Pijush Majumdar Vs Ramesh Nama and Others
Gauhati High Court · (1982) CriLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 323, 341
High Courts08 May 1981Allowed
Ram Bilash Goel Vs The Management of Lakwa Tea Estate and Another
Gauhati High Court · (1981) 1 GLR 168
Assam Plantation Labour Rules, 1956 — Rule 73Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 59
High Courts06 May 1981Allowed
Abdul Latif Vs Akil Zaman
Gauhati High Court · AIR 1982 Guw 22
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 148, 151
High Courts30 Apr 1981
Munshi Soren and Others Vs The State of Assam
Gauhati High Court · (1981) CriLJ 1408
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Apr 1981Allowed
M.C. Pegu and Others Vs The Dy. Secy. to the Govt. of Assam
Gauhati High Court · (1981) 1 GLR 46
Assam Panchayati Raj (Financial) Rules, 1974 — Rule 11, 12, 13, 14, 15Assam Panchayati Raj Act, 1972 — Section 135, 136, 238(1), 67(2)Constitution of India, 1950 — Article 226, 356
High Courts24 Apr 1981Allowed
Mustt. Peshu Bewa and Others Vs The Assam Board of Revenue and Others
Gauhati High Court · (1981) 1 GLR 184
High Courts24 Apr 1981
Haren Kalita Vs The State of Assam
Gauhati High Court · (1981) CriLJ 1110
Penal Code, 1860 (IPC) — Section 302
High Courts23 Apr 1981
Kumar Sunilal Deb Vs The State of Assam
Gauhati High Court · (1981) 1 GLR 120
Criminal Procedure Code, 1973 (CrPC) — Section 334, 335Evidence Act, 1872 — Section 101, 105, 106, 4Penal Code, 1860 (IPC) — Section 299, 302, 6, 84
High Courts23 Apr 1981
Nichar Ali Vs State of Assam
Gauhati High Court · (1982) CriLJ 75
Penal Code, 1860 (IPC) — Section 302, 304
High Courts23 Apr 1981
Bayadas Bowri Vs State of Assam
Gauhati High Court · (1982) CriLJ 213
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 100, 302, 96, 97
High Courts22 Apr 1981
Indreswar Kalita Vs The State of Assam
Gauhati High Court · (1981) CriLJ 1887
Penal Code, 1860 (IPC) — Section 300
High Courts21 Apr 1981
Prakash Chandra Dutta Vs District Magistrate and Another
Gauhati High Court · (1982) CriLJ 215
Penal Code, 1860 (IPC) — Section 143, 384, 506
High Courts21 Apr 1981Dismissed
Smt. Bina Barua and Others Vs Dalowjan Tea Co. (P.) Ltd. and Others
Gauhati High Court · (1981) 04 GAU CK 0001
Companies Act, 1956 — Section 108, 109, 110, 111, 155
High Courts20 Apr 1981
Brindaban Goswami Vs Dist. Magistrate and Another
Gauhati High Court · (1981) CriLJ 1296
Constitution of India, 1950 — Article 22, 25Criminal Procedure Code, 1973 (CrPC) — Section 144National Security Act, 1980 — Section 3
High Courts20 Apr 1981Dismissed
Smt. Provati Devi Vs Bokul Chandra Nath and Another
Gauhati High Court · AIR 1981 Guw 52
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Transfer of Property Act, 1882 — Section 109
High Courts20 Apr 1981Allowed
Electric and Furnishing Mart Vs State of Assam and Others
Gauhati High Court · (1983) 52 STC 354
Constitution of India, 1950 — Article 19, 301, 302, 303, 304