High Courts20 Apr 1981
Pradip Das Vs District Magistrate and Another
Gauhati High Court · (1981) CriLJ 1406
Constitution of India, 1950 — Article 21, 22
COURT ARCHIVE
Gauhati High Court judgments, 1981
155 judgments · page 7 of 8
High Courts10 Apr 1981Allowed
Naresh Chandra Das and Another Vs State of Assam and Others
Gauhati High Court · AIR 1981 Guw 69
Essential Commodities Act, 1955 — Section 3(2)
High Courts09 Apr 1981
Abdul Latif Vs The State of Assam
Gauhati High Court · (1981) CriLJ 1205
Criminal Procedure Code, 1973 (CrPC) — Section 334Evidence Act, 1872 — Section 100, 106Penal Code, 1860 (IPC) — Section 302, 6, 84
High Courts04 Apr 1981Allowed
Somnath Das Vs State of Assam and Others
Gauhati High Court · AIR 1982 Guw 12
Assam Panchayati Raj Act, 1972 — Section 135(2), 138(1), 138(2)Constitution of India, 1950 — Article 226
High Courts03 Apr 1981
Basi Singh Vs State of Assam and Others
Gauhati High Court · (1982) CriLJ 229
Constitution of India, 1950 — Article 14, 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 117, 151Penal Code, 1860 (IPC) — Section 121A, 124A
High Courts26 Mar 1981
Siddheswari Bora Vs The State of Assam
Gauhati High Court · (1981) 1 GLR 134
Criminal Procedure Code, 1973 (CrPC) — Section 433AHomicide Act, 1957 — Section 2(1)Penal Code, 1860 (IPC) — Section 302, 304, 84
High Courts26 Mar 1981Dismissed
P. Giri and Others Vs Alpo Momin
Gauhati High Court · (1981) 1 GLR 85
Assam Forest Regulations, 1891 — Section 24, 25, 40, 41Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 148, 324, 351, 354, 447
High Courts23 Mar 1981
Bhupen Deka Vs State of Assam
Gauhati High Court · (1981) CriLJ 1743
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts13 Mar 1981Allowed
P.C. Purkayastha Vs Union of India (UOI) and Others
Gauhati High Court · (1981) 1 GLR 251
Constitution of India, 1950 — Article 14, 16, 16(1), 19, 21
High Courts09 Mar 1981Allowed
Sree Jogani Rice and Atta Mills Vs Food Corporation of India
Gauhati High Court · (1981) 1 GLR 104
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts07 Mar 1981Allowed
Mrs. Ka Kriksibon Kharkongor and Another Vs The Deputy Commissioner and Collector, Khasi Hills and Another
Gauhati High Court · AIR 1981 Guw 72
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 30Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Mar 1981Dismissed
State of Assam Vs Nirode Ranjan Dey
Gauhati High Court · AIR 1981 Guw 77
Foreigners Act, 1946 — Section 13, 14
High Courts02 Mar 1981Allowed
Atul Chandra Koch etc. Vs District Magistrate, Dibrugarh and Others
Gauhati High Court · AIR 1981 Guw 88
National Security Act, 1980 — Section 3, 3(2)
High Courts27 Feb 1981Allowed
Ikop Laidakol Fishing Co-operative Society Ltd. Vs State of Manipur and Others
Gauhati High Court · AIR 1982 Guw 14
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Manipur Fisheries Rules, 1972 — Rule 35
High Courts26 Feb 1981Allowed
Jagat Upadhyaya etc. Vs The Secretary, Mahkuma Parishad, Kokrajhar and Others
Gauhati High Court · AIR 1981 Guw 80
Assam Panchayat (Financial) Rules, 1960 — Rule 65A(5)
High Courts25 Feb 1981Allowed
Sri Atul Chandra Deka Vs Union of India (UOI) and Others
Gauhati High Court · (1981) 1 GLR 212
Constitution of India, 1950 — Article 16, 226, 311, 311(2)
High Courts23 Feb 1981Dismissed
R.K. Nokulsana Singh Vs Rishang Keising and Others
Gauhati High Court · AIR 1981 Guw 47
Constitution of India, 1950 — Article 164, 226
High Courts23 Feb 1981Dismissed
Darsailova Khawlhring Vs The Deputy Commissioner and Others
Gauhati High Court · (1981) 1 GLR 344
Assam Cinemas (Regulation) Act, 1953 — Section 10, 3, 4, 5Assam Cinemas (Regulation) Rules, 1960 — Rule 11(2), 12, 14(2), 4, 4(11)Constitution of India, 1950 — Article 19(1), 25, 26
High Courts19 Feb 1981
Kumud Ranjan Roy Vs State of Assam
Gauhati High Court · (1982) 1 GLR 267
Prevention of Food Adulteration Act, 1954 — Section 7(v), 7(v)Probation of Offenders Act, 1958 — Section 6, 6
High Courts19 Feb 1981Allowed
Dilip Kumar Rajkhowa Vs District Magistrate, Nowgong and Others
Gauhati High Court · AIR 1981 Guw 81
National Security Act, 1980 — Section 3(2)