COURT ARCHIVE

Gauhati High Court judgments, 1982

172 judgments · page 1 of 9

High Courts23 Dec 1982

Sri Rajen Medhi Vs The Commissioner and Secretary of the Govt. of Assam, Political (A) Department and Another

Gauhati High Court · (1983) 1 GLR 181

Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)

High Courts22 Dec 1982

Abid Raja Choudhury Vs State of Assam and Ors.

Gauhati High Court · (1983) 2 GLR 176

High Courts21 Dec 1982Allowed

Shri Thirman Keot Vs Sri Dharma Koch and Others

Gauhati High Court · (1983) 1 GLR 455

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25

High Courts21 Dec 1982

Collector of Dibrugarh Vs S.P.Rajkhowa and Another

Gauhati High Court · (1983) 2 GLR 123

Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 12, 12

High Courts17 Dec 1982Allowed

Sri Nila Kanta Das and Another Vs Sri Uday Narayan Upadhaya

Gauhati High Court · (1983) 1 GLR 139

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 148, 310

High Courts17 Dec 1982

Abhimanya Kalita Vs Deputy Commissioner & Ors.

Gauhati High Court · (1983) 2 GLR 101

High Courts17 Dec 1982

Mt. Oinam Ongbi Bimola Devi, M/o Oinam Romeo Singh of Pishumthong Oinam Vs The State of Manipur and Another

Gauhati High Court · (1983) 1 GLR 191

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts16 Dec 1982Allowed

A.K. Jain Vs State of Manipur and Others

Gauhati High Court · (1983) 1 GLR 484

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 16, 31, 36

High Courts16 Dec 1982Dismissed

Jogighopa Fishery Co-operative Society Ltd. and Another Vs Assam Board of Revenue and Others

Gauhati High Court · (1983) 1 GLR 394

Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 17, 46, 5, 5(2)

High Courts16 Dec 1982Allowed

Suresh Chandra Deka Vs The State of Assam and Others

Gauhati High Court · (1983) 1 GLR 377

High Courts15 Dec 1982Allowed

Narahari Das Vs The Gauhati University and Others

Gauhati High Court · (1983) 1 GLR 310

Constitution of India, 1950 — Article 226

High Courts10 Dec 1982

Nandeswar Kalita Vs State of Assam

Gauhati High Court · (1983) CriLJ 1515

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 84

High Courts10 Dec 1982

Yumlembam Hangu Singh and Others Vs Satokpam Ningol Khumbong-Mayum Ongbi Radhamani Devi and Others

Gauhati High Court · (1983) 2 GLR 174

Civil Procedure Code, 1908 — Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2

High Courts06 Dec 1982

Jamnna Sinha and Others Vs Ram Chandra Rai and Others

Gauhati High Court · (1983) ACJ 90

General Insurance Business (Nationalisation) Act, 1972 — Section 6(3)Motor Vehicles (Third Party Insurance) Rules, 1946 — Rule 11Motor Vehicles Act, 1939 — Section 110C(2A), 95, 95(2)

High Courts04 Dec 1982Allowed

Sri Joytolal Kemprai and Another Vs State of Assam

Gauhati High Court · (1983) 1 GLR 206

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 324, 34

High Courts03 Dec 1982Allowed

State of Assam Vs Ram Kumar

Gauhati High Court · (1983) 1 GLR 200

Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts03 Dec 1982Allowed

Smt. Maharani Dey and Others Vs Debabrata Bardhan and Another

Gauhati High Court · AIR 1983 Guw 84

Motor Vehicles Act, 1939 — Section 110ASuccession Act, 1925 — Section 306

High Courts03 Dec 1982

Radhakrishna Oil and Rice Mills Vs Commissioner of Taxes

Gauhati High Court · (1983) 53 STC 193

Constitution of India, 1950 — Article 226

High Courts30 Nov 1982

Commissioner of Wealth-tax Vs Banwarilal Chowkhani

Gauhati High Court · (1983) 144 ITR 84

Wealth Tax Act, 1957 — Section 2, 3, 4, 5

High Courts26 Nov 1982Dismissed

Shri Jagdeo Mahta Vs Rajen Das and Others

Gauhati High Court · (1983) 1 GLR 210

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 9, 115