High Courts15 Sept 1982
Aklu Baraik Vs State of Assam
Gauhati High Court · (1983) CriLJ 1578
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 1982
172 judgments · page 3 of 9
High Courts14 Sept 1982Dismissed
Pakhi Mia Vs The State of Assam and Others
Gauhati High Court · (1983) 1 GLR 142
Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 28Constitution of India, 1950 — Article 226Panchayati Raj Act, 1973 — Section 138, 138(2)
High Courts10 Sept 1982
Naosam Ningol Chandam Ongbi Nungshitombi Devi Vs Rishang Keishing, Chief Minister of Manipur and Others
Gauhati High Court · (1983) CriLJ 574
Armed Forces (Special Powers) Act, 1958 — Section 3, 4, 5Constitution of India, 1950 — Article 134, 21
High Courts10 Sept 1982
Laldothang Khawjal Vs Lalvuana Hmer and Others
Gauhati High Court · (1982) 1 GLR 776
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 180, 180, 184, 184
High Courts06 Sept 1982Allowed
On the Death of Priyokumar Singh his L. Rs. Kumari Thokchom Hemabati Devi and Others Vs State of Manipur and Others
Gauhati High Court · (1982) 09 GAU CK 0009
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 21Electricity Rules, 1956 — Rule 27
High Courts04 Sept 1982
Debendra Singha Vs The State of Assam
Gauhati High Court · (1983) 1 GLR 66
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428, 537Penal Code, 1860 (IPC) — Section 165Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5A, 6
High Courts04 Sept 1982
Rajkumari Sanayaima Devi Vs State of Manipur and Others
Gauhati High Court · (1982) 1 GLR 799
High Courts31 Aug 1982Dismissed
RI Sawiluaia Vs Smti Ngurbiakveli
Gauhati High Court · (1984) 1 GLR 263
Liberalised Pension Rules, 1950 — Rule 109(10)
High Courts27 Aug 1982Allowed
Ator Ali and Others Vs Abdul Majid
Gauhati High Court · (1983) 1 GLR 264
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts27 Aug 1982
Tushkhopao Changsen Vs Engjalian Lenthang & Ors.
Gauhati High Court · (1982) 1 GLR 752
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 180, 180
High Courts27 Aug 1982
Assam Surgical Company and Another, Sohan Singh Rajkumar Narula, Akash Pharma Pvt. Ltd., Bharat Bhusan Narula and Another, Rajkumar Narula, Smt. Sneh Narula, Smt. Neerja Narula and Smt. Tararani Narula Vs Central Board of Direct Taxes and Others
Gauhati High Court · (1983) 35 CTR 18 : (1984) 145 ITR 400
Income Tax Act, 1961 — Section 127, 132
High Courts26 Aug 1982Allowed
Shri Pritam Singh Vs The Divisional Railway Manager, North-East Frontier Railway Lumding and Others
Gauhati High Court · (1982) 1 GLR 719
Constitution of India, 1950 — Article 226
High Courts26 Aug 1982Allowed
Jugal Chandra Chetia Vs State of Assam and Others
Gauhati High Court · AIR 1983 Guw 50
Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 20Constitution of India, 1950 — Article 226
High Courts26 Aug 1982Allowed
Bogaram Das Vs The Chief Executive Member, Council Court and Others
Gauhati High Court · (1983) 1 GLR 491
Industrial Disputes Act, 1947 — Section 37United Khasi-Jaintia Hills Autonomous district (Management and Control of Forests) Act, 1958 — Section 35
High Courts24 Aug 1982Dismissed
Md. Abdul Sobhan Vs Kinaram Das
Gauhati High Court · AIR 1983 Guw 87
Constitution of India, 1950 — Article 226
High Courts24 Aug 1982Allowed
Kamakhya Prasad Barua Vs Abhiram Medhi (deceased by L. R.''s) and Others
Gauhati High Court · AIR 1983 Guw 38
Assam General Clauses Act, 1915 — Section 11
High Courts23 Aug 1982Allowed
Shri Ajoy Banerjee and Another Vs Sulata Bandopadhyay and Another
Gauhati High Court · (1982) 1 GLR 733
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397(3), 482
High Courts23 Aug 1982
Satna Majhi Vs State of Assam
Gauhati High Court · (1983) CriLJ 287
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 302, 99
High Courts23 Aug 1982Allowed
Ratneswar Das Vs The State of Assam
Gauhati High Court · (1982) 1 GLR 716
Penal Code, 1860 (IPC) — Section 441, 442, 448
High Courts18 Aug 1982Dismissed
Haji Sabajudoin Ahmed Vs Banamali Das
Gauhati High Court · (1982) 1 GLR 722
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 203, 362, 369, 397(2), 405