High Courts01 Jun 1982
Commissioner of Income Tax Vs Gangadhar Sikaria Family Trust and Kamakhya Rice Mill Trust
Gauhati High Court · (1982) 30 CTR 117 : (1983) 142 ITR 677
Income Tax Act, 1961 — Section 161, 164Trusts Act, 1882 — Section 3, 7
COURT ARCHIVE
Gauhati High Court judgments, 1982
172 judgments · page 6 of 9
High Courts21 May 1982Dismissed
Ram Chandra Bhagwan Das represented by Shri Bhagwan Das Agarwalla Vs Shri Pawan Kumar Agarwalla
Gauhati High Court · (1983) 1 GLR 443
Assam Urban Areas Rent Control Act, 1972 — Section 6, 7, 8, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 4, 41Specific Relief Act, 1963 — Section 39, 41
High Courts17 May 1982
Gulab Chand Jain Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1983 Guw 22
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 34Arbitration Act, 1940 — Section 17
High Courts14 May 1982
Shri Debendra Nath Bardolai Vs The State of Assam and Others
Gauhati High Court · (1982) 1 GLR 644
Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 23, 28, 28(3), 28(4)
High Courts12 May 1982Allowed
Arati Dutta and Another Vs Eastern Tea Estate Private Limited
Gauhati High Court · (1985) 2 GLR 364
Civil Procedure Code, 1908 (CPC) — Section 10, 131, 151Companies Act, 1956 — Section 634
High Courts11 May 1982
Chandreswar Bhattacharjee Vs State of Assam
Gauhati High Court · (1982) CriLJ 2248
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110
High Courts06 May 1982Dismissed
Apurba Kumar Deb Vs Director of Postal Services and Others
Gauhati High Court · (1982) 1 GLR 625
Constitution of India, 1950 — Article 226
High Courts05 May 1982
Rajindra Singh Vs Smt. Promila Singh
Gauhati High Court · (1982) CriLJ 2119
Criminal Procedure Code, 1973 (CrPC) — Section 145, 401
High Courts05 May 1982
Ajit Kumar Barmudoi Vs State of Assam & Ors.
Gauhati High Court · (1982) 1 GLR 636
Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 28, 28
High Courts04 May 1982
Jainal Mia & Another Vs State of Assam & Another
Gauhati High Court · (1982) 1 GLR 614
Criminal Procedure Code, 1973 — Section 209Criminal Procedure Code, 1973 (CrPC) — Section 209
High Courts28 Apr 1982Dismissed
Khuraijam Ongbi Thoibisana Devi and Others Vs Akoijam Amubi Singh (deceased by L. R''s.) and Others
Gauhati High Court · AIR 1982 Guw 100
Civil Procedure Code, 1908 (CPC) — Section 11, 115Evidence Act, 1872 — Section 68, 69, 72Limitation Act, 1963 — Section 2
High Courts26 Apr 1982
Deva Narayan Das Vs Assam Govt.Construction Corporation Ltd. & Ors.
Gauhati High Court · (1983) 2 GLR 66
High Courts22 Apr 1982
Vimede Angami Vs Ziekrue-o Angami
Gauhati High Court · AIR 1982 Guw 108
Civil Procedure Code, 1908 (CPC) — Section 11Oaths Act, 1969 — Section 7
High Courts22 Apr 1982
Sademkaba Vs Imtitemjen
Gauhati High Court · AIR 1983 Guw 23
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 34Civil Procedure Code, 1908 (CPC) — Section 107
High Courts21 Apr 1982Allowed
Humtse Village and Others Vs Yikhum Village and Others
Gauhati High Court · AIR 1983 Guw 15
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 35Civil Procedure Code, 1908 (CPC) — Section 11, 12
High Courts21 Apr 1982Allowed
Temjenkaba and Another Vs Imyachanga and Others
Gauhati High Court · AIR 1983 Guw 5
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 34
High Courts20 Apr 1982
Wazamao and Others Vs The State of Nagaland
Gauhati High Court · (1983) CriLJ 57
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 120B, 323, 365, 395
High Courts16 Apr 1982Allowed
State of Tripura and Others Vs Sajal Kanti Sengupta
Gauhati High Court · AIR 1982 Guw 76
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 80, 80(1), 80(2)
High Courts13 Apr 1982
I. Ramesh Ao Vs State of Nagaland and Others
Gauhati High Court · (1982) 2 LLJ 205
Constitution of India, 1950 — Article 311
High Courts13 Apr 1982Partly Allowed
Mona Gohain Vs State of Assam and Others
Gauhati High Court · AIR 1983 Guw 91
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 2