COURT ARCHIVE

Gauhati High Court judgments, 1982

172 judgments · page 8 of 9

High Courts23 Feb 1982

Pratap Chandra Kakati and Another Vs State of Assam

Gauhati High Court · (1983) CriLJ 453

Constitution of India, 1950 — Article 14, 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304Penal Code, 1860 (IPC) — Section 323, 325

High Courts19 Feb 1982

Irengbam Labei Singh and Others Vs State of Manipur

Gauhati High Court · (1982) CriLJ 2112

Penal Code, 1860 (IPC) — Section 148, 149, 204, 302, 307

High Courts18 Feb 1982

Moirangthem Chaoba Singh and Another Vs State of Manipur

Gauhati High Court · (1982) CriLJ 1806

Criminal Procedure Code, 1973 (CrPC) — Section 221, 237, 313Penal Code, 1860 (IPC) — Section 149, 201, 302, 307, 324

High Courts17 Feb 1982Allowed

Krishna Ch. Mandal Vs The State of Assam and Others

Gauhati High Court · (1983) 1 GLR 154

Assam Excise Act, 1910 — Section 3(4), 36Assam Excise Rules, 1945 — Rule 209Constitution of India, 1950 — Article 226

High Courts16 Feb 1982Allowed

Mustt. Piyara Khatun and Others Vs MD. Yasin Ali

Gauhati High Court · (1982) 1 GLR 419

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 415, 420

High Courts12 Feb 1982

Niren Sarma and Another Vs State of Assam and Others

Gauhati High Court · (1983) CriLJ 456

Constitution of India, 1950 — Article 21, 22Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 120B, 302

High Courts12 Feb 1982

Nalini Kanta Das Vs Collector of Cachar and Others.

Gauhati High Court · (1982) 1 GLR 234

Civil Procedure Code, 1908 — Order 22 Rule 4, Order 22 Rule 9Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9

High Courts12 Feb 1982Dismissed

Sri Niranjan Choudhury Vs Smt Lakhe Singh Devi and Sri Rabati Mohan Talukdar

Gauhati High Court · (1983) 1 GLR 166

General Clauses Act, 1897 — Section 3(26)

High Courts11 Feb 1982

Amrik Singh Gandhi Vs Premier Tyres Ltd.

Gauhati High Court · (1982) CriLJ 1723

Criminal Procedure Code, 1973 (CrPC) — Section 483

High Courts10 Feb 1982

Union Territory of Arunachal Pradesh Vs Laa Tagum

Gauhati High Court · (1982) CriLJ 1519

Criminal Procedure Code, 1973 (CrPC) — Section 306, 313Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 109, 302

High Courts10 Feb 1982Dismissed

New India Assurance Company Ltd. Vs Hareswar Dev Sarma and Others

Gauhati High Court · (1985) 57 CompCas 733

Motor Vehicles Act, 1939 — Section 110A

High Courts08 Feb 1982

Smt. Tarulata Devi and Others Vs Nikhil Bandhu Mishra and Others

Gauhati High Court · (1982) CriLJ 1665

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 310, 483

High Courts05 Feb 1982Allowed

Chang Kong and Another Vs State of Nagaland and Others

Gauhati High Court · (1982) 1 GLR 703

Naga Hills District (Constitution of Town Committee) Rules, 1954 — Rule 4, 4(1), 5, 8(1)

High Courts05 Feb 1982Dismissed

National Insurance Co. Ltd. Vs Sirdir Pyara Sing and Another

Gauhati High Court · (1987) 61 CompCas 807

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110CC

High Courts04 Feb 1982

BAIDYA NATH SARMA AND OTHERS Vs COMMISSIONER OF WEALTH-TAX, ASSAM AND OTHERS.

Gauhati High Court · (1983) 33 CTR 283 : (1983) 140 ITR 801

High Courts04 Feb 1982

Baidya Nath Sarma and Others Vs Commissioner of Wealth-tax and Others

Gauhati High Court · (1983) 33 CTR 283 : (1983) 140 ITR 801

Constitution of India, 1950 — Article 136, 226, 227, 32Wealth Tax Act, 1957 — Section 14(2), 18(1), 18(2A)

High Courts03 Feb 1982Allowed

Deputy Secretary to the Govt. of Assam, Panchayat and Community Dev. Department Vs Moying Ch. Pegu and Others

Gauhati High Court · AIR 1983 Guw 55

Assam Panchayati Raj Act, 1972 — Section 134, 135, 136Constitution of India, 1950 — Article 226

High Courts02 Feb 1982

Socklatinga Tea Company (P) Ltd., Calcutta-7 and others Vs Chairman, Board of Trustees, Assam Tea Plantation Provident Fund (And Pension Fund) Scheme, Gauhati and others.

Gauhati High Court · (1982) 1 GLR 316

Assam Tea Plantation Provident Fund and Pension Fund Scheme Act, 1955 — Section 11, 11, 16, 16, 2(2)(a)(d)Civil Procedure Code, 1908 — Order 21 Rule 68, Order 21 Rule 84(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 68, Order 21 Rule 84(1)

High Courts01 Feb 1982

Shree Hanuman Match Works and Others Vs The State of Assam and Others

Gauhati High Court · (1982) 50 STC 295

Constitution of India, 1950 — Article 19, 39

High Courts29 Jan 1982

State of Assam Vs Dilbahadur Basar Chetri

Gauhati High Court · (1982) CriLJ 1799

Criminal Procedure Code, 1973 (CrPC) — Section 245Forest Act, 1927 — Section 19, 20, 21, 26, 4Penal Code, 1860 (IPC) — Section 441