High Courts25 Jan 1982Allowed
Prativa Rani Das and Others Vs Hamida Khatun Choudhury and Others
Gauhati High Court · (1982) 1 GLR 436
Court Fees Act, 1870 — Section 7Sait Valuation Act — Section 8
COURT ARCHIVE
Gauhati High Court judgments, 1982
172 judgments · page 9 of 9
High Courts25 Jan 1982Allowed
Maulana Ayub Ali Barbhuyia Vs The State of Assam and Others
Gauhati High Court · (1982) 1 GLR 250
Rice Milling Industry (Regulation) Act, 1958 — Section 5, 5(4), 6, 7
High Courts25 Jan 1982Allowed
Rakesh Chandra Das (deceased by LR) and Others Vs Khan Bahadur Abdul Majid Choudhury (deceased by LR) and Others
Gauhati High Court · AIR 1982 Guw 82
High Courts20 Jan 1982
Dinabandhu Choudhury and Vs State of Assam and Another
Gauhati High Court · (1982) CriLJ 1809
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3
High Courts20 Jan 1982Allowed
Bhadreswar Boro Vs Presiding Officer, S.T.A. Tribunal and Another
Gauhati High Court · AIR 1982 Guw 86
Motor Vehicles Act, 1939 — Section 64
High Courts20 Jan 1982Allowed
Atul Krishna Banik Vs Ambika Charan Dey and Another
Gauhati High Court · (1982) 1 GLR 264
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Jan 1982
Darrang Industrial Corporation, Darrang, Tezpur and Anr. Vs Assam Board of Revenue, Gauhati and Others
Gauhati High Court · (1982) 1 GLR 166
Assam Motor Vehicles Taxation Act, 1936 — Section 17, 17Assam Motor Vehicles Taxation Rules, 1936 — Rule 40, 40Limitation Act, 1963 — Section 5, 5
High Courts05 Jan 1982
Ranadhir Nath & Ors. Vs Nihar Ranjan Nath and Ors.
Gauhati High Court · (1982) 1 GLR 157
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jan 1982Allowed
Deputy Commissioner of Kamrup Vs Arun Sankar Bhaduri
Gauhati High Court · (1983) 1 GLR 172
Constitution of India, 1950 — Article 31(2)General Clauses Act, 1897 — Section 3(26)Registration Act, 1908 — Section 2(6)
High Courts05 Jan 1982
The State of Assam Vs Suprabhat Bhadra and Others
Gauhati High Court · (1982) CriLJ 1672
Commissions of Inquiry Act, 1952 — Section 6, 8BCriminal Procedure Code, 1973 (CrPC) — Section 395Evidence Act, 1872 — Section 145
High Courts04 Jan 1982
Sahamat Ali and Others Vs State of Assam
Gauhati High Court · (1982) CriLJ 1789
Penal Code, 1860 (IPC) — Section 141, 142, 148, 149, 302
High Courts01 Jan 1982
M.P.Jatia & Others Vs State Bank of India and Others
Gauhati High Court · (1982) 1 GLR 165
Civil Procedure Code, 1908 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17