High Courts23 Dec 1983
Shri Karni Kumar Khatry Vs Shri Chain Sukh Betala and Others
Gauhati High Court · (1984) 1 GLR 284
Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 482Penal Code, 1860 (IPC) — Section 202, 203, 204, 405, 406
COURT ARCHIVE
Gauhati High Court judgments, 1983
144 judgments · page 1 of 8
High Courts21 Dec 1983Dismissed
Smt. Debeswari Konwar and Another Vs Sri Mahendra Konwar and Others
Gauhati High Court · (1984) 2 GLR 477
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts16 Dec 1983
Lachit Bordoloi Vs State of Assam and Others
Gauhati High Court · (1985) CriLJ 229
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 14, 3Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 14, 3
High Courts15 Dec 1983Dismissed
Shri Dhirendra Nath Adhikari Vs Shri Paresh Adhikari and Others
Gauhati High Court · (1984) 1 GLR 111
High Courts15 Dec 1983Dismissed
Sri Dhirendra Nath Adhikari Vs Sri Paresh Adhikari and Others
Gauhati High Court · (1985) 1 GLR 350
High Courts14 Dec 1983
Smti Binoda Sundari Sikadar Vs Khitish CH. Bhowmik and Another
Gauhati High Court · (1984) 2 GLR 21
Specific Relief Act, 1963 — Section 34, 42
High Courts12 Dec 1983Allowed
Makhan Lal Deb Vs Barua Bhar @ Baru Bhar
Gauhati High Court · (1984) 2 GLR 118
Assam Money Lenders Act, 1934 — Section 2(1), 7A, 7B, 7C, 7C(1)Assam Money Lenders Rules — Rule 9Constitution of India, 1950 — Article 19(1)A
High Courts08 Dec 1983Dismissed
The State of Assam and Another Vs Smti Bhanushree Sen Deka
Gauhati High Court · (1984) 1 GLR 173
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 39 Rule 4
High Courts07 Dec 1983Dismissed
Shri Mukunda Singh Vs The State of Manipur and Others
Gauhati High Court · (1984) 1 GLR 161
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3, 3(2)
High Courts06 Dec 1983Allowed
Abdur Rahman Mia Ors. Vs The State of Assam and Others
Gauhati High Court · (1984) 1 GLR 154
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 10, 10(2), 11, 9, 9(2)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts30 Nov 1983Allowed
Nirmal Das Gupta Vs Prasanta Das Gupta and Others
Gauhati High Court · AIR 1985 Guw 3
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19, 35
High Courts30 Nov 1983Allowed
Shri Bhabendra Nath Das Vs Shri Abbas Dewani
Gauhati High Court · (1984) 2 GLR 502
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2(1), Order 34 Rule 2(2), 114, 115, 15
High Courts29 Nov 1983
Mrs. Chongtham Ongbi Sabita Devi Vs State of Manipur and Others
Gauhati High Court · (1985) CriLJ 693
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 2
High Courts28 Nov 1983Dismissed
Mrs. Chongtham Ongbi Sobita Devi Vs The State of Manipur and Others
Gauhati High Court · (1984) 1 GLR 115
Contract Act, 1872 — Section 2
High Courts23 Nov 1983
Sorokhaibam Ningol Thokchom Onggi Pakpi Devi Vs State of Manipur and Others
Gauhati High Court · (1985) CriLJ 1308
High Courts22 Nov 1983Dismissed
Sheba Wheels Private Limited and Another Vs The Assam Gas Company Limited
Gauhati High Court · (1984) 2 GLR 27
Assam Land and Revenue and Local Rates Rules — Rule 37Constitution of India, 1950 — Article 12, 14, 226, 298
High Courts21 Nov 1983Allowed
Konsam Saratchandra Singh Vs The State of Manipur and Others
Gauhati High Court · (1984) 1 GLR 197
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 121, 121A, 307
High Courts15 Nov 1983Allowed
Abubakkar Ahad Vs Assam Seeds Corporation Ltd. and Others
Gauhati High Court · (1984) 1 GLR 203
Constitution of India, 1950 — Article 12
High Courts14 Nov 1983Allowed
Shengha Mokok Village and Another Vs Chanh Moko Village and Others
Gauhati High Court · (1984) 1 GLR 209
Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 30, 34
High Courts14 Nov 1983Allowed
Smt. Gauri Dey Vs Bidhu Bhusan Dey
Gauhati High Court · AIR 1986 Guw 22
Hindu Marriage Act, 1955 — Section 23, 23(1)