COURT ARCHIVE

Gauhati High Court judgments, 1983

166 judgments · page 2 of 9

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)

High Courts07 Nov 1983Allowed

Suren Dutta Vs State of Assam and Others

Gauhati High Court · (1984) 1 GLR 207

National Security Act, 1980 — Section 3(3)

High Courts05 Oct 1983

Akmal Ali and Others etc. Vs State of Assam and Others

Gauhati High Court · AIR 1984 Guw 86

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4

High Courts05 Oct 1983Allowed

Raghubir Singh Vs State of Assam and Others

Gauhati High Court · (1983) 10 GAU CK 0002

Assam Motor Vehicles Rules, 1940 — Rule 52Motor Vehicles Act, 1939 — Section 24, 27, 31, 31(1), 31(1A)

High Courts04 Oct 1983Allowed

Kanan Bordoloi Vs Balwant Rai Mukkar and Others

Gauhati High Court · (1984) ACJ 469

Motor Vehicles Act, 1939 — Section 110, 110CC, 110F, 95(2), 96

High Courts04 Oct 1983

Union of India Vs Motiram Ratanchand

Gauhati High Court · (1983) 2 GLR 321

Limitation Act, 1963 — Section 18, 18

High Courts04 Oct 1983Dismissed

Santosh Chandra Das Vs Arjun Chandra Das and Others

Gauhati High Court · (1984) 1 GLR 31

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 29 Rule 3, Order 37 Rule 4, Order 41 Rule 27, Order 41 Rule 33

High Courts30 Sept 1983

Gopal Deb Vs State of Tripura

Gauhati High Court · (1983) 2 GLR 451

Criminal Procedure Code, 1973 — Section 82, 83Criminal Procedure Code, 1973 (CrPC) — Section 82, 83

High Courts27 Sept 1983

Kamala Dutta & Ors. Vs Ranendra Nath Das

Gauhati High Court · (1983) 2 GLR 490

Assam Municipal Act, 1956 — Section 5, 5Assam Urban Areas Rent Control Act, 1972 — Section 1(1)(2)(a), 1(1)(2)(a), 2(g), 2(g)

High Courts23 Sept 1983Dismissed

Mohendra Chandra Roy and Another Vs Union Territory of Mizoram

Gauhati High Court · (1984) 1 GLR 121

Constitution of India, 1950 — Article 14, 20(3)Criminal Law Amendment (Amending) Ordinance, 1943 — Section 3, 3(1), 4, 4(1), 5

High Courts23 Sept 1983

Abala Kanta Sharma and Others Vs Additional District Judge, Kamrup, Gauhati and Another

Gauhati High Court · (1983) 2 GLR 439

Land Acquisition Act, 1894 — Section 18(2), 18(2)

High Courts23 Sept 1983

Ramanand Agarwalla Vs Commissioner of Income Tax

Gauhati High Court · (1984) 39 CTR 110 : (1985) 151 ITR 216 : (1984) 17 TAXMAN 305

Income Tax Act, 1961 — Section 153, 153(1), 156

High Courts23 Sept 1983Allowed

Sonti Konwar Vs The State of Assam

Gauhati High Court · (1984) 1 GLR 241

Criminal Procedure Code, 1973 (CrPC) — Section 313, 353(2), 362Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts16 Sept 1983Dismissed

Chitui Naga Vs Onhen Kuki

Gauhati High Court · AIR 1984 Guw 62

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, 100Specific Relief Act, 1963 — Section 34

High Courts15 Sept 1983Allowed

Keshorinandan Srivastava Vs Union of India (UOI) and Others

Gauhati High Court · (1984) 1 GLR 99

Assam Civil Services (Class-I) Rules, 1960 — Rule 7Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 16, 309

High Courts12 Sept 1983

Thongkhodou Kuki Vs Selkhulal Khongjai and Another

Gauhati High Court · (1983) 2 GLR 375

Civil Procedure Code, 1908 — Order 41 Rule 27Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Manipur Land Revenue and Land Reforms Act, 1960 — Section 14, 14

High Courts07 Sept 1983

Ram Subal Nonia Vs Union Territory of Mizoram and Others

Gauhati High Court · (1983) 2 GLR 445

Central Civil Services (Conduct) Rules, 1964 — Rule 3(ii), 3(ii)Central Civil Services (Temporary Services) Rules, 1965 — Rule 5(9), 5(9)