High Courts06 Sept 1983
Dhirendra Kumar Barthakur Vs State of Assam & Others
Gauhati High Court · (1983) 2 GLR 459
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6, 6
COURT ARCHIVE
Gauhati High Court judgments, 1983
166 judgments · page 3 of 9
High Courts06 Sept 1983
On the Dealth of Aribam Goura Hari Sharma, through his Legal Heirs Aribam Ashutosh Sharma and Others Vs Elangbam Ningol Potsan Gbam Ongbi Radhe Devi and Others
Gauhati High Court · (1983) 2 GLR 309
Civil Procedure Code, 1908 — Order 20 Rule 3, 152Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 152
High Courts30 Aug 1983
L.A.Collector Vs Sambhu Deb Barma
Gauhati High Court · (1983) 2 GLR 455
Civil Procedure Code, 1908 — Order 22 Rule 4Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts26 Aug 1983
Bhadra Krishna Goswami Vs State of Assam & Others
Gauhati High Court · (1983) 2 GLR 314
Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 9, 9
High Courts25 Aug 1983Allowed
Shri Marmeswar Das Vs The Presiding Officer, Labour Court and Others
Gauhati High Court · (1984) 1 GLR 65
Constitution of India, 1950 — Article 21, 39Industrial Disputes Act, 1947 — Section 2, 23FF, 25(1), 25B, 25F
High Courts24 Aug 1983
Union of India Vs Durgadutt Agarwalla
Gauhati High Court · (1983) 2 GLR 318
Railways Act, 1890 — Section 74, 74
High Courts24 Aug 1983
Upendra Bhagat Vs Union Territory of Mizoram and Anr.
Gauhati High Court · (1983) 2 GLR 474
Constitution of India, 1950 — Article 311(2), 311(2)
High Courts24 Aug 1983
Nowrangrai Agarwalla Vs Rambhagat Thakur
Gauhati High Court · (1984) CriLJ 1310
Criminal Procedure Code, 1973 (CrPC) — Section 93
High Courts23 Aug 1983Allowed
Laldula Vs The Union Territory of Mizoram and Others
Gauhati High Court · (1984) 1 GLR 40
Assam Police Service Rules, 1966 — Rule 65, 66Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 21, 311, 311(2)
High Courts19 Aug 1983
Gautam Saikia and etc. Vs District Magistrate and Others
Gauhati High Court · (1984) CriLJ 597
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 154, 173, 207
High Courts19 Aug 1983
Hemchandra Choudhury and Others Vs Dr. Harmohan Pathak
Gauhati High Court · (1985) 2 ACC 296
Motor Vehicles Act, 1939 — Section 110D, 95, 96
High Courts18 Aug 1983Allowed
Shri Omprakash Dugar and Another Vs State of Assam
Gauhati High Court · (1984) 1 GLR 74
Arms Act, 1959 — Section 29Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 204, 482, 561AEssential Commodities Act, 1955 — Section 3(2), 3(3), 7
High Courts18 Aug 1983Allowed
Sushil Kumar Sen and Another Vs State of Assam and Others
Gauhati High Court · AIR 1984 Guw 69
Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 6, 7Constitution of India, 1950 — Article 29, 30, 30(1), 41, 45
High Courts11 Aug 1983Dismissed
Motoi Mia and Others Vs Abdul Haque and Others
Gauhati High Court · AIR 1984 Guw 77
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 9, Order 6 Rule 17, 99
High Courts09 Aug 1983Allowed
Salhauna Vs Union Territory of Mizoram
Gauhati High Court · (1984) 1 GLR 91
Arms Act, 1959 — Section 25, 25(1), 27, 29, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts09 Aug 1983
Hemchandra Choudhury and Others Vs Dr. Harmohan Pathak
Gauhati High Court · (1986) 59 CompCas 819
Motor Vehicles Act, 1939 — Section 110C(2A), 110D, 96(2)
High Courts08 Aug 1983
Lalji Singh Vs State of Assam and Others
Gauhati High Court · AIR 1984 Guw 46
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 7(5), 7(5)(1), 9(1)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 6, Order 47 Rule 9, 114
High Courts27 Jul 1983
Ziaur Rahman Vs Assam Board of Revenue & Ors.
Gauhati High Court · (1983) 2 GLR 390
Assam Excise Rules, 1945 — Rule 223, 223
High Courts25 Jul 1983Allowed
Sankar Tea Co. Ltd. and Others Vs Collector of Central Excise and Others
Gauhati High Court · (1984) 2 ECC 326 : (1985) 21 ELT 679
Central Excise Rules, 1944 — Rule 96F, 96G, 96H
High Courts25 Jul 1983Allowed
Subhas Sarma Vs State of Assam and Others
Gauhati High Court · AIR 1984 Guw 1
Rice Milling Industry (Regulation and Licensing) Rules, 1959 — Rule 3, 3(2)Rice Milling Industry (Regulation) Act, 1958 — Section 5, 5(4), 5(6)