High Courts25 Jul 1983
Union of India, Represented by the Chief Engineer, N.E.Zone, S.F.Falls, Shillong. Vs India Engineering Services and Another
Gauhati High Court · (1983) 2 GLR 421
Arbitration Act, 1940 — Section 30, 30
COURT ARCHIVE
Gauhati High Court judgments, 1983
166 judgments · page 4 of 9
High Courts25 Jul 1983Allowed
Smt. Narmada Choudhury and Others Vs Motor Accident Claims Tribunal and Others
Gauhati High Court · (1984) 1 ACC 12 : AIR 1984 Guw 16 : (1985) 58 CompCas 596
Companies Act, 1956 — Section 543, 560(5)Constitution of India, 1950 — Article 226, 227, 39AMotor Vehicles Act, 1939 — Section 100, 110B, 95, 95(1), 95(2)
High Courts08 Jul 1983
K.C.Barua Vs N.Ahmed and Others
Gauhati High Court · (1983) 2 GLR 344
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 4(d), 4(d)
High Courts08 Jul 1983
Moirangthem Tomba Singh Vs State of Manipur
Gauhati High Court · (1984) CriLJ 536
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302
High Courts06 Jul 1983
Sree Kantamani Sharma and Ors. Vs Sree Raman Singha and Ors.
Gauhati High Court · (1983) 2 GLR 339
High Courts01 Jul 1983
Kawlhmingliani Vs Motilal Chetri and Others
Gauhati High Court · (1983) 2 GLR 417
Court Fees Act, 1870 — Section 7, 7Suits Valuation Act, 1887 — Section 8, 8
High Courts30 Jun 1983
Bhanda Garh Vs State of Assam
Gauhati High Court · (1984) CriLJ 217
Criminal Procedure Code, 1973 (CrPC) — Section 100, 291, 293, 313Evidence Act, 1872 — Section 114, 27, 4, 45Penal Code, 1860 (IPC) — Section 302
High Courts29 Jun 1983
Assam State Road Transport Corporation Vs Jyotirmoyee Das
Gauhati High Court · (1984) 1 ACC 470 : (1984) ACJ 66
Motor Vehicles Act, 1939 — Section 110B
High Courts28 Jun 1983Allowed
Md. Golam Anowar Vs Kumud Ranjan Nath
Gauhati High Court · (1984) 1 GLR 24
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4, Order 2 Rule 7, Order 3 Rule 2, Order 9 Rule 9Transfer of Property Act, 1882 — Section 111
High Courts24 Jun 1983
Chongtham Manoranjan Vs State of Manipur and Others
Gauhati High Court · (1984) CriLJ 1052
National Security Act, 1980 — Section 3
High Courts24 Jun 1983Dismissed
H. Munal Singh and Vs State of Manipur and Others
Gauhati High Court · AIR 1984 Guw 29
Manipur Land Revenue and Land Reforms Act, 1960 — Section 28, 29, 83
High Courts23 Jun 1983Allowed
Kamal Chandra Goswami Vs Registrar of Co-operative Societies and Others
Gauhati High Court · (1984) 1 GLR 57
Assam Co-operative Societies Act, 1949 — Section 64(1)Constitution of India, 1950 — Article 226
High Courts17 Jun 1983
Nripendra Nath Sharma Vs State of Assam & Ors.
Gauhati High Court · (1983) 2 GLR 248
High Courts15 Jun 1983
Kamala Kanta Deka Vs State of Assam & Ors.
Gauhati High Court · (1983) 2 GLR 258
Assam Land and Revenue Regulation, 1886 — Rule 18(2), 18(2)
High Courts14 Jun 1983
I.C. Chakravarty Vs Khasi Hills District Council
Gauhati High Court · AIR 1984 Guw 92
Autonomous District (Administration of Justice) Rules, 1953 — Rule 1Civil Procedure Code, 1908 (CPC) — Section 9
High Courts14 Jun 1983
Smt. Aruna Asaf Ali and Others Vs Purna Narayan Sinha
Gauhati High Court · (1984) CriLJ 1121
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 200, 402Penal Code, 1860 (IPC) — Section 34, 495, 500, 501
High Courts13 Jun 1983
Gunakar Sarma Vs Secretary, Board of SecondaryEducation, Assam
Gauhati High Court · (1988) 2 GLJ 128
High Courts07 Jun 1983
Yumnam Chaoba Singh Vs State of Manipur & Ors.
Gauhati High Court · (1983) 2 GLR 330
High Courts07 Jun 1983
Om Prakash Sharma Vs Ramkishan Agarwal
Gauhati High Court · (1984) CriLJ 1198
Criminal Procedure Code, 1973 (CrPC) — Section 2, 397, 401, 451, 452Penal Code, 1860 (IPC) — Section 379, 409, 420
High Courts06 Jun 1983Allowed
Ratneswari Borani Vs Gauri Shankar Agarwalla and Others
Gauhati High Court · (1983) ACJ 767
Motor Vehicles Act, 1988 — Section 95