High Courts03 Jun 1983Allowed
Nandalal Kedia Vs Jasawant Singh and Another
Gauhati High Court · AIR 1984 Guw 33
Assam Motor Accidents Claims Tribunals Rules, 1960 — Rule 5, 6Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5
COURT ARCHIVE
Gauhati High Court judgments, 1983
166 judgments · page 5 of 9
High Courts03 Jun 1983
Nanda Lal Kedia Vs Jaswant Singh and Another
Gauhati High Court · (1984) 1 ACC 376 : (1984) ACJ 553
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 16, Order 23 Rule 1, Order 23 Rule 3, Order 5 Rule 13, Order 5 Rule 15
High Courts02 Jun 1983
A. Gupta Trust Estate Vs Commissioner of Wealth-tax
Gauhati High Court · (1984) 148 ITR 366
Limitation Act, 1908 — Section 29(2)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Wealth Tax Act, 1957 — Section 27, 27(1), 27(2), 27(3), 27(3A)
High Courts01 Jun 1983Allowed
Debendra Ojah Vs The Barpeta Municipal Board and Others
Gauhati High Court · (1984) 1 GLR 386
Assam Municipal Act, 1923 — Section 320Assam Municipal Act, 1956 — Section 159, 326
High Courts31 May 1983
Hazi Masaraf Ali Mazumdar Vs Makar Sekh and Others
Gauhati High Court · (1983) 2 GLR 194
Evidence Act, 1872 — Section 114, 114
High Courts23 May 1983
Regional Provident Fund Commissioner Assam & others Vs Assam Ayurvedic Bhandar and another
Gauhati High Court · (1983) 2 GLR 137
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 16(1)
High Courts23 May 1983
Tapan Kumar Guha; Md.Shamsul Huda Vs Ballabh Narayan Daga and Other
Gauhati High Court · (1983) 2 GLR 197
Civil Procedure Code, 1908 — Order 39 Rule 2, Order 39 Rule 3, 151, 94Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 3, 151, 94
High Courts23 May 1983
Shyam Lal Sharma Vs Nagengra Nath Dutta & Ors.
Gauhati High Court · (1983) 2 GLR 108
Contract Act, 1872 — Section 170, 170
High Courts20 May 1983
Vinod Kumar Bhatra Vs Mahendranath Phukan and Another
Gauhati High Court · (1984) CriLJ 216
Penal Code, 1860 (IPC) — Section 500
High Courts19 May 1983
Union Territory of Mizoram and Anr. Vs C.Lalthanpara & Ors.
Gauhati High Court · (1983) 2 GLR 269
Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 23(1)(b), 23(1)(b)
High Courts18 May 1983
Hargobinda Das Vs District Magistrate and Others
Gauhati High Court · (1984) CriLJ 452
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3, 8
High Courts18 May 1983
Zohmingliana Vs Government of Mizoram and Others
Gauhati High Court · (1984) CriLJ 1055
Evidence Act, 1872 — Section 30
High Courts17 May 1983Allowed
R.L. Poddar Vs State of Assam and Others
Gauhati High Court · AIR 1984 Guw 50
Explosives Rules, 1940 — Rule 91, 91(3)
High Courts17 May 1983
Jyoti Prasad Baruah Vs State of Assam and Others
Gauhati High Court · (1984) CriLJ 470
Constitution of India, 1950 — Article 14National Security Act, 1980 — Section 3
High Courts16 May 1983
L.Thansak Vs Khupkhojang Kuki and Others
Gauhati High Court · (1983) 2 GLR 116
Criminal Procedure Code, 1973 — Section 145, 397(2), 482Criminal Procedure Code, 1973 (CrPC) — Section 145, 397(2), 482
High Courts12 May 1983
Ambika Moral Vs Tamizul Hoque & Anr.
Gauhati High Court · (1983) 2 GLR 189
Civil Procedure Code, 1908 — Order 9 Rule 9, 115Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115
High Courts12 May 1983Dismissed
Md. Hesabuddin and Others Vs Md. Hesaruddin and Others
Gauhati High Court · AIR 1984 Guw 41
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123, 129
High Courts07 May 1983
Narendra Kumar Nagar Vs State of Assam
Gauhati High Court · (1983) 2 GLR 168
Criminal Procedure Code, 1973 — Section 181(4)Criminal Procedure Code, 1973 (CrPC) — Section 181(4)
High Courts07 May 1983
Sudhir Kumar and & Ors. Vs Prithivi Chand Malik
Gauhati High Court · (1983) 2 GLR 153
Civil Procedure Code Amendment Act, 1999 — Section 104, 104, 2(2), 2(2), 47, 47Civil Procedure Code, 1908 — Section 47Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 May 1983
Parag Saikia and Another Vs Bishu Ram Bora and Others
Gauhati High Court · (1983) 2 GLR 78
Assam Excise Rules, 1945 — Rule 223(2), 223(2), 345(New), 345(New)Constitution of India, 1950 — Article 215, 215, 227, 227