High Courts06 May 1983
Dwijendra Kumar Bhuyan and Etc. Vs Deputy Commissioner and Others
Gauhati High Court · (1984) CriLJ 1357
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Gauhati High Court judgments, 1983
166 judgments · page 6 of 9
High Courts06 May 1983
Bhagavat Singh Vs State Board of Elementary Education, Assam, Shillong & Ors.
Gauhati High Court · (1983) 2 GLR 96
Assam Elementary Education Act, 1968 — Section 40(3), 40(3), 54, 54
High Courts03 May 1983
Reena Sharma Vs District Magistrate, Kamrup and Another
Gauhati High Court · (1983) 2 GLR 240
Assam Cinemas (Regulation) Rules, 1960 — Rule 4(11), 4(11)
High Courts03 May 1983
Md. Samsul Haque Vs State of Assam
Gauhati High Court · (1983) CriLJ 1776
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts02 May 1983
Lalit Rajkhowa Vs State of Assam and Others
Gauhati High Court · (1984) CriLJ 1869
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3, 8
High Courts29 Apr 1983
Tajamul Ali Laskar Vs Abdul Rahman and Others
Gauhati High Court · (1984) CriLJ 1262
Criminal Procedure Code, 1973 (CrPC) — Section 378, 401Penal Code, 1860 (IPC) — Section 143, 379
High Courts27 Apr 1983
Chilapani Fishery Co-Operative Society Ltd. Vs Assam Board of Revenue Gauhati & Ors.
Gauhati High Court · (1983) 2 GLR 185
High Courts26 Apr 1983Allowed
Miss Sanjenbam Mamata Devi Vs Vice-Chancellor, Manipur University and Others
Gauhati High Court · AIR 1984 Guw 8
Constitution of India, 1950 — Article 226
High Courts21 Apr 1983Allowed
Md. Saifur Rahman Vs State of Assam and Others
Gauhati High Court · AIR 1985 Guw 107
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 30, Order 41 Rule 31
High Courts21 Apr 1983
The State Vs D.N. Bhuyan
Gauhati High Court · (1984) CriLJ 40
Criminal Procedure Code, 1973 (CrPC) — Section 378, 470General Clauses Act, 1897 — Section 8Limitation Act, 1963 — Section 5
High Courts11 Apr 1983
Hari Charan Kalita Vs District Magistrate and Others
Gauhati High Court · (1984) CriLJ 464
Constitution of India, 1950 — Article 21
High Courts11 Apr 1983
Anupam Chakraborty Vs State of Assam
Gauhati High Court · (1983) 04 GAU CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 109, 161, 173, 190, 191Evidence Act, 1872 — Section 3General Clauses Act, 1897 — Section 14
High Courts06 Apr 1983Allowed
On The Death of Surendra Marak, his Heirs Shri Enesh Sangma and Others Vs Divisional forest officer, West division
Gauhati High Court · (1983) 1 GLR 505
Assam Forest Act, 1891 — Section 12, 24, 72, 74, 75Assam Forest Regulations, 1891 — Rule 12, 2Constitution of India, 1950 — Article 226
High Courts05 Apr 1983
F. Rodingliana (in Jail) Vs State of Mizoram
Gauhati High Court · (1984) CriLJ 602
Arms Act, 1959 — Section 25, 27, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts05 Apr 1983Allowed
Mustt. Kitabjan Bibi and Others Vs Ramlal Durgadutta
Gauhati High Court · AIR 1984 Guw 44
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Apr 1983
Bikash Narayan Sarma Vs State of Assam and Others
Gauhati High Court · (1984) CriLJ 81
Constitution of India, 1950 — Article 21, 22
High Courts04 Apr 1983
Sarat Kumar Phukan Vs Charan Deka and Another
Gauhati High Court · (1984) CriLJ 738
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 223, 307, 325, 326, 352
High Courts31 Mar 1983
T. Chuba Vs Kariba A.O. and Another
Gauhati High Court · (1983) 1 GLR 470
Representation of the People Act, 1951 — Section 123, 123(1), 123(2), 79
High Courts31 Mar 1983
Hazarat Ali and etc. Vs State of Assam and Others
Gauhati High Court · AIR 1984 Guw 35
Assam Panchayati Raj Act, 1972 — Section 138
High Courts30 Mar 1983
K.Khubam Vs P.Baochalin Rongmei Naga & Anr
Gauhati High Court · (1983) 2 GLR 53
Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3(2), 3(2)