COURT ARCHIVE

Gauhati High Court judgments, 1983

166 judgments · page 7 of 9

High Courts25 Mar 1983

Bharat Trading Co. and Another Vs State of Assam and Others

Gauhati High Court · (1984) CriLJ 106

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 397, 401, 451Essential Commodities Act, 1955 — Section 2, 3, 6A, 6B, 6C

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High Courts25 Mar 1983

Jagdish Prasad Awasthi Vs Smt. Sabitri Devi

Gauhati High Court · (1984) CriLJ 1118

Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 482Penal Code, 1860 (IPC) — Section 420

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High Courts22 Mar 1983

Md.Abdurma and Others Vs State of Manipur and Others

Gauhati High Court · (1983) 2 GLR 1

Land Revenue and Land Reforms (Allotment of Land) Rules, 1962 — Rule 12, 12, 5, 5Manipur Land Revenue and Land Reforms Act, 1960 — Section 14(1), 14(1), 14(2), 14(2)

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High Courts22 Mar 1983

J.K. Baruah Vs Commissioner of Income Tax

Gauhati High Court · (1984) 146 ITR 341

Income Tax Act, 1961 — Section 256, 271(1)

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High Courts18 Mar 1983

Kusha Chandra Sarna and Others Vs The District Magistrate and Others

Gauhati High Court · (1984) CriLJ 369

Arms Act, 1959 — Section 17, 18, 19, 21, 22

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High Courts16 Mar 1983

Sabad Chandra Deka Vs Naomai Deka & Ors.

Gauhati High Court · (1983) 2 GLR 277

Civil Procedure Code, 1908 — Order 21 Rule 35Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35

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High Courts16 Mar 1983Dismissed

Deputy Commissioner Vs Mamat Kaibarta (deceased by L.Rs.) and Others

Gauhati High Court · AIR 1984 Guw 25

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 10, 11, 22, 8Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 10(4)

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High Courts15 Mar 1983Dismissed

On The Death of Tilckansa Phukan his heirs and Legal representatives Rajani Kanta Phukan and Others Vs Lalit Chandra Borbakuah and Others

Gauhati High Court · (1985) 2 GLR 376

Assam Municipal Act, 1923 — Section 2, 3(10), 3(16), 3(2), 3(24)Assam Non-Agricultural Urban Areas Tenancy (Amendment) Act, 1968 — Section 2Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5

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High Courts15 Mar 1983

Manoranjan Haldar Vs Mechfab Engineering Industries

Gauhati High Court · (1984) CriLJ 1265

Criminal Procedure Code, 1973 (CrPC) — Section 200, 401, 482Penal Code, 1860 (IPC) — Section 415, 420

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High Courts11 Mar 1983Dismissed

Jamini Mohan Acherjee Vs Santosh Kumar Roy

Gauhati High Court · AIR 1983 Guw 88

Electricity Act, 1910 — Section 12(2)

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High Courts09 Mar 1983

Elam Ongbi Meipakpi Devi and Others Vs District Magistrate and Others

Gauhati High Court · (1984) CriLJ 1353

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 162National Security Act, 1980 — Section 3, 8

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High Courts08 Mar 1983

Jagat Bora, and etc etc. Vs State of Assam

Gauhati High Court · (1983) CriLJ 1454

Criminal Procedure Code, 1973 (CrPC) — Section 360, 362, 369, 482Penal Code, 1860 (IPC) — Section 302, 304Probation of Offenders Act, 1958 — Section 11, 4

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High Courts08 Mar 1983

Khoi Singnar Vs State of Assam & Ors.

Gauhati High Court · (1983) 2 GLR 228

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High Courts08 Mar 1983Dismissed

Shri P.C. Borpujari Vs State of Assam and Others

Gauhati High Court · (1983) 1 GLR 325

Assam Fundamental and Subsidiary Rules — Rule 9Assam Medical Attendance Rules, 1976 — Rule 12, 13

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High Courts07 Mar 1983

Joynath Sharma Vs State of Assam and Others

Gauhati High Court · (1984) CriLJ 92

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 21, 22Explosive Substances Act, 1908 — Section 3, 5

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High Courts06 Mar 1983