High Courts02 Mar 1983
Prafulla Kumar Mahanta and etc. Vs District Magistrate and Others
Gauhati High Court · (1984) CriLJ 454
Constitution of India, 1950 — Article 13, 15, 17, 19, 2National Security Act, 1980 — Section 3
COURT ARCHIVE
Gauhati High Court judgments, 1983
166 judgments · page 8 of 9
High Courts02 Mar 1983
Atul Bora and etc. Vs District Magistrate and Others
Gauhati High Court · (1983) 03 GAU CK 0018
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3
High Courts25 Feb 1983Allowed
Shri Baljit Rai Sur Vs State of Tripura and Others
Gauhati High Court · (1984) 1 GLR 15
All India Services (Discipline and Appeal) Rules, 1969 — Rule 6(1)Constitution of India, 1950 — Article 311(2)Police Service (Cadre) Rules, 1954 — Rule 6(2)
High Courts16 Feb 1983
Waikhom Angamba Singh Vs State of Manipur
Gauhati High Court · (1984) CriLJ 1269
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts15 Feb 1983Allowed
Ksh. Achouba Singh and Others Vs L. Achouba Singh and Others
Gauhati High Court · AIR 1984 Guw 39
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Manipur Land Revenue and Land Reforms Act, 1960 — Section 95
High Courts14 Feb 1983
R.K. Robindra Singh Vs District Magistrate (Central Dist.) and Others
Gauhati High Court · (1984) CriLJ 967
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3, 8
High Courts12 Feb 1983
Niranjan Choudhury Vs Lakhe Singh Devi and others; Rabati Mohan Talukdar
Gauhati High Court · (1983) 1 GLR 166
General Clauses Act, 1897 — Section 3(26), 3(26)Transfer of Property Act, 1882 — Section 3, 3
High Courts11 Feb 1983Dismissed
Unioin of India (UOI) Vs Bharat Builders
Gauhati High Court · (1983) 1 GLR 276
Arbitration Act, 1940 — Section 2, 3, 30, 30(1), 35
High Courts08 Feb 1983
Shree Ganesh Das Oil and Rice Mills Vs State of Assam and Others
Gauhati High Court · (1983) 1 GLR 406
Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16, 20A
High Courts03 Feb 1983
Jogananda Goswami Vs District Magistrate and Others
Gauhati High Court · (1984) CriLJ 1270
National Security Act, 1980 — Section 3
High Courts02 Feb 1983
Binu Nalufar Haq Vs The Collector and Land Acquisition Officer
Gauhati High Court · AIR 1984 Guw 81
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(3), 8, 8(1), 8(3)
High Courts02 Feb 1983Allowed
(sic)At Mudoi Vs District Magistrate (sic)Wgong and Others
Gauhati High Court · (1983) 1 GLR 225
High Courts02 Feb 1983Dismissed
Shri Chiraranjan Paul and Others Vs Shri Sunil Kumar Choudhury
Gauhati High Court · (1983) 1 GLR 268
Assam Urban Areas Rent Control Act, 1972 — Section 5(1), 5(4)
High Courts02 Feb 1983Partly Allowed
Oil and Natural Gas Commission, Eastern Region and Others Vs Shyam Sundar Agarwalla and Co.
Gauhati High Court · AIR 1984 Guw 11
Contract Act, 1872 — Section 70, 74
High Courts27 Jan 1983Allowed
Shri Dohawla Vs The District Magistrate and Others
Gauhati High Court · (1983) 1 GLR 461
High Courts24 Jan 1983Dismissed
The State of Assam Vs Sri Hanuman Prasad Sarma
Gauhati High Court · (1983) 1 GLR 120
Civil Procedure Code, 1908 (CPC) — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 482Evidence Act, 1872 — Section 114
High Courts24 Jan 1983Allowed
Ramesh Chand Gaggar alias Ramesh Kumar Gaggar Vs The State of Assam
Gauhati High Court · (1983) 1 GLR 260
Prevention of Food Adulteration Act, 1954 — Section 16, 7, 7(1)
High Courts10 Jan 1983Allowed
Jayanta Kumar Das Vs Assam Board of Revenue and Others Amiya Kumar Kakaty Vs J.C. Dutta and Others
Gauhati High Court · (1983) 1 GLR 318
Constitution of India, 1950 — Article 226
High Courts06 Jan 1983Allowed
Shri Ekram Hussain Barlaskar and Others Vs The State Madrassa Board and Others
Gauhati High Court · (1983) 1 GLR 306