Gauhati High Court Judgments 1984

High Courts21 Dec 1984Dismissed

Chirom Nadhu Meitei Vs Moirangthem Mangi Singh and Others

Gauhati High Court · (1985) 1 GLR 426

Constitution of India, 1950 — Article 17Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 397, 397(2)Penal Code, 1860 (IPC) — Section 295A

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High Courts19 Dec 1984

Mutum Chaoba Singh Vs State of Manipur

Gauhati High Court · (1985) 1 GLR 286

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 121, 121A, 307Unlawful Activities (Prevention) Act, 1967 — Section 13

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High Courts18 Dec 1984Dismissed

Anil Chandra Paul Vs The State of Assam and Others

Gauhati High Court · (1985) 1 GLR 230

Assam Sale of Forest Coupes and Mahal by Tender System Rules, 1977 — Rule 4, 5Constitution of India, 1950 — Article 226

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High Courts17 Dec 1984Dismissed

Shri Santi Ram Bora Vs The State of Assam and Others

Gauhati High Court · (1985) 1 GLR 510

Assam Administrative Tribunal Act, 1977 — Section 3, 4, 4(2), 5, 5(1)Assam Services (Discipline and Appeal) Rules, 1964 — Rule 15Constitution of India, 1950 — Article 226

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High Courts17 Dec 1984Allowed

Karamjit Singh and Another Vs Sonaram Kalita

Gauhati High Court · (1985) 1 GLR 210

Army Act, 1950 — Section 12, 125, 126, 126(1), 3Constitution of India, 1950 — Article 14, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 192, 213, 243, 244, 245

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High Courts14 Dec 1984

Konjengbam Ibopishak Singh Vs Ahongsangbam Sanakhomba Singh and Others

Gauhati High Court · (1986) CriLJ 1110

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146

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High Courts11 Dec 1984Allowed

Shri Jainarayan Sah Vs State of Assam

Gauhati High Court · (1985) 1 GLR 233

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 31, 313, 324, 362Penal Code, 1860 (IPC) — Section 324, 376

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High Courts04 Dec 1984Allowed

Shri P.S. Kono Anal Vs State of Manipur and Others

Gauhati High Court · (1985) 1 GLR 289

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 22 Rule 1, Order 22 Rule 3, 151, 2

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High Courts04 Dec 1984Dismissed

Management of The Hoolungooree Tea Estate Vs Presiding Officer, Labour Court Assam and Another

Gauhati High Court · (1985) 1 GLR 306

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A

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High Courts30 Nov 1984Dismissed

Shri Kirti Nath Hazarika and Another Vs The Public Prosecutor

Gauhati High Court · (1985) 1 GLR 218

Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 198, 198B, 198B(1), 199(2)Penal Code, 1860 (IPC) — Section 500, 501, 502

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High Courts23 Nov 1984

Isshar Ali and Others Vs Md. Mahibuddin Ahmed

Gauhati High Court · (1985) 1 GLR 223

Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 147

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High Courts22 Nov 1984Allowed

Sri Umesh Chandra Deka Vs The State of Assam and Others

Gauhati High Court · (1985) 1 GLR 76

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High Courts20 Nov 1984

Shri Duni Ram Rava Vs State of Assam

Gauhati High Court · (1985) 1 GLR 55

Assam Detention Rules — Rule 10

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High Courts17 Nov 1984Dismissed

Tolaram Bardia Vs Brajamani Brahmani

Gauhati High Court · (1985) 1 GLR 130

Assam Urban Areas Rent Control Act, 1972 — Section 3, 3(1), 4, 5, 5(1)Transfer of Property Act, 1882 — Section 108(1)

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High Courts16 Nov 1984Allowed

Shri Gurudas Paul Vs State of Assam and Others

Gauhati High Court · (1985) 1 GLR 6

Motor Vehicles Act, 1939 — Section 44, 60, 60(1), 64, 64(1)

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High Courts09 Nov 1984Allowed

District Food Inspector Vs Bhanwarial Sihari

Gauhati High Court · (1985) 1 GLR 89

Evidence Act, 1872 — Section 106Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 16, 16(1)

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High Courts09 Nov 1984Allowed

State of Assam Vs Sundarlal Agarwalla and Another

Gauhati High Court · (1985) 1 GLR 119

Prevention of Food Adulteration Act, 1954 — Section 10(1), 16, 16(1), 17, 2Prevention of Food Adulteration Rules, 1955 — Rule 43, 5

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High Courts05 Nov 1984Allowed

C. Kapthianga Vs Thangsange and Others

Gauhati High Court · (1985) 2 GLR 193

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High Courts30 Oct 1984Allowed

Union of India Vs Mahalchand Motilal Kothari

Gauhati High Court · (1985) 2 GLR 86

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts29 Oct 1984Allowed

Abdul Sobur Ali Khan and Others Vs Md. Ibrahim Sheikh and Another

Gauhati High Court · (1985) 1 GLR 95

Criminal Procedure Code, 1973 (CrPC) — Section 378, 399, 399(1), 401, 401(1)Penal Code, 1860 (IPC) — Section 323, 34, 447, 506

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Gauhati High Court judgments, 1984