COURT ARCHIVE

Gauhati High Court judgments, 1984

186 judgments · page 10 of 10

High Courts03 Jan 1984

State of Assam Vs Bhawarilal Kundalia and Another

Gauhati High Court · (1985) CriLJ 56

Criminal Procedure Code, 1973 (CrPC) — Section 378, 417Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 20

Read judgment

High Courts03 Jan 1984Allowed

Jyoti Flour Mills Vs Union of India (UOI) and Others

Gauhati High Court · (1985) 2 GLR 105

Railways Act, 1989 — Section 72, 73, 73(1), 77(5), 77C

Read judgment

High Courts02 Jan 1984Allowed

Shyamal Saikia and Others Vs State of Assam and Others

Gauhati High Court · (1984) 1 GLR 144

Constitution of India, 1950 — Article 124, 14, 141, 144, 16Gauhati High Court (The High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura) Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 6High Court Services (Appointment, Condition of Service and Conduct) Rules 1961 — Rule 7(3)

Read judgment

High Courts02 Jan 1984Allowed

Kshitish Chandra Bhowmick Vs Harakchand Betala and Others

Gauhati High Court · AIR 1985 Guw 55

Civil Procedure Code, 1908 (CPC) — Section 10, 115

Read judgment

High Courts02 Jan 1984

Women American Baptist Foreign Mission Society Vs Collector of Sibsagar and Ors.

Gauhati High Court · (1987) 1 GLR 190

Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11(3), 11(3)Civil Procedure Code, 1908 — Section 151Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts02 Jan 1984Dismissed

Bhadreswar Tanti Vs S.N. Choudhury and Another

Gauhati High Court · AIR 1985 Guw 32

Advocates Act, 1961 — Section 17, 20, 30Constitution of India, 1950 — Article 165, 177(2), 217(2)General Clauses Act, 1897 — Section 13

Read judgment