High Courts27 Oct 1984
Shri Itesh Shyam Ali alias Ali Khan Vs The State of Nagaland and Another
Gauhati High Court · (1985) 1 GLR 27
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1984
186 judgments · page 2 of 10
High Courts27 Oct 1984
Shri Pradip Kumar Kundu and Others Vs Shrimati Binapani Kundu and Others
Gauhati High Court · (1985) 1 GLR 61
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts27 Oct 1984Dismissed
Mvi. Mamtaz Ali Majharbhuiya Vs Md. Majammil Ali Majharbhuiya
Gauhati High Court · (1985) 1 GLR 19
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 2(1), Order 34 Rule 2(2), Order 34 Rule 3(1)
High Courts21 Sept 1984
Duni Rava Vs State of Assam and Another
Gauhati High Court · (1986) CriLJ 89
National Security Act, 1980 — Section 10, 3Penal Code, 1860 (IPC) — Section 395, 397
High Courts19 Sept 1984
Sudhangshu Mohan Dutta Vs Smt. Bela Rani Paul
Gauhati High Court · AIR 1985 Guw 103
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1)
High Courts18 Sept 1984Allowed
Rokibuddin Ahmed Vs State of Assam
Gauhati High Court · (1985) 1 GLR 103
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 361, 366, 375, 376
High Courts11 Sept 1984
Sudhangshu Mohan Dutta Vs District Judge, Dibrugarh and Others
Gauhati High Court · AIR 1985 Guw 86
Advocates Act, 1961 — Section 58AGConstitution of India, 1950 — Article 226Legal Practitioners Act, 1879 — Section 3, 36
High Courts11 Sept 1984
Shri Karam Monmohon Singh Vs The Kharungpat Lamjackhong Ahanbi Fishery Co-operative Society Ltd. and Others
Gauhati High Court · (1984) 2 GLR 445
Manipur Fisheries Rules, 1970 — Rule 4, 5Manipur Fisheries Rules, 1972 — Rule 25
High Courts06 Sept 1984Dismissed
Achan Ali Vs The State of Assam and Others
Gauhati High Court · (1985) 1 GLR 141
Assam Panchayati Raj Act, 1972 — Section 138, 138(1), 138(2), 146, 24Constitution of India, 1950 — Article 226, 38, 39, 41, 46
High Courts04 Sept 1984Allowed
Sri Lila Saikia Vs Smti. Sarumai Saikia
Gauhati High Court · (1985) 1 GLR 82
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 486, 488Hindu Marriage Act, 1955 — Section 11, 12, 17, 3, 5
High Courts04 Sept 1984Allowed
Shri Girija Kr. Phukan Vs State of Assam and Others
Gauhati High Court · (1984) 2 GLR 488
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 2, 7, 9Assam Services (Pension) Rules, 1969 — Rule 106, 183, 184, 185, 186Constitution of India, 1950 — Article 21, 29, 30, 309
High Courts31 Aug 1984
Smti. Arambam Ningol Yumlembam Ongbi Pakpi Devi and Another Vs The State of Manipur and Others
Gauhati High Court · (1985) 1 GLR 154
Constitution of India, 1950 — Article 14, 16, 19, 19(1), 21General Clauses Act, 1897 — Section 24Merged States (Laws) Act, 1949 — Section 6(2)
High Courts31 Aug 1984Allowed
Achut Kumar Goswami and Others Vs State of Assam
Gauhati High Court · (1985) 1 GLR 126
Essential Services Maintenance Act, 1981 — Section 2(1), 5, 6
High Courts30 Aug 1984Allowed
Mrs. Kahidem Ongbi Punimashi Devi Vs The State of Manipur and Others
Gauhati High Court · (1985) 1 GLR 22
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14(1), 3(3), 3(5)
High Courts23 Aug 1984
Dag Bahabur Chetri Vs The State of Assam
Gauhati High Court · (1985) 2 ACC 363 : (1986) ACJ 420
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts22 Aug 1984
Abinash Chandra Dey Vs Deputy Commissioner, Khasi Hills, Shillong and Others
Gauhati High Court · AIR 1985 Guw 92
Constitution of India, 1950 — Article 226
High Courts22 Aug 1984Partly Allowed
Phusong Lam Vs The Deputy Commissioner, Khasi Hills, Shillong and Others
Gauhati High Court · AIR 1985 Guw 106
Constitution of India, 1950 — Article 226
High Courts22 Aug 1984Dismissed
Kunjalal Debidutta Vs Air Carrying Corporation
Gauhati High Court · (1984) 2 GLR 386
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)Income Tax Act, 1961 — Section 222, 223, 224, 225, 226(3)Partnership Act, 1932 — Section 69
High Courts21 Aug 1984
Henkholam Kuki and Others Vs Kadapti Tangkhul and Others
Gauhati High Court · (1985) CriLJ 1381
Criminal Procedure Code, 1973 (CrPC) — Section 145, 401
High Courts21 Aug 1984Dismissed
Bapjan Ali Vs State of Assam and Others
Gauhati High Court · AIR 1985 Guw 99
Assam Panchayati Raj Act, 1972 — Section 22(1)