COURT ARCHIVE

Gauhati High Court judgments, 1984

186 judgments · page 3 of 10

High Courts21 Aug 1984Dismissed

Taher Ali Vs Jhumarmal Jain

Gauhati High Court · (1985) 1 GLR 181

Civil Courts Amins Act, 1856 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 97(1)

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High Courts20 Aug 1984Dismissed

Shri Kanak Chandra Saikia Vs The State of Assam and Others

Gauhati High Court · (1985) 1 GLR 51

Assam Panchayati Raj Act, 1972 — Section 138

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High Courts17 Aug 1984Allowed

The State of Assam and Another Vs Shri B.D. Patowari

Gauhati High Court · (1985) 1 GLR 66

Assam Land and Revenue Regulation, 1886 — Rule 10, 10(2), 10A, 18(2), 18(3)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 14 Rule 3, Order 15 Rule 3, Order 39 Rule 1Constitution of India, 1950 — Article 14

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High Courts13 Aug 1984Allowed

The State of Assam Vs Shri Umesh Ch. Das and Another

Gauhati High Court · (1985) 1 GLR 115

Constitution of India, 1950 — Article 21, 227Criminal Procedure (Amendment) Act, 1978 — Section 27, 316, 322, 325, 326(1)Criminal Procedure Code, 1973 (CrPC) — Section 326, 350, 350

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High Courts10 Aug 1984Allowed

Ataur Rehman Barlaskar Vs State of Assam and Others

Gauhati High Court · AIR 1986 Guw 19

Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 43(4A)

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High Courts10 Aug 1984

Brinde Nath Sarma Vs State of Assam and Another

Gauhati High Court · (1985) CriLJ 1547

Assam Maintenance of Public Order Act, 1947 — Section 5, 5(1)

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High Courts10 Aug 1984

Bidyadhar Neog Vs State of Assam and Another

Gauhati High Court · AIR 1985 Guw 82

Assam Maintenance of Public Order Act, 1947 — Section 5

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High Courts08 Aug 1984

Priya Vart Dewan Singh and Others Vs The Senior Superintendent of Taxes, Government of Tripura and Others

Gauhati High Court · (1986) 61 STC 354

Tripura Sales Tax Act, 1976 — Section 20, 20(1)

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High Courts08 Aug 1984Dismissed

Shri Jitendra Nath Phukan Vs Shri Dulal Ch. Borthakur and Others

Gauhati High Court · (1984) 2 GLR 483

Assam Excise Rules, 1945 — Rule 234

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High Courts07 Aug 1984

James Lian Mowia Vs The Union Territory of Mizoram and Others

Gauhati High Court · (1985) 2 GLR 43

Assam Re-organisation (Meghalaya) Act, 1969 — Section 65, 65(2)Constitution of India, 1950 — Article 311, 311(2)North Eastern Areas (Reorganisation) Act, 1971 — Section 64, 67(2)

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High Courts07 Aug 1984

Ram Akhaibat Upadhay Vs Srikrishna Prasad Shah and Others

Gauhati High Court · AIR 1985 Guw 22

Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5(1)(b)

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High Courts06 Aug 1984

Officer Commanding No. 5, Air Force and Another Vs Chandika Bora

Gauhati High Court · (1986) ACJ 1112 : (1984) 2 GLR 86

Penal Code, 1860 (IPC) — Section 279, 337, 421

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High Courts03 Aug 1984Allowed

Shri Lohit Chandra Saikia and Another Vs North Lakhimpur Municipal Board and Others

Gauhati High Court · (1984) 2 GLR 412

Assam Municipal Act, 1956 — Section 148, 148(2), 296, 296A, 299(I)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Constitution of India, 1950 — Article 226

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High Courts01 Aug 1984Dismissed

Umed Sharma Vs Doom Dooma Town Committee and Another

Gauhati High Court · AIR 1986 Guw 44

Assam Municipal Act, 1956 — Section 153

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High Courts31 Jul 1984Dismissed

Rajkumar Sanahal Singh and Others Vs R.K. Khutasana Singh and Others

Gauhati High Court · AIR 1985 Guw 71

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 115

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High Courts27 Jul 1984Allowed

Eyakub Hussian Vs The Secretary to The Government of Assam, Public Works Department and Others

Gauhati High Court · (1984) 2 GLR 424

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9Assam Services (Pension) Rules, 1969 — Rule 21Constitution of India, 1950 — Article 226

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High Courts13 Jul 1984Allowed

District Food Inspector Vs Surajmal Amarchand and Others

Gauhati High Court · (1984) 2 GLR 333

Criminal Procedure Code, 1973 (CrPC) — Section 103, 313Evidence Act, 1872 — Section 68Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 16(1), 17, 18

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High Courts10 Jul 1984Allowed