High Courts13 Jun 1984Allowed
Suresh Chandra Giri Vs State of Assam and Others
Gauhati High Court · AIR 1985 Guw 57
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 9, 9(1)
COURT ARCHIVE
Gauhati High Court judgments, 1984
186 judgments · page 5 of 10
High Courts13 Jun 1984Dismissed
Debi Prasad Mukherjee Vs Smt. Sandhya Debi
Gauhati High Court · AIR 1985 Guw 97
Hindu Marriage Act, 1955 — Section 24, 26Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts11 Jun 1984Allowed
T. Kamchinthang Vs The State of Manipur and Others
Gauhati High Court · (1984) 2 GLR 380
Civil Procedure Code, 1908 (CPC) — Section 83Defence and Internal Security of India (Amendment) Rules, 1975 — Rule 125(2), 1ADefence and Internal Security of India Act, 1971 — Section 3
High Courts08 Jun 1984Allowed
Kamali Begum Vs The State of Assam
Gauhati High Court · (1985) 1 GLR 32
Assam Liquor Prohibition Act, 1952 — Section 4
High Courts08 Jun 1984
Mustt. Sahida Begum Vs Md. Mofizul Haque
Gauhati High Court · (1986) CriLJ 103
Criminal Procedure Code, 1973 (CrPC) — Section 125, 279, 482
High Courts08 Jun 1984
Commissioner of Income Tax Vs Parsuram Ghanshyam Das and Others
Gauhati High Court · (1985) 154 ITR 329 : (1984) 19 TAXMAN 334
Income Tax Act, 1961 — Section 256, 256(2), 26
High Courts08 Jun 1984
Commissioner of Wealth Tax North Eastern Region Vs Basant Kr. Agarwal
Gauhati High Court · (1984) 2 GLR 42
Wealth Tax Act, 1957 — Section 2, 27(1), 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts07 Jun 1984
Reckitt and Colman of India Ltd. Vs The State of Assam and Others
Gauhati High Court · (1984) 2 GLR 343
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 13(3), 13(5), 16Prevention of Food Adulteration Rules, 1955 — Rule 4(5)
High Courts06 Jun 1984
State of Assam on The Complaint of the Asstt. Collector of Customs and Central Excise Vs Gopi Kishan Taperia
Gauhati High Court · (1985) 1 GLR 193
Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(1), 100(4), 100(5), 100(6)Customs Act, 1962 — Section 100, 101, 102, 103, 103(4)
High Courts05 Jun 1984Dismissed
Rainbow Ezung Vs Mhao Lotha and Others
Gauhati High Court · AIR 1986 Guw 1
Representation of the People Act, 1951 — Section 123
High Courts01 Jun 1984Allowed
Mrs. Archana Barthakur Vs Dr. Ranjit Barthakur
Gauhati High Court · (1984) 2 GLR 1
Hindu Marriage Act, 1955 — Section 23
High Courts01 Jun 1984
Md. Majnu Khan Vs Mustt. Gulena Begum alias Muslima Khatoon
Gauhati High Court · (1984) 2 GLR 408
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 May 1984Allowed
Priyalal Das Vs Shyam Sundar Goenka
Gauhati High Court · (1985) 1 GLR 47
Assam Urban Areas Rent Control Act, 1972 — Section 6, 7, 8Transfer of Property Act, 1882 — Section 108, 109
High Courts30 May 1984
Ramnath Das and Others Vs The State of Tripura
Gauhati High Court · (1985) 1 GLR 1
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 41, 50, 51
High Courts28 May 1984Dismissed
Shri Hidangmayum Dwijasekhar Sharma and Another Vs Shri Hidangmayum Dwijamani Deb Sharma and Another
Gauhati High Court · (1984) 2 GLR 12
Criminal Procedure Code, 1973 (CrPC) — Section 182, 482, 561A, 661AGeneral Clauses Act, 1897 — Section 3(22)Penal Code, 1860 (IPC) — Section 499, 500, 52
High Courts25 May 1984Allowed
Narendra Nath Chakravarty Vs Kamakhya Prasad Bose and Another and Smt. Nilima ghose and Others
Gauhati High Court · (1984) 2 GLR 428
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27Specific Relief Act, 1963 — Section 34
High Courts22 May 1984Allowed
Bhupen Kataki and etc. Vs State of Assam and Others
Gauhati High Court · AIR 1985 Guw 100
Assam Panchayati Raj Act, 1972 — Section 138
High Courts21 May 1984Allowed
Mustt. Rahima Khatun and Others Vs On the death of Samser Ali his L. Rs. Mustt. Amrun Nahar and Others
Gauhati High Court · AIR 1985 Guw 40
Civil Procedure Code, 1908 (CPC) — Section 115, 47
High Courts18 May 1984Allowed
Shri Nagendra Nath Das Vs Union of India (UOI)
Gauhati High Court · (1984) 2 GLR 359
Civil Procedure Code, 1908 (CPC) — Section 30(1), 80, 80(1), 80(2)
High Courts16 May 1984Dismissed
Sekhar Roy Vs Union of India (UOI) and Others
Gauhati High Court · (1984) 1 GLR 500
Central Civil Services (Temporary Service) Rules, 1965 — Rule 2, 3, 5, 5(1), 5(2)Constitution of India, 1950 — Article 14, 16, 226, 311(2)