High Courts11 May 1984
Smt. P.C. Sainghingi Vs Vanchuma and Others
Gauhati High Court · (1985) CriLJ 1704
COURT ARCHIVE
Gauhati High Court judgments, 1984
186 judgments · page 6 of 10
High Courts10 May 1984Allowed
Baladmari Gobindapur Machmara and Jalbowa Samabay Samity Vs State of Assam and Others
Gauhati High Court · AIR 1985 Guw 77
High Courts09 May 1984
The Premier Insurance Co. Ltd. Vs Nilanjen Dutta and Others
Gauhati High Court · (1984) 05 GAU CK 0017
Motor Vehicles Act, 1939 — Section 95, 95, 96, 96(2), 96(2)(b)(ii)
High Courts09 May 1984Allowed
Aphu Chakasang Vs Kumbha Angami and Another
Gauhati High Court · AIR 1985 Guw 4
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 23
High Courts09 May 1984Dismissed
The Premier Insurance Co. Ltd. Vs Nilanjan Dutta and Others
Gauhati High Court · (1987) 61 CompCas 525
Motor Vehicles Act, 1939 — Section 110D, 96(2), 96(6)
High Courts04 May 1984
Bibekananda Bhowal Vs Sontosh Mohan Dev and Others
Gauhati High Court · (1985) CriLJ 1274
Constitution of India, 1950 — Article 21, 227
High Courts03 May 1984Dismissed
Atenjenba and Others Vs State of Nagaland and Others
Gauhati High Court · AIR 1985 Guw 1
Police (Amendment) Act, 1982 — Section 2
High Courts02 May 1984
Abdul Nur Laskar Vs The State of Assam
Gauhati High Court · (1985) CriLJ 1959
Penal Code, 1860 (IPC) — Section 426, 441, 448
High Courts02 May 1984
Khagendra Nath Narzary and Others Vs State of Assam
Gauhati High Court · (1984) 2 GLR 75
Assam Liquor Prohibition Act, 1952 — Section 4Constitution of India, 1950 — Article 14(3), 19, 19(1), 21, 39Criminal Procedure Code, 1973 (CrPC) — Section 109, 167
High Courts24 Apr 1984
Tube Investment of India Ltd. and Another Vs Everest Cycles Ltd.
Gauhati High Court · (1984) 56 CompCas 165
Companies Act, 1956 — Section 433
High Courts23 Apr 1984
Banowarilal Tibrewalla Vs State of Assam and Another
Gauhati High Court · (1985) CriLJ 1148
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 397, 482Prevention of Food Adulteration Act, 1954 — Section 11, 16, 17, 7Constitution of India, 1950 — Article 21, 47
High Courts23 Apr 1984
Pradip Kumar Bhowmick Vs Smt. Minu Bhowmick
Gauhati High Court · (1985) CriLJ 1802
Constitution of India, 1950 — Article 15, 21, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 144
High Courts23 Apr 1984Allowed
Shri Dulan Chandra Bora Vs Smti. Bonalata Bora
Gauhati High Court · (1984) 2 GLR 396
Constitution of India, 1950 — Article 14, 15(3), 16, 25(3), 37Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 127, 136
High Courts23 Apr 1984
Sri Anowaruddin Choudhury Vs State of Assam
Gauhati High Court · (1984) 2 GLR 142
Assam Forest Act, 1891 — Section 3(4), 40Assam Panchayati Raj (Financial) Rules, 1974 — Rule 10, 2, 7, 8, 88(4)Assam Panchayati Raj Act, 1972 — Section 64
High Courts12 Apr 1984
Padmeswar Baruah and Another Vs State of Assam
Gauhati High Court · (1984) CriLJ 1661
Constitution of India, 1950 — Article 246, 251, 254, 286, 372Government of India Act, 1935 — Section 107, 4, 5, 8, 9
High Courts12 Apr 1984Allowed
Shri Kashinath Sarkar and Others Vs The State of Tripura
Gauhati High Court · (1984) 2 GLR 93
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 399(3), 401, 438, 438(1)Penal Code, 1860 (IPC) — Section 120B, 201, 304, 34
High Courts05 Apr 1984Dismissed
Mrs. Maya Dutta Vs The State of Assam and Others
Gauhati High Court · (1984) 2 GLR 101
Assam Administrative Tribunal Act, 1977 — Section 4, 5, 9, 9(2)Assam Secondary Education (Provincialisation) Act, 1977 — Section 3, 5, 6Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(3), Order 7 Rule 10, 80(2)
High Courts05 Apr 1984Allowed
State of Assam Vs Basanta Burman and Others
Gauhati High Court · AIR 1985 Guw 13
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21(1)
High Courts05 Apr 1984
State of Assam Vs Siba Prasad Bora and Others
Gauhati High Court · (1985) CriLJ 43
Criminal Procedure Code, 1973 (CrPC) — Section 398Penal Code, 1860 (IPC) — Section 104, 149, 300, 302, 304
High Courts04 Apr 1984Allowed
The State of Meghalaya Vs Md. Kasem Ali and Others
Gauhati High Court · (1984) 2 GLR 215
Assam High Court Act — Section 201, 303, 34Assam High Court Rules, 1948 — Rule 21, 22(2), 4Constitution of India, 1950 — Article 227