High Courts22 Feb 1984Dismissed
Deo Narayan Goala, (Deceased by L.R.) and Others Vs Jagadish Pandit
Gauhati High Court · AIR 1985 Guw 49
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, 151
COURT ARCHIVE
Gauhati High Court judgments, 1984
186 judgments · page 8 of 10
High Courts22 Feb 1984Allowed
Y. Iboyaima Singh Vs Manipur State Co-operative Tribunal, Imphal and Others
Gauhati High Court · AIR 1985 Guw 88
High Courts22 Feb 1984
Khoisnam Robindra Singh Vs District Magistrate and Others
Gauhati High Court · (1985) CriLJ 1075
Constitution of India, 1950 — Article 22Evidence Act, 1872 — Section 27National Security Act, 1980 — Section 3
High Courts21 Feb 1984
Nirendra Nath Sarkar Vs The State of Assam and Others
Gauhati High Court · (1984) 1 GLR 510
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(4), 401, 482Prevention of Food Adulteration Act, 1954 — Section 14, 14(3), 14A, 16, 16(I)Railway Establishment Code — Rule 105, 106
High Courts20 Feb 1984
Ratish Rai Vs Mohesh Singh
Gauhati High Court · (1985) CriLJ 94
Criminal Procedure Code, 1973 (CrPC) — Section 200, 82, 83Penal Code, 1860 (IPC) — Section 406, 420
High Courts15 Feb 1984
Dhrubajyoti Bhuyan Vs Union of India (UOI) and Others
Gauhati High Court · (1986) CriLJ 112
Constitution of India, 1950 — Article 22Explosive Substances Act, 1908 — Section 4
High Courts15 Feb 1984
Siraj Ali and Others Vs State and Another
Gauhati High Court · (1985) CriLJ 91
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 378, 379, 447
High Courts13 Feb 1984Allowed
The State of Assam Vs Sri. Dipal Bardhan
Gauhati High Court · (1984) 1 GLR 425
Criminal Procedure Code, 1973 (CrPC) — Section 377(2), 401, 452, 452(1), 5(2)Customs Act, 1962 — Section 111, 112, 113, 114, 115
High Courts09 Feb 1984Dismissed
Bireswar Banerjee and Others Vs Smt. Sukla Guha
Gauhati High Court · AIR 1985 Guw 47
Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 8Civil Procedure Code, 1908 (CPC) — Section 115(2)
High Courts08 Feb 1984Dismissed
Madhurilata Devi and Others Vs Sri. Gourapada Basak
Gauhati High Court · (1984) 1 GLR 392
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1)Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 2
High Courts08 Feb 1984
Ravindra C. Mehta Vs Musta Husein Karam Husein and Another
Gauhati High Court · (1986) CriLJ 1116
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 415, 420
High Courts06 Feb 1984
Dhaneswar Karji Vs Umesh Chandra Choudhury and Others
Gauhati High Court · AIR 1985 Guw 46
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Feb 1984Allowed
Shaileswar Mishra Vs Technotive Eastern Pvt. Ltd. and Others
Gauhati High Court · (1984) 1 GLR 414
Companies Act, 1956 — Section 108, 108(1), 108A(1), 114, 155
High Courts06 Feb 1984Dismissed
Bata India Ltd. Vs Dr. P.K. Das Pvt. Ltd. Dr. P.K. Das Pvt. Ltd. Vs Bata India Ltd.
Gauhati High Court · (1984) 1 GLR 297
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1)
High Courts02 Feb 1984Allowed
Bed Prakash Sharmah Vs The State of Assam
Gauhati High Court · (1984) 1 GLR 200
Criminal Procedure Code, 1973 (CrPC) — Section 313, 456Penal Code, 1860 (IPC) — Section 441, 447
High Courts01 Feb 1984Dismissed
Sadananda Das and Others Vs The State of Assam
Gauhati High Court · (1984) 1 GLR 216
Criminal Procedure Code, 1973 (CrPC) — Section 239, 249, 251, 259, 397Penal Code, 1860 (IPC) — Section 235, 295, 342, 352, 448
High Courts31 Jan 1984
Prabin Kumar Gogoi Vs Deputy Secy. to the Govt. of Assam and Others
Gauhati High Court · (1985) CriLJ 390
National Security Act, 1980 — Section 3
High Courts30 Jan 1984
State of Assam Vs Puranmal Agarwalla
Gauhati High Court · (1985) CriLJ 46
Criminal Procedure Code, 1973 (CrPC) — Section 113, 313, 342Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
High Courts30 Jan 1984Allowed
Anipur Co-operative Society Ltd. Vs Shri Sudarsan Sen and Others
Gauhati High Court · (1984) 1 GLR 451
Assam Co-operative Societies Act, 1949 — Section 116, 17, 3, 31, 32Assam Co-operative Societies Rules, 1953 — Rule 26Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 41 Rule 33, Order 41 Rule 5(1), Order 43 Rule 2
High Courts24 Jan 1984
Thokchom Gosai Singh Vs State of Manipur and Others
Gauhati High Court · (1985) CriLJ 553
Constitution of India, 1950 — Article 22, 226