High Courts23 Jan 1984
Monoranjan Chakravarty Vs Nalini Ranjan Chakravarty and Anr.
Gauhati High Court · (1984) 2 GLR 194
Assam Urban Areas Rent Control Act, 1972 — Section 5(c), 5(c)
COURT ARCHIVE
Gauhati High Court judgments, 1984
186 judgments · page 9 of 10
High Courts20 Jan 1984Allowed
Laisram Tomba Singh Vs State of Manipur and Others
Gauhati High Court · (1984) 2 GLR 225
Constitution of India, 1950 — Article 309, 311(2)Penal Code, 1860 (IPC) — Section 379
High Courts20 Jan 1984Dismissed
Hem Kanta Buragohain Vs The Assam Board of Revenue and Others
Gauhati High Court · (1984) 1 GLR 221
Assam Excise Rules, 1945 — Rule 206(2), 346Constitution of India, 1950 — Article 226
High Courts20 Jan 1984Allowed
Phanindra Bora and Another Vs The Assam Board of Revenue and Others
Gauhati High Court · AIR 1985 Guw 15
Assam Board of Revenue Act, 1962 — Section 13Assam Board of Revenue Regulations, 1963 — Regulation 17, 17(4)Constitution of India, 1950 — Article 226
High Courts18 Jan 1984Allowed
B. Jatishwar Sharma Vs The Director of Education Govt. of Manipur and Another
Gauhati High Court · (1984) 2 GLR 51
Constitution of India, 1950 — Article 141, 226, 309Industrial Disputes Act, 1947 — Section 2Manipur Service Laws (First Amendment) Rules, 1976 — Rule 3
High Courts18 Jan 1984Allowed
Nripendra Chandra Saha Vs Binoy Krishna Guha and Others
Gauhati High Court · (1984) 1 GLR 376
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 145
High Courts18 Jan 1984
Kukher @ Rosendra Kr.Das Vs Harsing Ingty
Gauhati High Court · (1984) 2 GLR 86
Criminal Procedure Code, 1973 — Section 145Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Jan 1984Dismissed
Sri. Sabad Chandra Deka Vs Smti. Naomai Deka and Others
Gauhati High Court · (1984) 1 GLR 432
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137, 145
High Courts13 Jan 1984Dismissed
All Bengal Transport Agency and Others Vs Hare Krishna Banik
Gauhati High Court · AIR 1985 Guw 7
Carriers Act, 1865 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115, 20Contract Act, 1872 — Section 23
High Courts13 Jan 1984Dismissed
Anil Chandra Roy and Others Vs Uma Kanta Roy and Others
Gauhati High Court · (1984) 1 GLR 442
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 115, 141Constitution of India, 1950 — Article 226
High Courts11 Jan 1984Dismissed
Shri Parag Saikia and Another Vs Shri Bishnu Ram Bora and Others Daya Ram Borah and Another Vs Assam Board of Revenue and Another
Gauhati High Court · (1984) 2 GLR 285
Assam Excise Act, 1910 — Section 9Assam Excise Rules, 1945 — Rule 208, 208(4), 223, 223(2), 232Constitution of India, 1950 — Article 226
High Courts11 Jan 1984Dismissed
Shri Premadhar Rajbansi Vs The State of Assam
Gauhati High Court · (1984) 1 GLR 459
Assam Opium Prohibition Act, 1947 — Section 28(1), 5Criminal Procedure Code, 1973 (CrPC) — Section 100(1), 100(2), 100(3), 100(4), 100(5)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15(2)
High Courts10 Jan 1984Allowed
Indian Oil Corporation Ltd. Vs Commissioner of Taxes
Gauhati High Court · (1984) 2 GLR 112
Assam Sales Tax Act, 1947 — Section 32, 32(1), 32(4)Burmah Oil Company (Acquisition of Shares of Oil India Limited and of the Undertaking in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited) Act, 1981 — Section 5, 6(5), 9Central Sales Tax Act, 1956 — Section 2, 3, 6, 6(A), 9(2)
High Courts10 Jan 1984Allowed
The State Bank of India and Others Vs Shri Rajendra Singh Kothari and Another
Gauhati High Court · (1984) 1 GLR 188
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts09 Jan 1984Allowed
Smti. Benani Chatterjee Vs Sri. Sawarmal Agarwalla and Another
Gauhati High Court · (1984) 1 GLR 128
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(2), Order 43 Rule 1
High Courts09 Jan 1984Dismissed
Basanti Rani Bhowmick Vs Gopendra Mohan Nath and Others
Gauhati High Court · (1984) 1 GLR 219
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 3(1), 3(4), 3(6), 53
High Courts06 Jan 1984
Hitendra Nath Goswami Vs State of Assam and Others
Gauhati High Court · (1984) CriLJ 1558
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 136, 14, 141, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts04 Jan 1984Allowed
Shrimati Agomoni Choudhury and Others Vs Shrimati Sailobala Barmani
Gauhati High Court · (1984) 1 GLR 471
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144Penal Code, 1860 (IPC) — Section 427
High Courts03 Jan 1984Allowed
District Food Inspector Vs Shri Meghraj Sarmah
Gauhati High Court · (1984) 1 GLR 247
Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(1), 13(2), 13(3), 16
High Courts03 Jan 1984Dismissed
Mohan Chandra Deka Vs Smt. Himani Talukdar
Gauhati High Court · AIR 1985 Guw 62
Civil Procedure Code, 1908 (CPC) — Section 10, 151