High Courts20 Dec 1985Allowed
Sri Amar Biswas Vs Smt. Subharani Biswas
Gauhati High Court · (1986) 1 GLR 398
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 11
COURT ARCHIVE
Gauhati High Court judgments, 1985
118 judgments · page 1 of 6
High Courts20 Dec 1985Allowed
Bijaya Chandra Patra Vs The Commanding Officer and Others
Gauhati High Court · (1986) 1 GLR 177
Air Force Act, 1950 — Section 164Army Act, 1950 — Section 167, 169, 69Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 1(2), 10(2), 20(2), 4(1)
High Courts19 Dec 1985Allowed
India Paint and Commercial Co. Ltd. Vs The State of Manipur and Others
Gauhati High Court · (1986) 1 GLR 1
Constitution of India, 1950 — Article 166, 19(1), 226, 299, 301Manipur Forest Rules, 1971 — Rule 40, 41, 58Mysore Forest Act, 1900 — Section 37(1)
High Courts18 Dec 1985
Mahendra Kumar Gupta Vs The Chairman, Board of Trustees and Others
Gauhati High Court · (1986) 1 GLR 129
Assam Tea Plantation Provident Fund Scheme Act, 1955 — Section 14, 16Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts14 Dec 1985Dismissed
The State of Assam Vs Satya Narayan Singhania
Gauhati High Court · (1986) 1 GLR 411
Customs Act, 1962 — Section 111, 114, 115, 116, 117Gold (Control) Act, 1968 — Section 85(1)
High Courts06 Dec 1985Dismissed
Deepak Hazarika and Others Vs The State of Assam
Gauhati High Court · (1986) 1 GLR 54
Arms Act, 1959 — Section 25, 26, 27, 28, 29Constitution of India, 1950 — Article 14Criminal Procedure (Assam Amendment) Act, 1983 — Section 435, 436, 437(1), 437(2), 439
High Courts02 Dec 1985Allowed
Diplal Singh Vs State of Assam
Gauhati High Court · (1986) 1 GLR 76
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 103, 302
High Courts25 Nov 1985Dismissed
Shri A.F. Golam Osmani Vs The Election Commission of India and Others
Gauhati High Court · (1986) 1 GLR 83
Constitution of India, 1950 — Article 14, 21, 225, 325, 326Registration of Electors Rules, 1960 — Rule 10, 11, 12, 13, 14Representation of the People Act, 1950 — Section 13D, 16, 16(2), 21, 22
High Courts25 Nov 1985Dismissed
Shri Srikanta Sarma Vs Shri Abbakas Ali and Another
Gauhati High Court · (1986) 1 GLR 314
Criminal Procedure Code, 1973 (CrPC) — Section 378, 397, 401, 401(3), 401(4)Penal Code, 1860 (IPC) — Section 325
High Courts25 Nov 1985
Pokarmal Radhakishan Vs Mustt.Radha Devi Agarwalla and Others
Gauhati High Court · (1987) 1 GLR 111
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(c), 5(1)(c)
High Courts22 Nov 1985Allowed
Bhagabat Kundu Vs Debidutta Agarwalla and Another
Gauhati High Court · (1988) 64 CompCas 734
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110C, 95, 95(2), 96(2)
High Courts19 Nov 1985Dismissed
Sri Mazibur Rahman Vs Sri Khonehedur Rahman Khan and Others
Gauhati High Court · (1986) 1 GLR 209
Census Act, 1948 — Section 15Citizenship Act, 1955 — Section 8(1), 8(2), 8.10, 9(2)Citizenship Rules, 2009 — Rule 30
High Courts19 Nov 1985
Shri Altafur Rahman Vs Union of India (UOI) and Others
Gauhati High Court · (1987) 164 ITR 609
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 60, 62, 62(1), 70, 70(2)
High Courts16 Nov 1985Dismissed
Shri Taramoni Chaudhury Vs Parish Chandra Pal
Gauhati High Court · (1986) 1 GLR 389
Assam Urban Areas Rent Control Act, 1972 — Section 2Transfer of Property Act, 1882 — Section 109, 50
High Courts16 Nov 1985Dismissed
Saidur Rahman Vs The State of Assam and Others
Gauhati High Court · (1985) 1 GLR 438
Assam Co-operative Societies Act, 1949 — Section 39BCivil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Oct 1985
Riazuddin Ahmed Vs The Assam Board of Revenue and Others
Gauhati High Court · (1985) 2 GLR 489
Civil Procedure Code Amendment Act, 1976 — Section 141Constitution of India, 1950 — Article 226
High Courts14 Oct 1985
Thangruaia Sailo Vs Union Territory of Mizoram
Gauhati High Court · (1986) 1 GLR 172
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 375, 428Unlawful Activities (Prevention) Act, 1967 — Section 10, 13
High Courts07 Oct 1985Dismissed
Labour Enforcement Officer (General) Govt. of India Vs Shri C.L. Garodia
Gauhati High Court · (1986) 1 GLR 133
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 23, 24, 27, 28(1)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 25(2), 29(1), 78, 78(2), 79
High Courts07 Oct 1985Dismissed
Nima Tsering Khrime Vs R.K. Khrimey
Gauhati High Court · (1986) 1 GLR 50
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 2, Order 8 Rule 3, 30Recruitment and Promotion Act — Section 86(7), 87
High Courts27 Sept 1985
A.Rohnuna Vs Lalrinthanga & Others
Gauhati High Court · (1987) 1 GLR 410
Succession Act, 1925 — Section 63, 63, 74, 74