High Courts27 Sept 1985Dismissed
Steelsworth (Pvt.) Ltd. and Another Vs The Gauhati University and Others
Gauhati High Court · (1985) 2 GLR 452
Constitution of India, 1950 — Article 14, 19, 226, 298
COURT ARCHIVE
Gauhati High Court judgments, 1985
118 judgments · page 2 of 6
High Courts20 Sept 1985
Shri Nihoto Sema Vs Smti Kanili Kini Limi
Gauhati High Court · (1986) 1 GLR 66
Divorce Act, 1869 — Section 10, 16, 17, 2, 43General Clauses Act, 1897 — Section 3(7)Matrimonial Causes Act, 1950 — Section 7(1), 7(2), 7(3)
High Courts15 Sept 1985Allowed
Kishanlal Pareek Vs Prahlad Agarwalla and Others
Gauhati High Court · (1986) 1 GLR 123
Criminal Procedure (Assam Amendment) Act, 1983 — Section 439ACriminal Procedure Code, 1973 (CrPC) — Section 401, 436, 436(2), 437, 437(1)Penal Code, 1860 (IPC) — Section 147, 302, 307, 325
High Courts12 Sept 1985Allowed
Smt. Ka Mary Mukhim Vs Collector-cum-Deputy Commissioner East Khasi Hills and Another
Gauhati High Court · (1985) 2 GLR 295
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 12(2), 18, 30
High Courts09 Sept 1985Dismissed
Vardhaman Enterprises and Others Vs Gauhati Municipal Corporation and Others
Gauhati High Court · (1985) 2 GLR 355
Constitution of India, 1950 — Article 226Gauhati Municipal Corporation Act, 1969 — Section 438
High Courts26 Aug 1985
State of Assam Vs Abdul Samad
Gauhati High Court · (1985) 2 GLR 500
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3), 468, 468(2)
High Courts19 Aug 1985Dismissed
Hemchandra Choudhury and Others Vs Dr. Harmohan Pathak
Gauhati High Court · (1985) 2 GLR 297
Motor Vehicles Act, 1939 — Section 110B, 110C, 110D, 95, 96
High Courts13 Aug 1985Dismissed
Mustt. Jubeda Khatun Vs Sulaiman Khan
Gauhati High Court · AIR 1986 Guw 71
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111
High Courts08 Aug 1985Dismissed
Dwijesh Ch. Dutta and Another Vs Kalyani Das (Misra) and Others
Gauhati High Court · (1985) 2 GLR 426
Easements Act, 1882 — Section 13, 15, 18Limitation Act, 1963 — Section 25, 26Transfer of Property Act, 1882 — Section 8
High Courts08 Aug 1985Allowed
Tinsukia Barbeel Min Silpa Samabay Samiti Ltd. Vs Registrar of Co-Operative Societies and Others
Gauhati High Court · (1985) 2 GLR 412
Assam Co-operative Societies Act, 1949 — Section 36
High Courts07 Aug 1985
Md. Abdus Sattar Vs The State of Assam
Gauhati High Court · (1985) 2 GLR 358
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 46(1)Penal Code, 1860 (IPC) — Section 419, 420, 468
High Courts06 Aug 1985
Magna Kurmi and Others Vs Dholai Tea Company Pvt. Ltd.
Gauhati High Court · (1985) 2 GLR 323
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 115, 51Constitution of India, 1950 — Article 14, 19, 21, 51
High Courts06 Aug 1985Dismissed
Abdul Jabbar Vs Syeda Anwara Taimur and Others
Gauhati High Court · (1986) 1 GLR 257
Constitution of India, 1950 — Article 216, 225, 329Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 1Representation of the People Act, 1951 — Section 117, 169, 68, 80, 80A
High Courts06 Aug 1985Dismissed
Dilbahadur Karki Chetri Vs State of Assam and Others
Gauhati High Court · (1985) 2 GLR 306
Assam Panchayati Raj Act, 1959 — Section 138, 138(2)Constitution of India, 1950 — Article 226
High Courts29 Jul 1985Allowed
Shri Biswanath Biswas Vs Shri Gauranga Sarkar
Gauhati High Court · (1986) 1 GLR 344
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(4)
High Courts23 Jul 1985Allowed
Prayag Sah Teli Vs Mahangu Prasad Sah and Another
Gauhati High Court · (1986) 1 GLR 108
Limitation Act, 1963 — Section 27
High Courts23 Jul 1985Dismissed
Huidrom Achou Singh, Thoudam Mangol Singh and Smt. Longjam Ningol Yeendrembam Ongbi Nungshi Devi Vs Smti. Thokchom Ningol Ningthemcha Ongbi Ibempishak Devi and Others Smti. Thokchom Ningol Ningthemcha Ongbi Ibempishak Devi and Others Vs Huidrom Achou Singh, Thoudam Mangol Singh and Smt. Longjam Ningol Yeendrembam Ongbi Nungshi Devi
Gauhati High Court · (1986) 1 GLR 98
Evidence Act, 1872 — Section 3, 4, 67, 68, 90
High Courts22 Jul 1985
Laisram Aber Singh Vs Smt. Yumnam Ningol Khangembam, Ongbi Tingong Devi
Gauhati High Court · AIR 1986 Guw 66
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Hindu Succession Act, 1956 — Section 10, 8Hindu Succession Rules, 1956 — Rule 1, 2
High Courts22 Jul 1985
Sri. Ratanlal Patni Vs Shri Sudarshanlal Jain and Another
Gauhati High Court · (1985) 2 GLR 494
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(2), 144(6), 307, 386
High Courts16 Jul 1985Allowed
Sonali Hazuri Vs The State of Assam, The Deputy Commissioner, Kamrup and The Deputy Commissioner, Barpeta
Gauhati High Court · (1985) 2 GLR 301
Constitution of India, 1950 — Article 226Essential Services Maintenance (Assam) Act, 1980 — Section 2(1), 4