High Courts16 Jul 1985Allowed
Sri. Jaharlal Dey alias Jahar Dey Vs The State of Assam
Gauhati High Court · (1985) 2 GLR 352
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 324
COURT ARCHIVE
Gauhati High Court judgments, 1985
118 judgments · page 3 of 6
High Courts15 Jul 1985Dismissed
Deputy Commissioner, Kamrup Vs Sansita Kaibarta and Others, etc.
Gauhati High Court · AIR 1987 Guw 1
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)
High Courts15 Jul 1985Dismissed
Smt. Wangkhem Ningol Pheiroijam Ongbi Nupimacha Devi and Others Vs Kshetrimayum Kulla Singh and Another
Gauhati High Court · AIR 1987 Guw 16
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 43 Rule 1Limitation Act, 1963 — Article 116, 5
High Courts05 Jul 1985
Md. Abdul Hai Vs State of Assam
Gauhati High Court · (1986) CriLJ 1802
Constitution of India, 1950 — Article 141, 21, 226, 227, 39ACriminal Procedure Code, 1973 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 354, 456
High Courts03 Jul 1985Allowed
Prahlad Chandra Dey Vs Assam Board of Revenue at Gauhati and Another
Gauhati High Court · (1985) 07 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
High Courts02 Jul 1985Allowed
The State of Assam Vs Sri. Hossen Ali
Gauhati High Court · (1985) 2 GLR 403
Assam Forest Act, 1891 — Section 24, 25, 40, 41Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 31, Order 21 Rule 31(1), Order 21 Rule 34, 47General Clauses Act, 1897 — Section 3(26)
High Courts19 Jun 1985Dismissed
Bajranglal Agarwalla Vs Kamalesh Kumar Bawri and Another
Gauhati High Court · (1985) 2 GLR 320
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 2(1), Order 32 Rule 3A, Order 32 Rule 9
High Courts19 Jun 1985
Binod Baruah Vs Ratul Chandra Goswami
Gauhati High Court · AIR 1987 Guw 7
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19
High Courts18 Jun 1985Allowed
Soneswar Borah Vs Nagen Neog and Others
Gauhati High Court · AIR 1987 Guw 11
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5General Clauses Act, 1897 — Section 6A, 8Representation of the People Act, 1951 — Section 87(1)
High Courts14 Jun 1985Allowed
Shri Pradip Kr. Das and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1985) 2 GLR 459
Constitution of India, 1950 — Article 226, 320Railway Establishment Code — Rule 157
High Courts14 Jun 1985
Banamali Tea Estate Vs State of Assam and Others
Gauhati High Court · (1986) 160 ITR 430
Assam Agricultural Income Tax Act, 1939 — Section 19, 19(1)Assam Agricultural Income Tax Rules, 1939 — Rule 11, 11(2)
High Courts12 Jun 1985Allowed
Arun Sharma Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 206
Constitution of India, 1950 — Article 21, 22, 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 157, 167, 173, 41, 42Penal Code, 1860 (IPC) — Section 364, 365, 366, 366A, 367
High Courts05 Jun 1985Dismissed
M.S. Hindustan Fertilizer Corporation of India Ltd. Vs State of Assam and Others
Gauhati High Court · (1985) 2 GLR 26
Assam (Sales of Petroleum and Petroleum Products, including Motor spirit and Lubricants) Taxation Act, 1955 — Section 24A(2)Assam Finance (Sales Tax) Act, 1956 — Section 24A(2)Assam Sales Tax Act, 1947 — Section 37, 37(2), 37(3), 37(4), 37A
High Courts03 Jun 1985
Gauhati Transport Association and Another Vs State of Assam and Others
Gauhati High Court · (1985) 1 GLR 502
Constitution of India, 1950 — Article 39, 41, 45
High Courts31 May 1985Allowed
Abdul Jolil Vs Girija Sankar Das and Others
Gauhati High Court · (1985) 2 GLR 66
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1), 5(4)
High Courts30 May 1985Dismissed
Shri Jagannath Urang Vs The State of Assam and Others
Gauhati High Court · (1985) 2 GLR 38
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 21(3)Constitution of India, 1950 — Article 226
High Courts29 May 1985Allowed
Jyotish Ch. Chakravarty Vs Dwip Charan Namasudra and Others
Gauhati High Court · (1985) 2 GLR 282
Assam Land Revenue Act — Section 154, 154(1)Assam Land Revenue Rules — Rule 26Civil Procedure Code, 1908 (CPC) — Section 11, 80
High Courts27 May 1985Allowed
State of Assam Vs Binode Kumar Agarwalla and Others
Gauhati High Court · (1985) 2 GLR 332
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 17, 7Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 17(1), 7(1)
High Courts23 May 1985
Chiram Mukta Singh Vs State of Assam
Gauhati High Court · (1987) ACJ 792
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts20 May 1985
Rameswar Goenka Vs Income Tax Officer and Others
Gauhati High Court · (1986) 158 ITR 364
Income Tax Act, 1961 — Section 139, 139(1), 139(4)