COURT ARCHIVE

Gauhati High Court judgments, 1985

118 judgments · page 4 of 6

High Courts17 May 1985

Union of India (UOI) Vs Shri Murlidhar Jalan

Gauhati High Court · (1985) 2 GLR 340

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 47 Rule 1, Order 9 Rule 3, Order 9 Rule 6, 104Meghalaya Urban Areas Rent Control Act, 1972 — Section 2, 4, 5, 5(3), 5(4)

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High Courts16 May 1985Dismissed

The Collector of Kamrup Vs Smt. Anandi Debi

Gauhati High Court · AIR 1987 Guw 13

Assam Land (Requisition and Acquisition) Act, 1948 — Section 7(1), 7(1A), 7(2)Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 23(2)

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High Courts15 May 1985Allowed

Shri Jagannath Choudhury Vs State of Assam and Others

Gauhati High Court · (1985) 1 GLR 496

Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 2, 21, 21(2), 21(3), 21(4)Constitution of India, 1950 — Article 226

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High Courts15 May 1985Allowed

Sri Prabin Kumar Das Vs The State of Assam and Others

Gauhati High Court · (1985) 1 GLR 516

Constitution of India, 1950 — Article 226

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High Courts15 May 1985Allowed

Shri Tridib Sharma Vs The State of Assam

Gauhati High Court · (1985) 2 GLR 229

Arms (Amendment) Act, 1983 — Section 25(1B), 26(1)Constitution of India, 1950 — Article 134, 134(1), 194(1), 21, 31Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 171, 173, 197

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High Courts10 May 1985Allowed

Uphras Lapasam and Another Vs Ka Esiboll Lyngdoh and Others

Gauhati High Court · AIR 1986 Guw 55

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11

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High Courts09 May 1985Dismissed

Lakhi Pradsad Bhar and Ghalua Bhar Vs Sree Kulendra Chandra Das

Gauhati High Court · (1985) 2 GLR 289

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 30(2)Transfer of Property Act, 1882 — Section 3, 51, 53A, 55

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High Courts03 May 1985

The State of Tripura Vs Shri Chandra Sekhar Dey and Others

Gauhati High Court · (1986) 2 GLR 88

Criminal Procedure Code, 1898 (CrPC) — Section 403, 439Criminal Procedure Code, 1973 (CrPC) — Section 242, 311, 350, 395(2), 482Penal Code, 1860 (IPC) — Section 394, 405(1)

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High Courts02 May 1985

Shri. S.P. Srivastava Vs The State of Meghalaya and Others

Gauhati High Court · (1985) 2 GLR 94

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2AMeghalaya Fundamental Rules — Rule 56

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High Courts02 May 1985

Ka Ersilian Lyngdoh Vs U. Kordring Roy Sad and Another

Gauhati High Court · AIR 1986 Guw 2

Divorce Act, 1869 — Section 10, 17, 3(9)

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High Courts02 May 1985

Ka Steldoris Syiemlieh Vs U. Skipland Sanglyne and Another

Gauhati High Court · AIR 1986 Guw 24

Divorce Act, 1869 — Section 14, 17

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High Courts01 May 1985

Ka Brill Kharkongor Jaid Dkhar Vs Ka Jungiem Kharkongor and Others

Gauhati High Court · (1985) 1 GLR 314

Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 36Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 9 Rule 13

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High Courts30 Apr 1985Dismissed

U. Sap Singh Vs The Govt. of Assam (Substituted by the Govt. of Meghalaya)

Gauhati High Court · (1985) 2 GLR 14

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 6 Rule 17, 153

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High Courts29 Apr 1985

Hem Chandra Sarkar Vs Jyoti Bala Chakraborty & Ors.

Gauhati High Court · (1987) 1 GLR 247

Civil Procedure Code, 1908 — Section 144Civil Procedure Code, 1908 (CPC) — Section 144Tripura Land Revenue and Land Reforms Act, 1960 — Section 136, 136

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High Courts24 Apr 1985Allowed

Samati Deb Barma and Others Vs State of Tripura and Others

Gauhati High Court · (1987) ACJ 205

Motor Vehicles Act, 1939 — Section 110A, 92A, 92A(3), 92B

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High Courts12 Apr 1985Allowed

Annapurna Food Products and Another Vs The Commissioner, Gauhati Municipal Corporation and Others

Gauhati High Court · (1985) 2 GLR 200

Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 217(3)Criminal Procedure Code, 1973 (CrPC) — Section 133Gauhati Municipal Corporation (Amendment) Act, 1983 — Section 438(2), 5

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High Courts10 Apr 1985

The Management of Muttuck Tea State owned by Jokai (Assam) now Jokai (India) Tea Company Limited Vs Presiding Officer, Labour Court and Another

Gauhati High Court · (1985) 1 GLR 479

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 11(A), 31(1), 33, 33(1)

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High Courts05 Apr 1985

Nadia Chand Das Vs Baishnab Charan Das

Gauhati High Court · AIR 1965 Tripura 43

Criminal Procedure Code, 1898 — Section 143(4), 145(4)Criminal Procedure Code, 1898 (CrPC) — Section 143(4), 145(4)

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High Courts02 Apr 1985Allowed

Mrs. Ranu Prava Bhattacharjee Vs Director of Animal Husbandry and Vetty. Department and Others

Gauhati High Court · (1985) 2 GLR 99

Constitution of India, 1950 — Article 14, 16, 311(2)

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High Courts02 Apr 1985Allowed

D.C. Choudhury, Prof. and Head of Medicine and Principal and Others Vs The State of Assam and Others

Gauhati High Court · (1985) 1 GLR 362

Assam Government Servants Conduct Rules, 1937 — Rule 14Assam Medical Council Act, 1916 — Section 16, 20, 21, 29, 31Central Civil Services (Conduct) Rules, 1964 — Rule 12, 12(1), 12(4), 14

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