High Courts12 Sept 1986
Kanti Kumar Chakraborty Vs State of Tripura & 2 Others
Gauhati High Court · (1987) 1 GLR 45
Specific Relief Act, 1963 — Section 41, 41, 41(b), 41(b)
COURT ARCHIVE
Gauhati High Court judgments, 1986
168 judgments · page 2 of 9
High Courts12 Sept 1986Allowed
Shri Lakhiram Gogoi Vs Secretary, Education Department, Govt. of Assam and Others
Gauhati High Court · (1986) 2 GLR 426
Constitution of India, 1950 — Article 14, 16, 226
High Courts12 Sept 1986
Paul Petta Vs Director of Public Instructions, Government of Meghalaya and Others
Gauhati High Court · (1987) 1 GLR 55
High Courts12 Sept 1986
Md.Shaukat Ali (Claimant) Vs General Manager (Claims) N.F.Rly. & Another
Gauhati High Court · (1987) 1 GLR 172
Railways Act, 1890 — Section 82A, 82A, 82B, 82B, 82C
High Courts12 Sept 1986
Ganga Govinda Mookherjee Vs Amar Chandra Saha
Gauhati High Court · (1987) 1 GLR 289
Hindu Succession Act, 1956 — Section 22, 22Partition Act, 1893 — Section 4, 4
High Courts11 Sept 1986
State of Tripura & Another Vs Binoy Kanti Bhattacharjee
Gauhati High Court · (1987) 1 GLR 37
Civil Procedure Code, 1908 — Section 47Civil Procedure Code, 1908 (CPC) — Section 47
High Courts10 Sept 1986
State of Assam Vs Ram Karani and Others
Gauhati High Court · (1988) CriLJ 208
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts05 Sept 1986
North West Transport Syndicate and Another Vs The State of Assam and Others
Gauhati High Court · (1987) 1 ACC 59
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17, 17A
High Courts30 Aug 1986
Franciswall Syiem Vs Executive Committee, Khasi Hills District Council, Shillong and Others
Gauhati High Court · (1987) 1 GLR 1
Constitution of India, 1950 — Article 226, 226
High Courts29 Aug 1986Allowed
Abdul Latif Chowdhury Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 347
Essential Commodities Act, 1955 — Section 7
High Courts28 Aug 1986
Biswajit Nag Choudhury & Ors. Vs Joy Kumar Roy @ Joy Kumar Namasudra & Others
Gauhati High Court · (1987) 1 GLR 99
Criminal Procedure Code, 1973 — Section 340Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts26 Aug 1986
The Workman represented by Assam Chah Karmachari Sangha Vs The Management of Baghmari T.E.
Gauhati High Court · (1986) 2 GLR 433
Constitution of India, 1950 — Article 19, 21, 226Industrial Disputes Act, 1947 — Section 17A, 17B
High Courts25 Aug 1986Dismissed
Shri Ramesh Chandra Sharma Vs Shri Jitendra Kishore Hom Roy and Others
Gauhati High Court · (1986) 2 GLR 306
Civil Procedure Code, 1908 (CPC) — Section 113, 115, 151Constitution of India, 1950 — Article 227Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12, 12(3), 12(4), 20, 22
High Courts22 Aug 1986
YA Ngshine Lotha & 9 Ors. Vs State of Nagaland
Gauhati High Court · (1987) 1 GLR 31
Criminal Procedure Code, 1973 — Chapter 18, 334(1)Criminal Procedure Code, 1973 (CrPC) — Chapter 18, 334(1)Penal Code, 1860 — Section 120B(1)
High Courts22 Aug 1986
Keshab Choudhury Vs State of Assam
Gauhati High Court · (1987) CriLJ 1742
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 235, 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 Aug 1986
Nzanthong and Others Vs The State of Nagaland
Gauhati High Court · (1986) 2 GLR 339
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 165(3), 190, 29(2), 30(1)Penal Code, 1860 (IPC) — Section 109, 143, 355, 427, 451Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 30
High Courts20 Aug 1986Allowed
Beni Madhav Das and Others Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 266
Penal Code, 1860 (IPC) — Section 143, 447
High Courts20 Aug 1986Dismissed
Bireswar Saikia Vs State of Assam and Others
Gauhati High Court · (1986) 2 GLR 453
Constitution of India, 1950 — Article 226, 311(1)Police Act, 1861 — Section 7
High Courts20 Aug 1986Dismissed
Assam State Road Trans. Corpn. Vs Halaluddin Ahmed
Gauhati High Court · (1988) ACJ 711
Constitution of India, 1950 — Article 41Motor Vehicles Act, 1988 — Section 78Motor Vehicles Driving Regulations — Regulation 1