High Courts19 Aug 1986Dismissed
United India Fire and General Insurance Company Ltd. Vs Kalsum Begum and Others
Gauhati High Court · (1987) 62 CompCas 228
Evidence Act, 1872 — Section 102, 106, 164Motor Vehicles Act, 1939 — Section 94, 95, 96
COURT ARCHIVE
Gauhati High Court judgments, 1986
168 judgments · page 3 of 9
High Courts18 Aug 1986
L.Luisei, Df.O/C, Phek Vs Vehkozo Chizo & Anr.
Gauhati High Court · (1987) 1 GLR 326
Criminal Procedure Code, 1973 — Section 200, 204, 229Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 229
High Courts13 Aug 1986
Tilok Rajowar @ Hakim Vs State of Assam
Gauhati High Court · (1986) 2 GLR 349
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts13 Aug 1986
Dibyendu Bikash Sen Gupta Vs State of Tripura & Ors
Gauhati High Court · (1987) 1 GLR 301
High Courts12 Aug 1986
Nur Chand and Anr. Vs State of Assam
Gauhati High Court · (1987) 1 GLR 126
Criminal Procedure Code, 1973 — Section 359Criminal Procedure Code, 1973 (CrPC) — Section 359
High Courts07 Aug 1986
Kanchan Bala Roy Vs Khagendra Chandra Roy
Gauhati High Court · (1987) 1 GLR 437
Hindu Marriage Act, 1955 — Section 19, 19, 3(b), 3(b)
High Courts06 Aug 1986
Kaseswari Hazarika Vs Puspalata Devi and Another
Gauhati High Court · (1987) 1 GLR 84
High Courts04 Aug 1986
Jai Prakash Singh Vs Ram Narayan Singh
Gauhati High Court · (1987) 1 GLR 372
Civil Procedure Code, 1908 — Order 13 Rule 2, 115Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 115
High Courts04 Aug 1986
Kalyani Bhatacharjee Vs Achinta Narayan Choudhury
Gauhati High Court · (1987) CriLJ 1566
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 395
High Courts01 Aug 1986
Subodh Tewari and Another Vs State of Assam
Gauhati High Court · (1988) CriLJ 223
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 6Evidence Act, 1872 — Section 105
High Courts31 Jul 1986Allowed
Shri Pratul Bhattacharjee Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 385
Essential Services Maintenance Act, 1968 — Section 5, 6
High Courts31 Jul 1986Dismissed
Nihoto Sema Vs Kanili Kimi Limi
Gauhati High Court · (1986) 2 GLR 296
Administration of Justice and Police Rules, 1971 — Rule 30, 34Constitution of India, 1950 — Article 371A, 372Divorce Act, 1869 — Section 10, 2
High Courts30 Jul 1986Allowed
Gokul Saikia Vs Ashok Sahu
Gauhati High Court · (1986) 2 GLR 497
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 402, 41, 46Motor Vehicles Act, 1939 — Section 112, 113, 116, 117, 126Penal Code, 1860 (IPC) — Section 279, 323, 325, 337, 338
High Courts30 Jul 1986
Jayanta Baruah Vs State of Assam & Others
Gauhati High Court · (1987) 1 GLR 381
Assam Panchayati Raj Act, 1972 — Section 138(1), 138(1), 138(2), 138(2), 73, 73
High Courts30 Jul 1986
Md.Abdul Aziz Vs Union of India and Others
Gauhati High Court · (1987) 1 GLR 446
Citizenship Act, 1955 — Section 6A, 6A
High Courts30 Jul 1986Allowed
Arjun Karmakar (in Jail) Vs State of Assam
Gauhati High Court · (1986) 2 GLR 287
Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304(1)Penal Code, 1860 (IPC) — Section 302(1)
High Courts25 Jul 1986
Smti. Tilaka Das Vs Smti. Rina Das
Gauhati High Court · (1986) 2 GLR 315
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Penal Code, 1860 (IPC) — Section 403, 406
High Courts24 Jul 1986
State of Assam Vs Ajgar Ali and Others
Gauhati High Court · (1987) CriLJ 1699
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 147, 33, 34, 352, 438
High Courts18 Jul 1986Dismissed
Sachindra Prasad Chakravarty and Another Vs Ahmed Ali and Others
Gauhati High Court · AIR 1988 Guw 33
Evidence Act, 1872 — Section 34
High Courts15 Jul 1986Dismissed
Shri Moti Lal Gupta Vs Triveni Structurals Ltd. and Others
Gauhati High Court · (1988) 1 GLR 377
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 226, 226(1), 226(2)