High Courts15 Jul 1986
S.Ananta Kumar Sharma Vs State of Manipur and Others
Gauhati High Court · (1987) 1 GLR 90
COURT ARCHIVE
Gauhati High Court judgments, 1986
168 judgments · page 4 of 9
High Courts14 Jul 1986
Sri Chinta Haran Dey Vs Sri Dhanraj Maheswari
Gauhati High Court · (1986) 2 GLR 279
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Jul 1986
Abdul Khalique Choudhury Vs State of Assam and Others
Gauhati High Court · (1987) 1 GLR 143
Constitution of India, 1950 — Article 14, 14, 19, 19
High Courts08 Jul 1986Dismissed
Hindusthan General Insurance Society Ltd. Vs Zakia Rasul and Another
Gauhati High Court · (1987) ACJ 992 : (1988) 64 CompCas 828
Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)
High Courts03 Jul 1986Dismissed
Dibru Part II and III Fishery Co-Operative Society Ltd. and Others Vs The State of Assam and Others
Gauhati High Court · (1986) 2 GLR 292
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 10, 11, 11(1), 11(2)
High Courts02 Jul 1986
Pawan Kumar Keyal & Ors. Vs Santosh Chandra Das & Sons
Gauhati High Court · (1987) 1 GLR 221
Assam Urban Areas Rent Control Act, 1972 — Section 4, 4, 6, 6, 7, 7
High Courts27 Jun 1986Dismissed
The Management of Monierkhal Tea Estate Vs The Presiding Officer, Labour Court and Another
Gauhati High Court · (1986) 2 GLR 19
Constitution of India, 1950 — Article 226
High Courts27 Jun 1986Dismissed
The State of Assam Vs Md. Juaidur Rahman Mazumdar and Zowaidur Rahman Mazumdar
Gauhati High Court · (1986) 2 GLR 482
Assam Shops and Establishments Act, 1971 — Section 2(19), 26, 29, 36Industrial Disputes Act, 1947 — Section 2(10), 2(19), 2(4), 3
High Courts26 Jun 1986
Dehiram Kachari Vs Lapau Kachari
Gauhati High Court · (1987) 1 GLR 185
Criminal Procedure Code, 1973 — Section 145, 146(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts24 Jun 1986Dismissed
Durga Charan Nunia Vs Guru Charan Nunia and Others
Gauhati High Court · (1986) 2 GLR 447
Criminal Procedure Code, 1973 (CrPC) — Section 320, 401Penal Code, 1860 (IPC) — Section 323, 326, 34
High Courts19 Jun 1986Allowed
The State of Assam Vs Sri Basanta and Others
Gauhati High Court · (1986) 06 GAU CK 0016
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts18 Jun 1986Allowed
Assam State Transport Corporation Vs Anes Biswas
Gauhati High Court · (1986) 2 GLR 420
Motor Vehicles Act, 1939 — Section 110D
High Courts17 Jun 1986
Mohendra Nath Bora Vs State of Assam
Gauhati High Court · (1986) 2 GLR 259
Constitution of India, 1950 — Article 14, 226
High Courts17 Jun 1986Allowed
Sri J.C. Mondoloi Vs Oil and Natural Gas Commission and Others
Gauhati High Court · (1986) 2 GLR 365
Constitution of India, 1950 — Article 14, 16, 226Oil and Natural Gas Commission (Conduct, Discipline and Appeal) Regulations, 1976 — Regulation 33, 33(5), 34, 44, 45Oil and Natural Gas Commission (Terms and Conditions of Appointment and Services) Regulations, 1975 — Regulation 10, 10(2), 10(4), 11, 24
High Courts17 Jun 1986Dismissed
Smt. Anima Roy Vs Smt. Asha Rani Biswas and Others
Gauhati High Court · (1986) 06 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
High Courts17 Jun 1986Dismissed
The Assam and Meghalaya State Road Transport Corporation, Gauhati Vs Abdul Razak
Gauhati High Court · AIR 1988 Guw 57
Constitution of India, 1950 — Article 39, 39A, 41Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts12 Jun 1986
Shri Uro Ram Haloi Vs Smti. Maloti HaloI
Gauhati High Court · (1986) 2 GLR 48
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 397, 397(2)Limitation Act, 1963 — Section 5
High Courts12 Jun 1986
Nishi Kanta Sen Vs Rajabala Sen
Gauhati High Court · (1987) 1 GLR 251
Civil Procedure Code, 1908 — Order 20 Rule 4(2), 47Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), 47
High Courts03 Jun 1986
Gajendra Nath Chowdhury Vs Sri Vinod Kumar Pipersenia
Gauhati High Court · (1987) 1 GLR 105
Criminal Procedure Code, 1973 — Section 205, 251Criminal Procedure Code, 1973 (CrPC) — Section 205, 251