High Courts20 Feb 1986Dismissed
The State of Assam Vs Md. Manir Ali and Others
Gauhati High Court · (1986) 2 GLR 172
Penal Code, 1860 (IPC) — Section 100, 323, 324, 325, 34
COURT ARCHIVE
Gauhati High Court judgments, 1986
168 judgments · page 8 of 9
High Courts19 Feb 1986Allowed
The State of Assam Vs Ram Narayan Basudeo and Others
Gauhati High Court · (1986) 1 GLR 273
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 114Partnership Act, 1932 — Section 4
High Courts19 Feb 1986
Pabitra Patowari Vs District Judge, Kamrup and Another
Gauhati High Court · AIR 1987 Guw 50
Constitution of India, 1950 — Article 226
High Courts19 Feb 1986
On The Death of Mrs. Sarajubala Chatterjee Her Heirs Shri Ram Ranjan Chatterjee and Others Vs K.M. Dingdoh
Gauhati High Court · (1986) 1 GLR 331
Assam Land and Revenue Regulation, 1886 — Section 154Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 94
High Courts18 Feb 1986Allowed
Raja Bhairabendra Narayan Bhup Vs Collector of Goalpara at Dhubri
Gauhati High Court · AIR 1987 Guw 51
Land Acquisition Act, 1894 — Section 23
High Courts14 Feb 1986
Khowaj Ali Barbhuiya and Another Vs State of Assam
Gauhati High Court · (1986) 1 GLR 308
Constitution of India, 1950 — Article 136, 14, 161, 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 366(1), 415Penal Code, 1860 (IPC) — Section 73, 74
High Courts14 Feb 1986Dismissed
The State of Assam Vs Shri Gobinda Chandra Das
Gauhati High Court · (1986) 1 GLR 322
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 313, 376
High Courts14 Feb 1986Allowed
Abinash Chandra Aich and Another Vs Wazahat Hussain and Others
Gauhati High Court · (1986) 1 GLR 426
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 Feb 1986Dismissed
Shri A.S. Bhagat and Another Vs Steelsworth Ltd. and Others
Gauhati High Court · (1986) 1 GLR 295
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16, Order 41 Rule 17, Order 41 Rule 19, Order 43 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 362, 397, 401, 403, 482
High Courts10 Feb 1986Dismissed
Shri Nalini Ranjan Sirkar Vs The Superintendent of Taxes and Others
Gauhati High Court · (1986) 62 STC 21
Constitution of India, 1950 — Article 226
High Courts07 Feb 1986Dismissed
Muhit Kumar Deb Roy and Others Vs Gaurangalal Roy
Gauhati High Court · (1986) 1 GLR 442
Assam Urban Areas Rent Control Act, 1972 — Section 5(4)Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 114, 50
High Courts07 Feb 1986Dismissed
Shri Dhirendra Krishna Paul Vs Shri Santi Ranjan Dey and Another
Gauhati High Court · (1986) 2 GLR 79
Assam Urban Areas Rent Control Act, 1972 — Section 2, 3, 4, 4(1), 8Civil Procedure Code, 1908 (CPC) — Section 10, 2(2), 26
High Courts06 Feb 1986Dismissed
Seikholan Vs The State of Naoaland and Another
Gauhati High Court · (1986) 2 GLR 73
Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 14, 16(3)
High Courts04 Feb 1986Dismissed
Assam Rifles and Another Vs Smt. Hemada Hazarika and Others
Gauhati High Court · (1986) 2 ACC 219 : AIR 1987 Guw 57
Motor Vehicles Act, 1939 — Section 110B
High Courts04 Feb 1986Dismissed
Md. Chand Mia Vs Rajani Das Koiborta and Others
Gauhati High Court · (1986) 1 GLR 182
Specific Relief Act, 1963 — Section 6, 9
High Courts03 Feb 1986Allowed
Sri Nabaram Basumatary and Others Vs Sri Bhubaneswar Deb Choudhury
Gauhati High Court · (1986) 1 GLR 289
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(2), Order 41 Rule 19, Order 43 Rule 1, 104Limitation Act, 1963 — Article 122
High Courts03 Feb 1986Dismissed
Shri Purushottam Lal Agarwalla and Another Vs The State of Assam and Another
Gauhati High Court · (1986) 1 GLR 416
Penal Code, 1860 (IPC) — Section 120B, 157, 379, 420
High Courts03 Feb 1986Dismissed
John Vanlala Vs State of Nagaland and Others
Gauhati High Court · (1986) 1 GLR 485
Constitution of India, 1950 — Article 226, 311
High Courts03 Feb 1986Dismissed
Satyendra Chandra Gupta Vs Mahesh Kamal Bhowal
Gauhati High Court · (1986) 2 GLR 463
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)
High Courts31 Jan 1986Allowed
Kalpana Chakravaty and Another Vs Milan Kumar Bhaduri
Gauhati High Court · (1986) 2 GLR 55
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(2), 127(3)