High Courts31 Jan 1986Allowed
Sri Rambabu Maheswari Vs The State of Assam and Another
Gauhati High Court · (1986) 2 GLR 189
Criminal Procedure Code, 1973 (CrPC) — Section 157, 482, 561Penal Code, 1860 (IPC) — Section 406, 420
COURT ARCHIVE
Gauhati High Court judgments, 1986
168 judgments · page 9 of 9
High Courts30 Jan 1986Dismissed
Lohit Chandra Das Vs The State of Assam
Gauhati High Court · (1986) 1 GLR 299
Criminal Procedure Code, 1973 (CrPC) — Section 299, 335(1), 338, 535Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 324, 326, 6
High Courts24 Jan 1986Dismissed
State of Assam Vs Reba Nath Bhattacharyya and Others
Gauhati High Court · (1986) 2 GLR 70
Criminal Law (Amendment) Act, 1932 — Section 6Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420, 468Prevention of Corruption Act, 1988 — Section 1(1), 5, 5(1), 5(2)
High Courts21 Jan 1986Dismissed
Mahamad Biloo Vs Kirti Nath Gogoi
Gauhati High Court · (1986) 1 GLR 141
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 379, 426, 427, 70, 76
High Courts21 Jan 1986
Shri Harendra Chandra Goswami Vs The Management of The Nanaipara Tea Estate and Another
Gauhati High Court · (1986) 2 GLR 244
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Industrial Disputes Act, 1947 — Section 18(1), 2, 29
High Courts21 Jan 1986Dismissed
Maya Rani Roy Vs Monoranjan Barai
Gauhati High Court · (1986) 1 GLR 167
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 397, 401Penal Code, 1860 (IPC) — Section 493
High Courts21 Jan 1986
Smt. Lalliani Vs R.L. Rina
Gauhati High Court · (1987) CriLJ 1295
Penal Code, 1860 (IPC) — Section 500
High Courts20 Jan 1986
State of Assam Vs Sri Tara Chand Baid and Another
Gauhati High Court · (1987) 1 GLR 149
Essential Commodities Act, 1955 — Section 7(1), 7(1)