High Courts18 Sept 1987
Union of India Vs Food Corporation of India
Gauhati High Court · (1988) 1 GLJ 80
COURT ARCHIVE
Gauhati High Court judgments, 1987
119 judgments · page 3 of 6
High Courts11 Sept 1987
Naosam Ningol Chandam Ongbi Nengshitombi Devi Vs Rishang Keishing, Chief Minister of Manipur and Others
Gauhati High Court · (1988) 1 GLR 109
High Courts10 Sept 1987
Radheshyam Agarwalla Vs State of Assam
Gauhati High Court · (1988) 1 GLJ 47
Prevention of Food Adulteration Rules, 1955 — Rule 14, 14, 16, 16
High Courts09 Sept 1987
Dilip Kumar Kar and Atulananda Goswami Vs State of Assam
Gauhati High Court · (1989) 1 GLJ 131
High Courts08 Sept 1987
Mini Dreamland and Another Vs The State of Meghalaya and Others
Gauhati High Court · (1988) 1 GLR 221
Assam Cinemas (Regulation) Rules, 1960 — Rule 6Meghalaya Cinema (Regulation) Rules, 1980 — Rule 5, 6, 6(3), 7
High Courts07 Sept 1987Allowed
Shri Hemendra Kumar Bhattacharjee Vs Assam Administrative Tribunal and Others
Gauhati High Court · (1988) 1 GLR 361
Assam Secretariat Subordinate Service Rules, 1963 — Rule 12, 8(2)Constitution of India, 1950 — Article 226
High Courts01 Sept 1987Dismissed
Shri Durgadas Purkayastha Vs Hon''ble Gauhati High Court and Others
Gauhati High Court · (1988) 1 GLR 6
Administrative Service (Cadre) Rules, 1954 — Rule 4Constitution of India, 1950 — Article 16, 16(4), 216, 224, 226Criminal Procedure Code, 1973 (CrPC) — Section 7(2)
High Courts31 Aug 1987
P.K. O''Leary Vs The State of Assam
Gauhati High Court · (1988) 1 GLR 199
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 436, 437Penal Code, 1860 (IPC) — Section 379, 411
High Courts31 Aug 1987
K.Seetrimayum Kulla Singh Vs Wangkhem Ningol Pheiroijam Ongbi Nupimacha Devi & Others
Gauhati High Court · (1988) 2 GLR 235
Limitation Act, 1963 — Section 14, 14, 5, 5
High Courts31 Aug 1987
Ved Prakash Goel Vs P.Bania, Superintendent of Police, C.M.S Special Vigilance Cell, Assam, Dispur
Gauhati High Court · (1988) 1 GLJ 87
Constitution of India, 1950 — Article 226, 226Criminal Procedure Code, 1973 — Section 157, 482Criminal Procedure Code, 1973 (CrPC) — Section 157, 482
High Courts28 Aug 1987Allowed
The Oriental Insurance Company Limited Vs Shri Balindra Nath Sarma and Others
Gauhati High Court · (1988) 1 GLR 250
Arbitration Act, 1940 — Section 14(2), 2, 20, 28, 31(4)
High Courts22 Aug 1987
Workman of Naharami Tea Estate Rep Resented By the Akhil Bharatiya Cha Mazdoor Sangha, Rangapara Vs Manager of Naharani Tea Estate
Gauhati High Court · (1988) 2 GLR 54
Constitution of India, 1950 — Article 226, 226
High Courts21 Aug 1987Allowed
Chandrama Singh and Another Vs State of Assam
Gauhati High Court · (1988) 1 GLR 52
Army Act, 1950 — Section 125, 126, 126(1)Assam Opium Prohibition Act, 1947 — Section 5Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3, 4, 5
High Courts19 Aug 1987
Ajgor Ali and Others Vs State of Assam
Gauhati High Court · (1988) CriLJ 1486
Penal Code, 1860 (IPC) — Section 304, 34
High Courts13 Aug 1987Dismissed
Debendra Rishi and Others Vs State of Meghalaya and Others
Gauhati High Court · (1988) 1 GLR 49
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(1), 173(2), 190(1)Penal Code, 1860 (IPC) — Section 153A, 295A, 297
High Courts12 Aug 1987Allowed
Sri Durgadhar Sonowal Vs Deputy Commissioner and Others
Gauhati High Court · (1988) 1 GLR 267
Assam Board of Revenue Act, 1962 — Section 13Assam Board of Revenue Regulations, 1963 — Regulation 17, 17(1), 17(2), 17(3)
High Courts11 Aug 1987
Ratan Mia and Another Vs State of Assam
Gauhati High Court · (1988) CriLJ 980
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 377Probation of Offenders Act, 1958 — Section 6
High Courts11 Aug 1987Allowed
Ijirangbe Jeme Vs The State of Assam and Others
Gauhati High Court · (1988) 1 GLR 405
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 133(6), 161(1), 166, 167, 168
High Courts11 Aug 1987Allowed
Jamnadas Modi Charity Trust Vs Tinsukia Municipal Board and Others
Gauhati High Court · (1988) 1 GLR 273
Constitution of India, 1950 — Article 226
High Courts07 Aug 1987
Shri Dandi Nath Vs The State of Assam
Gauhati High Court · (1988) 1 GLR 205
Penal Code, 1860 (IPC) — Section 307, 323, 34, 352Probation of Offenders Act, 1958 — Section 4, 4(1)