High Courts04 Jun 1987
Keshardeo Khemani Vs Binoy Kumar Kedia
Gauhati High Court · (1988) 2 GLJ 182
Criminal Procedure Code, 1973 — Section 145, 145(4), 145(5), 146(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 145(5), 146(1)
COURT ARCHIVE
Gauhati High Court judgments, 1987
119 judgments · page 5 of 6
High Courts02 Jun 1987
Smt. Best Morning Khongthohrem Vs Nirmalendu Deb
Gauhati High Court · AIR 1987 Guw 63
Divorce Act, 1869 — Section 19
High Courts26 May 1987
Amir Ali and Others Vs State of Assam
Gauhati High Court · (1988) CriLJ 1512
Evidence Act, 1872 — Section 91Penal Code, 1860 (IPC) — Section 149, 302, 324, 325
High Courts26 May 1987
The State Vs Maj. W.P.F. Roberts and Another etc.
Gauhati High Court · (1988) CriLJ 1415
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245, 482Penal Code, 1860 (IPC) — Section 120B, 341, 420, 468, 471Prevention of Corruption Act, 1988 — Section 5
High Courts22 May 1987Dismissed
Union of India (UOI) Vs Santi Bala Dey and Others
Gauhati High Court · (1988) ACJ 274
Workmens Compensation Act, 1923 — Section 10, 2(1), 30
High Courts22 May 1987
Dr. A. Loso Vs State of Manipur
Gauhati High Court · (1988) CriLJ 1458
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 121, 121A, 302, 307, 392
High Courts21 May 1987
Ahmed Ali Vs The Superintendent and Others
Gauhati High Court · (1987) CriLJ 1845
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts19 May 1987
Akanman Bora (In Jail) Vs State of Assam
Gauhati High Court · (1988) CriLJ 573
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 228, 235, 239Evidence Act, 1872 — Section 14, 24, 25, 6
High Courts15 May 1987Dismissed
Surendra Mohan Sangma and Others Vs Khetrinath Sangma and Another
Gauhati High Court · AIR 1988 Guw 74
Civil Procedure Code, 1908 (CPC) — Section 35B
High Courts15 May 1987Dismissed
Ka. Amal Lyngdoh Vs U. Jabin Pakem
Gauhati High Court · AIR 1987 Guw 69
Divorce Act, 1869 — Section 10
High Courts12 May 1987
Brijmohan Bharadwaj Vs Prema Prabha Das and Another
Gauhati High Court · (1987) 2 ACC 309
Motor Vehicles Act, 1988 — Section 94, 95, 96
High Courts09 May 1987Dismissed
Sunil Kr. Sarkar (deceased by L.R''s.) and Others Vs Aghor Kr. Basu (deceased by L.R''s.) and Others
Gauhati High Court · AIR 1989 Guw 39
Transfer of Property Act, 1882 — Section 53A, 58
High Courts08 May 1987
Jugalkishore Kedia and Others Vs State of Assam and Others
Gauhati High Court · AIR 1988 Guw 8
Assam Aided Higher Secondary, High and Meddle Schools Manegement Rules, 1976 — Rule 4Assam Secondary Education (Provincialisation) Act, 1977 — Section 5, 5(1)Constitution of India, 1950 — Article 29(1), 30(1)
High Courts25 Apr 1987
Chidananda Bhuyan Vs State of Assam & Ors.
Gauhati High Court · (1988) 2 GLR 64
Assam Administrative Tribunal Act, 1977 — Section 4, 4Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9
High Courts23 Apr 1987Partly Allowed
Ala Uddin Vs Sishir Kumar Dutta
Gauhati High Court · AIR 1989 Guw 42
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 45, 47, 73Interest Act, 1839 — Section 1
High Courts08 Apr 1987Dismissed
Amal Saha Vs Smt. Basana Saha
Gauhati High Court · AIR 1988 Guw 22
Guardians and Wards Act, 1890 — Section 9(1)
High Courts24 Mar 1987
Babban Tiwari and Another Vs Usha Ranjan Chakraborty and Others
Gauhati High Court · (1988) 1 ACC 130 : (1987) ACJ 863
Motor Vehicles Act, 1939 — Section 110D, 92A
High Courts23 Mar 1987Allowed
Joy Kanta Hira Vs State of Assam and Others
Gauhati High Court · AIR 1988 Guw 24
Constitution of India, 1950 — Article 39, 46
High Courts17 Mar 1987
Bijay Kumar Dalmia Vs Sanwarmal Jalal
Gauhati High Court · (1988) CriLJ 712
Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts11 Mar 1987
Shyam Sunder Sarma Vs State of Assam and Others
Gauhati High Court · (1988) CriLJ 1560
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 159, 173, 190Penal Code, 1860 (IPC) — Section 323, 336, 34, 427, 441