High Courts03 Mar 1987
Prafulla Bora and Others Vs State of Assam
Gauhati High Court · (1988) CriLJ 428
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 299, 300, 302, 323, 325
COURT ARCHIVE
Gauhati High Court judgments, 1987
119 judgments · page 6 of 6
High Courts25 Feb 1987
Nathu Singh & Another Vs State of Tripura & Another
Gauhati High Court · (1987) 1 GLR 210
Criminal Procedure Code, 1973 — Section 307Criminal Procedure Code, 1973 (CrPC) — Section 307
High Courts24 Feb 1987
State of Tripura Vs Niranjit Singha
Gauhati High Court · (1988) 1 GLJ 145 : (1987) 1 GLR 231
Criminal Procedure Code, 1973 — Section 167(5)Criminal Procedure Code, 1973 (CrPC) — Section 167(5)
High Courts20 Feb 1987
Phatik Chandra Gogoi Vs State of Assam
Gauhati High Court · (1988) CriLJ 24
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts19 Feb 1987
Manindra Chandra Karmakar Vs Stat of Tripura
Gauhati High Court · (1988) 1 GLJ 160 : (1987) 1 GLR 243
Criminal Procedure Code, 1973 — Section 321Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts12 Feb 1987
Hemkanta Saikia Vs State of Assam and Others
Gauhati High Court · (1987) 1 GLR 206
Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 28, 28
High Courts11 Feb 1987
Dilip Mazumdar Vs Bhaben Das and Others
Gauhati High Court · (1987) 2 ACC 197
Motor Vehicles Act, 1988 — Section 47
High Courts09 Feb 1987Allowed
Guru Nanak Saw Mill Vs State of Assam and Others
Gauhati High Court · AIR 1988 Guw 28
Forest Act, 1927 — Section 32
High Courts06 Feb 1987
Debraj Ojah Vs Mahendra Nath Barman and Another
Gauhati High Court · (1987) 2 ACC 226
Motor Vehicles Act, 1988 — Section 95
High Courts05 Feb 1987
Pradip Kumar Roy & Others Vs State of Assam & Others
Gauhati High Court · (1987) 1 GLR 424
High Courts02 Feb 1987
The State Bank of India Vs Laishram Mohan Singh and Another
Gauhati High Court · (1988) 1 GLR 342
Bankers Books Evidence Act, 1891 — Section 4Evidence Act, 1872 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 118, 20, 79
High Courts02 Feb 1987
Gaurisankar Chowkhani Vs L.C.Baruah & 3 Others
Gauhati High Court · (1988) 2 GLR 61
Arbitration Act, 1940 — Section 20, 20, 23, 23, 28, 28
High Courts23 Jan 1987
Raghu Nath Sarma & Ors. Vs On The Death of Chandi Dutta, His Heirs & Legal Representatives Smti.Giribala Devi & Ors.
Gauhati High Court · (1987) 1 GLR 254
Evidence Act, 1872 — Section 68, 68
High Courts23 Jan 1987Dismissed
K. Vungzalian Vs J.F. Rathangliana and Others
Gauhati High Court · AIR 1988 Guw 30
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Representation of the People Act, 1951 — Section 109, 111, 116, 87
High Courts12 Jan 1987
Aruna Pathak (Roy) Vs State of Assam & Ors.
Gauhati High Court · (1987) 1 GLR 211
Central Civil Services (Leave) Rules, 1972 — Rule 14(3), 14(3)
High Courts12 Jan 1987
Madan Chandra Talukdar Vs F.C.I. & Others
Gauhati High Court · (1987) 1 GLR 238
Constitution of India, 1950 — Article 399, 399
High Courts06 Jan 1987
On The Death of Bangshidhar Das, His Heirs Smt.Bibharani Das & Others Vs Mustt.Bimala Bala Das & Others
Gauhati High Court · (1987) 1 GLR 308
High Courts05 Jan 1987
The Oriental Fire and General Insurance Company Vs Nani Bala Devi and Another
Gauhati High Court · (1987) 2 ACC 146
Employees Compensation Act, 1923 — Section 12, 13, 14, 19, 2Motor Vehicles Act, 1988 — Section 14, 96
High Courts05 Jan 1987Dismissed
The Oriental Fire and General Insurance Company Vs Smt. Nani Bala Devi and Another
Gauhati High Court · (1987) 1 ACC 553 : (1987) ACJ 655 : AIR 1988 Guw 40 : (1989) 65 CompCas 609
Motor Vehicles Act, 1939 — Section 95, 96, 96(1)Workmens Compensation Act, 1923 — Section 12, 12(2), 13, 19