COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,100 of 1,245

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

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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)

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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

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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

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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)

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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

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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

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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

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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

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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)

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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

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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

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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

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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)

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High Courts07 Aug 1987Allowed

Hemendra Dutta Choudhury and Another Vs Arun Kumar Bordoloi and Others

Gauhati High Court · (1987) 08 GAU CK 0007

Motor Vehicles Act, 1988 — Section 110, 110C(2A), 110D, 96, 96(2)

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High Courts05 Aug 1987

Baleswar Ram Vs Commanding Officer, 855 (Now 7004) Combined Workshop Eme (C/O.99 APO)

Gauhati High Court · (1997) 2 GLJ 507

Army Rules, 1954 — Rule 22, 22

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High Courts05 Aug 1987

Shri Bhadreswar Loying Vs State of Assam

Gauhati High Court · (1989) CriLJ 151

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 376, 511Probation of Offenders Act, 1958 — Section 6

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High Courts04 Aug 1987

Shri Indrachand Jaju Vs The Sub-Divisional Officer and Another

Gauhati High Court · (1988) 1 GLR 1

Assam Land and Revenue Regulation, 1886 — Section 147, 151Assam Local Rates Act — Section 2(1)

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High Courts31 Jul 1987

Smt. Manijan Bibi Vs Nameirakpam Mangi Singh and Another

Gauhati High Court · (1988) CriLJ 1438

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 439Penal Code, 1860 (IPC) — Section 304AProbation of Offenders Act, 1958 — Section 4

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High Courts24 Jul 1987

Chunilal Bhuiya Vs Bikash Bhuiya and Another

Gauhati High Court · (1988) CriLJ 791

Criminal Procedure Code, 1973 (CrPC) — Section 249, 465

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