High Courts20 Jul 1987Dismissed
Moulabi Hussain Ahmed and Others Vs State of Assam and Another
Gauhati High Court · AIR 1989 Guw 1
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,101 of 1,245
High Courts17 Jul 1987Dismissed
Miss Hage Yalyo Dai and Another Vs Shri Hage Tabin
Gauhati High Court · (1988) 1 GLR 67
Succession Act, 1925 — Section 27
High Courts15 Jul 1987Allowed
Anchar Ali and Others Vs State of Assam and Others
Gauhati High Court · AIR 1989 Guw 12
Assam Forest Regulations, 1891 — Rule 14, 2, 4Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts14 Jul 1987
Sheodhari Das Alias Sridhari Das Vs Assam Board of Revenue and Others
Gauhati High Court · (1988) 1 GLR 208
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 15, 16, 17(1), 4, 7(5)
High Courts10 Jul 1987
Haidar Ali Vs State of Assam
Gauhati High Court · (1988) CriLJ 1548
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
High Courts10 Jul 1987
Md. Hafiz alias Hafizuddin Ahmed Vs Mustt. Noorjahan
Gauhati High Court · AIR 1989 Guw 3
High Courts09 Jul 1987Allowed
Harold D. Santos Vs Biswanath Goenka and Others
Gauhati High Court · (1988) 1 GLR 44
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2(1), Order 13 Rule 2(2), Order 7 Rule 18(2), Order 8 Rule 1(2)
High Courts01 Jul 1987
Hadis Mia Vs State of Assam
Gauhati High Court · (1988) CriLJ 1459
Criminal Procedure Code, 1973 (CrPC) — Section 394, 401Penal Code, 1860 (IPC) — Section 319, 320, 323, 325
High Courts01 Jul 1987Allowed
Smt. Minakshi Dhar Vs Biresh Ranjan Dhar
Gauhati High Court · AIR 1987 Guw 90
Hindu Marriage Act, 1955 — Section 13(1), 23(1)
High Courts25 Jun 1987
Biharilal Agarwalla and Another Vs Tamizul Haque
Gauhati High Court · AIR 1988 Guw 1
Assam Urban Areas Rent Control Act, 1972 — Section 2, 5Evidence Act, 1872 — Section 65Registration Act, 1908 — Section 17, 49
High Courts19 Jun 1987Allowed
Srimati Sukta Rani Naug Vs Sri Nani Gopal Naug
Gauhati High Court · (1988) 1 GLR 73
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 125(5)
High Courts10 Jun 1987
United India Insurance Co. Ltd. Vs Mukti Nath Das
Gauhati High Court · (1987) 2 ACC 335 : (1988) ACJ 204 : (1989) 65 CompCas 582
High Courts10 Jun 1987
Golap Chandra Das Vs State of Assam
Gauhati High Court · (1988) CriLJ 481
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 161, 408
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)
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