COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,102 of 1,245

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

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

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 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 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