High Courts02 Jun 1986Allowed
Assam Textile Mills (Pvt.) Ltd. and Others Vs United Bank of India and Others
Gauhati High Court · (1986) 2 GLR 184
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,107 of 1,245
High Courts29 May 1986Allowed
State of Assam Vs Amrit Lal Ghose
Gauhati High Court · (1986) 2 GLR 250
Constitution of India, 1950 — Article 39, 47Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16, 17, 18
High Courts28 May 1986Dismissed
Assam Judicial Service Association and Another Vs Chief Justice, Gauhati High Court and Others
Gauhati High Court · (1986) 2 GLR 330
Constitution of India, 1950 — Article 229Gauhati High Court (The High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura) Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 6, 7, 7(1)
High Courts28 May 1986
Shri Anil Kumar Saha Vs Shri Gouranga Ch. Paul and Others
Gauhati High Court · (1986) 2 GLR 123
Constitution of India, 1950 — Article 136, 226, 32, 38Criminal Procedure Code, 1973 (CrPC) — Section 133, 145
High Courts27 May 1986Dismissed
Sri Krishna Chandra Sarkar Vs Sri Surendra Chandra Sarkar
Gauhati High Court · (1986) 2 GLR 283
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 146
High Courts27 May 1986
Sanchu Ray Vs State of Assam
Gauhati High Court · (1987) CriLJ 1378
Penal Code, 1860 (IPC) — Section 379
High Courts21 May 1986
Sri Buddheswar Dowari Vs The State of Assam and Others
Gauhati High Court · (1986) 2 GLR 106
High Courts15 May 1986Dismissed
Shri W. Kulabidhu Singh Vs The Speaker, Manipur Legislative Assembly, Shri Wangou Singh and Others
Gauhati High Court · (1986) 2 GLR 91
Constitution of India, 1950 — Article 122, 145, 190(3), 191(1), 191(2)
High Courts12 May 1986Dismissed
Shri Anurag Saxena Vs Ct. S. Damodaran
Gauhati High Court · (1986) 2 GLR 380
Central Reserve Police Force Act, 1949 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 313, 313(1), 397, 401
High Courts12 May 1986Allowed
Shri Niren Basumatari Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 139
Assam Games and Betting Act, 1970 — Section 14, 14(2), 17, 18, 19Criminal Procedure Code, 1973 (CrPC) — Section 100, 397, 401
High Courts08 May 1986Allowed
U. Bransly Nongaiang Vs U. Drolishon Syiemiong and Others
Gauhati High Court · (1986) 2 GLR 487
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)Khasi Sylemship (Administration of Justice) Order, 1950 — Rule 13
High Courts08 May 1986Dismissed
Moulavi Noor Box Kerani Vs The State of Assam and Others
Gauhati High Court · (1986) 1 GLR 476
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 43 Rule 1, 106
High Courts05 May 1986
Arunoday Barman Vs The State of Tripura and Others
Gauhati High Court · (1986) 2 GLR 195
Constitution of India, 1950 — Article 14, 16, 266, 32
High Courts02 May 1986Allowed
Uma Sankar Tewari Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 119
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts30 Apr 1986Allowed
The Workman Sunil Bardhan, represented by Cachar Cinema Karmi Sangha Vs The Management of Oriental Talkies and Others
Gauhati High Court · (1986) 2 GLR 222
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts29 Apr 1986Dismissed
Subho Ram Kalita (Deceased by L.R.s) and Others Vs Dharmeswar Das Koch and Others
Gauhati High Court · AIR 1987 Guw 73
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts11 Apr 1986Dismissed
Lalu Ram Das and Others Vs Upendra Chandra Talukdar
Gauhati High Court · (1986) 2 GLR 263
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 16, 131, 146, 151
High Courts10 Apr 1986Allowed
Rehmat Ali Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 323
Penal Code, 1860 (IPC) — Section 361, 363
High Courts10 Apr 1986
Amal Saha Vs Basanta Saha
Gauhati High Court · (1987) 1 GLR 103
Guardians and Wards Act, 1890 — Section 9, 9
High Courts09 Apr 1986
Himangshu Sekhar Chakravorty Vs Tax Recovery Commissioner and Others
Gauhati High Court · (1987) 164 ITR 540
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46Income Tax Act, 1961 — Section 224