High Courts09 Apr 1986
Shri Rohit Saikia Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 318
Assam Liquor Prohibition Act, 1952 — Section 2(3), 3(3), 4
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,108 of 1,245
High Courts08 Apr 1986Allowed
Shri J.K. Thaosen Vs Shri Kedarnath Upadhaya and Another
Gauhati High Court · (1986) 2 GLR 467
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482, 483
High Courts07 Apr 1986
Thaneswar Bora Vs Kumud Sarmah
Gauhati High Court · (1987) CriLJ 1293
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137
High Courts07 Apr 1986
Shri. Krishna Bahadur Pradhan Vs Smti. Tikamaya Newar
Gauhati High Court · (1987) CriLJ 1278
Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts31 Mar 1986
State of Assam Vs Subkaran Agarwalla
Gauhati High Court · (1987) 1 GLR 260
Prevention of Food Adulteration Act, 1954 — Section 20(1), 20(1)
High Courts22 Mar 1986
Damu Mahato and Another Vs State of Assam
Gauhati High Court · (1987) 1 GLR 353
Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3
High Courts21 Mar 1986Dismissed
Shri Sambhu Das Vs The State of Tripura
Gauhati High Court · (1986) 1 GLR 401
Arms Act, 1959 — Section 26, 27Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(3), 438, 439AExplosive Substances Act, 1908 — Section 3, 4, 5
High Courts21 Mar 1986
Puspalata Choraria and Another Vs State of Assam
Gauhati High Court · (1986) 1 GLR 461
Constitution of India, 1950 — Article 39, 51A
High Courts20 Mar 1986Dismissed
The State of Assam (on the Complaint of District Food Inspector) Vs Chandra Prasad Sarma
Gauhati High Court · (1986) 2 GLR 312
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts20 Mar 1986Allowed
Shri Khagendra Saud Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 39
Assam Liquor Prohibition Act, 1952 — Section 3, 3(1), 4
High Courts20 Mar 1986Dismissed
Maqbul Hussain Vs Syadur Rahman
Gauhati High Court · (1986) 2 GLR 167
Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 5, 6
High Courts19 Mar 1986Dismissed
Mangturam Sanganeria Vs Shri Kartik Bhowmick and Another
Gauhati High Court · (1986) 2 GLR 177
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 397, 397(2)
High Courts17 Mar 1986
Shri Mokshed Ali Vs Mustt. Safura Khatoon
Gauhati High Court · (1986) 2 GLR 239
Constitution of India, 1950 — Article 14, 39ACriminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Mar 1986Dismissed
State of Tripura Vs Suresh Chandra Signh and Others
Gauhati High Court · (1986) 1 GLR 395
Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Tripura Gambling Act — Section 5
High Courts14 Mar 1986
Sudhendra Kumar Bhattacharjee Vs State
Gauhati High Court · (1988) CriLJ 1563
Penal Code, 1860 (IPC) — Section 161, 384, 408, 409
High Courts14 Mar 1986Dismissed
Vijay Kr. Agarwalla Vs The State of Assam
Gauhati High Court · (1986) 1 GLR 421
Criminal Procedure Code, 1973 (CrPC) — Section 352, 448, 46, 468, 473Penal Code, 1860 (IPC) — Section 352, 448
High Courts11 Mar 1986Allowed
Md. Yad Ali Vs State of Assam
Gauhati High Court · (1986) 1 GLR 429
Penal Code, 1860 (IPC) — Section 26, 302, 304, 320, 326
High Courts10 Mar 1986
R. Bhattacharjee and Others Vs Ramesh Kumar Malpani and Another
Gauhati High Court · (1986) 2 GLR 181
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 166, 233, 353, 384, 448
High Courts03 Mar 1986Allowed
Shri Amulya Saha and Others Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 129
Commissions of Inquiry Act, 1952 — Section 6Evidence Act, 1872 — Section 145
High Courts03 Mar 1986Allowed
Shri Debabrata Choudhury Vs Haricharan Kalita
Gauhati High Court · (1986) 1 GLR 393
Commissions of Inquiry Act, 1952 — Section 6Evidence Act, 1872 — Section 145