High Courts03 Feb 1986Dismissed
John Vanlala Vs State of Nagaland and Others
Gauhati High Court · (1986) 1 GLR 485
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,110 of 1,245
High Courts31 Jan 1986Allowed
Kalpana Chakravaty and Another Vs Milan Kumar Bhaduri
Gauhati High Court · (1986) 2 GLR 55
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(2), 127(3)
High Courts31 Jan 1986Allowed
Sri Rambabu Maheswari Vs The State of Assam and Another
Gauhati High Court · (1986) 2 GLR 189
Criminal Procedure Code, 1973 (CrPC) — Section 157, 482, 561Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 Jan 1986Dismissed
Lohit Chandra Das Vs The State of Assam
Gauhati High Court · (1986) 1 GLR 299
Criminal Procedure Code, 1973 (CrPC) — Section 299, 335(1), 338, 535Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 324, 326, 6
High Courts24 Jan 1986Dismissed
State of Assam Vs Reba Nath Bhattacharyya and Others
Gauhati High Court · (1986) 2 GLR 70
Criminal Law (Amendment) Act, 1932 — Section 6Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420, 468Prevention of Corruption Act, 1988 — Section 1(1), 5, 5(1), 5(2)
High Courts21 Jan 1986Dismissed
Mahamad Biloo Vs Kirti Nath Gogoi
Gauhati High Court · (1986) 1 GLR 141
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 379, 426, 427, 70, 76
High Courts21 Jan 1986
Shri Harendra Chandra Goswami Vs The Management of The Nanaipara Tea Estate and Another
Gauhati High Court · (1986) 2 GLR 244
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Industrial Disputes Act, 1947 — Section 18(1), 2, 29
High Courts21 Jan 1986Dismissed
Maya Rani Roy Vs Monoranjan Barai
Gauhati High Court · (1986) 1 GLR 167
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 397, 401Penal Code, 1860 (IPC) — Section 493
High Courts21 Jan 1986
Smt. Lalliani Vs R.L. Rina
Gauhati High Court · (1987) CriLJ 1295
Penal Code, 1860 (IPC) — Section 500
High Courts20 Dec 1985Allowed
Sri Amar Biswas Vs Smt. Subharani Biswas
Gauhati High Court · (1986) 1 GLR 398
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 11
High Courts20 Dec 1985Allowed
Bijaya Chandra Patra Vs The Commanding Officer and Others
Gauhati High Court · (1986) 1 GLR 177
Air Force Act, 1950 — Section 164Army Act, 1950 — Section 167, 169, 69Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 1(2), 10(2), 20(2), 4(1)
High Courts18 Dec 1985
Mahendra Kumar Gupta Vs The Chairman, Board of Trustees and Others
Gauhati High Court · (1986) 1 GLR 129
Assam Tea Plantation Provident Fund Scheme Act, 1955 — Section 14, 16Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts14 Dec 1985Dismissed
The State of Assam Vs Satya Narayan Singhania
Gauhati High Court · (1986) 1 GLR 411
Customs Act, 1962 — Section 111, 114, 115, 116, 117Gold (Control) Act, 1968 — Section 85(1)
High Courts06 Dec 1985Dismissed
Deepak Hazarika and Others Vs The State of Assam
Gauhati High Court · (1986) 1 GLR 54
Arms Act, 1959 — Section 25, 26, 27, 28, 29Constitution of India, 1950 — Article 14Criminal Procedure (Assam Amendment) Act, 1983 — Section 435, 436, 437(1), 437(2), 439
High Courts02 Dec 1985Allowed
Diplal Singh Vs State of Assam
Gauhati High Court · (1986) 1 GLR 76
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 103, 302
High Courts25 Nov 1985Dismissed
Shri A.F. Golam Osmani Vs The Election Commission of India and Others
Gauhati High Court · (1986) 1 GLR 83
Constitution of India, 1950 — Article 14, 21, 225, 325, 326Registration of Electors Rules, 1960 — Rule 10, 11, 12, 13, 14Representation of the People Act, 1950 — Section 13D, 16, 16(2), 21, 22
High Courts25 Nov 1985Dismissed
Shri Srikanta Sarma Vs Shri Abbakas Ali and Another
Gauhati High Court · (1986) 1 GLR 314
Criminal Procedure Code, 1973 (CrPC) — Section 378, 397, 401, 401(3), 401(4)Penal Code, 1860 (IPC) — Section 325
High Courts22 Nov 1985Allowed
Bhagabat Kundu Vs Debidutta Agarwalla and Another
Gauhati High Court · (1988) 64 CompCas 734
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 110C, 95, 95(2), 96(2)
High Courts19 Nov 1985Dismissed
Sri Mazibur Rahman Vs Sri Khonehedur Rahman Khan and Others
Gauhati High Court · (1986) 1 GLR 209
Census Act, 1948 — Section 15Citizenship Act, 1955 — Section 8(1), 8(2), 8.10, 9(2)Citizenship Rules, 2009 — Rule 30
High Courts19 Nov 1985
Shri Altafur Rahman Vs Union of India (UOI) and Others
Gauhati High Court · (1987) 164 ITR 609
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 60, 62, 62(1), 70, 70(2)