High Courts29 Jul 1985Allowed
Shri Biswanath Biswas Vs Shri Gauranga Sarkar
Gauhati High Court · (1986) 1 GLR 344
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1), 145(4)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,112 of 1,245
High Courts23 Jul 1985Allowed
Prayag Sah Teli Vs Mahangu Prasad Sah and Another
Gauhati High Court · (1986) 1 GLR 108
Limitation Act, 1963 — Section 27
High Courts23 Jul 1985Dismissed
Huidrom Achou Singh, Thoudam Mangol Singh and Smt. Longjam Ningol Yeendrembam Ongbi Nungshi Devi Vs Smti. Thokchom Ningol Ningthemcha Ongbi Ibempishak Devi and Others Smti. Thokchom Ningol Ningthemcha Ongbi Ibempishak Devi and Others Vs Huidrom Achou Singh, Thoudam Mangol Singh and Smt. Longjam Ningol Yeendrembam Ongbi Nungshi Devi
Gauhati High Court · (1986) 1 GLR 98
Evidence Act, 1872 — Section 3, 4, 67, 68, 90
High Courts22 Jul 1985
Laisram Aber Singh Vs Smt. Yumnam Ningol Khangembam, Ongbi Tingong Devi
Gauhati High Court · AIR 1986 Guw 66
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Hindu Succession Act, 1956 — Section 10, 8Hindu Succession Rules, 1956 — Rule 1, 2
High Courts16 Jul 1985Allowed
Sonali Hazuri Vs The State of Assam, The Deputy Commissioner, Kamrup and The Deputy Commissioner, Barpeta
Gauhati High Court · (1985) 2 GLR 301
Constitution of India, 1950 — Article 226Essential Services Maintenance (Assam) Act, 1980 — Section 2(1), 4
High Courts16 Jul 1985Allowed
Sri. Jaharlal Dey alias Jahar Dey Vs The State of Assam
Gauhati High Court · (1985) 2 GLR 352
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 324
High Courts15 Jul 1985Dismissed
Deputy Commissioner, Kamrup Vs Sansita Kaibarta and Others, etc.
Gauhati High Court · AIR 1987 Guw 1
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)
High Courts15 Jul 1985Dismissed
Smt. Wangkhem Ningol Pheiroijam Ongbi Nupimacha Devi and Others Vs Kshetrimayum Kulla Singh and Another
Gauhati High Court · AIR 1987 Guw 16
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 43 Rule 1Limitation Act, 1963 — Article 116, 5
High Courts05 Jul 1985
Md. Abdul Hai Vs State of Assam
Gauhati High Court · (1986) CriLJ 1802
Constitution of India, 1950 — Article 141, 21, 226, 227, 39ACriminal Procedure Code, 1973 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 354, 456
High Courts03 Jul 1985Allowed
Prahlad Chandra Dey Vs Assam Board of Revenue at Gauhati and Another
Gauhati High Court · (1985) 07 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
High Courts02 Jul 1985Allowed
The State of Assam Vs Sri. Hossen Ali
Gauhati High Court · (1985) 2 GLR 403
Assam Forest Act, 1891 — Section 24, 25, 40, 41Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 31, Order 21 Rule 31(1), Order 21 Rule 34, 47General Clauses Act, 1897 — Section 3(26)
High Courts19 Jun 1985Dismissed
Bajranglal Agarwalla Vs Kamalesh Kumar Bawri and Another
Gauhati High Court · (1985) 2 GLR 320
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 2(1), Order 32 Rule 3A, Order 32 Rule 9
High Courts19 Jun 1985
Binod Baruah Vs Ratul Chandra Goswami
Gauhati High Court · AIR 1987 Guw 7
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19
High Courts18 Jun 1985Allowed
Soneswar Borah Vs Nagen Neog and Others
Gauhati High Court · AIR 1987 Guw 11
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5General Clauses Act, 1897 — Section 6A, 8Representation of the People Act, 1951 — Section 87(1)
High Courts14 Jun 1985Allowed
Shri Pradip Kr. Das and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1985) 2 GLR 459
Constitution of India, 1950 — Article 226, 320Railway Establishment Code — Rule 157
High Courts14 Jun 1985
Banamali Tea Estate Vs State of Assam and Others
Gauhati High Court · (1986) 160 ITR 430
Assam Agricultural Income Tax Act, 1939 — Section 19, 19(1)Assam Agricultural Income Tax Rules, 1939 — Rule 11, 11(2)
High Courts12 Jun 1985Allowed
Arun Sharma Vs The State of Assam
Gauhati High Court · (1986) 2 GLR 206
Constitution of India, 1950 — Article 21, 22, 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 157, 167, 173, 41, 42Penal Code, 1860 (IPC) — Section 364, 365, 366, 366A, 367
High Courts05 Jun 1985Dismissed
M.S. Hindustan Fertilizer Corporation of India Ltd. Vs State of Assam and Others
Gauhati High Court · (1985) 2 GLR 26
Assam (Sales of Petroleum and Petroleum Products, including Motor spirit and Lubricants) Taxation Act, 1955 — Section 24A(2)Assam Finance (Sales Tax) Act, 1956 — Section 24A(2)Assam Sales Tax Act, 1947 — Section 37, 37(2), 37(3), 37(4), 37A
High Courts03 Jun 1985
Gauhati Transport Association and Another Vs State of Assam and Others
Gauhati High Court · (1985) 1 GLR 502
Constitution of India, 1950 — Article 39, 41, 45
High Courts31 May 1985Allowed
Abdul Jolil Vs Girija Sankar Das and Others
Gauhati High Court · (1985) 2 GLR 66
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1), 5(4)