High Courts30 May 1985Dismissed
Shri Jagannath Urang Vs The State of Assam and Others
Gauhati High Court · (1985) 2 GLR 38
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21, 21(3)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,113 of 1,245
High Courts29 May 1985Allowed
Jyotish Ch. Chakravarty Vs Dwip Charan Namasudra and Others
Gauhati High Court · (1985) 2 GLR 282
Assam Land Revenue Act — Section 154, 154(1)Assam Land Revenue Rules — Rule 26Civil Procedure Code, 1908 (CPC) — Section 11, 80
High Courts27 May 1985Allowed
State of Assam Vs Binode Kumar Agarwalla and Others
Gauhati High Court · (1985) 2 GLR 332
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 17, 7Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 17(1), 7(1)
High Courts23 May 1985
Chiram Mukta Singh Vs State of Assam
Gauhati High Court · (1987) ACJ 792
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts20 May 1985
Rameswar Goenka Vs Income Tax Officer and Others
Gauhati High Court · (1986) 158 ITR 364
Income Tax Act, 1961 — Section 139, 139(1), 139(4)
High Courts17 May 1985
Union of India (UOI) Vs Shri Murlidhar Jalan
Gauhati High Court · (1985) 2 GLR 340
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 47 Rule 1, Order 9 Rule 3, Order 9 Rule 6, 104Meghalaya Urban Areas Rent Control Act, 1972 — Section 2, 4, 5, 5(3), 5(4)
High Courts16 May 1985Dismissed
The Collector of Kamrup Vs Smt. Anandi Debi
Gauhati High Court · AIR 1987 Guw 13
Assam Land (Requisition and Acquisition) Act, 1948 — Section 7(1), 7(1A), 7(2)Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 23(2)
High Courts15 May 1985Allowed
Shri Jagannath Choudhury Vs State of Assam and Others
Gauhati High Court · (1985) 1 GLR 496
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 2, 21, 21(2), 21(3), 21(4)Constitution of India, 1950 — Article 226
High Courts15 May 1985Allowed
Sri Prabin Kumar Das Vs The State of Assam and Others
Gauhati High Court · (1985) 1 GLR 516
Constitution of India, 1950 — Article 226
High Courts10 May 1985Allowed
Uphras Lapasam and Another Vs Ka Esiboll Lyngdoh and Others
Gauhati High Court · AIR 1986 Guw 55
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11
High Courts09 May 1985Dismissed
Lakhi Pradsad Bhar and Ghalua Bhar Vs Sree Kulendra Chandra Das
Gauhati High Court · (1985) 2 GLR 289
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 30(2)Transfer of Property Act, 1882 — Section 3, 51, 53A, 55
High Courts03 May 1985
The State of Tripura Vs Shri Chandra Sekhar Dey and Others
Gauhati High Court · (1986) 2 GLR 88
Criminal Procedure Code, 1898 (CrPC) — Section 403, 439Criminal Procedure Code, 1973 (CrPC) — Section 242, 311, 350, 395(2), 482Penal Code, 1860 (IPC) — Section 394, 405(1)
High Courts02 May 1985
Shri. S.P. Srivastava Vs The State of Meghalaya and Others
Gauhati High Court · (1985) 2 GLR 94
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2AMeghalaya Fundamental Rules — Rule 56
High Courts02 May 1985
Ka Ersilian Lyngdoh Vs U. Kordring Roy Sad and Another
Gauhati High Court · AIR 1986 Guw 2
Divorce Act, 1869 — Section 10, 17, 3(9)
High Courts02 May 1985
Ka Steldoris Syiemlieh Vs U. Skipland Sanglyne and Another
Gauhati High Court · AIR 1986 Guw 24
Divorce Act, 1869 — Section 14, 17
High Courts01 May 1985
Ka Brill Kharkongor Jaid Dkhar Vs Ka Jungiem Kharkongor and Others
Gauhati High Court · (1985) 1 GLR 314
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 36Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 9 Rule 13
High Courts30 Apr 1985Dismissed
U. Sap Singh Vs The Govt. of Assam (Substituted by the Govt. of Meghalaya)
Gauhati High Court · (1985) 2 GLR 14
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 6 Rule 17, 153
High Courts29 Apr 1985
Hem Chandra Sarkar Vs Jyoti Bala Chakraborty & Ors.
Gauhati High Court · (1987) 1 GLR 247
Civil Procedure Code, 1908 — Section 144Civil Procedure Code, 1908 (CPC) — Section 144Tripura Land Revenue and Land Reforms Act, 1960 — Section 136, 136
High Courts24 Apr 1985Allowed
Samati Deb Barma and Others Vs State of Tripura and Others
Gauhati High Court · (1987) ACJ 205
Motor Vehicles Act, 1939 — Section 110A, 92A, 92A(3), 92B
High Courts12 Apr 1985Allowed
Annapurna Food Products and Another Vs The Commissioner, Gauhati Municipal Corporation and Others
Gauhati High Court · (1985) 2 GLR 200
Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 217(3)Criminal Procedure Code, 1973 (CrPC) — Section 133Gauhati Municipal Corporation (Amendment) Act, 1983 — Section 438(2), 5