High Courts04 Mar 1985Allowed
Gunchand Dalchand and Others Vs Manaklal Jhawar and Others Sawalmall Agarwall Vs Sri Ram Prasad Jhawar and Others
Gauhati High Court · (1985) 1 GLR 275
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, 10, 151
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,115 of 1,245
High Courts28 Feb 1985Allowed
Shri Kalu Haji Vs Nabin Ch. Boro and Others
Gauhati High Court · (1985) 1 GLR 281
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts22 Feb 1985
Numal Ch. Barua Vs State of Assam and Others
Gauhati High Court · (1985) 1 GLR 284
Assam Detention Rules — Rule 9
High Courts21 Feb 1985Dismissed
Smti Sabita Majumder Vs The Managing Committee, Jatindra Kumar Junior High School and Others
Gauhati High Court · (1985) 1 GLR 347
High Courts18 Feb 1985
United India Fire and General Insurance Company Vs Smt. Malati Bala Dutta and Another
Gauhati High Court · (1985) 1 GLR 443
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 110, 110A, 95, 95(2), 95(5)
High Courts13 Feb 1985Allowed
Shri Radha Mohan Goenka and Another Vs The Collector of Kamrup
Gauhati High Court · (1985) 2 GLR 53
Evidence Act, 1872 — Section 11, 13, 167, 40, 43Land Acquisition Act, 1894 — Section 4, 4(1), 54
High Courts12 Feb 1985
State of Assam Vs Amiruddin and Others
Gauhati High Court · (1985) 02 GAU CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 300, 320, 378, 395, 401Penal Code, 1860 (IPC) — Section 379
High Courts11 Feb 1985
Sri Khagendralal Baishya Vs State of Assam and Others
Gauhati High Court · (1985) 1 GLR 244
Assam Administrative Tribunal Act, 1977 — Section 2, 4(1), 4(2), 4(3), 5Constitution of India, 1950 — Article 16, 226
High Courts11 Feb 1985
Phusu Koiri Vs State of Assam
Gauhati High Court · (1986) CriLJ 1057
Constitution of India, 1950 — Article 136, 14, 141, 19, 20Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 25, 27, 32
High Courts09 Feb 1985Dismissed
Hareswar Barua Vs State of Assam
Gauhati High Court · (1986) 1 GLR 60
Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts05 Feb 1985Dismissed
Md. Mafizuddin Vs Nowgong Mahkuma Parishad and Others
Gauhati High Court · (1985) 2 GLR 372
Assam Fisheries Rules, 1953 — Rule 1Assam Land and Revenue Regulation, 1886 — Section 155, 156, 16Assam Panchayati Raj Act, 1959 — Section 3(1), 4, 72, 73
High Courts01 Feb 1985
Isaque Mia Vs The Union of India (UOI) and Others
Gauhati High Court · (1985) 2 GLR 367
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5
High Courts30 Jan 1985Allowed
Somi Angkang and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1985) 2 GLR 1
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 21, 22(5)Maintenance of Internal Security Act, 1971 — Section 14
High Courts22 Jan 1985Allowed
Dasarath Das Vs Union of India (UOI) and Others
Gauhati High Court · (1985) 2 GLR 75
Constitution of India, 1950 — Article 226, 311Railway Establishment Code — Rule 145, 145(1), 145(3)
High Courts21 Jan 1985Allowed
Tuahkhopao Changsan Vs Enjalian Lengthang and Others
Gauhati High Court · AIR 1986 Guw 46
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 133(6)
High Courts17 Jan 1985Allowed
Gopiram Agarwalla Vs Smt. Bina Agarwalla and Another
Gauhati High Court · (1985) 1 GLR 248
Constitution of India, 1950 — Article 19(1), 21, 51A
High Courts11 Jan 1985Dismissed
Assam State Electricity Board Vs Presiding Officer, Labour Court and Others
Gauhati High Court · (1985) 1 GLR 240
Constitution of India, 1950 — Article 136, 226
High Courts10 Jan 1985Dismissed
Shri Lalthuamliana Vs Union Territory of Mizoram and Others
Gauhati High Court · (1985) 1 GLR 456
Constitution of India, 1950 — Article 14, 16, 309, 339Mizoram Secretariat (Group A) Recruitment (First Amendment) Rules, 1982 — Rule 77North Eastern Areas (Reorganisation) Act, 1971 — Section 64(2)
High Courts21 Dec 1984Dismissed
Chirom Nadhu Meitei Vs Moirangthem Mangi Singh and Others
Gauhati High Court · (1985) 1 GLR 426
Constitution of India, 1950 — Article 17Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 397, 397(2)Penal Code, 1860 (IPC) — Section 295A
High Courts19 Dec 1984
Mutum Chaoba Singh Vs State of Manipur
Gauhati High Court · (1985) 1 GLR 286
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 121, 121A, 307Unlawful Activities (Prevention) Act, 1967 — Section 13