High Courts18 Dec 1984Dismissed
Anil Chandra Paul Vs The State of Assam and Others
Gauhati High Court · (1985) 1 GLR 230
Assam Sale of Forest Coupes and Mahal by Tender System Rules, 1977 — Rule 4, 5Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,116 of 1,245
High Courts17 Dec 1984Dismissed
Shri Santi Ram Bora Vs The State of Assam and Others
Gauhati High Court · (1985) 1 GLR 510
Assam Administrative Tribunal Act, 1977 — Section 3, 4, 4(2), 5, 5(1)Assam Services (Discipline and Appeal) Rules, 1964 — Rule 15Constitution of India, 1950 — Article 226
High Courts17 Dec 1984Allowed
Karamjit Singh and Another Vs Sonaram Kalita
Gauhati High Court · (1985) 1 GLR 210
Army Act, 1950 — Section 12, 125, 126, 126(1), 3Constitution of India, 1950 — Article 14, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 192, 213, 243, 244, 245
High Courts14 Dec 1984
Konjengbam Ibopishak Singh Vs Ahongsangbam Sanakhomba Singh and Others
Gauhati High Court · (1986) CriLJ 1110
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 146
High Courts04 Dec 1984Allowed
Shri P.S. Kono Anal Vs State of Manipur and Others
Gauhati High Court · (1985) 1 GLR 289
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 22 Rule 1, Order 22 Rule 3, 151, 2
High Courts04 Dec 1984Dismissed
Management of The Hoolungooree Tea Estate Vs Presiding Officer, Labour Court Assam and Another
Gauhati High Court · (1985) 1 GLR 306
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A
High Courts30 Nov 1984Dismissed
Shri Kirti Nath Hazarika and Another Vs The Public Prosecutor
Gauhati High Court · (1985) 1 GLR 218
Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 198, 198B, 198B(1), 199(2)Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts23 Nov 1984
Isshar Ali and Others Vs Md. Mahibuddin Ahmed
Gauhati High Court · (1985) 1 GLR 223
Criminal Procedure Code, 1973 (CrPC) — Section 107, 144, 145, 147
High Courts22 Nov 1984Allowed
Sri Umesh Chandra Deka Vs The State of Assam and Others
Gauhati High Court · (1985) 1 GLR 76
High Courts20 Nov 1984
Shri Duni Ram Rava Vs State of Assam
Gauhati High Court · (1985) 1 GLR 55
Assam Detention Rules — Rule 10
High Courts17 Nov 1984Dismissed
Tolaram Bardia Vs Brajamani Brahmani
Gauhati High Court · (1985) 1 GLR 130
Assam Urban Areas Rent Control Act, 1972 — Section 3, 3(1), 4, 5, 5(1)Transfer of Property Act, 1882 — Section 108(1)
High Courts16 Nov 1984Allowed
Shri Gurudas Paul Vs State of Assam and Others
Gauhati High Court · (1985) 1 GLR 6
Motor Vehicles Act, 1939 — Section 44, 60, 60(1), 64, 64(1)
High Courts09 Nov 1984Allowed
District Food Inspector Vs Bhanwarial Sihari
Gauhati High Court · (1985) 1 GLR 89
Evidence Act, 1872 — Section 106Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 16, 16(1)
High Courts05 Nov 1984Allowed
C. Kapthianga Vs Thangsange and Others
Gauhati High Court · (1985) 2 GLR 193
High Courts30 Oct 1984Allowed
Union of India Vs Mahalchand Motilal Kothari
Gauhati High Court · (1985) 2 GLR 86
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts29 Oct 1984Allowed
Abdul Sobur Ali Khan and Others Vs Md. Ibrahim Sheikh and Another
Gauhati High Court · (1985) 1 GLR 95
Criminal Procedure Code, 1973 (CrPC) — Section 378, 399, 399(1), 401, 401(1)Penal Code, 1860 (IPC) — Section 323, 34, 447, 506
High Courts27 Oct 1984
Shri Itesh Shyam Ali alias Ali Khan Vs The State of Nagaland and Another
Gauhati High Court · (1985) 1 GLR 27
Constitution of India, 1950 — Article 226
High Courts27 Oct 1984
Shri Pradip Kumar Kundu and Others Vs Shrimati Binapani Kundu and Others
Gauhati High Court · (1985) 1 GLR 61
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts27 Oct 1984Dismissed
Mvi. Mamtaz Ali Majharbhuiya Vs Md. Majammil Ali Majharbhuiya
Gauhati High Court · (1985) 1 GLR 19
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 2(1), Order 34 Rule 2(2), Order 34 Rule 3(1)
High Courts21 Sept 1984
Duni Rava Vs State of Assam and Another
Gauhati High Court · (1986) CriLJ 89
National Security Act, 1980 — Section 10, 3Penal Code, 1860 (IPC) — Section 395, 397