High Courts19 Sept 1984
Sudhangshu Mohan Dutta Vs Smt. Bela Rani Paul
Gauhati High Court · AIR 1985 Guw 103
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,117 of 1,245
High Courts18 Sept 1984Allowed
Rokibuddin Ahmed Vs State of Assam
Gauhati High Court · (1985) 1 GLR 103
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 361, 366, 375, 376
High Courts11 Sept 1984
Sudhangshu Mohan Dutta Vs District Judge, Dibrugarh and Others
Gauhati High Court · AIR 1985 Guw 86
Advocates Act, 1961 — Section 58AGConstitution of India, 1950 — Article 226Legal Practitioners Act, 1879 — Section 3, 36
High Courts11 Sept 1984
Shri Karam Monmohon Singh Vs The Kharungpat Lamjackhong Ahanbi Fishery Co-operative Society Ltd. and Others
Gauhati High Court · (1984) 2 GLR 445
Manipur Fisheries Rules, 1970 — Rule 4, 5Manipur Fisheries Rules, 1972 — Rule 25
High Courts06 Sept 1984Dismissed
Achan Ali Vs The State of Assam and Others
Gauhati High Court · (1985) 1 GLR 141
Assam Panchayati Raj Act, 1972 — Section 138, 138(1), 138(2), 146, 24Constitution of India, 1950 — Article 226, 38, 39, 41, 46
High Courts04 Sept 1984Allowed
Sri Lila Saikia Vs Smti. Sarumai Saikia
Gauhati High Court · (1985) 1 GLR 82
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 486, 488Hindu Marriage Act, 1955 — Section 11, 12, 17, 3, 5
High Courts04 Sept 1984Allowed
Shri Girija Kr. Phukan Vs State of Assam and Others
Gauhati High Court · (1984) 2 GLR 488
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 2, 7, 9Assam Services (Pension) Rules, 1969 — Rule 106, 183, 184, 185, 186Constitution of India, 1950 — Article 21, 29, 30, 309
High Courts31 Aug 1984
Smti. Arambam Ningol Yumlembam Ongbi Pakpi Devi and Another Vs The State of Manipur and Others
Gauhati High Court · (1985) 1 GLR 154
Constitution of India, 1950 — Article 14, 16, 19, 19(1), 21General Clauses Act, 1897 — Section 24Merged States (Laws) Act, 1949 — Section 6(2)
High Courts30 Aug 1984Allowed
Mrs. Kahidem Ongbi Punimashi Devi Vs The State of Manipur and Others
Gauhati High Court · (1985) 1 GLR 22
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14(1), 3(3), 3(5)
High Courts23 Aug 1984
Dag Bahabur Chetri Vs The State of Assam
Gauhati High Court · (1985) 2 ACC 363 : (1986) ACJ 420
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts22 Aug 1984
Abinash Chandra Dey Vs Deputy Commissioner, Khasi Hills, Shillong and Others
Gauhati High Court · AIR 1985 Guw 92
Constitution of India, 1950 — Article 226
High Courts22 Aug 1984Partly Allowed
Phusong Lam Vs The Deputy Commissioner, Khasi Hills, Shillong and Others
Gauhati High Court · AIR 1985 Guw 106
Constitution of India, 1950 — Article 226
High Courts22 Aug 1984Dismissed
Kunjalal Debidutta Vs Air Carrying Corporation
Gauhati High Court · (1984) 2 GLR 386
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)Income Tax Act, 1961 — Section 222, 223, 224, 225, 226(3)Partnership Act, 1932 — Section 69
High Courts21 Aug 1984
Henkholam Kuki and Others Vs Kadapti Tangkhul and Others
Gauhati High Court · (1985) CriLJ 1381
Criminal Procedure Code, 1973 (CrPC) — Section 145, 401
High Courts21 Aug 1984Dismissed
Bapjan Ali Vs State of Assam and Others
Gauhati High Court · AIR 1985 Guw 99
Assam Panchayati Raj Act, 1972 — Section 22(1)
High Courts21 Aug 1984Dismissed
Taher Ali Vs Jhumarmal Jain
Gauhati High Court · (1985) 1 GLR 181
Civil Courts Amins Act, 1856 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 97(1)
High Courts20 Aug 1984Dismissed
Shri Kanak Chandra Saikia Vs The State of Assam and Others
Gauhati High Court · (1985) 1 GLR 51
Assam Panchayati Raj Act, 1972 — Section 138
High Courts17 Aug 1984Allowed
The State of Assam and Another Vs Shri B.D. Patowari
Gauhati High Court · (1985) 1 GLR 66
Assam Land and Revenue Regulation, 1886 — Rule 10, 10(2), 10A, 18(2), 18(3)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 14 Rule 3, Order 15 Rule 3, Order 39 Rule 1Constitution of India, 1950 — Article 14
High Courts13 Aug 1984Allowed
The State of Assam Vs Shri Umesh Ch. Das and Another
Gauhati High Court · (1985) 1 GLR 115
Constitution of India, 1950 — Article 21, 227Criminal Procedure (Amendment) Act, 1978 — Section 27, 316, 322, 325, 326(1)Criminal Procedure Code, 1973 (CrPC) — Section 326, 350, 350
High Courts10 Aug 1984Allowed
Ataur Rehman Barlaskar Vs State of Assam and Others
Gauhati High Court · AIR 1986 Guw 19
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 43(4A)