High Courts10 Aug 1984
Brinde Nath Sarma Vs State of Assam and Another
Gauhati High Court · (1985) CriLJ 1547
Assam Maintenance of Public Order Act, 1947 — Section 5, 5(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,118 of 1,245
High Courts10 Aug 1984
Bidyadhar Neog Vs State of Assam and Another
Gauhati High Court · AIR 1985 Guw 82
Assam Maintenance of Public Order Act, 1947 — Section 5
High Courts08 Aug 1984
Priya Vart Dewan Singh and Others Vs The Senior Superintendent of Taxes, Government of Tripura and Others
Gauhati High Court · (1986) 61 STC 354
Tripura Sales Tax Act, 1976 — Section 20, 20(1)
High Courts08 Aug 1984Dismissed
Shri Jitendra Nath Phukan Vs Shri Dulal Ch. Borthakur and Others
Gauhati High Court · (1984) 2 GLR 483
Assam Excise Rules, 1945 — Rule 234
High Courts07 Aug 1984
James Lian Mowia Vs The Union Territory of Mizoram and Others
Gauhati High Court · (1985) 2 GLR 43
Assam Re-organisation (Meghalaya) Act, 1969 — Section 65, 65(2)Constitution of India, 1950 — Article 311, 311(2)North Eastern Areas (Reorganisation) Act, 1971 — Section 64, 67(2)
High Courts07 Aug 1984
Ram Akhaibat Upadhay Vs Srikrishna Prasad Shah and Others
Gauhati High Court · AIR 1985 Guw 22
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5(1)(b)
High Courts06 Aug 1984
Officer Commanding No. 5, Air Force and Another Vs Chandika Bora
Gauhati High Court · (1986) ACJ 1112 : (1984) 2 GLR 86
Penal Code, 1860 (IPC) — Section 279, 337, 421
High Courts03 Aug 1984Allowed
Shri Lohit Chandra Saikia and Another Vs North Lakhimpur Municipal Board and Others
Gauhati High Court · (1984) 2 GLR 412
Assam Municipal Act, 1956 — Section 148, 148(2), 296, 296A, 299(I)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Constitution of India, 1950 — Article 226
High Courts01 Aug 1984Dismissed
Umed Sharma Vs Doom Dooma Town Committee and Another
Gauhati High Court · AIR 1986 Guw 44
Assam Municipal Act, 1956 — Section 153
High Courts31 Jul 1984Dismissed
Rajkumar Sanahal Singh and Others Vs R.K. Khutasana Singh and Others
Gauhati High Court · AIR 1985 Guw 71
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 115
High Courts27 Jul 1984Allowed
Eyakub Hussian Vs The Secretary to The Government of Assam, Public Works Department and Others
Gauhati High Court · (1984) 2 GLR 424
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9Assam Services (Pension) Rules, 1969 — Rule 21Constitution of India, 1950 — Article 226
High Courts13 Jul 1984Allowed
District Food Inspector Vs Surajmal Amarchand and Others
Gauhati High Court · (1984) 2 GLR 333
Criminal Procedure Code, 1973 (CrPC) — Section 103, 313Evidence Act, 1872 — Section 68Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 16(1), 17, 18
High Courts10 Jul 1984Allowed
Ramesh Choudhury Vs Shri Narayan Chandra Bhuyan and Another
Gauhati High Court · (1985) 1 GLR 39
Assam Forest Act, 1891 — Section 34, 35, 40, 41Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 470, 470(3)
High Courts06 Jul 1984Allowed
Shri Dharanidhar Goswami Vs The Range Forest Officer, Southern Range, Garo Hills Division and Others
Gauhati High Court · (1985) 1 GLR 42
Assam Forest Act, 1891 — Section 25Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts06 Jul 1984Dismissed
Bhawani Shankar Sharma Vs On the death of Jugal Kishore Garodia his heirs and L. Rs. Smt. Laxmi Devi Garodia and Others
Gauhati High Court · AIR 1985 Guw 18
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)
High Courts04 Jul 1984Allowed
Dr. Mohini Kumar Saikia Vs The President, S.D.O. (Civil) Governing Body D.R. College, Golaghat and Another
Gauhati High Court · AIR 1985 Guw 53
Assam Aided College Management Rules, 1976 — Rule 22
High Courts04 Jul 1984
Vanlalsiana Vs State of Mizoram and Others
Gauhati High Court · (1984) 2 GLR 317
Arms Act, 1959 — Section 25(1), 28(1)(A)Constitution of India, 1950 — Article 19, 21, 22, 286Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts04 Jul 1984Allowed
Haripada Datta Vs Madhusudan Datta and Others
Gauhati High Court · AIR 1985 Guw 93
Suits Valuation Act, 1887 — Section 8
High Courts03 Jul 1984Dismissed
Kalyanee and Another Vs Dr. Bhabani Charan Banerjee and Others
Gauhati High Court · AIR 1985 Guw 83
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Jun 1984Allowed
Bhanwarlal Dugar and Sons Vs District Magistrate, Kamrup and Others
Gauhati High Court · AIR 1985 Guw 48
Assam Shops and Establishments Act, 1971 — Section 11(2), 2(4), 25(1), 33