COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,121 of 1,245

High Courts02 May 1984

Khagendra Nath Narzary and Others Vs State of Assam

Gauhati High Court · (1984) 2 GLR 75

Assam Liquor Prohibition Act, 1952 — Section 4Constitution of India, 1950 — Article 14(3), 19, 19(1), 21, 39Criminal Procedure Code, 1973 (CrPC) — Section 109, 167

Read judgment

High Courts24 Apr 1984

Tube Investment of India Ltd. and Another Vs Everest Cycles Ltd.

Gauhati High Court · (1984) 56 CompCas 165

Companies Act, 1956 — Section 433

Read judgment

High Courts23 Apr 1984

Banowarilal Tibrewalla Vs State of Assam and Another

Gauhati High Court · (1985) CriLJ 1148

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 397, 482Prevention of Food Adulteration Act, 1954 — Section 11, 16, 17, 7Constitution of India, 1950 — Article 21, 47

Read judgment

High Courts23 Apr 1984Allowed

Shri Dulan Chandra Bora Vs Smti. Bonalata Bora

Gauhati High Court · (1984) 2 GLR 396

Constitution of India, 1950 — Article 14, 15(3), 16, 25(3), 37Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 127, 136

Read judgment

High Courts23 Apr 1984

Sri Anowaruddin Choudhury Vs State of Assam

Gauhati High Court · (1984) 2 GLR 142

Assam Forest Act, 1891 — Section 3(4), 40Assam Panchayati Raj (Financial) Rules, 1974 — Rule 10, 2, 7, 8, 88(4)Assam Panchayati Raj Act, 1972 — Section 64

Read judgment

High Courts12 Apr 1984

Padmeswar Baruah and Another Vs State of Assam

Gauhati High Court · (1984) CriLJ 1661

Constitution of India, 1950 — Article 246, 251, 254, 286, 372Government of India Act, 1935 — Section 107, 4, 5, 8, 9

Read judgment

High Courts12 Apr 1984Allowed

Shri Kashinath Sarkar and Others Vs The State of Tripura

Gauhati High Court · (1984) 2 GLR 93

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 399(3), 401, 438, 438(1)Penal Code, 1860 (IPC) — Section 120B, 201, 304, 34

Read judgment

High Courts05 Apr 1984Dismissed

Mrs. Maya Dutta Vs The State of Assam and Others

Gauhati High Court · (1984) 2 GLR 101

Assam Administrative Tribunal Act, 1977 — Section 4, 5, 9, 9(2)Assam Secondary Education (Provincialisation) Act, 1977 — Section 3, 5, 6Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(3), Order 7 Rule 10, 80(2)

Read judgment

High Courts05 Apr 1984Allowed

State of Assam Vs Basanta Burman and Others

Gauhati High Court · AIR 1985 Guw 13

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21(1)

Read judgment

High Courts05 Apr 1984

State of Assam Vs Siba Prasad Bora and Others

Gauhati High Court · (1985) CriLJ 43

Criminal Procedure Code, 1973 (CrPC) — Section 398Penal Code, 1860 (IPC) — Section 104, 149, 300, 302, 304

Read judgment

High Courts04 Apr 1984Allowed

The State of Meghalaya Vs Md. Kasem Ali and Others

Gauhati High Court · (1984) 2 GLR 215

Assam High Court Act — Section 201, 303, 34Assam High Court Rules, 1948 — Rule 21, 22(2), 4Constitution of India, 1950 — Article 227

Read judgment

High Courts03 Apr 1984Allowed

Suresh Kumar Gupta Vs The State of Assam

Gauhati High Court · (1984) 1 GLR 468

Assam Liquor Prohibition (Amendment) Act, 1976 — Section 3, 3AAssam Liquor Prohibition Act, 1952 — Section 3A, 4Evidence Act, 1872 — Section 114

Read judgment

High Courts03 Apr 1984Allowed

Ahmed Tea Company (P) Ltd. Vs Mansuta Sawna

Gauhati High Court · (1984) 1 GLR 526

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(5), 145(7)

Read judgment

High Courts02 Apr 1984

Ratneswar Das Vs State of Assam and Others

Gauhati High Court · (1984) CriLJ 1875

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 100, 173Evidence Act, 1872 — Section 27

Read judgment

High Courts29 Mar 1984Allowed

Gurumayum Jugol Sharma Vs Amom Indrajit Singh and Another

Gauhati High Court · (1984) 2 GLR 210

Evidence Act, 1872 — Section 114, 67Registration Act, 1908 — Section 60(1), 60(2)

Read judgment

High Courts28 Mar 1984Allowed

The State of Assam Vs Rameswar Prasad and Another

Gauhati High Court · (1984) 2 GLR 88

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 22, 44, 47

Read judgment

High Courts28 Mar 1984

State of Assam Vs Sundar Das Arora

Gauhati High Court · (1986) CriLJ 341

Prevention of Food Adulteration Act, 1954 — Section 11, 16, 7

Read judgment

High Courts27 Mar 1984Allowed

Khuku Banerjee on Behalf of Convict Shri Ranada Kanta Nath Vs The State of Assam

Gauhati High Court · (1984) 2 GLR 244

Criminal Procedure Code, 1973 (CrPC) — Section 423, 428, 484(2)Penal Code, 1860 (IPC) — Section 304

Read judgment

High Courts27 Mar 1984Allowed

The State of Meghalaya Vs U. Bakingster Syiemiong and Others

Gauhati High Court · (1984) 2 GLR 159

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Khasi Syiemships (Administration of Justice) Rules — Rule 13

Read judgment

High Courts24 Mar 1984Dismissed

Makharia Brothers Vs State of Nagaland and Others

Gauhati High Court · (1984) 2 GLR 276

Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 115Constitution of India, 1950 — Article 227

Read judgment