High Courts22 Mar 1984
Nuruddin (Accused) Vs State of Assam
Gauhati High Court · (1984) CriLJ 1724
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 27Penal Code, 1860 (IPC) — Section 104, 302, 304
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,122 of 1,245
High Courts15 Mar 1984Allowed
Anjan Kumar Kataki Vs Smt. Minakshi Sarma
Gauhati High Court · AIR 1985 Guw 44
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 21, 28(1)
High Courts14 Mar 1984Dismissed
Lalthlamuana Vs Union Territory of Mizoram and Others
Gauhati High Court · (1984) 2 GLR 110
Criminal Procedure Code, 1973 (CrPC) — Section 211(7)Penal Code, 1860 (IPC) — Section 380
High Courts12 Mar 1984Dismissed
Harish Ch. Ram Kanai Bhuiya and Others Vs Dr. Naresh Ch. Ghose and Another
Gauhati High Court · (1985) 1 GLR 36
Assam Urban Areas Rent Control Act, 1972 — Section 5(4)Transfer of Property Act, 1882 — Section 111, 114
High Courts12 Mar 1984Dismissed
K. Rama Krishnan Vs Maj. General Syadeva and Others
Gauhati High Court · (1984) 2 GLR 171
Army Act, 1950 — Section 123Contempt of Courts Act, 1971 — Section 11
High Courts09 Mar 1984Allowed
Lalit Mohan Taran Vs Lal Mohan Deb and Others
Gauhati High Court · AIR 1985 Guw 35
Specific Relief Act, 1963 — Section 20
High Courts08 Mar 1984Dismissed
Smt. Jyotibala Chakraborty Vs Hem Chandra Sarkar
Gauhati High Court · AIR 1985 Guw 31
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Mar 1984
Shew Chand Chouhan and Others Vs The Revenue Officer, Karbi Anglong District Council
Gauhati High Court · (1984) 1 GLR 474
Constitution of India, 1950 — Article 226
High Courts05 Mar 1984
Food Corporation of India Vs Presiding Officer, Central Government Industrial Tribunal and Another
Gauhati High Court · (1984) 2 GLR 165
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 9 Rule 14Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts24 Feb 1984
Hiranand Agarwalla Vs Area Food Inspector and Another
Gauhati High Court · (1986) CriLJ 237
Prevention of Food Adulteration Act, 1954 — Section 13, 16
High Courts22 Feb 1984Dismissed
Deo Narayan Goala, (Deceased by L.R.) and Others Vs Jagadish Pandit
Gauhati High Court · AIR 1985 Guw 49
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, 151
High Courts22 Feb 1984Allowed
Y. Iboyaima Singh Vs Manipur State Co-operative Tribunal, Imphal and Others
Gauhati High Court · AIR 1985 Guw 88
High Courts22 Feb 1984
Khoisnam Robindra Singh Vs District Magistrate and Others
Gauhati High Court · (1985) CriLJ 1075
Constitution of India, 1950 — Article 22Evidence Act, 1872 — Section 27National Security Act, 1980 — Section 3
High Courts21 Feb 1984
Nirendra Nath Sarkar Vs The State of Assam and Others
Gauhati High Court · (1984) 1 GLR 510
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(4), 401, 482Prevention of Food Adulteration Act, 1954 — Section 14, 14(3), 14A, 16, 16(I)Railway Establishment Code — Rule 105, 106
High Courts20 Feb 1984
Ratish Rai Vs Mohesh Singh
Gauhati High Court · (1985) CriLJ 94
Criminal Procedure Code, 1973 (CrPC) — Section 200, 82, 83Penal Code, 1860 (IPC) — Section 406, 420
High Courts15 Feb 1984
Dhrubajyoti Bhuyan Vs Union of India (UOI) and Others
Gauhati High Court · (1986) CriLJ 112
Constitution of India, 1950 — Article 22Explosive Substances Act, 1908 — Section 4
High Courts15 Feb 1984
Siraj Ali and Others Vs State and Another
Gauhati High Court · (1985) CriLJ 91
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 378, 379, 447
High Courts13 Feb 1984Allowed
The State of Assam Vs Sri. Dipal Bardhan
Gauhati High Court · (1984) 1 GLR 425
Criminal Procedure Code, 1973 (CrPC) — Section 377(2), 401, 452, 452(1), 5(2)Customs Act, 1962 — Section 111, 112, 113, 114, 115
High Courts09 Feb 1984Dismissed
Bireswar Banerjee and Others Vs Smt. Sukla Guha
Gauhati High Court · AIR 1985 Guw 47
Assam Urban Areas Rent Control Act, 1972 — Section 5(4), 8Civil Procedure Code, 1908 (CPC) — Section 115(2)
High Courts08 Feb 1984Dismissed
Madhurilata Devi and Others Vs Sri. Gourapada Basak
Gauhati High Court · (1984) 1 GLR 392
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1)Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 2