High Courts08 Feb 1984
Ravindra C. Mehta Vs Musta Husein Karam Husein and Another
Gauhati High Court · (1986) CriLJ 1116
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 415, 420
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,123 of 1,245
High Courts06 Feb 1984
Dhaneswar Karji Vs Umesh Chandra Choudhury and Others
Gauhati High Court · AIR 1985 Guw 46
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Feb 1984Allowed
Shaileswar Mishra Vs Technotive Eastern Pvt. Ltd. and Others
Gauhati High Court · (1984) 1 GLR 414
Companies Act, 1956 — Section 108, 108(1), 108A(1), 114, 155
High Courts06 Feb 1984Dismissed
Bata India Ltd. Vs Dr. P.K. Das Pvt. Ltd. Dr. P.K. Das Pvt. Ltd. Vs Bata India Ltd.
Gauhati High Court · (1984) 1 GLR 297
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1)
High Courts02 Feb 1984Allowed
Bed Prakash Sharmah Vs The State of Assam
Gauhati High Court · (1984) 1 GLR 200
Criminal Procedure Code, 1973 (CrPC) — Section 313, 456Penal Code, 1860 (IPC) — Section 441, 447
High Courts01 Feb 1984Dismissed
Sadananda Das and Others Vs The State of Assam
Gauhati High Court · (1984) 1 GLR 216
Criminal Procedure Code, 1973 (CrPC) — Section 239, 249, 251, 259, 397Penal Code, 1860 (IPC) — Section 235, 295, 342, 352, 448
High Courts31 Jan 1984
Prabin Kumar Gogoi Vs Deputy Secy. to the Govt. of Assam and Others
Gauhati High Court · (1985) CriLJ 390
National Security Act, 1980 — Section 3
High Courts30 Jan 1984
State of Assam Vs Puranmal Agarwalla
Gauhati High Court · (1985) CriLJ 46
Criminal Procedure Code, 1973 (CrPC) — Section 113, 313, 342Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
High Courts30 Jan 1984Allowed
Anipur Co-operative Society Ltd. Vs Shri Sudarsan Sen and Others
Gauhati High Court · (1984) 1 GLR 451
Assam Co-operative Societies Act, 1949 — Section 116, 17, 3, 31, 32Assam Co-operative Societies Rules, 1953 — Rule 26Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 41 Rule 33, Order 41 Rule 5(1), Order 43 Rule 2
High Courts24 Jan 1984
Thokchom Gosai Singh Vs State of Manipur and Others
Gauhati High Court · (1985) CriLJ 553
Constitution of India, 1950 — Article 22, 226
High Courts23 Jan 1984
Monoranjan Chakravarty Vs Nalini Ranjan Chakravarty and Anr.
Gauhati High Court · (1984) 2 GLR 194
Assam Urban Areas Rent Control Act, 1972 — Section 5(c), 5(c)
High Courts20 Jan 1984Allowed
Laisram Tomba Singh Vs State of Manipur and Others
Gauhati High Court · (1984) 2 GLR 225
Constitution of India, 1950 — Article 309, 311(2)Penal Code, 1860 (IPC) — Section 379
High Courts20 Jan 1984Dismissed
Hem Kanta Buragohain Vs The Assam Board of Revenue and Others
Gauhati High Court · (1984) 1 GLR 221
Assam Excise Rules, 1945 — Rule 206(2), 346Constitution of India, 1950 — Article 226
High Courts20 Jan 1984Allowed
Phanindra Bora and Another Vs The Assam Board of Revenue and Others
Gauhati High Court · AIR 1985 Guw 15
Assam Board of Revenue Act, 1962 — Section 13Assam Board of Revenue Regulations, 1963 — Regulation 17, 17(4)Constitution of India, 1950 — Article 226
High Courts18 Jan 1984Allowed
B. Jatishwar Sharma Vs The Director of Education Govt. of Manipur and Another
Gauhati High Court · (1984) 2 GLR 51
Constitution of India, 1950 — Article 141, 226, 309Industrial Disputes Act, 1947 — Section 2Manipur Service Laws (First Amendment) Rules, 1976 — Rule 3
High Courts18 Jan 1984Allowed
Nripendra Chandra Saha Vs Binoy Krishna Guha and Others
Gauhati High Court · (1984) 1 GLR 376
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 145
High Courts18 Jan 1984
Kukher @ Rosendra Kr.Das Vs Harsing Ingty
Gauhati High Court · (1984) 2 GLR 86
Criminal Procedure Code, 1973 — Section 145Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts17 Jan 1984Dismissed
Sri. Sabad Chandra Deka Vs Smti. Naomai Deka and Others
Gauhati High Court · (1984) 1 GLR 432
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137, 145
High Courts13 Jan 1984Dismissed
All Bengal Transport Agency and Others Vs Hare Krishna Banik
Gauhati High Court · AIR 1985 Guw 7
Carriers Act, 1865 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115, 20Contract Act, 1872 — Section 23
High Courts13 Jan 1984Dismissed
Anil Chandra Roy and Others Vs Uma Kanta Roy and Others
Gauhati High Court · (1984) 1 GLR 442
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 115, 141Constitution of India, 1950 — Article 226