COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,128 of 1,245

High Courts02 Jun 1983

A. Gupta Trust Estate Vs Commissioner of Wealth-tax

Gauhati High Court · (1984) 148 ITR 366

Limitation Act, 1908 — Section 29(2)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Wealth Tax Act, 1957 — Section 27, 27(1), 27(2), 27(3), 27(3A)

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High Courts01 Jun 1983Allowed

Debendra Ojah Vs The Barpeta Municipal Board and Others

Gauhati High Court · (1984) 1 GLR 386

Assam Municipal Act, 1923 — Section 320Assam Municipal Act, 1956 — Section 159, 326

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High Courts31 May 1983

Hazi Masaraf Ali Mazumdar Vs Makar Sekh and Others

Gauhati High Court · (1983) 2 GLR 194

Evidence Act, 1872 — Section 114, 114

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High Courts23 May 1983

Regional Provident Fund Commissioner Assam & others Vs Assam Ayurvedic Bhandar and another

Gauhati High Court · (1983) 2 GLR 137

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 16(1)

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High Courts23 May 1983

Tapan Kumar Guha; Md.Shamsul Huda Vs Ballabh Narayan Daga and Other

Gauhati High Court · (1983) 2 GLR 197

Civil Procedure Code, 1908 — Order 39 Rule 2, Order 39 Rule 3, 151, 94Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 3, 151, 94

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High Courts23 May 1983

Shyam Lal Sharma Vs Nagengra Nath Dutta & Ors.

Gauhati High Court · (1983) 2 GLR 108

Contract Act, 1872 — Section 170, 170

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High Courts20 May 1983

Vinod Kumar Bhatra Vs Mahendranath Phukan and Another

Gauhati High Court · (1984) CriLJ 216

Penal Code, 1860 (IPC) — Section 500

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High Courts19 May 1983

Union Territory of Mizoram and Anr. Vs C.Lalthanpara & Ors.

Gauhati High Court · (1983) 2 GLR 269

Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 23(1)(b), 23(1)(b)

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High Courts18 May 1983

Hargobinda Das Vs District Magistrate and Others

Gauhati High Court · (1984) CriLJ 452

Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3, 8

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High Courts18 May 1983

Zohmingliana Vs Government of Mizoram and Others

Gauhati High Court · (1984) CriLJ 1055

Evidence Act, 1872 — Section 30

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High Courts17 May 1983Allowed

R.L. Poddar Vs State of Assam and Others

Gauhati High Court · AIR 1984 Guw 50

Explosives Rules, 1940 — Rule 91, 91(3)

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High Courts17 May 1983

Jyoti Prasad Baruah Vs State of Assam and Others

Gauhati High Court · (1984) CriLJ 470

Constitution of India, 1950 — Article 14National Security Act, 1980 — Section 3

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High Courts16 May 1983

L.Thansak Vs Khupkhojang Kuki and Others

Gauhati High Court · (1983) 2 GLR 116

Criminal Procedure Code, 1973 — Section 145, 397(2), 482Criminal Procedure Code, 1973 (CrPC) — Section 145, 397(2), 482

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High Courts12 May 1983

Ambika Moral Vs Tamizul Hoque & Anr.

Gauhati High Court · (1983) 2 GLR 189

Civil Procedure Code, 1908 — Order 9 Rule 9, 115Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115

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High Courts12 May 1983Dismissed

Md. Hesabuddin and Others Vs Md. Hesaruddin and Others

Gauhati High Court · AIR 1984 Guw 41

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123, 129

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High Courts07 May 1983

Narendra Kumar Nagar Vs State of Assam

Gauhati High Court · (1983) 2 GLR 168

Criminal Procedure Code, 1973 — Section 181(4)Criminal Procedure Code, 1973 (CrPC) — Section 181(4)

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High Courts07 May 1983

Parag Saikia and Another Vs Bishu Ram Bora and Others

Gauhati High Court · (1983) 2 GLR 78

Assam Excise Rules, 1945 — Rule 223(2), 223(2), 345(New), 345(New)Constitution of India, 1950 — Article 215, 215, 227, 227

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High Courts06 May 1983

Dwijendra Kumar Bhuyan and Etc. Vs Deputy Commissioner and Others

Gauhati High Court · (1984) CriLJ 1357

Constitution of India, 1950 — Article 21

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High Courts06 May 1983

Bhagavat Singh Vs State Board of Elementary Education, Assam, Shillong & Ors.

Gauhati High Court · (1983) 2 GLR 96

Assam Elementary Education Act, 1968 — Section 40(3), 40(3), 54, 54

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High Courts03 May 1983

Reena Sharma Vs District Magistrate, Kamrup and Another

Gauhati High Court · (1983) 2 GLR 240

Assam Cinemas (Regulation) Rules, 1960 — Rule 4(11), 4(11)

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