High Courts02 May 1983
Lalit Rajkhowa Vs State of Assam and Others
Gauhati High Court · (1984) CriLJ 1869
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3, 8
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,129 of 1,245
High Courts27 Apr 1983
Chilapani Fishery Co-Operative Society Ltd. Vs Assam Board of Revenue Gauhati & Ors.
Gauhati High Court · (1983) 2 GLR 185
High Courts26 Apr 1983Allowed
Miss Sanjenbam Mamata Devi Vs Vice-Chancellor, Manipur University and Others
Gauhati High Court · AIR 1984 Guw 8
Constitution of India, 1950 — Article 226
High Courts21 Apr 1983Allowed
Md. Saifur Rahman Vs State of Assam and Others
Gauhati High Court · AIR 1985 Guw 107
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 30, Order 41 Rule 31
High Courts21 Apr 1983
The State Vs D.N. Bhuyan
Gauhati High Court · (1984) CriLJ 40
Criminal Procedure Code, 1973 (CrPC) — Section 378, 470General Clauses Act, 1897 — Section 8Limitation Act, 1963 — Section 5
High Courts11 Apr 1983
Hari Charan Kalita Vs District Magistrate and Others
Gauhati High Court · (1984) CriLJ 464
Constitution of India, 1950 — Article 21
High Courts11 Apr 1983
Anupam Chakraborty Vs State of Assam
Gauhati High Court · (1983) 04 GAU CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 109, 161, 173, 190, 191Evidence Act, 1872 — Section 3General Clauses Act, 1897 — Section 14
High Courts06 Apr 1983Allowed
On The Death of Surendra Marak, his Heirs Shri Enesh Sangma and Others Vs Divisional forest officer, West division
Gauhati High Court · (1983) 1 GLR 505
Assam Forest Act, 1891 — Section 12, 24, 72, 74, 75Assam Forest Regulations, 1891 — Rule 12, 2Constitution of India, 1950 — Article 226
High Courts05 Apr 1983
F. Rodingliana (in Jail) Vs State of Mizoram
Gauhati High Court · (1984) CriLJ 602
Arms Act, 1959 — Section 25, 27, 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts05 Apr 1983Allowed
Mustt. Kitabjan Bibi and Others Vs Ramlal Durgadutta
Gauhati High Court · AIR 1984 Guw 44
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Apr 1983
Bikash Narayan Sarma Vs State of Assam and Others
Gauhati High Court · (1984) CriLJ 81
Constitution of India, 1950 — Article 21, 22
High Courts04 Apr 1983
Sarat Kumar Phukan Vs Charan Deka and Another
Gauhati High Court · (1984) CriLJ 738
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 223, 307, 325, 326, 352
High Courts31 Mar 1983
Hazarat Ali and etc. Vs State of Assam and Others
Gauhati High Court · AIR 1984 Guw 35
Assam Panchayati Raj Act, 1972 — Section 138
High Courts30 Mar 1983
K.Khubam Vs P.Baochalin Rongmei Naga & Anr
Gauhati High Court · (1983) 2 GLR 53
Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3(2), 3(2)
High Courts25 Mar 1983
Bharat Trading Co. and Another Vs State of Assam and Others
Gauhati High Court · (1984) CriLJ 106
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 397, 401, 451Essential Commodities Act, 1955 — Section 2, 3, 6A, 6B, 6C
High Courts25 Mar 1983
Jagdish Prasad Awasthi Vs Smt. Sabitri Devi
Gauhati High Court · (1984) CriLJ 1118
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 482Penal Code, 1860 (IPC) — Section 420
High Courts22 Mar 1983
Md.Abdurma and Others Vs State of Manipur and Others
Gauhati High Court · (1983) 2 GLR 1
Land Revenue and Land Reforms (Allotment of Land) Rules, 1962 — Rule 12, 12, 5, 5Manipur Land Revenue and Land Reforms Act, 1960 — Section 14(1), 14(1), 14(2), 14(2)
High Courts22 Mar 1983
J.K. Baruah Vs Commissioner of Income Tax
Gauhati High Court · (1984) 146 ITR 341
Income Tax Act, 1961 — Section 256, 271(1)
High Courts18 Mar 1983
Kusha Chandra Sarna and Others Vs The District Magistrate and Others
Gauhati High Court · (1984) CriLJ 369
Arms Act, 1959 — Section 17, 18, 19, 21, 22
High Courts16 Mar 1983Dismissed
Deputy Commissioner Vs Mamat Kaibarta (deceased by L.Rs.) and Others
Gauhati High Court · AIR 1984 Guw 25
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 10, 11, 22, 8Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 10(4)