COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,130 of 1,245

High Courts15 Mar 1983Dismissed

On The Death of Tilckansa Phukan his heirs and Legal representatives Rajani Kanta Phukan and Others Vs Lalit Chandra Borbakuah and Others

Gauhati High Court · (1985) 2 GLR 376

Assam Municipal Act, 1923 — Section 2, 3(10), 3(16), 3(2), 3(24)Assam Non-Agricultural Urban Areas Tenancy (Amendment) Act, 1968 — Section 2Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5

Read judgment

High Courts15 Mar 1983

Manoranjan Haldar Vs Mechfab Engineering Industries

Gauhati High Court · (1984) CriLJ 1265

Criminal Procedure Code, 1973 (CrPC) — Section 200, 401, 482Penal Code, 1860 (IPC) — Section 415, 420

Read judgment

High Courts11 Mar 1983Dismissed

Jamini Mohan Acherjee Vs Santosh Kumar Roy

Gauhati High Court · AIR 1983 Guw 88

Electricity Act, 1910 — Section 12(2)

Read judgment

High Courts09 Mar 1983

Elam Ongbi Meipakpi Devi and Others Vs District Magistrate and Others

Gauhati High Court · (1984) CriLJ 1353

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 162National Security Act, 1980 — Section 3, 8

Read judgment

High Courts08 Mar 1983

Jagat Bora, and etc etc. Vs State of Assam

Gauhati High Court · (1983) CriLJ 1454

Criminal Procedure Code, 1973 (CrPC) — Section 360, 362, 369, 482Penal Code, 1860 (IPC) — Section 302, 304Probation of Offenders Act, 1958 — Section 11, 4

Read judgment

High Courts08 Mar 1983Dismissed

Shri P.C. Borpujari Vs State of Assam and Others

Gauhati High Court · (1983) 1 GLR 325

Assam Fundamental and Subsidiary Rules — Rule 9Assam Medical Attendance Rules, 1976 — Rule 12, 13

Read judgment

High Courts07 Mar 1983

Joynath Sharma Vs State of Assam and Others

Gauhati High Court · (1984) CriLJ 92

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 21, 22Explosive Substances Act, 1908 — Section 3, 5

Read judgment

High Courts06 Mar 1983

Achab Ali Vs Abdul Matlib Majarbhuiya

Gauhati High Court · (1983) 2 GLR 325

Evidence Act, 1872 — Section 114, 114General Clauses Act, 1897 — Section 27, 27Transfer of Property Act, 1882 — Section 106, 106

Read judgment

High Courts04 Mar 1983

Nangbuaia Vs District Magistrate

Gauhati High Court · (1984) CriLJ 1268

Read judgment

High Courts04 Mar 1983

Bipul Mahanta Vs State of Assam and Another

Gauhati High Court · (1984) CriLJ 99

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 151National Security Act, 1980 — Section 3

Read judgment

High Courts03 Mar 1983Dismissed

Shri A.K. Das Vs Employees State Insurance Corporation and Others

Gauhati High Court · (1983) 1 GLR 337

Employees State Insurance Act, 1948 — Section 2(9), 38, 75(1), 82

Read judgment

High Courts02 Mar 1983Allowed

Shri H.K. Bhattacharyya Vs The State of Assam and Another, The Commissioner and Secy. to The Govt. of Assam and Others

Gauhati High Court · (1983) 1 GLR 273

Read judgment

High Courts02 Mar 1983

Prafulla Kumar Mahanta and etc. Vs District Magistrate and Others

Gauhati High Court · (1984) CriLJ 454

Constitution of India, 1950 — Article 13, 15, 17, 19, 2National Security Act, 1980 — Section 3

Read judgment

High Courts02 Mar 1983

Atul Bora and etc. Vs District Magistrate and Others

Gauhati High Court · (1983) 03 GAU CK 0018

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

Read judgment

High Courts25 Feb 1983Allowed

Shri Baljit Rai Sur Vs State of Tripura and Others

Gauhati High Court · (1984) 1 GLR 15

All India Services (Discipline and Appeal) Rules, 1969 — Rule 6(1)Constitution of India, 1950 — Article 311(2)Police Service (Cadre) Rules, 1954 — Rule 6(2)

Read judgment

High Courts16 Feb 1983