High Courts17 Dec 1982
Abhimanya Kalita Vs Deputy Commissioner & Ors.
Gauhati High Court · (1983) 2 GLR 101
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,132 of 1,245
High Courts17 Dec 1982
Mt. Oinam Ongbi Bimola Devi, M/o Oinam Romeo Singh of Pishumthong Oinam Vs The State of Manipur and Another
Gauhati High Court · (1983) 1 GLR 191
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Dec 1982Allowed
A.K. Jain Vs State of Manipur and Others
Gauhati High Court · (1983) 1 GLR 484
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 16, 31, 36
High Courts16 Dec 1982Dismissed
Jogighopa Fishery Co-operative Society Ltd. and Another Vs Assam Board of Revenue and Others
Gauhati High Court · (1983) 1 GLR 394
Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 17, 46, 5, 5(2)
High Courts16 Dec 1982Allowed
Suresh Chandra Deka Vs The State of Assam and Others
Gauhati High Court · (1983) 1 GLR 377
High Courts15 Dec 1982Allowed
Narahari Das Vs The Gauhati University and Others
Gauhati High Court · (1983) 1 GLR 310
Constitution of India, 1950 — Article 226
High Courts10 Dec 1982
Nandeswar Kalita Vs State of Assam
Gauhati High Court · (1983) CriLJ 1515
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 84
High Courts10 Dec 1982
Yumlembam Hangu Singh and Others Vs Satokpam Ningol Khumbong-Mayum Ongbi Radhamani Devi and Others
Gauhati High Court · (1983) 2 GLR 174
Civil Procedure Code, 1908 — Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts04 Dec 1982Allowed
Sri Joytolal Kemprai and Another Vs State of Assam
Gauhati High Court · (1983) 1 GLR 206
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts03 Dec 1982Allowed
State of Assam Vs Ram Kumar
Gauhati High Court · (1983) 1 GLR 200
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts03 Dec 1982Allowed
Smt. Maharani Dey and Others Vs Debabrata Bardhan and Another
Gauhati High Court · AIR 1983 Guw 84
Motor Vehicles Act, 1939 — Section 110ASuccession Act, 1925 — Section 306
High Courts03 Dec 1982
Radhakrishna Oil and Rice Mills Vs Commissioner of Taxes
Gauhati High Court · (1983) 53 STC 193
Constitution of India, 1950 — Article 226
High Courts30 Nov 1982
Commissioner of Wealth-tax Vs Banwarilal Chowkhani
Gauhati High Court · (1983) 144 ITR 84
Wealth Tax Act, 1957 — Section 2, 3, 4, 5
High Courts26 Nov 1982Dismissed
Shri Jagdeo Mahta Vs Rajen Das and Others
Gauhati High Court · (1983) 1 GLR 210
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 9, 115
High Courts26 Nov 1982Allowed
Smt. Sarala Bala Roy Vs Sri Alakesh Chandra Barua and Others
Gauhati High Court · (1983) 1 GLR 252
High Courts24 Nov 1982Dismissed
Shri Pokarmal Agarwalla Vs Shri Madhoram Thakursidas
Gauhati High Court · (1983) 1 GLR 194
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts24 Nov 1982Allowed
Rameswar Singh Vs Dr. L.S. Phukan and Another
Gauhati High Court · (1982) 1 GLR 270
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(1), 7
High Courts19 Nov 1982Allowed
Sri Monmohan Das Vs The State of Assam
Gauhati High Court · (1983) 1 GLR 157
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7, 7(1)
High Courts17 Nov 1982
Chouthmal Sarma Vs P.C. Saikia and Another
Gauhati High Court · (1983) CriLJ 1255
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 2, 3
High Courts16 Nov 1982
Dr. Chandra Mohan Goswami Vs State of Assam and Another
Gauhati High Court · (1983) 35 CTR 28 : (1984) 145 ITR 582
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482General Clauses Act, 1897 — Section 26Income Tax Act, 1961 — Section 271(1), 277, 279(1)