COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,133 of 1,245

High Courts12 Nov 1982

Rabindra Kumar Bora & Ors. Vs Panna Devi Agarwalla and Another

Gauhati High Court · (1983) 1 GLR 457

Civil Procedure Code, 1908 — Order 21 Rule 11(2), Order 21 Rule 2, Order 3 Rule 1Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2), Order 21 Rule 2, Order 3 Rule 1

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High Courts12 Nov 1982Allowed

Smt. Binapani Bora and Others Vs Shri Narendra Bora

Gauhati High Court · (1983) 1 GLR 26

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 116, 116(1)

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High Courts10 Nov 1982Dismissed

Hasen Ali and Others Vs Solimuddin S.K. and Another

Gauhati High Court · (1983) 1 GLR 196

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115

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High Courts10 Nov 1982Allowed

Shri Kirshna Singh Vs The Union Territory of Mizoram

Gauhati High Court · (1983) 1 GLR 15

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts06 Nov 1982

Chakradhar Das & Another Vs Karuna Kanta Pathak & Others

Gauhati High Court · (1983) 2 GLR 171

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High Courts06 Nov 1982Dismissed

Tula Das Shah and Others Vs Ratanlal Agarwalla

Gauhati High Court · (1983) 1 GLR 20

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts06 Nov 1982

Kulendra Kumar Dey and Another Vs Union Territory of Arunachal Pradesh

Gauhati High Court · (1983) CriLJ 1122

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts05 Nov 1982

Shri Narayan Chandra Talukdar Vs The Regional Transport Authority and Others

Gauhati High Court · (1983) 1 GLR 62

Assam Motor Vehicles Rules, 1940 — Rule 78Motor Vehicles Act, 1988 — Section 57, 58, 58(2), 64

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High Courts22 Sept 1982Allowed

The Union of India (UOI) and Others Vs Sri Karuna Kanta Deka

Gauhati High Court · (1983) 1 GLR 116

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 115, 151(1), 80(2)

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High Courts22 Sept 1982Dismissed

Sri Tanuram Keot Vs Sri Padoram Kalita

Gauhati High Court · (1983) 1 GLR 497

Assam Land and Revenue Regulation, 1886 — Section 11Assam Land Revenue Rules — Rule 1Transfer of Property Act, 1882 — Section 43, 6

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High Courts18 Sept 1982Allowed

Industrial Co-operative Bank Ltd. Vs Bhubaneswar Barthakur and Others

Gauhati High Court · AIR 1983 Guw 71

Suits Valuation Act, 1887 — Section 8

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High Courts15 Sept 1982

Aklu Baraik Vs State of Assam

Gauhati High Court · (1983) CriLJ 1578

Penal Code, 1860 (IPC) — Section 302

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High Courts14 Sept 1982Dismissed

Pakhi Mia Vs The State of Assam and Others

Gauhati High Court · (1983) 1 GLR 142

Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 28Constitution of India, 1950 — Article 226Panchayati Raj Act, 1973 — Section 138, 138(2)

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High Courts10 Sept 1982

Naosam Ningol Chandam Ongbi Nungshitombi Devi Vs Rishang Keishing, Chief Minister of Manipur and Others

Gauhati High Court · (1983) CriLJ 574

Armed Forces (Special Powers) Act, 1958 — Section 3, 4, 5Constitution of India, 1950 — Article 134, 21

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High Courts06 Sept 1982Allowed

On the Death of Priyokumar Singh his L. Rs. Kumari Thokchom Hemabati Devi and Others Vs State of Manipur and Others

Gauhati High Court · (1982) 09 GAU CK 0009

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 21Electricity Rules, 1956 — Rule 27

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High Courts04 Sept 1982

Debendra Singha Vs The State of Assam

Gauhati High Court · (1983) 1 GLR 66

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428, 537Penal Code, 1860 (IPC) — Section 165Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5A, 6

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High Courts04 Sept 1982