High Courts26 Aug 1982Allowed
Shri Pritam Singh Vs The Divisional Railway Manager, North-East Frontier Railway Lumding and Others
Gauhati High Court · (1982) 1 GLR 719
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,134 of 1,245
High Courts26 Aug 1982Allowed
Jugal Chandra Chetia Vs State of Assam and Others
Gauhati High Court · AIR 1983 Guw 50
Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 20Constitution of India, 1950 — Article 226
High Courts24 Aug 1982Dismissed
Md. Abdul Sobhan Vs Kinaram Das
Gauhati High Court · AIR 1983 Guw 87
Constitution of India, 1950 — Article 226
High Courts24 Aug 1982Allowed
Kamakhya Prasad Barua Vs Abhiram Medhi (deceased by L. R.''s) and Others
Gauhati High Court · AIR 1983 Guw 38
Assam General Clauses Act, 1915 — Section 11
High Courts23 Aug 1982Allowed
Shri Ajoy Banerjee and Another Vs Sulata Bandopadhyay and Another
Gauhati High Court · (1982) 1 GLR 733
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397(3), 482
High Courts23 Aug 1982
Satna Majhi Vs State of Assam
Gauhati High Court · (1983) CriLJ 287
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 302, 99
High Courts23 Aug 1982Allowed
Ratneswar Das Vs The State of Assam
Gauhati High Court · (1982) 1 GLR 716
Penal Code, 1860 (IPC) — Section 441, 442, 448
High Courts18 Aug 1982Dismissed
Haji Sabajudoin Ahmed Vs Banamali Das
Gauhati High Court · (1982) 1 GLR 722
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 203, 362, 369, 397(2), 405
High Courts16 Aug 1982
Ganesh Pandit Vs The State of Assam
Gauhati High Court · (1983) 1 GLR 502
Limitation Act, 1963 — Section 4, 5
High Courts13 Aug 1982
Ayaj Ali Vs State of Assam
Gauhati High Court · (1983) CriLJ 897
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts13 Aug 1982Allowed
Maulvi Ahmadur Rahman Vs Shri Arun Sarkar Roy
Gauhati High Court · (1983) 1 GLR 479
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72Limitation Act, 1963 — Article 113, 12, 142, 59, 99
High Courts11 Aug 1982
Aminul Hoque Saikia Vs Gobinda Upadhyaya and Others
Gauhati High Court · AIR 1983 Guw 21
Constitution of India, 1950 — Article 226
High Courts11 Aug 1982Allowed
Jaladhar Chakma and Vs The Deputy Commissioner, Aizawl, Mizoram and Others
Gauhati High Court · AIR 1983 Guw 18
Wild Life (Protection) Act, 1972 — Section 18, 2(22)
High Courts11 Aug 1982
Magni Devi Jain Vs Deputy Commissioner, Kamrup & Ors.
Gauhati High Court · (1982) 1 GLR 671
Urban Land (Ceiling and Regulation) Act, 1976 — Section 27(4), 27(4)
High Courts11 Aug 1982Dismissed
Kishanlal Agarwala and Another Vs State of Assam and Another
Gauhati High Court · AIR 1983 Guw 33
Assam Land and Revenue Regulation, 1886 — Rule 18(2), 18(3)Assam Panchayati Raj Act, 1972 — Section 1, 158
High Courts10 Aug 1982Allowed
Shri S.K. Mazumdar Vs Union of India (UOI) and Others
Gauhati High Court · (1982) 1 GLR 664
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3
High Courts10 Aug 1982Allowed
Badirot Jamal Vs The State of Assam
Gauhati High Court · (1982) 1 GLR 700
Drugs and Cosmetics Act, 1940 — Section 18, 18(c), 27
High Courts09 Aug 1982Dismissed
Sona Mia and Others Vs Akly Mia and Others and Saiyan Ali and Others
Gauhati High Court · (1985) 2 GLR 330
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 29
High Courts09 Aug 1982
Banwarilal Chowkhani Vs Commissioner of Wealth-tax
Gauhati High Court · (1982) 31 CTR 143 : (1983) 142 ITR 264
Wealth Tax Act, 1957 — Section 18(1), 18(4)
High Courts04 Aug 1982
Gopal Bagaria and Others Vs Swarga Narayan Mazumdar and Others
Gauhati High Court · (1983) CriLJ 1006
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Prevention of Food Adulteration Act, 1954 — Section 17, 20A