High Courts04 Aug 1982
Sunil Chandra Sarkar and Anr. Vs State of Assam, Represented By Food Inspectorate, Tezpur.
Gauhati High Court · (1982) 1 GLR 770
Prevention of Food Adulteration Act, 1954 — Section 20(1), 20(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,135 of 1,245
High Courts31 Jul 1982
Rakhal Chandra Ghosh son of Late Kamini Kumar Ghosh Vs Jogendra Kumar Bhowmik son of Late Mahananda Bhowrnik of Kamalpur Town, Tripura
Gauhati High Court · AIR 1963 Tripura 54
Civil Procedure Code, 1908 — Order 21 Rule 103, 115Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 115
High Courts30 Jul 1982Dismissed
Smt. Kalyani Ghose Vs Dr. Bhabani Charan Banerjee and Another
Gauhati High Court · AIR 1983 Guw 65
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, 115
High Courts28 Jul 1982
Bharat Teli & Ors. Vs State of Meghalaya & Anr.
Gauhati High Court · (1982) 1 GLR 766
Criminal Procedure Code, 1973 — Section 252Criminal Procedure Code, 1973 (CrPC) — Section 252
High Courts27 Jul 1982
Gunaram Tanti and Another Vs State of Assam
Gauhati High Court · (1983) CriLJ 289
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 190, 193, 209
High Courts09 Jul 1982Allowed
Kinaram Das Vs State of Assam and Others
Gauhati High Court · AIR 1983 Guw 45
Constitution of India, 1950 — Article 226
High Courts09 Jul 1982Allowed
Shri Biren Rava and Others Vs Sri Jnanendra Narayan Choudhury
Gauhati High Court · (1983) 1 GLR 219
Limitation Act, 1963 — Article 142, 144, 64, 65, 27Specific Relief Act, 1963 — Section 9
High Courts07 Jul 1982
Prithi Raj Sarma Vs Rid Karan Sarma @ Surana
Gauhati High Court · (1982) 1 GLR 610
Criminal Procedure Code, 1973 — Section 144, 401Criminal Procedure Code, 1973 (CrPC) — Section 144, 401
High Courts07 Jul 1982
Bimalendu Sen Vs State of Tripura & 4 Others
Gauhati High Court · (1982) 1 GLR 793
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Jul 1982Allowed
Mornigstar Khontthiem Vs District Council and Others
Gauhati High Court · (1983) 1 GLR 1
Constitution of India, 1950 — Article 14United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 3
High Courts01 Jul 1982
Municipal Board, Sibsagar Vs Secy.To Govt.of Assam, Municipal Admn.Deptt., Dispur and Others.
Gauhati High Court · (1983) 2 GLR 63
Assam Municipal Act, 1956 — Section 296, 296
High Courts25 Jun 1982
Dhan Kaur and Sons Vs Commissioner of Wealth Tax
Gauhati High Court · (1982) 06 GAU CK 0016
Finance Act, 1969 — Section 24Wealth Tax Act, 1957 — Section 14, 14(1), 14(2), 15, 16(3)
High Courts21 Jun 1982
Mohammed Ali Vs Commissioner of Wealth-tax and Others
Gauhati High Court · (1982) 31 CTR 141 : (1983) 141 ITR 690
Wealth Tax Act, 1957 — Section 13(2), 14(2), 18(1), 18(2), 18(2A)
High Courts21 Jun 1982Allowed
Mohammed Ali Vs Commissioner of Wealth Tax
Gauhati High Court · (1982) 11 TAXMAN 81
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 14(2), 18(1)(a), 18(2), 18(2A)
High Courts17 Jun 1982Allowed
Bharat Chandra Das Vs Prangopal Ch. Das
Gauhati High Court · AIR 1983 Guw 78
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts16 Jun 1982
Lalrinfela Vs State of Mizoram and Others
Gauhati High Court · (1982) CriLJ 1793
Criminal Procedure Code, 1973 (CrPC) — Section 128, 427, 428, 482, 484Penal Code, 1860 (IPC) — Section 380, 75Prisons Act, 1894 — Section 27, 3
High Courts14 Jun 1982Dismissed
Indian Airlines Corporation Vs The State of Assam and Another
Gauhati High Court · (1985) 2 GLR 71
Air Corporations Act, 1953 — Section 2Constitution of India, 1950 — Article 276Trades, Callings and Employments Taxation Act, 1947 — Section 13, 2, 3, 7(2), 8
High Courts14 Jun 1982
Bimal Indwar Vs State of Assam
Gauhati High Court · (1982) CriLJ 1804
Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Jun 1982Dismissed
Commissioner of Income Tax Vs Gangadhar Sikaria
Gauhati High Court · (1983) 14 TAXMAN 512
Income Tax Act, 1961 — Section 256(2)
High Courts10 Jun 1982
Sena Rokhuma Thangvela Vs District Magistrate, South and District, Manipur & Others
Gauhati High Court · (1982) 1 GLR 606
National Security Act, 1980 — Section 10, 10