High Courts20 Apr 1982
Wazamao and Others Vs The State of Nagaland
Gauhati High Court · (1983) CriLJ 57
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 120B, 323, 365, 395
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,137 of 1,245
High Courts16 Apr 1982Allowed
State of Tripura and Others Vs Sajal Kanti Sengupta
Gauhati High Court · AIR 1982 Guw 76
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 80, 80(1), 80(2)
High Courts13 Apr 1982
I. Ramesh Ao Vs State of Nagaland and Others
Gauhati High Court · (1982) 2 LLJ 205
Constitution of India, 1950 — Article 311
High Courts13 Apr 1982Partly Allowed
Mona Gohain Vs State of Assam and Others
Gauhati High Court · AIR 1983 Guw 91
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 2
High Courts12 Apr 1982
Debi Bhattacharjee Vs State of Assam
Gauhati High Court · (1983) CriLJ 1005
Assam Rifles Act, 2006 — Section 14
High Courts12 Apr 1982
Nishit Ranjan Bhadra Vs State of Assam
Gauhati High Court · (1982) CriLJ 2253
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts12 Apr 1982Dismissed
Hazi Mahmed Jafor Vs Dr. Imran Hussain Choudhury
Gauhati High Court · AIR 1983 Guw 92
Assam Urban Areas Rent Control Act, 1946 — Section 5(4)
High Courts08 Apr 1982
Sayam Ranjan Bhowmik Vs Tripura Public Service Commission
Gauhati High Court · AIR 1983 Guw 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 148A(3)
High Courts08 Apr 1982Dismissed
Sri Noni Gopal Nag Vs Smt. Sukta Rani Nag
Gauhati High Court · (1982) 1 GLR 686
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Apr 1982Dismissed
(SIC) Chandra Barua Vs Inspector General of Police and Others
Gauhati High Court · (1982) 1 GLR 628
Constitution of India, 1950 — Article 311(2)
High Courts06 Apr 1982
Chief executive member, north cachar hills district council.Haflong Vs Thangsaving Changaon And Another
Gauhati High Court · (1982) 1 GLR 674
Assam Land and Revenue Regulation, 1886 — Section 155(1), 155(1)
High Courts05 Apr 1982
Paresh Chandra Chatterjee Vs State of Assam Through The Secretary to The Government of Assam, Revenue Department and Another
Gauhati High Court · (1982) 1 GLR 630
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 3(1), 3(1)
High Courts29 Mar 1982Dismissed
The Death of Ushangini Devi, her Legal Representatives Sree Ram Sankar Mukhopadhya and Others Vs Sadananda Das and Others
Gauhati High Court · (1983) 1 GLR 151
Assam Land and Revenue Regulation, 1886 — Section 154, 72(4), 81
High Courts26 Mar 1982Allowed
Basanta Kumar Nag Choudhury Vs Bijit Lal Das and Others
Gauhati High Court · AIR 1983 Guw 67
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9
High Courts18 Mar 1982Dismissed
The State of Assam Vs Rishimani Gupta and Another
Gauhati High Court · (1982) 1 GLR 650
Penal Code, 1860 (IPC) — Section 34Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts15 Mar 1982Dismissed
Ashok Kumar Bhattacharjee Vs Ajoy Biswas and Others
Gauhati High Court · (1982) 1 GLR 502
Constitution of India, 1950 — Article 101(1), 102(1), 191(1), 58(2), 66(4)General Clauses Act, 1897 — Section 3
High Courts11 Mar 1982Allowed
Jatindra Nath Singha Vs Assam Board of Revenue and Others
Gauhati High Court · (1983) 1 GLR 87
Assam Land and Revenue Regulation, 1886 — Section 151Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 15, 4(1)
High Courts03 Mar 1982Allowed
Tribendralal Choudhury Vs Gauhati University and Others
Gauhati High Court · AIR 1983 Guw 73
Constitution of India, 1950 — Article 226
High Courts26 Feb 1982
Mohammad Jasimuddin Ahmed Vs State of Assam
Gauhati High Court · (1982) CriLJ 1510
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 107, 114, 149, 164, 302
High Courts24 Feb 1982Dismissed
Shri Lila Ram Pegu Vs The Assam Board of Revenue and Others
Gauhati High Court · (1983) 1 GLR 96
Assam Excise Rules, 1945 — Rule 211Constitution of India, 1950 — Article 14, 226