High Courts19 Feb 1981Allowed
Dilip Kumar Rajkhowa Vs District Magistrate, Nowgong and Others
Gauhati High Court · AIR 1981 Guw 81
National Security Act, 1980 — Section 3(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,145 of 1,245
High Courts13 Feb 1981
Mahabir Choudhury Vs Union of India & Ors.
Gauhati High Court · (1982) 1 GLR 199
Railway Establishment Code, 1951 — Rule 145, 145
High Courts11 Feb 1981Dismissed
Tankeswar Duara Vs The Assam Board of Revenue, Gauhati and Others
Gauhati High Court · AIR 1981 Guw 86
Assam Board of Revenue Regulations, 1963 — Rule 17(3), 17(4)Constitution of India, 1950 — Article 226
High Courts11 Feb 1981Dismissed
Sri. Radha Mohan Teli Vs The State of Assam and Others
Gauhati High Court · (1981) 1 GLR 115
Assam Excise Act, 1910 — Section 9(1)Assam Excise Rules, 1945 — Rule 208, 339Constitution of India, 1950 — Article 226
High Courts07 Feb 1981Dismissed
Durga Prasad Regon Vs Shri Jogananda Pegu and Others
Gauhati High Court · (1981) 1 GLR 106
Assam Excise Rules, 1945 — Rule 219Constitution of India, 1950 — Article 12, 166, 226, 77
High Courts07 Feb 1981Allowed
Md. Rustom Ali Vs The State of Assam and Others
Gauhati High Court · AIR 1982 Guw 1
Assam Land and Revenue Regulation, 1886 — Section 67
High Courts02 Feb 1981
Badrinarayan Gupta Vs State of Assam
Gauhati High Court · (1982) 1 GLR 258
Prevention of Food Adulteration Act, 1954 — Section 7(v), 7(v)
High Courts27 Jan 1981
Boli Narayan Pawye Vs Smt. Shiddheswari Morang
Gauhati High Court · (1981) CriLJ 674
Constitution of India, 1950 — Article 15, 39, 51ACriminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Jan 1981Dismissed
Jogendra Nath Hazarika Vs State of Assam and Others
Gauhati High Court · AIR 1982 Guw 25
Constitution of India, 1950 — Article 163, 163(1), 163(2), 164, 164(1)
High Courts16 Jan 1981
Akil Ali and Others Vs The State of Assam
Gauhati High Court · (1981) CriLJ 516
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts08 Jan 1981Dismissed
Bhura Brothers and Another Vs Dinendra Narayan Ray and Others
Gauhati High Court · AIR 1982 Guw 54
Assam Urban Areas Rent Control Act, 1972 — Section 2, 5, 5(1)Transfer of Property Act, 1882 — Section 106, 111
High Courts08 Jan 1981Dismissed
Dosoi Sonari Vs Ramesh Chandra Dutta and Another
Gauhati High Court · AIR 1981 Guw 90
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22(2), Order 21 Rule 22(3)
High Courts05 Jan 1981Allowed
Prabin Barua Vs State of Assam
Gauhati High Court · AIR 1981 Guw 84
Assam Panchayati Raj (Constitution) Rules, 1973 — Rule 47(2)Assam Panchayati Raj Act, 1972 — Section 17(5)
High Courts02 Dec 1980
Commissioner of Income Tax, Etc. Vs Maskara Tea Estate
Gauhati High Court · (1981) 21 CTR 47 : (1981) 130 ITR 955
Income Tax Act, 1961 — Section 139(2), 271(1), 271(2)
High Courts20 Nov 1980Allowed
Khoi Singnar Vs The State of Assam and Others
Gauhati High Court · (1983) 1 GLR 410
Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 6, 6(4), 7, 8, 9Constitution of India, 1950 — Article 14, 226
High Courts11 Nov 1980
Commissioner of Income Tax Vs Buildwell Assam (P.) Ltd.
Gauhati High Court · (1981) 23 CTR 29 : (1982) 133 ITR 736
Income Tax Act, 1961 — Section 80, 80G
High Courts10 Nov 1980
District Food Inspector Vs Kedarnath Chirania
Gauhati High Court · (1981) CriLJ 904
Criminal Procedure Code, 1973 (CrPC) — Section 345, 95Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 16, 2, 3, 4, 7
High Courts07 Oct 1980
Patoa Brothers Vs Commissioner of Income Tax
Gauhati High Court · (1981) 23 CTR 22 : (1982) 133 ITR 672
Income Tax Act, 1961 — Section 139(2), 271(1), 274(2), 69A
High Courts25 Sept 1980
Jalannagar Tea Estate P. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1982) 133 ITR 95
Evidence Act, 1872 — Section 8Income Tax Act, 1922 — Section 18A(2)Income Tax Act, 1961 — Section 212, 273
High Courts23 Sept 1980
Zarzoliana and Others Vs Government of Mizoram and Others
Gauhati High Court · (1981) CriLJ 1736
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 1, 167, 209, 303, 304Penal Code, 1860 (IPC) — Section 121, 122, 124A, 153A, 224