High Courts01 Jul 1980Allowed
Lilaram Borah Vs Union of India (UOI) and Others
Gauhati High Court · (1982) 1 GLR 366
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,147 of 1,245
High Courts09 Jun 1980
Nibaran Bora, Vs Union of India (UOI) and Others
Gauhati High Court · (1980) CriLJ 1201
Constitution of India, 1950 — Article 13, 213, 22
High Courts19 May 1980Dismissed
Phukan Chandra Bayan Vs Madhav Chandra and Others
Gauhati High Court · (1980) 05 GAU CK 0007
Assam Urban Areas Rent Control Act, 1972 — Section 5Transfer of Property Act, 1882 — Section 114
High Courts19 May 1980
P. Chandra Mouli etc. and Others Vs Union of India (UOI)
Gauhati High Court · (1980) CriLJ 1241
Army Act, 1950 — Section 109, 153, 179, 2, 21
High Courts13 May 1980
Commissioner of Income Tax Vs Gaurishankar Agarwalla
Gauhati High Court · (1983) 140 ITR 424
Income Tax Act, 1961 — Section 256(2), 64Partnership Act, 1932 — Section 2(23), 4
High Courts12 May 1980
COMMISSIONER OF INCOME TAX Vs NARENDRA SINGH KOTHARI.
Gauhati High Court · (1980) 18 CTR 158
Income Tax Act, 1961 — Section 139, 147, 16, 60, 61
High Courts09 May 1980
Commissioner of Income Tax Vs Radha Kishan Choudhury
Gauhati High Court · (1980) 126 ITR 462
Income Tax Act, 1961 — Section 26A
High Courts08 May 1980Dismissed
Jamini Mohan Das Vs Niranjan Das and Others
Gauhati High Court · AIR 1980 Guw 76
Motor Vehicles Act, 1939 — Section 134(1)(A), 48
High Courts06 May 1980Dismissed
Kamal Chandra Patar Vs The State of Assam and Others
Gauhati High Court · AIR 1981 Guw 4
Constitution of India, 1950 — Article 226
High Courts06 May 1980
Kuthu Goala Vs The State of Assam
Gauhati High Court · (1981) CriLJ 424
Constitution of India, 1950 — Article 20, 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 2, 303, 313Evidence Act, 1872 — Section 24, 27, 8
High Courts18 Apr 1980
Indrajit Baruah Vs State of Assam and Another
Gauhati High Court · AIR 1981 Guw 6
Armed Forces (Assam and Manipur) Special Powers Act, 1958 — Section 4Assam Disturbed Areas Act, 1955 — Section 4Constitution of India, 1950 — Article 14, 19
High Courts02 Apr 1980Allowed
The Assam Tea Corporation Ltd. Vs Narayan Singh and Another
Gauhati High Court · AIR 1981 Guw 41
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts14 Mar 1980Dismissed
Rasamani Das and Others Vs Patrabala Devi and Others
Gauhati High Court · AIR 1981 Guw 42
Evidence Act, 1872 — Section 115, 18, 58Hindu Succession Act, 1956 — Section 14, 15Hindu Womens Right to Property Act, 1937 — Section 3(1)
High Courts29 Feb 1980Dismissed
Somi Horam Tongkhul Naga Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1980 Guw 40
Constitution of India, 1950 — Article 19, 226High Denomination Bank Notes (Demonetisation) Act, 1978 — Section 8Reserve Bank of India Act, 1934 — Section 22, 23, 24, 26, 39
High Courts26 Feb 1980Dismissed
P.G. D''Ombrain and Others etc. Vs Collector of Kamrup Gauhati and Another, etc.
Gauhati High Court · AIR 1980 Guw 68
Evidence Act, 1872 — Section 64Land Acquisition Act, 1894 — Section 23(1), 4(1)
High Courts22 Feb 1980Allowed
Thagiram Borah Vs State of Assam and Others
Gauhati High Court · AIR 1980 Guw 59
Assam Panchayati Raj (Administrative) Rules, 1973 — Rule 28(4)Constitution of India, 1950 — Article 14
High Courts20 Feb 1980
A.S. Khongphai Vs The Special Judicial Officer, Shillong and Others
Gauhati High Court · AIR 1981 Guw 9
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 31, 32(1), 33
High Courts18 Feb 1980Dismissed
Sunil Kumar Datta Roy Vs Smt. Swarna Datta Roy
Gauhati High Court · AIR 1982 Guw 36
Hindu Marriage Act, 1955 — Section 10(1)
High Courts12 Feb 1980Dismissed
Sailala Vs Smt. Ngurtaiveli
Gauhati High Court · AIR 1980 Guw 70
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 115
High Courts12 Feb 1980
Smt. Kiranmayee Das Vs The Assam Board of Revenue, Gauhati and Others
Gauhati High Court · AIR 1980 Guw 25
Assam Land and Revenue Regulation, 1886 — Section 80, 81Constitution of India, 1950 — Article 226