High Courts27 May 1949
Ambar Ali Barbhuiya Vs Anjab Ali
Gauhati High Court · AIR 1949 Guw 87
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Section 103, 103, 3(13)(a), 3(13)(a), 58, 58Transfer of Property Act, 1882 — Section 116, 116
COURT ARCHIVE
Gauhati High Court judgments, 1949
46 judgments · page 2 of 3
High Courts27 May 1949
Surma, Valley Foodgrain Syndicate, Silchar Vs Excess Profits Tax Officer, Dibrugarh
Gauhati High Court · AIR 1949 Guw 54
Assam Land and Revenue Regulation, 1886 — Section 94, 94Income Tax Act, 1922 — Section 46(2), 46(2)
High Courts26 May 1949
Ram Prosad Agarwalla Vs Narteng Mikir
Gauhati High Court · AIR 1949 Guw 71
Civil Procedure Code, 1908 — Order 30 Rule 1, Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 6 Rule 17
High Courts23 May 1949
Judhabir Chetri Vs The King
Gauhati High Court · AIR 1949 Guw 49 : (1949) CriLJ 1000
Criminal Procedure Code, 1898 (CrPC) — Section 526, 628
High Courts19 May 1949
Arun Earn Kalita Vs Khagoi Bam Kalita
Gauhati High Court · AIR 1949 Guw 75
Limitation Act, 1908 — Article 120, 120, 142, 142, 144
High Courts10 May 1949
State Vs Kartik Chandra Dey
Gauhati High Court · AIR 1951 Guw 79
Penal Code, 1860 — Section 300, 302, 84Penal Code, 1860 (IPC) — Section 300, 302, 84
High Courts02 May 1949
Jainur Ali Vs Chafina, Bibi
Gauhati High Court · AIR 1951 Guw 20
Assam Land and Revenue Regulation, 1886 — Rule 1(c), 1(c), 11, 11Transfer of Property Act, 1882 — Section 43, 43, 55, 55
High Courts06 Apr 1949
Hari Mohan Pal Vs Sew Narayan Kurmi
Gauhati High Court · AIR 1949 Guw 57
Contract Act, 1872 — Section 11, 11
High Courts29 Mar 1949
Inspector of Co.operative Societies, Jorhat Circle Vs Golok Chandra Khaund
Gauhati High Court · AIR 1949 Guw 29
Assam Commissioners Powers Distribution Act, 1939 — Section 3(2), 3(2)Bengal Public Demands Recovery Act, 1913 — Article 12ACo-operative Societies Act, 1912 — Section 42(2)(b), 42(2)(b)
High Courts17 Mar 1949
Surjya Kumar Dhar Vs Girish Chandra Ghose
Gauhati High Court · AIR 1951 Guw 101
Civil Procedure Code, 1908 — Order 34 Rule 1, Order 7 Rule 7, 151Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 7 Rule 7, 151Specific Relief Act, 1877 — Section 42, 42
High Courts28 Feb 1949
Badri Prosad Agarwalla Vs The King
Gauhati High Court · AIR 1950 Guw 5 : (1950) CriLJ 240
High Courts28 Feb 1949
Mukharam Singh Vs The State
Gauhati High Court · AIR 1949 Guw 60 : (1950) CriLJ 135
Assam Prohibition Act, 1948 — Section 5(a)
High Courts22 Feb 1949
Abru Mia Barbhuiya Vs Mufiz Ali Barbhuiya
Gauhati High Court · AIR 1949 Guw 80
Evidence Act, 1872 — Section 91, 91, 92, 92
High Courts21 Feb 1949
Chandi Dasi Vs Jiauddin Miah
Gauhati High Court · AIR 1949 Guw 83
Succession Act, 1925 — Section 266, 266
High Courts21 Feb 1949
Krishna Prasanna Chakrawarty Vs Jan Mahammad
Gauhati High Court · AIR 1949 Guw 69 : (1950) CriLJ 147
Penal Code, 1860 (IPC) — Section 420
High Courts21 Feb 1949
The King Vs Amir Hussain
Gauhati High Court · AIR 1949 Guw 13 : (1949) CriLJ 589
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts11 Feb 1949
Govt. Advocate Vs Lakhi Kanta Medhi and Others
Gauhati High Court · AIR 1949 Guw 46 : (1949) CriLJ 779
Penal Code, 1860 (IPC) — Section 148, 149, 304
High Courts10 Feb 1949
Purnamal Agarwala Vs The King
Gauhati High Court · AIR 1949 Guw 84 : (1950) CriLJ 63
Assam Cotton Cloth and Yarn Control Order, 1946 — Section 12(1), 7