High Courts20 Dec 1951
Hari Prosad Agarwalla and Another Vs The State of Assam
Gauhati High Court · (1952) CriLJ 1706
Constitution of India, 1950 — Article 21, 226
COURT ARCHIVE
Gauhati High Court judgments, 1951
92 judgments · page 1 of 5
High Courts19 Dec 1951Dismissed
Chauthmal Agarwalla Vs The Union of India
Gauhati High Court · AIR 1952 Guw 140
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 151, 152, 161
High Courts06 Dec 1951Allowed
Keshab Prosad Vs Gamiri Kharai Chaiduar Fishermen Society Ltd.
Gauhati High Court · AIR 1952 Guw 76
Constitution of India, 1950 — Article 299
High Courts06 Dec 1951Dismissed
Andhuram Vs Sobharam Haloi and another
Gauhati High Court · AIR 1952 Guw 74
Arbitration Act, 1940 — Section 47
High Courts05 Dec 1951Dismissed
Rahman Stores Vs Commissioner of Taxes
Gauhati High Court · AIR 1953 Guw 144
Assam Sales Tax Act, 1947 — Section 30, 32(2)
High Courts04 Dec 1951
State of Assam Vs Abinash Chandra
Gauhati High Court · AIR 1952 Guw 80
Penal Code, 1860 (IPC) — Section 177, 193
High Courts04 Dec 1951Allowed
Annada Kumar Vs Radhanath Barthakur
Gauhati High Court · AIR 1952 Guw 75
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Dec 1951Allowed
Biswanath Rajanikanta Roy Choudhury, a registered Firm Vs Chunilal Kanailal Firm
Gauhati High Court · AIR 1952 Guw 96
Constitution of India, 1950 — Article 143
High Courts30 Nov 1951Dismissed
Mt. Gunada Kumari and Another Vs Mt. Basanti Kumari and Others
Gauhati High Court · AIR 1953 Guw 91
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 3 Rule 1, Order 9 Rule 9
High Courts27 Nov 1951Allowed
Askaran Panchiram Firm Vs Rabin Brothers and another
Gauhati High Court · AIR 1952 Guw 86
Partnership Act, 1932 — Section 5
High Courts27 Nov 1951
Assam Supplies Ltd. Vs The Union of India and others
Gauhati High Court · AIR 1952 Guw 88
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13Civil Procedure Code, 1908 (CPC) — Section 20, 32, 80
High Courts26 Nov 1951Allowed
Allambag Tea and Trading Co. Ltd. Vs United Bank of India Ltd.
Gauhati High Court · AIR 1953 Guw 107 : (1953) 23 CompCas 243
Civil Procedure Code, 1908 (CPC) — Section 47Companies Act, 1913 — Section 153Evidence Act, 1872 — Section 115
High Courts19 Nov 1951
Aswini Kumar Sinha and Another Vs Deputy Collector of Central Excise and Land Customs, Shillong
Gauhati High Court · (1951) 11 GAU CK 0009
Constitution of India, 1950 — Article 226
High Courts19 Nov 1951
Ngangam Mahendra Singh and Others Vs Manipur State
Gauhati High Court · (1952) CriLJ 1518
Evidence Act, 1872 — Section 10, 47Penal Code, 1860 (IPC) — Section 121A, 122, 123
High Courts19 Nov 1951
Aswini Kumar Sinha and another Vs Dy. Collector of Central Excise and Land Customs, Shillong
Gauhati High Court · AIR 1952 Guw 91
Constitution of India, 1950 — Article 226, 236
High Courts15 Nov 1951
Mechok Mechik and Another Vs Monje Mechik and Another
Gauhati High Court · AIR 1953 Guw 106
Administration of Justice and Police in the Garo Hills District Rules, 1937 — Rule 31
High Courts13 Nov 1951Dismissed
Joges Chandra Pal Vs Budhram Lohar
Gauhati High Court · AIR 1953 Guw 103
Constitution of India, 1950 — Article 227
High Courts30 Oct 1951
Elangbam Dharma Singh and Others Vs State of Manipur
Gauhati High Court · (1952) CriLJ 1500
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts22 Sept 1951
Promode Chandra Dey Vs State
Gauhati High Court · (1952) CriLJ 1213
General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Sept 1951
Banka Chandra Laskar Vs Shyama Chandra Chowdhury
Gauhati High Court · (1952) CriLJ 1209
Penal Code, 1860 (IPC) — Section 325, 447