High Courts09 Feb 1951
Gobinda Biswas and Others Vs The State
Gauhati High Court · AIR 1951 Guw 122 : (1951) CriLJ 1238
Penal Code, 1860 (IPC) — Section 361, 363
COURT ARCHIVE
Gauhati High Court judgments, 1951
92 judgments · page 5 of 5
High Courts06 Feb 1951Allowed
Chandi Ram Deka Vs Jamini Kanta Deka
Gauhati High Court · AIR 1952 Guw 92
Evidence Act, 1872 — Section 34
High Courts05 Feb 1951Allowed
Sarat Kalita and others Vs Dharma Ram Deka and others
Gauhati High Court · AIR 1952 Guw 44
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Feb 1951
Aghor Ch. Dev Barma Vs Govt. of Tripura
Gauhati High Court · (1952) CriLJ 1405
Penal Code, 1860 (IPC) — Section 143, 302, 34, 364, 447
High Courts02 Feb 1951
SENAIRAM DUNGARMALL Vs THE ASSAM BOARD OF AGRICULTURAL Income Tax.
Gauhati High Court · AIR 1951 Guw 121 : (1951) 20 ITR 480
Income Tax Act, 1961 — Section 31, 32, 33, 33A, 66
High Courts02 Feb 1951
Anilesh Chandra and Others Vs The State
Gauhati High Court · AIR 1951 Guw 122(2) : AIR 1951 Guw 122 : (1951) CriLJ 1222
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 120B, 408, 417, 420, 477A
High Courts01 Feb 1951Dismissed
Hamid Reza Majumdar Vs The D.C., Cachar
Gauhati High Court · AIR 1952 Guw 94
Transfer of Property Act, 1882 — Section 105
High Courts29 Jan 1951
Nandeswar Barua and Another Vs The State
Gauhati High Court · AIR 1952 Guw 81 : (1952) CriLJ 917
Penal Code, 1860 (IPC) — Section 420, 430
High Courts12 Jan 1951
Union of Workmen of R.S.N. and I.G.N. and Rly. Co. Ltd. Vs The River Steam Navigation Co. Ltd. and Others
Gauhati High Court · (1951) 01 GAU CK 0004
Constitution of India, 1950 — Article 136, 226, 227, 237, 287General Clauses Act, 1897 — Section 21Industrial Disputes (Central) Rules, 1957 — Rule 7, 8
High Courts12 Jan 1951Dismissed
Ananta Ram Koch Vs State
Gauhati High Court · AIR 1952 Guw 123
Penal Code, 1860 (IPC) — Section 295, 378, 403, 404, 405
High Courts05 Jan 1951
Israil Khan Vs The State
Gauhati High Court · AIR 1951 Guw 106 : (1951) CriLJ 966
Constitution of India, 1950 — Article 13, 19, 21, 227Government of India Act, 1935 — Section 224, 227
High Courts03 Jan 1951Allowed
Nripendra Narayan Choudhuri and another Vs Mt. Chandramani Baruani
Gauhati High Court · AIR 1952 Guw 45
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 5 Rule 17, Order 5 Rule 19