High Courts22 Dec 1952Dismissed
Gedeng Sut and Another Vs The State
Gauhati High Court · AIR 1953 Guw 136
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 307
COURT ARCHIVE
Gauhati High Court judgments, 1952
122 judgments · page 1 of 7
High Courts19 Dec 1952Allowed
Mahim Chandra Datta Vs Union of India (UOI)
Gauhati High Court · AIR 1953 Guw 101
Constitution of India, 1950 — Article 132(1), 133, 133(1), 133(3)
High Courts19 Dec 1952
Ghanashyam Das and Others Vs The State of Assam and Others
Gauhati High Court · AIR 1953 Guw 129
Constitution of India, 1950 — Article 226, 227
High Courts17 Dec 1952
Phukan Ali and Others Vs Mt. Sahjadi and Others
Gauhati High Court · (1952) 12 GAU CK 0005
High Courts16 Dec 1952
Chunilal Kanhaiyalall Vs The Chairman, Palashbari Town Committee
Gauhati High Court · AIR 1953 Guw 132
Assam Municipal Act, 1923 — Section 88, 89Constitution of India, 1950 — Article 226
High Courts04 Dec 1952Dismissed
Channing Sangma Vs Singsan Sangma
Gauhati High Court · AIR 1953 Guw 215
Administration of Justice and Police in the Garo Hills District Rules, 1937 — Rule 32, 35Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24
High Courts02 Dec 1952Dismissed
Md. Lutfulla Saheb Vs Gauhati Bank Ltd. and Others
Gauhati High Court · AIR 1953 Guw 217
Partnership Act, 1932 — Section 19
High Courts28 Nov 1952
Mahammad Sheikh Vs Ramesh Chandra De
Gauhati High Court · (1952) 11 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 74
High Courts24 Nov 1952
Angom Kala Singh and Others Vs Manipur State
Gauhati High Court · AIR 1953 Guw 2 : (1954) CriLJ 148
Penal Code, 1860 (IPC) — Section 395
High Courts21 Nov 1952Partly Allowed
Union of India (UOI) Vs Ram Kamal Bezbarua and Others
Gauhati High Court · AIR 1953 Guw 116
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 300Government of India Act, 1935 — Section 176
High Courts18 Nov 1952Dismissed
Sahadat Ali Vs The State of Assam and Others
Gauhati High Court · AIR 1953 Guw 97
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 173Preventive Detention Act, 1950 — Section 3, 3(1), 4, 9
High Courts07 Nov 1952
Marjit Kumar Singh Vs Sudhamoy Bhattacharyya
Gauhati High Court · (1953) CriLJ 1463
Penal Code, 1860 (IPC) — Section 406, 420
High Courts15 Oct 1952
Megho Singh Pamjou Singh Vs Ahong Singh and Others
Gauhati High Court · (1954) CriLJ 160
Penal Code, 1860 (IPC) — Section 304
High Courts10 Oct 1952
Elehus Mia and Another Vs Ali Ahmed Kazi
Gauhati High Court · (1953) CriLJ 93
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438
High Courts10 Oct 1952
Padmanava Bhattacharyya and Others Vs Bidhu Bhusan Das
Gauhati High Court · (1953) CriLJ 81
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 438, 439
High Courts08 Sept 1952
Lal Mohan Paul Vs State of Tripura
Gauhati High Court · (1952) CriLJ 1642
Merged States (Laws) Act, 1949 — Section 5Penal Code, 1860 (IPC) — Section 176
High Courts04 Sept 1952Dismissed
Digendra Chandra Pal Vs Radha Ballav Pal
Gauhati High Court · AIR 1953 Guw 191
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Sylhet Non-agricultural Urban Areas Tenancy Act, 1947 — Section 4
High Courts04 Sept 1952Dismissed
Krishna Kanta Vs The State
Gauhati High Court · AIR 1953 Guw 63
Preventive Detention Act, 1950 — Section 11, 3, 7
High Courts02 Sept 1952
Suresh Chandra Bhowmik Vs Suresh Chandra Kapali
Gauhati High Court · (1953) CriLJ 71
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438
High Courts21 Aug 1952Dismissed
Himatsingka Timber Ltd. Vs Kumudini Dutta
Gauhati High Court · AIR 1953 Guw 70
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133Limitation Act, 1963 — Section 12, 5