High Courts16 Jul 1952Dismissed
Asha Das and Others Vs The State
Gauhati High Court · AIR 1953 Guw 1
Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(1), 156(3), 190(1), 200
COURT ARCHIVE
Gauhati High Court judgments, 1952
122 judgments · page 3 of 7
High Courts15 Jul 1952Dismissed
Kamal Chandra Vs Mahesh Chandra and Others
Gauhati High Court · AIR 1953 Guw 57
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts11 Jul 1952Dismissed
Pabitra Mohan Majumdar Vs Nur Md. Khalifa and Others
Gauhati High Court · AIR 1953 Guw 15
Civil Procedure Code, 1908 (CPC) — Section 145, 151
High Courts09 Jul 1952
Rup Chand Moran and Another Vs Bhagalu Singh
Gauhati High Court · AIR 1954 Guw 77 : (1954) CriLJ 525
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1)
High Courts07 Jul 1952Allowed
Achinta Kumar Bhattacharjee Vs The State
Gauhati High Court · AIR 1953 Guw 54
Assam Maintenance of Public Order Act, 1947 — Section 2(6), 3(6)
High Courts02 Jul 1952
Jyotirindra Narayana Sinha Choudhury and Others Vs The State of Assam
Gauhati High Court · AIR 1953 Guw 47
Assam Agricultural Income Tax Act, 1939 — Section 2(1), 7Income Tax Act, 1922 — Section 2(1)
High Courts29 Jun 1952
Abdul Wahid, Tripura Vs Shukdev Wasti, Tripura
Gauhati High Court · AIR 1963 Tripura 44
Civil Procedure Code, 1908 — Section 115, 153Civil Procedure Code, 1908 (CPC) — Section 115, 153
High Courts17 Jun 1952Dismissed
Nayan Ram Das and Another Vs Prasanna Kumar Das
Gauhati High Court · AIR 1953 Guw 161
Criminal Procedure Code, 1898 (CrPC) — Section 242, 342
High Courts10 Jun 1952
P.K. Subbiah Vs The State
Gauhati High Court · (1952) CriLJ 1201
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 161
High Courts09 Jun 1952Dismissed
State Vs Gedeng Sut and Others
Gauhati High Court · AIR 1953 Guw 28
Criminal Procedure Code, 1898 (CrPC) — Section 299, 307Penal Code, 1860 (IPC) — Section 304, 326, 34
High Courts05 Jun 1952Partly Allowed
Haridas Tapadar Vs Sailendra Chandra De (minor) and Another
Gauhati High Court · AIR 1953 Guw 202
Transfer of Property Act, 1882 — Section 106
High Courts05 Jun 1952
Habiram Deka Vs State
Gauhati High Court · AIR 1952 Guw 192 : (1952) CriLJ 1710
Constitution of India, 1950 — Article 226, 32
High Courts05 Jun 1952Dismissed
Jata Hadia Vs Mylliem State and Another
Gauhati High Court · AIR 1953 Guw 192
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 36Constitution of India, 1950 — Article 227
High Courts04 Jun 1952Dismissed
U. Kino Kharbangar Vs U. Kyron and Others
Gauhati High Court · AIR 1953 Guw 207
Civil Procedure Code, 1908 (CPC) — Section 115Khasi States Administration of Justice Order, 1950 — Rule 26, 27, 34, 36Limitation Act, 1908 — Section 5
High Courts29 May 1952
Tek Bahadur Vs Debi Singh and Others
Gauhati High Court · AIR 1953 Guw 150
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 26 Rule 9, Order 9 Rule 12, Order 9 Rule 13
High Courts28 May 1952Allowed
Saligram Rai Chunilal Bahadur and Co. Vs Abdul Gani and Others
Gauhati High Court · AIR 1953 Guw 206
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, 100General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
High Courts27 May 1952
Ramniwas Satyanarayan and others Vs Commissioner of Taxes, Assam
Gauhati High Court · AIR 1952 Guw 178
Contract Act, 1872 — Section 51Government of India Act, 1935 — Section 297, 297(1)(a)Sales of Goods Act, 1930 — Section 12, 18, 19, 19(1), 20, 20
High Courts27 May 1952
Mathoram Boro Vs Mt. Sundari Kacharini
Gauhati High Court · AIR 1954 Guw 64
Succession Act, 1925 — Section 264, 265
High Courts27 May 1952
Stanley Wilfred D''Silva Vs Agnes D''Silva and Another
Gauhati High Court · AIR 1953 Guw 24
Divorce Act, 1869 — Section 10, 14, 17