High Courts10 Aug 1953
Manihar Bibi Vs Raltha Singh
Gauhati High Court · AIR 1954 Manipur 1
Civil Procedure Code, 1908 — Order 7 Rule 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 4Transfer of Property Act, 1882 — Section 53, 53
COURT ARCHIVE
Gauhati High Court judgments, 1953
82 judgments · page 2 of 5
High Courts10 Aug 1953
Jyotikana Chowdhurani and Others Vs Commissioner of Income Tax, Assam
Gauhati High Court · AIR 1954 Guw 113 : (1954) 26 ITR 424
Transfer of Property Act, 1882 — Section 106, 108, 117, 37
High Courts29 Jul 1953
Paresh Chandra Das Gupta Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1954 Guw 88
Assam Adhiars Protection and Regulation Act, 1948 — Section 5Constitution of India, 1950 — Article 227
High Courts27 Jul 1953
Bhagirathmal Agarwalla Vs Sohanlal Seraogi
Gauhati High Court · AIR 1954 Guw 69 : (1954) CriLJ 519
Penal Code, 1860 (IPC) — Section 494, 498, 504
High Courts17 Jul 1953
Sindurani Choudhury and Others Vs The State of Assam
Gauhati High Court · (1953) 07 GAU CK 0001
Assam Agricultural Income Tax Act, 1939 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Order 45 Rule 4, Order 45 Rule 7Supreme Court Rules, 1950 — Order 12 Rule 6
High Courts14 Jul 1953
Aidew Sandique Vs R.R. Bharadai
Gauhati High Court · AIR 1956 Guw 96
Transfer of Property Act, 1882 — Section 106
High Courts03 Jul 1953
Sarapada Jamatia (Convict) Vs The State
Gauhati High Court · AIR 1953 Guw 9 : (1954) CriLJ 154
Penal Code, 1860 (IPC) — Section 302, 304, 325
High Courts17 Jun 1953
Maidhan Das Agarwalla Vs R.B. Medhi and Another
Gauhati High Court · AIR 1953 Guw 220
Constitution of India, 1950 — Article 227Criminal Law (Amendment) Act, 1952 — Section 7, 7(2)Penal Code, 1860 (IPC) — Section 161
High Courts16 Jun 1953
Phani Bhusan Dam Vs State Transport Authority and Another
Gauhati High Court · (1953) 06 GAU CK 0001
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 57
High Courts12 Jun 1953
Ramdayal Chamar Vs The State
Gauhati High Court · AIR 1954 Guw 157 : (1954) CriLJ 1206
Penal Code, 1860 (IPC) — Section 109, 304, 323
High Courts12 Jun 1953
Ramkirit Goala Vs Mahesh Prashad Halwal
Gauhati High Court · (1953) 06 GAU CK 0004
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Section 58
High Courts10 Jun 1953
Bhugiram Hazarika Vs Supdt. of Police and Others
Gauhati High Court · AIR 1954 Guw 18 : (1954) CriLJ 31
Constitution of India, 1950 — Article 226, 311Criminal Procedure Code, 1898 (CrPC) — Section 107Government of India Act, 1935 — Section 240
High Courts08 Jun 1953
Bhawarjit Chetri Vs Kedarmal Banarasilal
Gauhati High Court · AIR 1954 Guw 111
High Courts03 Jun 1953
Sashi Bhusan Chakraborty Vs Birendra Kumar Sil
Gauhati High Court · AIR 1953 Guw 7 : (1953) CriLJ 1460
Penal Code, 1860 (IPC) — Section 425, 426
High Courts03 Jun 1953
Akan Chutia and Others Vs The State
Gauhati High Court · AIR 1954 Guw 145 : (1954) CriLJ 1174
Penal Code, 1860 (IPC) — Section 391, 392, 395
High Courts29 May 1953Dismissed
Commercial Carrying Co. (Assam) Ltd. and Another Vs Commissioner of Income Tax
Gauhati High Court · AIR 1953 Guw 213
Income Tax Act, 1922 — Section 33(4), 66, 66(1)
High Courts26 May 1953
Union of India (UOI) and Another Vs Kedarnath Agarwalla
Gauhati High Court · (1953) 05 GAU CK 0002
Civil Procedure Code Amendment Act, 1948 — Section 80Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 66, 80Income Tax Act, 1918 — Section 35, 47
High Courts21 May 1953
Arshad Ali Laskar and Others Vs Tahir Ali Laskar and Another
Gauhati High Court · (1953) 05 GAU CK 0003
Partnership Act, 1932 — Section 69Trusts Act, 1882 — Section 88
High Courts05 May 1953
Onkarmal Jwalaprosad and Others Vs Commr. of Taxes
Gauhati High Court · (1953) 05 GAU CK 0007
Assam Sales Tax Act, 1947 — Section 31, 31(1), 32, 32(1), 32(2)Constitution of India, 1950 — Article 227Income Tax Act, 1922 — Section 33, 33(1), 33(4), 33A, 5(4)
High Courts05 May 1953
Bijoy Chandra Vs State of Assam and Others
Gauhati High Court · (1953) 05 GAU CK 0006
Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 240Government of India Rules — Rule 116, 119