COURT ARCHIVE

Gauhati High Court judgments, 1953

82 judgments · page 3 of 5

High Courts04 May 1953

Madanlall Agarwalla Vs Tripura Modern Bank Ltd.

Gauhati High Court · (1953) 05 GAU CK 0005

Civil Procedure Code, 1882 — Section 147Civil Procedure Code, 1908 (CPC) — Order 21 Rule 9, Order 21 Rule 90, Order 21 Rule 92, Order 43 Rule 1, Order 9 Rule 13

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High Courts01 May 1953Dismissed

Ramesh Chandra Bora Vs Bank of Assam, Ltd. and others

Gauhati High Court · AIR 1954 Guw 41

Stamp Act, 1899 — Section 35, 36, 61

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High Courts29 Apr 1953Dismissed

Haren Kalita Vs The State

Gauhati High Court · AIR 1953 Guw 209

Assam Maintenance of Public Order Act, 1947 — Section 2(1), 3, 4B(3)Constitution of India, 1950 — Article 19

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High Courts28 Apr 1953Allowed

Labanya Chandra Chakravarty and Others Vs State of Assam

Gauhati High Court · AIR 1953 Guw 199

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 44, 44(5), 60, 68

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High Courts28 Apr 1953Allowed

Labanya Chandra and Another Vs The State of Assam and Others

Gauhati High Court · AIR 1953 Guw 199

Central Motor Vehicles Rules, 1989 — Rule 84Motor Vehicles Act, 1939 — Section 44, 60, 63, 68, 68(2)

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High Courts27 Apr 1953

Jahur Mia Vs The State

Gauhati High Court · AIR 1954 Guw 169 : (1954) CriLJ 1297

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts26 Apr 1953

Sonaulla Sheikh and Others Vs Sulochana Choudhury and Others

Gauhati High Court · (1953) 04 GAU CK 0004

Civil Procedure Code, 1908 (CPC) — Section 47Goalpara Tenancy Act, 1929 — Section 125, 165

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High Courts25 Apr 1953

Manipur State Vs Naosekpam Nimai Singh and Another

Gauhati High Court · AIR 1953 Guw 7 : (1954) CriLJ 183

Penal Code, 1860 (IPC) — Section 302

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High Courts16 Apr 1953Allowed

Chandra Mohan Saha and Another Vs Union of India (UOI) and Another

Gauhati High Court · AIR 1953 Guw 193

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 41 Rule 23, Order 43 Rule 1, 115, 79Railways Act, 1890 — Section 3, 3(6), 80

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High Courts16 Apr 1953

Muksud Ali Vs Sajan Ali

Gauhati High Court · AIR 1953 Guw 8 : (1953) CriLJ 1536

Penal Code, 1860 (IPC) — Section 426, 427, 447

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High Courts10 Apr 1953

Ramesh Chandra Bora Vs Bank of Assam Ltd. and Others

Gauhati High Court · (1953) 04 GAU CK 0010

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Stamp Act, 1899 — Article 1, 35, 36, 61

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High Courts09 Apr 1953

Pran Gobinda Roy Vs Birendra Ch. Roy

Gauhati High Court · AIR 1953 Guw 3 : (1953) CriLJ 1479

Penal Code, 1860 (IPC) — Section 380, 448

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High Courts30 Mar 1953Dismissed

Bhairabendra Narayan Bhup Vs State of Assam

Gauhati High Court · AIR 1953 Guw 162

Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 299Specific Relief Act, 1877 — Section 42

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High Courts23 Mar 1953

Khundrakpam Muhon Singh Vs Haorungbam Amujao Singh

Gauhati High Court · AIR 1954 Manipur 5

Civil Procedure Code, 1908 — Order 2 Rule 3Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3

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High Courts16 Mar 1953Dismissed

Jitendra Narayan Deb and Others Vs The State of Assam

Gauhati High Court · AIR 1953 Guw 159

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2)(d), 151Constitution of India, 1950 — Article 226

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High Courts16 Mar 1953Dismissed

Jitendra Narayan Deb and Others Vs State of Assam

Gauhati High Court · AIR 1953 Guw 159

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2), 151Constitution of India, 1950 — Article 133

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High Courts12 Mar 1953

Ramesh Chandra Malakar Vs The State

Gauhati High Court · AIR 1953 Guw 7 : (1953) CriLJ 1516

Penal Code, 1860 (IPC) — Section 304, 325

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High Courts11 Mar 1953Dismissed

Assam Fisheries Farms and Industries Ltd. Vs The Development Commissioner and Others

Gauhati High Court · AIR 1953 Guw 155

Constitution of India, 1950 — Article 226

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High Courts11 Mar 1953

Suroj Mia and Others Vs Abdul Majid

Gauhati High Court · AIR 1953 Guw 6 : (1953) CriLJ 1504

Penal Code, 1860 (IPC) — Section 494

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High Courts06 Mar 1953Dismissed

The Assam Company Ltd. Vs The State of Assam and Others

Gauhati High Court · AIR 1953 Guw 177

Assam Land (Requisition and Acquisition) Act, 1948 — Section 2, 3, 3(1)Constitution of India, 1950 — Article 19(1), 226, 31, 31(2), 31AGovernment of India Act, 1935 — Section 104

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