High Courts06 Mar 1953Partly Allowed
Ghanasyam Das and Others Vs State and Others
Gauhati High Court · AIR 1953 Guw 170
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 296
COURT ARCHIVE
Gauhati High Court judgments, 1953
82 judgments · page 4 of 5
High Courts06 Mar 1953Dismissed
Sandhiram Mahajan and Others Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1953 Guw 168
Assam Forest Manual Rules — Rule 3Assam Forest Regulations, 1891 — Section 34(2), 35(2), 72Assam General Clauses Act, 1915 — Section 15
High Courts04 Mar 1953
Asar Ali and Others Vs The State
Gauhati High Court · AIR 1954 Guw 27 : (1954) CriLJ 40
Penal Code, 1860 (IPC) — Section 302, 34, 396
High Courts03 Mar 1953
Kissenlal Agarwalla Vs Nagarmal Agarwalla and Others
Gauhati High Court · AIR 1954 Guw 83 : (1954) CriLJ 721
Penal Code, 1860 (IPC) — Section 147, 379, 426, 448
High Courts24 Feb 1953
Khagendra Nath Barbora Vs The State
Gauhati High Court · AIR 1954 Guw 62 : (1954) CriLJ 381
Penal Code, 1860 (IPC) — Section 79
High Courts23 Feb 1953
Nripendra Kumar Ray Vs Kularam Das and Another
Gauhati High Court · (1953) 02 GAU CK 0010
Assam Adhiars Protection and Regulation Act, 1948 — Section 9Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts19 Feb 1953
Dimbeswar Datta and Others Vs Deputy Commr. Sibsagar and Another
Gauhati High Court · AIR 1954 Guw 159
Defence of India Rules, 1962 — Rule 75(A)(1)Land Acquisition Act, 1894 — Section 36(2)
High Courts16 Feb 1953
Raj Mohan Das Vs Mirzamal Agarwalla
Gauhati High Court · (1953) 02 GAU CK 0012
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 42 Rule 1Limitation Act, 1963 — Section 12, 5
High Courts11 Feb 1953
Mrs. Suprava Deb Roy Vs State of Assam and Others
Gauhati High Court · AIR 1953 Guw 157
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64
High Courts10 Feb 1953
Union of India (UOI) Vs The Bank of the East Ltd. and Others
Gauhati High Court · (1953) 02 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 130, 175, 175(3)Limitation Act, 1963 — Article 85
High Courts10 Feb 1953
Anil Kumar Biswas Vs The Deputy Commissioner and Others
Gauhati High Court · AIR 1954 Guw 86
Assam Municipal Act, 1956 — Section 13F, 13H, 17Constitution of India, 1950 — Article 226
High Courts10 Feb 1953
Asrob Ali Laskar and Others Vs Manuhar Ali Majumdar and Others
Gauhati High Court · AIR 1954 Guw 168
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 151
High Courts06 Feb 1953
Safu Mia and Others Vs The State
Gauhati High Court · AIR 1954 Guw 57 : (1954) CriLJ 358
Penal Code, 1860 (IPC) — Section 141, 147, 149, 436, 438
High Courts06 Feb 1953
Bamasundari Debi and Others Vs Collector of Darrang
Gauhati High Court · AIR 1953 Guw 143
Assam Land (Requisition and Acquisition) Act, 1948 — Section 8(1)Constitution of India, 1950 — Article 226
High Courts03 Feb 1953
Nalini Kumar Dey and Another Vs State of Tripura
Gauhati High Court · AIR 1953 Guw 4 : (1953) CriLJ 1490
Criminal Procedure Code, 1898 (CrPC) — Section 200, 438
High Courts03 Feb 1953
JESRAJ JIWANRAM Vs COMMISSIONER OF Income Tax, ASSAM.
Gauhati High Court · AIR 1954 Guw 49 : (1953) 24 ITR 245
Income Tax Act, 1961 — Section 23
High Courts30 Jan 1953
Sabaru Ram Izardar Vs The State of Assam and Others
Gauhati High Court · AIR 1953 Guw 137
Assam Land Revenue Manual — Rule 190, 190A, 9, 155Constitution of India, 1950 — Article 226
High Courts30 Jan 1953
Dalbahadur Chetri and Another Vs The State
Gauhati High Court · AIR 1954 Guw 60 : (1954) CriLJ 373
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 1953
Mt. Hamida Khatoon Vs Shibananda Bhandari and Others
Gauhati High Court · (1953) 01 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Section 151Transfer of Property Act, 1882 — Section 105, 106, 107
High Courts21 Jan 1953Dismissed
Mahboob Khan Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1953 Guw 145
Assam Municipal Act, 1923 — Section 291Constitution of India, 1950 — Article 19(1), 226