COURT ARCHIVE

Gauhati High Court judgments, 1954

75 judgments · page 3 of 4

High Courts26 May 1954

Sagolsem Indramani Singh and Others Vs State of Manipur

Gauhati High Court · (1955) CriLJ 184

Constitution of India, 1950 — Article 13, 19General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 108A, 120B, 124A, 127, 153A

High Courts26 May 1954

Kali Kanta Choudhury and Others Vs State of Assam and Others

Gauhati High Court · (1954) 05 GAU CK 0001

Constitution of India, 1950 — Article 226

High Courts25 May 1954

U Mistir Wallang Nongseh Vs Ka Ephreban Wallang Nongseh

Gauhati High Court · AIR 1954 Guw 259 : (1954) CriLJ 1838

Penal Code, 1860 (IPC) — Section 193, 404, 408, 424

High Courts24 May 1954

Surendra Nath Kolay Vs Milan Mia Laskar

Gauhati High Court · AIR 1955 Guw 12

Civil Procedure Code, 1908 — Order 21 Rule 90, 41, 47, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 41, 47, 9

High Courts21 May 1954

Bir Bahadur and Another Vs The State

Gauhati High Court · AIR 1956 Guw 15 : (1955) CriLJ 41

Penal Code, 1860 (IPC) — Section 302, 34

High Courts20 May 1954Allowed

Council of the Institute of Chartered Accountants of India Vs Jnanendra Nath Saikia, A.C.A., Chartered Accountants

Gauhati High Court · AIR 1955 Guw 8

Chartered Accountants Act, 1949 — Section 21

High Courts20 May 1954

Kinaram Das and Others Vs The State

Gauhati High Court · AIR 1955 Guw 2 : (1955) CriLJ 57

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323

High Courts18 May 1954

Koijam Tombi Singh Vs Chanambam Ibomcha Singh

Gauhati High Court · AIR 1954 Manipur 17

Manipur Registration Rules, 1951 — Clause 1B, Clause 1BPartnership Act, 1932 — Section 11, 11, 41, 41, 48, 48

High Courts17 May 1954

Soraisem Kamini Singh Vs Chongtham Iboyaima Singh

Gauhati High Court · AIR 1954 Manipur 11

Evidence Act, 1872 — Section 17, 17, 31, 31, 95, 95Registration Act, 1908 — Section 17, 17

High Courts14 May 1954

Gauhati University Vs Sailesh Ranjan Deb

Gauhati High Court · AIR 1954 Guw 9

Civil Procedure Code, 1908 (CPC) — Section 20Government of India Act, 1935 — Section 92

High Courts14 May 1954

Madhab Chandra Das and Others Vs Regional Transport Authority and Others

Gauhati High Court · (1954) 05 GAU CK 0012

Central Motor Vehicles Rules, 1989 — Rule 27, 38, 39Constitution of India, 1950 — Article 19, 19(1), 226, 289, 38Motor Vehicles Act, 1988 — Section 42, 42(1), 42(3), 45, 46

High Courts06 May 1954

Amar Prasad Barau Vs The State of Assam and Others

Gauhati High Court · AIR 1956 Guw 81

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 144

High Courts05 May 1954

Gumanta Mohan Deb Vs Abdul Karim Mia

Gauhati High Court · (1954) CriLJ 1336

Criminal Procedure Code, 1898 (CrPC) — Section 144, 145

High Courts03 May 1954

Ashutosh Bhattacherjee Vs The State of Tripura

Gauhati High Court · (1954) CriLJ 1331

Penal Code, 1860 (IPC) — Section 106, 109, 302, 323, 324

High Courts30 Apr 1954

Kali Prosad Gupta Vs Rameswar Prosad Gupta

Gauhati High Court · AIR 1954 Manipur 22

Evidence Act, 1872 — Section 101, 101, 103, 103Transfer of Property Act, 1882 — Section 122, 122, 7, 7

High Courts29 Apr 1954

Jogesh Chandra Dutta Gupta Vs Union of India, New Delhi

Gauhati High Court · AIR 1955 Guw 17 : (1954) 6 ILR 383

Constitution of India, 1950 — Article 311, 311Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 7Government of India Act, 1935 — Section 241(2), 241(2)

High Courts27 Apr 1954

Abdul Gani and Others Vs Settlement Officer and Others

Gauhati High Court · AIR 1955 Guw 45

Constitution of India, 1950 — Article 226

High Courts27 Apr 1954

State of Assam Vs Indra Bhuyan and Another

Gauhati High Court · AIR 1955 Guw 54 : (1955) CriLJ 444

Evidence Act, 1872 — Section 26

High Courts27 Apr 1954

J.C. Medhi, Registrar, Assam High Court Vs Frank Moraes, Resident Editor, The Times of India and Others

Gauhati High Court · AIR 1954 Guw 201 : (1954) CriLJ 1609

Constitution of India, 1950 — Article 215, 226

High Courts23 Apr 1954

Collector of Darrang Vs Phani Bhusan Bose

Gauhati High Court · AIR 1954 Guw 124

Land Acquisition Act, 1894 — Section 18, 23, 28