High Courts06 Aug 1956
Santi Ranjan Das Gupta Vs Dasuram Mirzamal Firm
Gauhati High Court · (1956) 08 GAU CK 0001
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 34, 91, 92Specific Relief Act, 1963 — Section 31
COURT ARCHIVE
Gauhati High Court judgments, 1956
75 judgments · page 2 of 4
High Courts02 Aug 1956Dismissed
Katai Mia and Others Vs Sukhamayee Chaudhurani
Gauhati High Court · AIR 1959 Guw 60
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 107, 117, 53A
High Courts25 Jul 1956
Bharat Automobiles Vs State of Assam
Gauhati High Court · AIR 1957 Guw 1 : (1957) 8 STC 537
Constitution of India, 1950 — Article 14, 301, 303, 304Government of India Act, 1935 — Section 297
High Courts24 Jul 1956
Aheibam Gokulchand Singh Chaoba Singh Vs State of Manipur and Another
Gauhati High Court · (1957) CriLJ 1428
Penal Code, 1860 (IPC) — Section 409
High Courts20 Jul 1956
Tinsukia Municipal Board and Another Vs Harikissen Lohia and Others
Gauhati High Court · (1956) 07 GAU CK 0006
Limitation Act, 1963 — Article 109, 113, 120Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 7
High Courts18 Jul 1956
Naga Kachari Vs The State
Gauhati High Court · AIR 1956 Guw 187 : (1956) CriLJ 1394
Penal Code, 1860 (IPC) — Section 302
High Courts16 Jul 1956Allowed
Ramesh Chandra Dey Vs The State of Assam and Others
Gauhati High Court · AIR 1956 Guw 177 : (1957) 8 STC 384
Constitution of India, 1950 — Article 19, 226, 286
High Courts06 Jul 1956Dismissed
Md. Azizul Haque Chaudhury and Another Vs Debendra Kumar Pal
Gauhati High Court · AIR 1959 Guw 57
Registration Act, 1908 — Section 17, 2(7), 49Transfer of Property Act, 1882 — Section 106, 107
High Courts28 Jun 1956Dismissed
Firm Radhakishen Bhagwati Prasad Vs Union of India (UOI)
Gauhati High Court · AIR 1959 Guw 98
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 101, 102, 103, 104, 114Railways Act, 1890 — Section 72, 80
High Courts21 Jun 1956
Promode Ranjan Roy Vs The State
Gauhati High Court · AIR 1956 Guw 186 : (1956) CriLJ 1393
Railways Act, 1989 — Section 112, 113
High Courts12 Jun 1956
Sylhet Co-operative Central Bank Ltd. Vs Dhirendra Nath De
Gauhati High Court · (1956) 06 GAU CK 0002
Assam Co-operative Societies Act, 1949 — Section 7Constitution of India, 1950 — Article 132, 366, 367, 372, 395General Clauses Act, 1897 — Section 6
High Courts11 Jun 1956Dismissed
Durga Prasad Goenka Vs Rameswar Goenka
Gauhati High Court · AIR 1959 Guw 54
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 537
High Courts11 Jun 1956
Safiullah Vs Ram Labhaya and Commissioner come Tax
Gauhati High Court · (1956) 06 GAU CK 0001
Income Tax Act, 1922 — Section 13, 23(2), 66(2)
High Courts30 May 1956
Delhi Mistanna Bhandar Vs State of Assam
Gauhati High Court · AIR 1957 Guw 31 : (1957) 8 STC 258
Assam Sales Tax Act, 1947 — Section 32
High Courts23 May 1956
Sristikar Dowarah and Others Vs A.N. Kidwai and Others
Gauhati High Court · AIR 1956 Guw 142
Assam Revenue Tribunal (Transfer of Powers) Act, 1948 — Section 100, 2, 3(3), 5, 99Eastern Bengal and Assam Excise Act, 1910 — Section 9, 9General Clauses Act, 1897 — Section 4(13)
High Courts21 May 1956
Maidhandas Agarwalla Vs Sricharan Barua
Gauhati High Court · AIR 1956 Guw 170 : (1956) CriLJ 1283
Penal Code, 1860 (IPC) — Section 161, 193, 211
High Courts21 May 1956
Sahadat Ali Jotdar Vs The State
Gauhati High Court · AIR 1957 Guw 35 : (1957) CriLJ 349
Penal Code, 1860 (IPC) — Section 403, 411, 414
High Courts25 Apr 1956Allowed
Hranga of First Assam Rifles Vs Nui of Kulikawan
Gauhati High Court · AIR 1959 Guw 7
Limitation Act, 1908 — Section 5Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 30, 46, 6
High Courts11 Apr 1956
Maheswar Bharali Vs The State of Assam and Another
Gauhati High Court · (1956) 04 GAU CK 0003
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4, 5A, 5A(2), 6
High Courts10 Apr 1956
Nani Gopal Bhattacharjee Vs Smt. Rani Ujjala Debi and others
Gauhati High Court · (1956) 04 GAU CK 0004
Transfer of Property Act, 1882 — Section 106