High Courts28 Dec 1957
Thounaojam Ningol Indrani Devi and Others Vs Gurumayum Ningol Mainu Devi and Others
Gauhati High Court · (1959) CriLJ 743
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 147
COURT ARCHIVE
Gauhati High Court judgments, 1957
59 judgments · page 1 of 3
High Courts23 Dec 1957
Mahendra Singh and Others Vs The State
Gauhati High Court · AIR 1960 Guw 206 : (1960) CriLJ 1420
Penal Code, 1860 (IPC) — Section 352, 353, 379
High Courts18 Dec 1957
Abdul Jalil Choudhury Vs Rathindra Nath Sen
Gauhati High Court · AIR 1958 Guw 51
Criminal Procedure Code, 1898 (CrPC) — Section 107, 133Representation of the People Act, 1951 — Section 117, 123, 123(2), 123(2)(A), 123(3)
High Courts12 Dec 1957
Sri Narsing Bigraha and Another Vs Pramatha Chandra Das
Gauhati High Court · (1957) 12 GAU CK 0004
Assam Urban Areas Rent Control Act, 1972 — Section 6, 6(1), 6(4), 6(5), 9Civil Procedure Code, 1908 (CPC) — Section 92
High Courts10 Dec 1957Dismissed
Sarju Kairi and Others Vs Panchananda Sarma and Another
Gauhati High Court · AIR 1959 Guw 15
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 108Limitation Act, 1908 — Article 142, 144
High Courts04 Dec 1957
Sudhir Ch. Nag for and on behalf of his minor brother, Sukrit Ch. Nag Vs State of Assam
Gauhati High Court · (1957) 12 GAU CK 0007
Assam Education Department Selection Rules, 1981 — Rule 33, 51, 52Constitution of India, 1950 — Article 14, 15, 15(1), 226, 5
High Courts02 Dec 1957
Bank of the East (1927) Ltd. Vs State of Assam and Another
Gauhati High Court · (1957) 12 GAU CK 0003
Transfer of Property Act, 1882 — Section 130, 131, 3
High Courts27 Nov 1957
Boroji Munipurini Vs The State of Assam and Others
Gauhati High Court · (1957) 11 GAU CK 0006
Assam Land and Revenue Regulation, 1886 — Section 151, 154, 154(1), 3, 34Assam Land Revenue Settlement Rules — Rule 18(3)Burma Land Revenue Act, 1876 — Section 6
High Courts26 Nov 1957
Harendra Kumar Mazumdar Vs Divisional Forest Officer, Lakhimpur Division and Others
Gauhati High Court · AIR 1958 Guw 9
Constitution of India, 1950 — Article 226
High Courts18 Nov 1957
Prafulla Ch. Chakravarty and Others Vs Manager, Dewan Tea Estate
Gauhati High Court · AIR 1958 Guw 12
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 20, 20(1), 20(3), 20(4), 3
High Courts12 Nov 1957
Jagannath Prosad Jayaswal Vs Ramprosad Jayaswal
Gauhati High Court · AIR 1958 Guw 15
Civil Procedure Code, 1908 — Order 38 Rule 6, Order 41 Rule 1, 145Civil Procedure Code, 1908 (CPC) — Order 38 Rule 6, Order 41 Rule 1, 145Stamp Act, 1899 — Section 36, 36
High Courts12 Nov 1957
Ka Dellisibon Synteng Nongdhar Vs The Durbar of the Lyngdoh of Mawphlang Lyngdoship and Another
Gauhati High Court · AIR 1958 Guw 33
High Courts11 Nov 1957
Amjad Ali Vs B.C. Barua and Others
Gauhati High Court · AIR 1958 Guw 17
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Representation of the People Act, 1951 — Section 79, 80, 81, 82, 98
High Courts05 Sept 1957
The State Vs U Pius Lyngdoh Rina and Others
Gauhati High Court · AIR 1960 Guw 43 : (1960) CriLJ 319
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts03 Sept 1957
State of Manipur (now Union Territory) Vs Chunilal Saraogi and Another
Gauhati High Court · (1958) CriLJ 1487
Criminal Procedure Code, 1898 (CrPC) — Section 417Essential Commodities Act, 1955 — Section 3, 7
High Courts03 Sept 1957
Heikrujam Ibobi Singh and Another Vs Manipur Administration (Prosecutor)
Gauhati High Court · (1959) CriLJ 741
Criminal Procedure Code, 1898 (CrPC) — Section 498
High Courts20 Aug 1957
H.G. Henson and Others Vs M. Sultan, Deputy Commissioner and Another
Gauhati High Court · (1957) 08 GAU CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20, 20(2), 4(1), 5(2)
High Courts09 Aug 1957
Union Territory of Tripura Vs Marfat Ali and Others
Gauhati High Court · AIR 1958 Guw 26 : (1958) CriLJ 973
Penal Code, 1860 (IPC) — Section 302, 403
High Courts08 Aug 1957
Beni Lal Saha and Others Vs Pranab Kumar Sen, Inspector, Central Excise Preventive
Gauhati High Court · AIR 1958 Guw 22 : (1958) CriLJ 697
Penal Code, 1860 (IPC) — Section 177, 224, 353
High Courts07 Aug 1957
Parameswarlal Agarwalla and Another Vs On the death of Jay Narayan Jalan, his heirs Dalu Ram Jalan and Another
Gauhati High Court · (1957) 08 GAU CK 0003
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116