High Courts02 Aug 1957Dismissed
Rukmanand Ajitsaria Vs Airways (India) Ltd. and Another
Gauhati High Court · (1957) 08 GAU CK 0005
Carriers Act, 1865 — Section 7Contract Act, 1872 — Section 148, 151, 152, 23, 4
COURT ARCHIVE
Gauhati High Court judgments, 1957
59 judgments · page 2 of 3
High Courts31 Jul 1957
Bhanuram Pegu Vs The Commissioner of Hills Division and Another
Gauhati High Court · (1957) 07 GAU CK 0006
Constitution of India, 1950 — Article 227, 237, 46Eastern Bengal and Assam Excise Act, 1910 — Section 36
High Courts24 Jul 1957Allowed
Raja Bhairabendra Narayan Bhup Vs Superintendent of Taxes and Others
Gauhati High Court · AIR 1957 Guw 179 : (1958) 9 STC 60
Constitution of India, 1950 — Article 226, 286
High Courts19 Jul 1957
Sagolsem Babu Singh Vs Thiyam Mani Singh and Others
Gauhati High Court · (1959) CriLJ 56
Penal Code, 1860 (IPC) — Section 406
High Courts19 Jul 1957
Wareppam Babu Singh Vs Manipur Administration
Gauhati High Court · (1958) CriLJ 1053
Penal Code, 1860 (IPC) — Section 165A, 342
High Courts18 Jul 1957
Rivers Steam Navigation Co. Ltd. and Another Vs Radhanath Hazarika and Others
Gauhati High Court · (1957) 07 GAU CK 0004
Constitution of India, 1950 — Article 14, 19(1), 226General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 10(5), 2
High Courts12 Jul 1957
Sri Pradip Choudhury Vs State and Another
Gauhati High Court · AIR 1957 Guw 146 : (1957) CriLJ 1099
Penal Code, 1860 (IPC) — Section 19
High Courts02 Jul 1957
Dhanraj Agarwalla Vs Union of India (UOI) and Another
Gauhati High Court · (1957) 07 GAU CK 0003
Contract Act, 1872 — Section 149, 151, 152Railways Act, 1989 — Section 72Sales of Goods Act, 1930 — Section 24, 25
High Courts20 Jun 1957
Joy Sing Rajput and Another Vs Bachheraj Dugar
Gauhati High Court · AIR 1957 Guw 148 : (1957) CriLJ 1101
Penal Code, 1860 (IPC) — Section 420
High Courts18 Jun 1957
Rivers Steam Navigation Co. Ltd. and Another Vs Jalim Mulla and Another
Gauhati High Court · (1957) 06 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6Registration Act, 1877 — Section 17, 17(1), 17(2)
High Courts14 Jun 1957
Birendra Chandra De and Others Vs The State
Gauhati High Court · AIR 1957 Guw 168 : (1957) CriLJ 1231
Evidence Act, 1872 — Section 145, 157, 24, 27Penal Code, 1860 (IPC) — Section 380, 411, 414, 441, 442
High Courts07 Jun 1957
Basanta Kumar Pal and Others Vs Kamini Mohan Pal
Gauhati High Court · (1957) CriLJ 1458
Penal Code, 1860 (IPC) — Section 323
High Courts04 Jun 1957
Dasuram Mirzamall Vs Balchand Surana
Gauhati High Court · (1957) 06 GAU CK 0004
High Courts22 May 1957
Krishnapada Coomar and Co. Ltd. Vs State of Assam and Others
Gauhati High Court · (1957) 05 GAU CK 0004
Constitution of India, 1950 — Article 14, 226, 227
High Courts21 May 1957
Mohanlal Jogani Rice and Atta Mills and Others Vs Ramlal Onkarmal Firm and Others
Gauhati High Court · (1957) 05 GAU CK 0001
Negotiable Instruments Act, 1881 (NI) — Section 82, 84, 98
High Courts20 May 1957
Bhirnan Singh Chetri and Others Vs State of Assam and Others
Gauhati High Court · (1957) 05 GAU CK 0003
Assam State Road Transport Act, 1954 — Section 13, 14, 5(3)Constitution of India, 1950 — Article 226, 227, 245, 246Motor Vehicles Act, 1939 — Section 47, 55, 60
High Courts17 May 1957
Prem Chand Roy Vs The State
Gauhati High Court · AIR 1960 Guw 37 : (1960) CriLJ 317
Constitution of India, 1950 — Article 14, 254Government of India Act, 1935 — Section 107
High Courts10 May 1957
Sonapur Tea Co. Ltd. Vs Agricultural Income Tax officer and Others
Gauhati High Court · AIR 1957 Guw 151
Assam Agricultural Income Tax Act, 1939 — Section 19, 19(1), 19(2), 19(3), 2Assam Agricultural Income Tax Rules, 1939 — Rule 24, 5, 55, 67, 68Constitution of India, 1950 — Article 226, 227
High Courts08 May 1957
Mrs. Sukriti Bala Dutta Vs Hemanta Kumar Nag Choudhury and Another
Gauhati High Court · AIR 1957 Guw 153
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 25, Order 21 Rule 36, Order 21 Rule 5Registration Act, 1908 — Section 17Shillong (Execution of Decrees) Act, 1943 — Section 4
High Courts22 Apr 1957
Rameswaralal Bhuramal Vs Dwaraka Prasad Ors.
Gauhati High Court · (1957) 04 GAU CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 133, 135, 136, 344