Gauhati High Court Judgments 1958

High Courts23 Dec 1958Dismissed

Biresh Misra Vs Ram Nath Sarma and Others

Gauhati High Court · AIR 1959 Guw 139

Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 131Representation of the People Act, 1951 — Section 100(1), 123(2), 123(4), 123(6), 123(7)

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High Courts22 Dec 1958Dismissed

Kesarichand Jaisukhlal Vs Shilong Banking Corporation Ltd.

Gauhati High Court · AIR 1959 Guw 162

Banking Companies Act, 1949 — Section 45D, 45OContract Act, 1872 — Section 63Limitation Act, 1908 — Article 57, 64, 85

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High Courts11 Dec 1958

Gauhati Bank Ltd. Vs Rajendra Nath Majindar Barua and Another

Gauhati High Court · AIR 1959 Guw 167

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60Transfer of Property Act, 1882 — Section 130

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High Courts11 Dec 1958Dismissed

Indreswar Handique Vs Union of India (UOI) and Others

Gauhati High Court · AIR 1959 Guw 112

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High Courts05 Dec 1958

The State Vs Hussain Mirdha and Others

Gauhati High Court · AIR 1960 Guw 45 : (1960) CriLJ 320

Child Marriage Restraint Act, 1929 — Section 8

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High Courts03 Dec 1958

Haripada Gupta Vs The State

Gauhati High Court · (1959) CriLJ 1025

Penal Code, 1860 (IPC) — Section 29

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High Courts28 Nov 1958Dismissed

Biswanath Singh Vs Additional Chief Engineer (R. and B.) Wing P.W.D. and Others

Gauhati High Court · AIR 1959 Guw 169

Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 8Northern India Ferries Rules — Rule 19

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High Courts25 Nov 1958

Benoy Kumar Chakrabarty Vs State of Assam and Others

Gauhati High Court · AIR 1959 Guw 171

Motor Vehicles Act, 1939 — Section 56(4), 60, 64, 64(1)

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High Courts24 Nov 1958Dismissed

Bindu Nath Chaudhury Vs The State of Assam and Others

Gauhati High Court · AIR 1959 Guw 118

Constitution of India, 1950 — Article 226, 311

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High Courts24 Sept 1958

Asad Ali Tahsildar Vs Answar Ali

Gauhati High Court · (1959) CriLJ 1216

Evidence Act, 1872 — Section 92Penal Code, 1860 (IPC) — Section 417

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High Courts15 Sept 1958

Laisram Chandramani Singh and Others Vs The Union of India (UOI)

Gauhati High Court · (1959) CriLJ 1452

Constitution of India, 1950 — Article 131, 134General Clauses Act, 1897 — Section 24Penal Code, 1860 (IPC) — Section 115, 307, 326, 447, 452

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High Courts12 Sept 1958Dismissed

Raimohan Nath Vs The General Manager, N.E.F. Rly. and Another

Gauhati High Court · AIR 1959 Guw 120

Constitution of India, 1950 — Article 311(2)Railway Establishment Code — Rule 148

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High Courts11 Sept 1958

Md. Kashim Mia Vs Administration of Manipur

Gauhati High Court · (1959) CriLJ 1131

Penal Code, 1860 (IPC) — Section 420

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High Courts02 Sept 1958Dismissed

Jagadindra Nath Gupta Vs Inspector General of Assam Rifles and Others

Gauhati High Court · AIR 1959 Guw 134

Constitution of India, 1950 — Article 311, 311(2)

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High Courts29 Aug 1958Dismissed

Ka Ron Lanong Vs The State of Assam

Gauhati High Court · AIR 1959 Guw 75

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 10, 213, 31, 32, 56

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High Courts28 Aug 1958

The Commissioner of Income Tax Vs Ramchandra Lachminarayan

Gauhati High Court · AIR 1959 Guw 123

Income Tax Act, 1922 — Section 25A, 26A

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High Courts28 Aug 1958Dismissed

Tazuddin Ahmed Vs Dhaniram Talukdar

Gauhati High Court · AIR 1959 Guw 128

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 101, 102, 103, 104Representation of the People Act, 1951 — Section 100(1), 116A(2), 25, 57

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High Courts28 Aug 1958Allowed