High Courts02 Apr 1958
Wilson Reade Vs C.S. Booth and Others
Gauhati High Court · (1958) 04 GAU CK 0007
Constitution of India, 1950 — Article 132, 2, 332, 342, 366Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 81
COURT ARCHIVE
Gauhati High Court judgments, 1958
86 judgments · page 4 of 5
High Courts13 Mar 1958
Surath Chandra Vs The State
Gauhati High Court · AIR 1961 Guw 19 : (1961) CriLJ 227
Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 342Police Act, 1861 — Section 34
High Courts07 Mar 1958
C.E. Mc Intosh Vs Nirmal Chandra Sur and Another
Gauhati High Court · AIR 1958 Guw 114 : (1958) CriLJ 1132
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144PLANTATIONS LABOUR ACT, 1951 — Section 16
High Courts03 Mar 1958
River Steam Navigation Co. Ltd. and Another Vs Milapchand Hiralal Firm
Gauhati High Court · AIR 1958 Guw 115
Carriers Act, 1865 — Section 6, 9Contract Act, 1872 — Section 151, 152
High Courts27 Feb 1958Dismissed
Subhas Chandra Deb Vs Subhashini Deb and Another
Gauhati High Court · AIR 1959 Guw 25
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17, Order 21 Rule 17(1), Order 21 Rule 17(2)
High Courts24 Feb 1958
Abdul Ali Mia Vs Abdulla and Another
Gauhati High Court · AIR 1959 Guw 26 : AIR 1958 Guw 26 : (1959) CriLJ 740
Penal Code, 1860 (IPC) — Section 420
High Courts24 Feb 1958
Thangjam Vs Union Territory
Gauhati High Court · (1959) CriLJ 211
Arms Act, 1959 — Section 19, 29Criminal Procedure Code, 1898 (CrPC) — Section 10, 412
High Courts24 Feb 1958
Dr. Niranjam Bhattacharjee Vs Manipur Administration
Gauhati High Court · AIR 1958 Guw 33 : (1958) CriLJ 1325
Criminal Procedure Code, 1898 (CrPC) — Section 167, 344, 54, 55, 61Prisoners Act, 1900 — Section 37
High Courts18 Feb 1958
Gauhati Bank Ltd. Vs Santiramjan Das Gupta
Gauhati High Court · AIR 1958 Guw 79
Banking Companies (Amendment) Act, 1953 — Section 45D, 45D(6), 45T, 45T(2)Civil Procedure Code, 1908 (CPC) — Section 38Companies Act, 1956 — Section 153
High Courts17 Feb 1958Dismissed
Ramesh Chandra Das Vs Atul Chandra Sarkar
Gauhati High Court · AIR 1959 Guw 22
Transfer of Property Act, 1882 — Section 105, 111, 40
High Courts12 Feb 1958
Nahorkutia Tea Estate Vs State of Assam and Others
Gauhati High Court · AIR 1958 Guw 66
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 5A(1), 5A(2), 6
High Courts12 Feb 1958
Mt. Banarashi Agarwall Vs Sankarlal Agarwalla and Another
Gauhati High Court · (1958) 02 GAU CK 0006
High Courts07 Feb 1958
Dinaram Chutiya and Others Vs Divisional Manager, Kakajan Tea Estate
Gauhati High Court · AIR 1958 Guw 77
Constitution of India, 1950 — Article 226, 227Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 17(1), 2
High Courts07 Feb 1958
Subedar Durgey Thapa Vs Madhab Prasad Regmi
Gauhati High Court · (1958) 02 GAU CK 0003
Administrator Generals Act, 1913 — Section 31, 32Constitution of India, 1950 — Article 227Shillong Administered Areas Administration of Justice and Police Rules — Rule 36
High Courts30 Jan 1958
Mt. Alifannessa Vs Ali Akbar
Gauhati High Court · (1958) 01 GAU CK 0010
Limitation Act, 1963 — Section 26
High Courts30 Jan 1958
Haisnam Baruniton Singh Vs Thokchom Ningol Haisnam Ongbi Bhani Devi and Others
Gauhati High Court · AIR 1959 Guw 20 : (1959) CriLJ 493
Constitution of India, 1950 — Article 14, 15, 25, 372
High Courts30 Jan 1958
Mahaluxmi Bank Ltd. Vs Kamakhyalal Goenka and Others
Gauhati High Court · (1958) 01 GAU CK 0005
Cantonments Act, 1924 — Section 3Companies Act, 1956 — Section 153Evidence Act, 1872 — Section 68, 70
High Courts29 Jan 1958Allowed
Union of India (UOI) Vs Durgadutta Biswanath and Others
Gauhati High Court · (1958) 01 GAU CK 0003
Companies Act, 1956 — Section 171English Companies Act — Section 177Partnership Act, 1932 — Section 69, 69(2)
High Courts27 Jan 1958
Malik Md. Zahir Ahmed Vs Superintendent of Central Excise and Others
Gauhati High Court · AIR 1960 Guw 207
Central Excise Rules, 1944 — Rule 178(3A), 52Central Excises and Salt Act, 1944 — Section 3, 35, 36, 37, 40Constitution of India, 1950 — Article 226
High Courts27 Jan 1958
Habibur Rahman Khan Vs The State
Gauhati High Court · AIR 1958 Guw 139 : (1958) CriLJ 1295
Passports (Entry into India) Act, 1920 — Section 3(3)