High Courts30 Dec 1959
Yomphung Vs Phungkhayei
Gauhati High Court · AIR 1960 Manipur 49
Civil Procedure Code, 1908 — Section 100, 11Civil Procedure Code, 1908 (CPC) — Section 100, 11
COURT ARCHIVE
Gauhati High Court judgments, 1959
59 judgments · page 1 of 3
High Courts17 Dec 1959
Dipankar Bhattacharyya Vs Union Territory of Tripura
Gauhati High Court · AIR 1960 Guw 25 : (1960) CriLJ 1141
Constitution of India, 1950 — Article 205, 246, 265
High Courts14 Dec 1959Allowed
Narendra Kumar Das and Others Vs The Appellate Board, Transport and Others
Gauhati High Court · (1959) 12 GAU CK 0002
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 133, 46, 47, 48, 48(3)Road Traffic Act, 1930 — Section 81
High Courts05 Dec 1959Allowed
N.M. Bawri and Another Vs Income Tax Officer and Others
Gauhati High Court · AIR 1960 Guw 159
Constitution of India, 1950 — Article 226Finance Act, 1956 — Section 16(1), 2(2)Income Tax Act, 1922 — Section 22(2), 22(4), 23(2), 23(4), 23(5)
High Courts05 Dec 1959
Hardeodas Jagannath Vs Income Tax Officer, Shillong, and Others
Gauhati High Court · AIR 1960 Guw 162 : (1961) 43 ITR 562
Constitution of India, 1950 — Article 14, 19, 226, 227
High Courts03 Dec 1959
Haomom Ibomcha Singh Vs Manipur State Transport Authority at Imphal
Gauhati High Court · AIR 1960 Manipur 36
Motor Vehicles Act, 1939 — Section 44(2), 44(2), 47, 47, 57(5)
High Courts03 Dec 1959Allowed
Md. Jaber Ali Vs Adar Rahman and Others
Gauhati High Court · (1959) 12 GAU CK 0001
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 47 Rule 1, Order 9 Rule 9, 144, 148
High Courts02 Dec 1959
INDUSTRIAL STORES AND AGENCY CO. Vs COMMISSIONER OF Income Tax, ASSAM, MANIPUR AND TRIPURA.
Gauhati High Court · AIR 1960 Guw 107 : (1960) 40 ITR 364
Income Tax Act, 1961 — Section 33B, 66(1)
High Courts30 Nov 1959
Nabadwip Chandra Roy Vs Commissioner of Income Tax Assam
Gauhati High Court · (1962) 44 ITR 591
Income Tax Act, 1961 — Section 10, 4, 66, 7
High Courts19 Nov 1959Allowed
Mahamud Ali Majumdar Vs Brikodar Nath Nath and Others
Gauhati High Court · (1959) 11 GAU CK 0001
Transfer of Property Act, 1882 — Section 10, 14, 40, 54
High Courts16 Nov 1959
Surangmali Punamchand Surana Vs Commissioner of Income Tax, Assam, Tripura, Manipur
Gauhati High Court · AIR 1960 Guw 129 : (1960) 40 ITR 360
Income Tax Act, 1961 — Section 10, 2, 4, 66
High Courts11 Sept 1959
Ananta Kumar Deb Sarma and Others Vs Priyotosh Nandy
Gauhati High Court · AIR 1960 Guw 14 : (1960) CriLJ 408
Penal Code, 1860 (IPC) — Section 253, 342, 354, 380, 454
High Courts08 Sept 1959
Sudhindra Kumar Deb Vs Gopika Ranjan Datta
Gauhati High Court · AIR 1960 Guw 55 : (1960) CriLJ 458
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 19, 193, 20, 228
High Courts02 Sept 1959Dismissed
Indian Tea Employees Union and Another Vs Manager, Kathal Tea Estate and Another
Gauhati High Court · (1959) 09 GAU CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 17, 2
High Courts21 Aug 1959
Chowkchand Balabux Vs Commissioner of Income Tax, Assam, Tripura and Manipur
Gauhati High Court · AIR 1960 Guw 187 : (1961) 41 ITR 465
Income Tax Act, 1961 — Section 37, 66
High Courts11 Aug 1959
Ramlal Onkarmal Vs Commissioner of Income Tax, Assam
Gauhati High Court · (1962) 44 ITR 578
Income Tax Act, 1961 — Section 13, 23, 24, 31, 33
High Courts08 Aug 1959
Deity Lainingthou IPureiromba of Lamlai Vs Chief Commissioner of Manipur
Gauhati High Court · AIR 1960 Manipur 20
Assam Land Revenue Manual — Rule 57, 57Constitution of India, 1950 — Article 19, 19, 226, 226, 31, 31
High Courts31 Jul 1959Dismissed
J.N. Bowri Vs The Official Liquidator S.N.K. Bhattacharjee and Sons (Private) Ltd. and Another
Gauhati High Court · (1959) 07 GAU CK 0008
Companies Act, 1956 — Section 202, 483
High Courts30 Jul 1959
Lunkhothang Mangru and Another Vs Mochom Anal Thumbol Anal
Gauhati High Court · (1960) CriLJ 1643
Penal Code, 1860 (IPC) — Section 341, 384, 447
High Courts28 Jul 1959Allowed
Cachar Cha Sramik Union and Another Vs Manager, Majhegram Tea Estate
Gauhati High Court · AIR 1960 Guw 123
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 15, 20, 20(2), 3, 5(1)