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
COURT ARCHIVE
Gauhati High Court judgments, 1959
69 judgments · page 2 of 4
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)
High Courts22 Jul 1959Allowed
Pashupati Banerjee Vs Deputy Chief Engineer (North), North East Frontier Rly. and Others
Gauhati High Court · (1959) 07 GAU CK 0005
Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 240(3)Government of India Rules — Rule 638
High Courts18 Jul 1959Dismissed
Murlidhar Jalan Vs Income Tax Officer, Dibrugarh
Gauhati High Court · (1959) 07 GAU CK 0010
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(1)(d)
High Courts18 Jul 1959Allowed
Rasiklal Ghose and Sons Vs Inspector of Drugs and Others
Gauhati High Court · (1959) 07 GAU CK 0009
Assam Drugs (Control) Rules, 1945 — Rule 128, 4(3), 59, 60, 61Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 19(6)Drugs and Cosmetics Act, 1940 — Section 18, 33, 33(1)
High Courts09 Jul 1959
Ngasepam Ibotombi Singh Vs Wahengbam Ibohal Singh
Gauhati High Court · AIR 1960 Manipur 16
Civil Procedure Code, 1908 — Order 20 Rule 4, Order 6 Rule 2, 100, 101Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 6 Rule 2, 100, 101Limitation Act, 1908 — Article 142, 142, 144, 144
High Courts07 Jul 1959
Khotingsei, Chief Vs Alembou
Gauhati High Court · AIR 1960 Manipur 9
Manipur (Courts) Act, 1955 — Section 39, 39, 39(3)(a), 39(3)(a)
High Courts07 Jul 1959Allowed
Amjad Ali and Others Vs Nazmut Haque
Gauhati High Court · (1959) 07 GAU CK 0004
Penal Code, 1860 (IPC) — Section 171E, 171F
High Courts03 Jul 1959Dismissed
N.N. Chakravarty, I. A. S. (Retd.) Vs State of Assam and Others
Gauhati High Court · (1959) 07 GAU CK 0002
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 33C, 7
High Courts23 Jun 1959
Hidangmayum Achou Sarma Vs Union Territory of Manipur
Gauhati High Court · AIR 1960 Manipur 18
Civil Procedure Code, 1908 — Order 41 Rule 1Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Section 2(5), 2(5), 26, 26
High Courts22 Jun 1959
Management of Tocklai Experimental Station Vs State of Assam and Others
Gauhati High Court · (1959) 06 GAU CK 0010
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 11, 15
High Courts15 Jun 1959Allowed
Jatinga Valley Tea Co. Ltd. Vs State of Assam and Another
Gauhati High Court · (1959) 06 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Section 80Northern India Ferries Act, 1878 — Section 13, 14, 15, 20, 25
High Courts10 Jun 1959
Promode Ranjan Saha and Another Vs The State
Gauhati High Court · (1960) CriLJ 404
Penal Code, 1860 (IPC) — Section 161, 165A, 342
High Courts08 Jun 1959Dismissed
Ajoy Kumar Mukherjee Vs Local Board of Barpeta and Others
Gauhati High Court · AIR 1959 Guw 221
Assam Local Self-Government Act, 1953 — Section 62Constitution of India, 1950 — Article 14, 19, 245, 246
High Courts08 Jun 1959
Mahesh Chandra Acharya Vs Krishna Chandra Rudrapal and Others
Gauhati High Court · (1960) CriLJ 117
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 145(1), 145(4), 145(5)
High Courts08 Jun 1959
Suresh Chandra Bhowmik Vs Haridas Dev Nath and Others
Gauhati High Court · (1960) CriLJ 120
Penal Code, 1860 (IPC) — Section 143, 427, 447, 71
High Courts08 Jun 1959
The Surma Match and Industries (Private) Ltd. Vs Commissioner of Taxes
Gauhati High Court · (1959) 06 GAU CK 0003
Assam Sales Tax Act, 1947 — Section 15, 15(1), 2, 2(12), 3(1)AAssam Sales Tax Rules, 1947 — Rule 80, 80(2)Constitution of India, 1950 — Article 286, 286(1), 286(2)
High Courts08 Jun 1959Allowed
Prabhat Chandra Deka Vs K.C. Barua and Others
Gauhati High Court · (1959) 06 GAU CK 0002
Assam Land (Requisition and Acquisition) Act, 1948 — Section 18, 2, 3, 3(1), 3(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 90Constitution of India, 1950 — Article 226