High Courts08 Jun 1959
Julu Mia Vs Golam Hussain
Gauhati High Court · (1960) CriLJ 119
Criminal Procedure Code, 1898 (CrPC) — Section 133, 133(1), 135, 137, 137(1)
COURT ARCHIVE
Gauhati High Court judgments, 1959
69 judgments · page 3 of 4
High Courts29 May 1959
Thokchom Nabakumar Singh Vs Mayengbam Haridas Singh
Gauhati High Court · AIR 1960 Manipur 11
Evidence Act, 1872 — Section 101, 101, 104, 104, 92, 92
High Courts27 May 1959
Atar Khan Vs The State
Gauhati High Court · AIR 1960 Guw 109 : (1960) CriLJ 891
Penal Code, 1860 (IPC) — Section 188
High Courts26 May 1959
Prafulla Chandra Chakravarty and Others Vs Manager, Dewan Tea Estate and Another
Gauhati High Court · (1959) 05 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 20, 3, 5, 5(2)
High Courts19 May 1959
State Vs Maibam Bidhu Singh and Others
Gauhati High Court · (1959) 05 GAU CK 0001
Penal Code, 1860 (IPC) — Section 109, 193, 299, 302, 304
High Courts18 May 1959
Nijamuddin Mia and Another Vs Abdulhei Mia
Gauhati High Court · (1959) CriLJ 303
Penal Code, 1860 (IPC) — Section 41, 447
High Courts12 May 1959Dismissed
Gopal Das Sindhi and Others Vs The State and Another
Gauhati High Court · AIR 1959 Guw 231 : (1959) CriLJ 1408
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(3), 192, 251A
High Courts06 May 1959Dismissed
Tea Producing Co. of India Ltd. Vs Shri Ram Labhaya, Industrial Tribunal and Others
Gauhati High Court · AIR 1959 Guw 211
Industrial Disputes Act, 1947 — Section 10, 33B
High Courts06 May 1959Allowed
Mrs. C.N. Lloyd Vs District Council, United Khasi and Jaintia Hills and Others
Gauhati High Court · AIR 1960 Guw 131
Constitution of India, 1950 — Article 226
High Courts22 Apr 1959
Pradip Chowdhury Vs The State
Gauhati High Court · AIR 1960 Guw 20 : (1960) CriLJ 215
Penal Code, 1860 (IPC) — Section 143, 144, 188
High Courts19 Mar 1959
The State Vs B.K. Pal Choudhury
Gauhati High Court · (1959) CriLJ 1147
Criminal Procedure Code, 1898 (CrPC) — Section 476A, 479A, 479A(5)
High Courts18 Mar 1959
Murlidhar Jalan Vs Income Tax Officer, Dibrugarh
Gauhati High Court · AIR 1960 Guw 76 : (1961) 41 ITR 80
Constitution of India, 1950 — Article 13, 14, 19, 21, 22
High Courts13 Mar 1959Allowed
Byomkesh Sanyal Vs The State
Gauhati High Court · AIR 1959 Guw 238
Criminal Procedure Code, 1898 (CrPC) — Section 282, 282(1), 307, 423
High Courts09 Mar 1959Dismissed
Manager, Shonaicherra Tea Estate Vs Mahendra Kisur Purkayastha
Gauhati High Court · (1959) 03 GAU CK 0003
Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 2, 20, 20(2), 3(1)
High Courts25 Feb 1959
Kalikadas Lahiri and Others Vs Kerarimal Agarwalla
Gauhati High Court · (1959) 02 GAU CK 0004
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 9Limitation Act, 1963 — Article 182Money Lenders Act — Section 36
High Courts23 Feb 1959
Nadir Shah and Others Vs State of Assam and Another
Gauhati High Court · AIR 1960 Guw 18
Assam Land (Requisition and Acquisition) Act, 1948 — Section 3, 3(1), 4Assam Municipal Act, 1956 — Section 148, 216(1), 67Constitution of India, 1950 — Article 226
High Courts11 Feb 1959Dismissed
Suresh Chandra Datta Vs Ashutosh Dutta and Others
Gauhati High Court · (1959) 02 GAU CK 0006
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts10 Feb 1959Dismissed
Md. Hanif Mia Vs Haladhar Lahkar
Gauhati High Court · AIR 1959 Guw 236
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 26Limitation Act, 1908 — Article 142, 144, 49Specific Relief Act, 1877 — Section 9
High Courts10 Feb 1959
Bajranglal Nandalal Vs Commissioner of Taxes
Gauhati High Court · AIR 1959 Guw 216 : (1960) 11 STC 125
Assam Sales Tax Act, 1947 — Section 30, 52(1)Assam Sales Tax Rules, 1947 — Rule 74Constitution of India, 1950 — Article 245, 254, 265
High Courts09 Feb 1959Allowed
Mrs. Maleka Khatun Vs Azimuddin Ahmed
Gauhati High Court · (1959) 02 GAU CK 0001
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 47Limitation Act, 1963 — Article 182