COURT ARCHIVE

Gauhati High Court judgments, 1959

69 judgments · page 4 of 4

High Courts06 Feb 1959Allowed

Collector of Kamrup and Others Vs Kamakhyaram Barooah and Others

Gauhati High Court · AIR 1959 Guw 196

Constitution of India, 1950 — Article 133, 133(1)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 23

High Courts03 Feb 1959Allowed

Ramdhari Sarma and Another Vs Jogendra Kumar Biswas

Gauhati High Court · AIR 1959 Guw 174

Transfer of Property Act, 1882 — Section 106, 110

High Courts30 Jan 1959

Maho Ram Hazarika Vs A.M. Deshmukhya, Additional Deputy Commissioner and Others

Gauhati High Court · AIR 1959 Guw 176

Assam Fisheries Rules, 1953 — Rule 13, 5Assam Land and Revenue Regulation, 1886 — Section 155, 156Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

High Courts30 Jan 1959

Mr. Safiullah Wakf Estate Vs Commissioner of Income Tax

Gauhati High Court · AIR 1959 Guw 191

Income Tax Act, 1922 — Section 22, 22(4), 23, 23(4), 33

High Courts27 Jan 1959

Purna Kanta Saikia Vs State of Assam and Others

Gauhati High Court · AIR 1959 Guw 209

Northern India Ferries Act, 1878 — Section 12, 8

High Courts23 Jan 1959Dismissed

Anil Kumar Bhattacharjee and Others Vs Deputy Commissioner and Collector and Others

Gauhati High Court · AIR 1959 Guw 147

Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 13, 18, 2, 6, 7Constitution of India, 1950 — Article 14, 19(1), 19(5), 20, 245

High Courts13 Jan 1959

Abdul Matin Vs The State

Gauhati High Court · (1959) CriLJ 1218

Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 65

High Courts08 Jan 1959

Onkarmal Jwalaprosad and Others Vs Supdt. of Taxes and Others

Gauhati High Court · (1959) 01 GAU CK 0001

Assam Sales Tax Act, 1947 — Section 2(12), 4, 4(2)Constitution of India, 1950 — Article 13(1), 13(2), 246(3), 286, 286(1)Government of India Act, 1935 — Section 100(3), 107, 107(1), 107(2)

High Courts05 Jan 1959Allowed

Nani Gopal Swami Vs Abdul Hamid Choudhury and Another

Gauhati High Court · AIR 1959 Guw 200

Civil Procedure Code, 1908 (CPC) — Section 107Contract Act, 1872 — Section 182Evidence Act, 1872 — Section 32(3), 5