High Courts28 Jul 1960Dismissed
Arab Ali Vs Farid Ali Barlaskar
Gauhati High Court · (1960) 07 GAU CK 0002
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 59, 83
COURT ARCHIVE
Gauhati High Court judgments, 1960
65 judgments · page 2 of 4
High Courts26 Jul 1960
S.B. Choudhury and another Vs I.P. Changkakati (complainant) and another
Gauhati High Court · AIR 1960 Guw 210 : (1960) CriLJ 1551
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 123, 124, 162
High Courts26 Jul 1960
S.B. Choudhury and Another Vs I.P. Changkakati and Another
Gauhati High Court · AIR 1960 Guw 210 : (1960) CriLJ 1551
Constitution of India, 1950 — Article 22Evidence Act, 1872 — Section 106, 123, 124, 162Penal Code, 1860 (IPC) — Section 500, 501
High Courts25 Jul 1960Dismissed
Kutina Bibi and Others Vs Bikuntha Chandra Dutta and Others
Gauhati High Court · (1960) 07 GAU CK 0005
High Courts19 Jul 1960
Mahmmad Meah Vs Secretary to the Political Department of the Union Territory of Tripura and Another
Gauhati High Court · (1961) CriLJ 291
Foreigners Act, 1946 — Section 12, 3Penal Code, 1860 (IPC) — Section 226
High Courts18 Jul 1960
Mahammad Hanif Vs The State of Assam and Another
Gauhati High Court · (1960) 07 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19(1), 226, 298, 31, 31(1)Specific Relief Act, 1963 — Section 8, 9
High Courts18 Jul 1960
Anu Meah Vs The Tripura Administration
Gauhati High Court · (1961) CriLJ 160
Penal Code, 1860 (IPC) — Section 302
High Courts07 Jul 1960
Thokchom Ningol Heisnam Ongbi Bhani Devi Vs H. Baruniton Singh and Another
Gauhati High Court · (1961) CriLJ 258
Hindu Marriage Act, 1955 — Section 17, 29Penal Code, 1860 (IPC) — Section 114, 494, 495
High Courts01 Jul 1960Allowed
Bhowrilal Mehesri and Others Vs State of Assam
Gauhati High Court · AIR 1961 Guw 64
Constitution of India, 1950 — Article 299, 300Contract Act, 1872 — Section 222, 223Essential Supplies (Temporary Powers) Act, 1946 — Section 17(2), 3
High Courts22 Jun 1960
Madhu Sudhan Paul Vs Sunil Chandra Deb and Another
Gauhati High Court · (1961) CriLJ 441
Penal Code, 1860 (IPC) — Section 323, 342, 448
High Courts21 Jun 1960
Gopal Chandra Pal Vs Tripura Administration
Gauhati High Court · AIR 1961 Guw 8 : (1961) CriLJ 437
Penal Code, 1860 (IPC) — Section 161, 165A
High Courts17 Jun 1960
Altab Ali Vs Jagadish Chandra Adhikari
Gauhati High Court · AIR 1961 Guw 36 : (1961) CriLJ 292
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 537
High Courts10 Jun 1960
Hawaibam Meramacha Singh Vs Manipur Administration
Gauhati High Court · (1961) CriLJ 504
High Courts08 Jun 1960Dismissed
Gajendra Nath Sarma Vs Padma Kanta Chetia and Others
Gauhati High Court · (1960) 06 GAU CK 0007
Constitution of India, 1950 — Article 14, 19(2), 226Eastern Bengal and Assam Excise Act, 1910 — Section 15, 17, 25, 36, 36(1)Eastern Bengal and Assam Excise Rules, 1910 — Rule 178, 202, 218
High Courts01 Jun 1960
Naimuddin Sheikh Vs Janatulla Mondal and others
Gauhati High Court · AIR 1960 Guw 204
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jun 1960
Naimuddin Sheikh Vs Janatulla Mondal and Others
Gauhati High Court · AIR 1960 Guw 204
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7, 115
High Courts31 May 1960Dismissed
Benudhar Saikia and Another Vs S.K. Bhattacharya and Another
Gauhati High Court · (1960) 05 GAU CK 0002
Assam Liquor Prohibition Act, 1952 — Section 22Constitution of India, 1950 — Article 200
High Courts14 May 1960
Thokehom Angou Singh Vs The Union Territory of Manipur and Another
Gauhati High Court · AIR 1961 Guw 12 : (1961) CriLJ 676
Penal Code, 1860 (IPC) — Section 188Constitution of India, 1950 — Article 19, 227, 32
High Courts10 May 1960
Abdul Jalil Vs The State
Gauhati High Court · (1962) CriLJ 13
Constitution of India, 1950 — Article 226, 258, 5Foreigners Act, 1946 — Section 12, 14, 2, 3, 8
High Courts09 May 1960
Dojakhai, Chief of Ningthiching Vs Khamjathang Gangte and Another
Gauhati High Court · (1961) CriLJ 685
Penal Code, 1860 (IPC) — Section 23, 24, 378, 379