High Courts31 Jul 1961
Haobam Nongyai Singh Vs Oinam Tomba Singh and Others
Gauhati High Court · (1962) CriLJ 729
Criminal Procedure Code, 1898 (CrPC) — Section 528(1)(c), 528(2)
COURT ARCHIVE
Gauhati High Court judgments, 1961
93 judgments · page 2 of 5
High Courts28 Jul 1961
Lachuram Nath Vs Madharam Nath and Others
Gauhati High Court · (1961) 07 GAU CK 0006
Contract Act, 1872 — Section 11Specific Relief Act, 1963 — Section 12, 21Transfer of Property Act, 1882 — Section 53A
High Courts19 Jul 1961
Sri Keshab Chandra Sarma Vs State of Assam and Others
Gauhati High Court · (1961) 07 GAU CK 0003
Assam Government Conduct Rules, 1937 — Rule 11Constitution of India, 1950 — Article 226, 309, 310, 311, 311(2)
High Courts18 Jul 1961Dismissed
Upendra Nath Bharali Vs Tara Nath Mohanta and others
Gauhati High Court · (1961) 07 GAU CK 0004
Transfer of Property Act, 1882 — Section 76, 76(g)(h), 76(h), 77
High Courts18 Jul 1961
Upendra Nath Bharali Vs Tara Nath Mohanta and Others
Gauhati High Court · (1961) 07 GAU CK 0002
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 4Transfer of Property Act, 1882 — Section 76, 77
High Courts14 Jul 1961
Jogendra Chandra Talukdar Vs Deputy Commissioner and Another
Gauhati High Court · (1961) 07 GAU CK 0005
Constitution of India, 1950 — Article 226, 310, 311, 313Government of India Act, 1919 — Section 96B(2)
High Courts13 Jul 1961
State of Assam Vs Suleman Khan and Another
Gauhati High Court · (1961) CriLJ 869
Penal Code, 1860 (IPC) — Section 114
High Courts13 Jul 1961
Padmaram Borah Vs State of Assam and Others
Gauhati High Court · (1961) 07 GAU CK 0009
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 241(2)
High Courts11 Jul 1961
Tulsi Singh Vs Executive Engineer and Others
Gauhati High Court · (1961) 07 GAU CK 0007
Central Provinces and Berar Municipalities Act, 1922 — Section 53ACivil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts10 Jul 1961
Samjid Ali Vs Matasin Ali and Others
Gauhati High Court · (1962) CriLJ 271
Criminal Procedure Code, 1898 (CrPC) — Section 145, 439
High Courts29 Jun 1961
Dharmeswar Kalita Vs Ahmed and Others
Gauhati High Court · (1961) 06 GAU CK 0004
Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 3, 4, 6, 7, 7Northern India Ferries Rules — Rule 16, 18, 19
High Courts29 Jun 1961
Brajabala Barua and Others Vs Gauhati Bank Ltd. and Others
Gauhati High Court · AIR 1962 Guw 85
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts28 Jun 1961
Elangbam Chandra Singh and Others Vs Yensembam Maimu Singh and Another
Gauhati High Court · (1962) CriLJ 618
Penal Code, 1860 (IPC) — Section 141, 143, 147, 441, 447
High Courts28 Jun 1961
COMMISSIONER OF Income Tax, ASSAM Vs JALANNAGAR TEA ESTATE (PRIVATE) LTD., ASSAM.
Gauhati High Court · (1962) 45 ITR 626
Income Tax Act, 1961 — Section 2
High Courts26 Jun 1961
Dhatu Ram Das Vs State of Assam and Others
Gauhati High Court · (1961) 06 GAU CK 0010
Assam Panchayat (Constitution) Rules, 1960 — Rule 21, 22, 25Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 12(2), 13
High Courts20 Jun 1961
The All India Tea and Trading Co. Ltd. Vs Sub-divisional Officer of Mangaldai and Others
Gauhati High Court · (1961) 06 GAU CK 0006
Assam Land (Requisition and Acquisition) Act, 1948 — Section 4(1), 4(3), 5(3), 7, 7(2)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23, 23(1), 23(2), 28, 34
High Courts13 Jun 1961
Bachhraj Dugar Vs Lalchand Todi and Others
Gauhati High Court · (1961) 06 GAU CK 0002
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21A Rule 3, Order 21A Rule 43, Order 38 Rule 7, 115Contract Act, 1872 — Section 151, 152, 160, 161Penal Code, 1860 (IPC) — Section 424, 441
High Courts12 Jun 1961
Chingangbam Gourahari Singh Vs Union Territory of Manipur
Gauhati High Court · (1962) CriLJ 824
Penal Code, 1860 (IPC) — Section 124A, 188Press and Registration of Books Act, 1867 — Section 1, 12, 13, 3, 4
High Courts05 Jun 1961
Messrs. Tinsukia Development Corporation Ltd. Vs State of Assam and Another
Gauhati High Court · (1961) 06 GAU CK 0005
Constitution (Seventh Amendment) Act, 1956 — Article 298Constitution of India, 1950 — Article 162, 166, 166(1), 226, 258Land Acquisition Act, 1894 — Section 3, 4, 4(1), 5
High Courts01 Jun 1961
Thokchom Bira Singh and Others Vs Manipur Administration
Gauhati High Court · (1962) CriLJ 147
Arms Act, 1959 — Section 19General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 1, 141, 143, 144, 146