High Courts07 Sept 1962
Union of India(Delhi) Vs Kula Chandra Sinha
Gauhati High Court · AIR 1963 Tripura 20
Constitution of India, 1950 — Article 311, 311, 311(2), 311(2)
COURT ARCHIVE
Gauhati High Court judgments, 1962
92 judgments · page 2 of 5
High Courts04 Sept 1962Allowed
Dasuram Mirjmal Firm Vs Brahmadatta Bajaj and Others
Gauhati High Court · AIR 1963 Guw 41
Stamp Act, 1899 — Section 36, 37, 38(2), 61
High Courts04 Sept 1962Allowed
Charubala Dutta Roy Vs Anantamayee Nag and Another
Gauhati High Court · (1962) 09 GAU CK 0002
Limitation Act, 1963 — Article 115, 120, 66, 85Transfer of Property Act, 1882 — Section 130(1), 130(2), 134, 3, 6
High Courts28 Aug 1962
Musam Mia and Others Vs Kishim Ali Mia and Another
Gauhati High Court · (1963) CriLJ 129
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 109, 494
High Courts24 Aug 1962
National Power Supply Corporation Ltd. Vs State of Assam and Others
Gauhati High Court · (1963) 2 LLJ 10
Industrial Disputes Act, 1947 — Section 10, 18, 22, 23, 33
High Courts24 Aug 1962Dismissed
Ram Chandra Malpani and Others Vs State of Assam and Others
Gauhati High Court · (1962) 08 GAU CK 0002
Assam Municipal Act, 1956 — Section 14, 16, 18(1), 22, 23Constitution of India, 1950 — Article 145, 225, 226, 32, 32Municipalities Election Rules, 1955 — Rule 1, 1(1), 10, 11, 11(1)
High Courts24 Aug 1962Dismissed
Management of the National Power Supply Corporation Vs State of Assam and Others
Gauhati High Court · AIR 1963 Guw 24
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 21, 33, 33(1), 33(2)
High Courts02 Aug 1962
Sambhu Ratan Tewari Vs Administrator and Chief Commissioner of Tripura
Gauhati High Court · AIR 1963 Tripura 1
Constitution of India, 1950 — Article 13(2), 13(2), 226, 226Tripura Land Revenue and Land Reforms Act, 1960 — Section 123, 123, 134(1), 134(1), 167
High Courts31 Jul 1962
U.F. Siem and Others Vs U. Lebanon Kherkongor and Another
Gauhati High Court · AIR 1963 Guw 38 : (1963) CriLJ 565
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 439
High Courts30 Jul 1962
Prafulla Chandra Bhowmik Vs Union Territory of Tripura
Gauhati High Court · AIR 1963 Tripura 38
Central Civil Services (Temporary Services) Rules, 1949 — Rule 3, 3Constitution of India, 1950 — Article 311, 311, 311(2), 311(2)
High Courts26 Jul 1962Allowed
Hatem Ali Vs Deputy Commissioner and Others
Gauhati High Court · (1962) 07 GAU CK 0006
Assam Panchayat (Financial) Rules, 1960 — Rule 65(5), 65(7)Assam Panchayati Raj Act, 1959 — Section 139, 160Constitution of India, 1950 — Article 226
High Courts25 Jul 1962Allowed
Bherudhan Charadia Vs State and Another
Gauhati High Court · (1962) 07 GAU CK 0012
Assam Municipal Act, 1956 — Section 112, 227, 37, 37(1), 50Prevention of Food Adulteration Act, 1954 — Section 12, 12, 16, 16(1), 2
High Courts23 Jul 1962Allowed
Niasha Ghose Vs Kari Siddek Ali and Others
Gauhati High Court · (1962) 07 GAU CK 0010
Limitation Act, 1963 — Article 694, 91Penal Code, 1860 (IPC) — Section 447Specific Relief Act, 1963 — Section 39, 42
High Courts19 Jul 1962
Mohan Choudhury Vs The State
Gauhati High Court · (1965) CriLJ 84
Penal Code, 1860 (IPC) — Section 147, 149, 332, 353
High Courts18 Jul 1962
Abdul Aziz Vs The Union Territory of Tripura
Gauhati High Court · (1963) CriLJ 558
Forest Act, 1927 — Section 2, 33, 64, 65Penal Code, 1860 (IPC) — Section 224, 324
High Courts13 Jul 1962Dismissed
Mutum Iboton Singh Vs Moirangthem Yaima Singh and others
Gauhati High Court · (1962) 07 GAU CK 0007
Penal Code, 1860 (IPC) — Section 193, 4, 6
High Courts10 Jul 1962
Laisram Pishak Singh Vs Manipur Administration
Gauhati High Court · (1963) CriLJ 371
Penal Code, 1860 (IPC) — Section 394, 397, 398
High Courts06 Jul 1962Dismissed
Ambarali Barlaskar Vs Ataur Rahman Barlaskar and Others
Gauhati High Court · AIR 1963 Guw 22
Arbitration Act, 1940 — Section 3Arbitration Rules, 1940 — Rule 3
High Courts06 Jul 1962Allowed
S. Raringsui Tangkhul and another Vs S. Yangmaso and another
Gauhati High Court · (1962) 07 GAU CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4), 435, 439(5)Limitation Act, 1963 — Section 29(2), 3, 5
High Courts05 Jul 1962
The State Vs Laisram Ibobi Sing
Gauhati High Court · (1963) CriLJ 692
Penal Code, 1860 (IPC) — Section 304A