High Courts21 May 1962
Sita Devi Thapa Vs The Commandant, 6th Battalion Assam Rifles, and Others
Gauhati High Court · AIR 1963 Guw 31 : (1963) CriLJ 322
Penal Code, 1860 (IPC) — Section 21
COURT ARCHIVE
Gauhati High Court judgments, 1962
92 judgments · page 4 of 5
High Courts17 May 1962
Sm. Kalyani Debi and Another Vs Bidyadhar Bora and Others
Gauhati High Court · (1962) 05 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts10 May 1962
Khahindra Chandra Barua Vs State of Assam and Others
Gauhati High Court · (1962) 05 GAU CK 0008
Appointments and Allowances Rules — Rule 16(2)Constitution of India, 1950 — Article 226
High Courts02 May 1962
Thingom Sashikumar and Others Vs Manipur Administration
Gauhati High Court · (1963) CriLJ 562
Constitution of India, 1950 — Article 22Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 366, 376
High Courts23 Apr 1962
Neithanga Hmar and Another Vs Assistant Collector of Central Excise and Land Customs and Another
Gauhati High Court · AIR 1963 Guw 1 : (1963) CriLJ 203
Constitution of India, 1950 — Article 14, 19Evidence Act, 1872 — Section 106, 114General Clauses Act, 1897 — Section 26
High Courts16 Apr 1962
Baldeo Raj Bhatia Vs Superintendent of Central Excise and Land Customs and Another
Gauhati High Court · (1963) CriLJ 447
Imports and Exports (Control) Act, 1947 — Section 3(1), 3(2), 5
High Courts04 Apr 1962
K.C. Sarma Vs Regional Director, Employees State Insurance Corporation and Another
Gauhati High Court · (1962) 04 GAU CK 0001
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 265Employees State Insurance Act, 1948 — Section 1(3), 31(5), 44, 45, 73A
High Courts28 Mar 1962
The State Vs Bhabesh Chandra Das
Gauhati High Court · (1963) CriLJ 668
Penal Code, 1860 (IPC) — Section 228
High Courts27 Mar 1962
Sekandar Bepari and Others Vs The Superintendent of Police and Registration Officer
Gauhati High Court · (1962) 03 GAU CK 0004
Citizenship Act, 1955 — Section 9, 9(1), 9(2)Constitution of India, 1950 — Article 226Foreigners Act, 1946 — Section 14, 2, 3
High Courts24 Mar 1962
Raj Mohan Saha and others Vs Commissioner of Income Tax, Assam
Gauhati High Court · (1964) 52 ITR 231
Income Tax Act, 1961 — Section 23, 37, 66
High Courts14 Mar 1962
Gurumayum Kanhai Sharma Vs Md. Abulatif Mia
Gauhati High Court · AIR 1963 Guw 49
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 467, 474
High Courts07 Mar 1962
Registrar, Assam High Court Vs Bharat Chandra Das, Advocate
Gauhati High Court · (1962) 03 GAU CK 0006
High Courts06 Mar 1962
Prayagdas Tushnial Vs Collector of Central Excise and Land Customs
Gauhati High Court · AIR 1962 Guw 108 : (1962) CriLJ 174
Penal Code, 1860 (IPC) — Section 226, 311
High Courts02 Mar 1962
Rivers Steam Navigation Co. Ltd. and Another Vs State of Assam and Another
Gauhati High Court · AIR 1962 Guw 110
Carriers Act, 1865 — Section 10, 3, 6, 8, 9Contract Act, 1872 — Section 151, 152
High Courts26 Feb 1962
Manager, Dalu Tea Estate Vs Baruni Kurmi
Gauhati High Court · (1962) 02 GAU CK 0007
Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts20 Feb 1962
Bangshidhar Sarma Vs Director of public Instruction and Others
Gauhati High Court · (1962) 02 GAU CK 0001
Assam Aided High and Higher Secondary Employees Rules, 1960 — Rule 2, 4Constitution of India, 1950 — Article 220, 226, 229(3), 288, 300
High Courts16 Feb 1962
Chouthmal Agarwalla Vs Commissioner of Income Tax
Gauhati High Court · (1962) 46 ITR 262
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2, 22, 23(3), 34, 34(1)
High Courts16 Feb 1962
Chouthmal Agarwalla Vs Commissioner of Income Tax, Assam
Gauhati High Court · (1962) 46 ITR 262
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 22, 23, 34
High Courts15 Feb 1962
Senairam Doongarmall and another Vs State of Assam
Gauhati High Court · AIR 1962 Guw 98 : (1963) 48 ITR 797
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 286Contract Act, 1872 — Section 72
High Courts15 Feb 1962
Gaibidingpao Kabui Vs Union Territory of Manipur and Another
Gauhati High Court · (1963) CriLJ 451
Constitution of India, 1950 — Article 22