High Courts27 Jun 1963Dismissed
Union of India (UOI) Vs Probhat Marketing Co. Ltd.
Gauhati High Court · AIR 1963 Guw 190
Civil Procedure Code, 1908 (CPC) — Section 100, 20Limitation Act, 1963 — Article 113, 114, 115, 116, 20
COURT ARCHIVE
Gauhati High Court judgments, 1963
88 judgments · page 3 of 5
High Courts27 Jun 1963
State of Assam Vs Debi Dutta Tularam
Gauhati High Court · (1963) 06 GAU CK 0001
Constitution of India, 1950 — Article 229, 299(1)Contract Act, 1872 — Section 65, 70Government of India Act, 1936 — Section 175(3)
High Courts25 Jun 1963Dismissed
Ramjidas Ganpatrai and others Vs The State of Assam
Gauhati High Court · AIR 1964 Guw 60
Assam Municipal Act, 1923 — Section 294Assam Municipal Act, 1956 — Section 55(2)
High Courts24 Jun 1963
Khalilur Rahman Vs Nabi Hussain and Others
Gauhati High Court · AIR 1967 Guw 55
High Courts24 Jun 1963Dismissed
Union of India (UOI) Vs Bahadur Singh
Gauhati High Court · AIR 1963 Guw 195
Arbitration Act, 1940 — Section 11, 12(2), 21, 30, 34
High Courts20 Jun 1963Dismissed
United Club, Nowgong Vs Nowgong Football Association of Nowgong and others
Gauhati High Court · (1963) 06 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 94
High Courts16 Jun 1963
Wahongdam Gulap Singh Vs Moirangthem Nin gol Konsam Ongbi RadhaDevi and Another
Gauhati High Court · AIR 1964 Guw 24 : (1964) CriLJ 676
Criminal Procedure Code, 1898 (CrPC) — Section 147, 369
High Courts06 Jun 1963
Mayengbam Yaima Singh Vs Manipur Administration and Another
Gauhati High Court · AIR 1964 Guw 62 : (1964) CriLJ 684
Criminal Procedure Code, 1898 (CrPC) — Section 107, 114
High Courts29 May 1963Allowed
Dharani Mohan Barman Vs State of Assam and Others
Gauhati High Court · AIR 1963 Guw 183
High Courts23 May 1963Dismissed
U. Wiepshon Roy Thangkhiew Vs District Council and Others
Gauhati High Court · AIR 1963 Guw 186
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 29, 29(1), 29(2)Constitution of India, 1950 — Article 226
High Courts20 May 1963Dismissed
Jani Ram Kalita Vs Bishnu Ram Kalita and Others
Gauhati High Court · (1963) 05 GAU CK 0007
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)
High Courts18 May 1963
Chandra Kishore Deb Barma Vs Jogendra Chandra Deb and Others
Gauhati High Court · (1965) CriLJ 602
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 114, 117, 117(1)
High Courts09 May 1963
Rajat Chandra Deka and Others Vs Dhani Ram Deka and Others
Gauhati High Court · (1963) 05 GAU CK 0006
Transfer of Property Act, 1882 — Section 38, 58
High Courts01 May 1963
Moirangthem Yaiskul Singh Vs Manipur Administration
Gauhati High Court · (1965) CriLJ 512
Criminal Procedure Code, 1898 (CrPC) — Section 107, 107(1), 107(3), 117(3), 140
High Courts01 May 1963
Ahongsangbam Ibomacha Singh and Others Vs Soibam Iboton Singh and Others
Gauhati High Court · (1964) CriLJ 406
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3), 145, 17(3)
High Courts25 Apr 1963
The Workmen of Sotai Tea Estate Vs The Presiding Officer, Labour Court and Another
Gauhati High Court · AIR 1965 Guw 80
Assam Industrial Disputes Rules, 1958 — Rule 24Constitution of India, 1950 — Article 228Industrial Disputes (Central) Rules, 1957 — Rule 19
High Courts25 Apr 1963
Shri Gauranga Chandra Deb Vs Tripura Administration
Gauhati High Court · (1964) CriLJ 222
Evidence Act, 1872 — Section 3
High Courts23 Apr 1963Dismissed
Mohan Chandra Datta Vs Dinai Keot and Others
Gauhati High Court · AIR 1963 Guw 176
Limitation Act, 1963 — Article 148Trusts Act, 1882 — Section 79, 80, 82, 90
High Courts22 Apr 1963
Jadab Chandra Sarkar Vs Sashi Mohan Deb Barma
Gauhati High Court · (1964) CriLJ 735
Penal Code, 1860 (IPC) — Section 109, 143, 147, 379, 427
High Courts20 Apr 1963
Chand Mia Vs Khayernessa Bibi
Gauhati High Court · (1963) CriLJ 480
Penal Code, 1860 (IPC) — Section 323, 342, 354