High Courts19 Apr 1963
Union of India (UOI) Vs Suraj Bhan Khandelwall
Gauhati High Court · (1963) 04 GAU CK 0012
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77
COURT ARCHIVE
Gauhati High Court judgments, 1963
88 judgments · page 4 of 5
High Courts17 Apr 1963
Jamiraddin and Others Vs Debendra Chanara Saha
Gauhati High Court · (1964) CriLJ 616
Penal Code, 1860 (IPC) — Section 237, 3, 379, 403, 9
High Courts10 Apr 1963Dismissed
Cliford Vs Mr. Stanley D.D. Nichols Roy and Another
Gauhati High Court · AIR 1963 Guw 154
Constitution of India, 1950 — Article 191(1)Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 57, 58Representation of the People Act, 1951 — Section 101, 38(8)
High Courts05 Apr 1963
Mvi. Surman All Laskar and Others Vs State Transport Appellate Authority and Others
Gauhati High Court · AIR 1963 Guw 182
Motor Vehicles Act, 1988 — Section 58, 62
High Courts04 Apr 1963
D.C. Chaudhuri and Another Vs Agricultural Income Tax Officer, Shillong, and Another
Gauhati High Court · AIR 1967 Guw 83 : (1964) 51 ITR 418
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 19, 2, 20, 22, 23
High Courts04 Apr 1963
Sardarmal Khumchand Vs Commissioner of Income Tax, Assam, Tripura and Manipur
Gauhati High Court · AIR 1963 Guw 181 : (1963) 49 ITR 961
Limitation Act, 1963 — Section 12
High Courts03 Apr 1963
S.K. Dutta Vs Member, Board of Agricultural Income Tax, Assam
Gauhati High Court · (1964) 51 ITR 104
Assam Agricultural Income Tax Act, 1939 — Section 2(e), 2(m), 24, 28(2), 3
High Courts29 Mar 1963Allowed
Smt. Longmai Shylla Vs State of Assam and others
Gauhati High Court · AIR 1964 Guw 52
Constitution of India, 1950 — Article 226, 227
High Courts15 Mar 1963
SENAIRAM DOONGARMAL AGENCY (P.) LTD. AND OTHERS Vs K.E. JOHNSON AND OTHERS.
Gauhati High Court · AIR 1964 Guw 1 : (1964) 52 ITR 637
Constitution of India, 1950 — Article 13, 14, 19, 20, 21Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 8Income Tax Act, 1961 — Section 20, 28, 33, 33A, 33B
High Courts05 Mar 1963
The Management of Tiok Tea Estate Vs Workmen of Tiok Tea Estate and Others
Gauhati High Court · (1963) 03 GAU CK 0001
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts28 Feb 1963Dismissed
The Management of Saligram Rai Chunilal Bahadur and Co. Vs The Presiding Officer, Labour Court and Others
Gauhati High Court · AIR 1963 Guw 162
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 18(1), 19, 19(3), 33
High Courts21 Feb 1963
The State Vs Angom Maobi Singh and Another
Gauhati High Court · (1963) CriLJ 715
Penal Code, 1860 (IPC) — Section 354, 375, 376
High Courts19 Feb 1963
Nongthombam Kanhai Singh Vs Rajkumar Bhaskar Singh and Another
Gauhati High Court · (1964) CriLJ 408
Guardians and Wards Act, 1890 — Section 10Penal Code, 1860 (IPC) — Section 499, 500, 53Probation of Offenders Act, 1958 — Section 11, 3, 4
High Courts15 Feb 1963
Oinam Atonungshi Singh Vs Akoijam Ningol Sorokhaibam Ongbi Rajani Devi and Another
Gauhati High Court · (1964) CriLJ 47
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 14j(4)
High Courts06 Feb 1963
Commissioner Of Wealth-Tax, Assam Vs Ahmed Tea Co. (Pvt.) Ltd.
Gauhati High Court · AIR 1967 Guw 63 : (1963) 48 ITR 943
Income Tax Act, 1961 — Section 3
High Courts05 Feb 1963
Basiruddin Sk. and Others Vs Rajmamud Sarkar
Gauhati High Court · AIR 1965 Guw 79 : (1965) CriLJ 464
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts01 Feb 1963
The State Vs Md. Misir Ali and Others
Gauhati High Court · AIR 1963 Guw 151 : (1963) CriLJ 255
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 320, 324, 326
High Courts29 Jan 1963
Sumermal Jain and Others Vs The Union Territory
Gauhati High Court · AIR 1964 Guw 41 : (1964) CriLJ 209
Penal Code, 1860 (IPC) — Section 120B, 143, 342, 379, 395
High Courts25 Jan 1963Allowed
Management of Langharjan Tea Estate Vs Presiding Officer, Labour Court and Others
Gauhati High Court · (1963) 01 GAU CK 0005
Industrial Disputes Act, 1947 — Section 10Industrial Employment (Standing Orders) Act, 1946 — Section 9