High Courts22 Jan 1963
Jogendra Kumar Sarkar Vs Hem Chandra Roy
Gauhati High Court · (1964) CriLJ 255
Penal Code, 1860 (IPC) — Section 353, 506
COURT ARCHIVE
Gauhati High Court judgments, 1963
88 judgments · page 5 of 5
High Courts22 Jan 1963Allowed
Bhuban Chandra Das Vs Chairman Assam Board of Revenue and Others
Gauhati High Court · AIR 1967 Guw 98
Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 11, 43, 46, 49
High Courts18 Jan 1963Dismissed
Management of Maijan Tea Estate Vs Presiding Officer, Labour Court and Others
Gauhati High Court · (1963) 01 GAU CK 0002
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 28F(1), 28K
High Courts18 Jan 1963Allowed
Shyam Behari Tewari and Others Vs Union of India (UOI) and Another
Gauhati High Court · (1963) 01 GAU CK 0001
Central Civil Services (Temporary Service) Rules, 1949 — Rule 148, 148(3), 149, 149(3), 3Constitution of India, 1950 — Article 14, 15(1), 154, 16, 16(1)Police Act, 1861 — Section 7
High Courts16 Jan 1963
Chakra Bahadur Thapa Vs The Commandant and Others
Gauhati High Court · (1964) CriLJ 486
Constitution of India, 1950 — Article 22
High Courts16 Jan 1963
Administration of Tripura Vs Saman Goala
Gauhati High Court · (1963) CriLJ 240
Arms Act, 1959 — Section 19
High Courts12 Jan 1963
The State Vs Lenbom Lonkholam Simte and Others
Gauhati High Court · (1964) CriLJ 107
Arms Act, 1959 — Section 19, 21, 22Penal Code, 1860 (IPC) — Section 120B
High Courts05 Jan 1963Dismissed
Moirangthem Rajendra Singh Vs The Manipur Administration and another
Gauhati High Court · (1963) 01 GAU CK 0004
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3