High Courts14 Dec 1964
Suresh Chandra Goswami Vs Suresh Chandra Deb Nath
Gauhati High Court · AIR 1965 Guw 39 : (1965) CriLJ 807
Penal Code, 1860 (IPC) — Section 379, 411
COURT ARCHIVE
Gauhati High Court judgments, 1964
62 judgments · page 1 of 4
High Courts12 Dec 1964
Ajoy Kumar Roy Vs G.M. Wadwani
Gauhati High Court · (1965) CriLJ 418
Penal Code, 1860 (IPC) — Section 400, 403, 406, 408
High Courts12 Dec 1964Dismissed
On the Death of Gunaram Rajbangshi his legal heirs Srimati Basantipriya Rajbangshi and Others Vs Dambarudhar Keot and Others
Gauhati High Court · (1964) 12 GAU CK 0001
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Article 4, 8, 125(1), 35, 41Limitation Act, 1963 — Article 142
High Courts07 Dec 1964
Keshab Lal Chaliha Vs Assam Board of Revenue and Others
Gauhati High Court · (1964) 12 GAU CK 0005
Constitution of India, 1950 — Article 226
High Courts05 Dec 1964
Ramani Mohan Das and Others Vs Usai Mag
Gauhati High Court · (1965) CriLJ 809
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145
High Courts05 Dec 1964
Pulin Behari Biswas Vs The State
Gauhati High Court · AIR 1965 Guw 33 : (1965) CriLJ 415
Evidence Act, 1872 — Section 123, 124, 35, 74Penal Code, 1860 (IPC) — Section 409, 420, 477
High Courts04 Dec 1964
Jafar Ali and Another Vs Rasaraj Sil and Another
Gauhati High Court · (1965) CriLJ 420
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139(a), 139(a)(1)
High Courts03 Oct 1964
Kitab All Munshi and Others Vs Santi Ranjan Deb
Gauhati High Court · AIR 1965 Guw 22 : (1965) CriLJ 134
Constitution of India, 1950 — Article 10, 25Penal Code, 1860 (IPC) — Section 298
High Courts17 Sept 1964Allowed
Hari Singh Vs Divisional Forest Officer, Cachar Division and Others
Gauhati High Court · AIR 1966 Guw 101
Constitution of India, 1950 — Article 226
High Courts17 Sept 1964Allowed
Umananda Roy Vs The Compensation Officer and Others
Gauhati High Court · (1964) 09 GAU CK 0001
Assam State Acquisition of Zamindari Act, 1951 — Section 10(8), 13, 16, 16(3), 18(2)Assam State Acquisition of Zamindaris Rules — Rule 9Constitution of India, 1950 — Article 226, 320
High Courts09 Sept 1964Allowed
Bholanath Thakur and Another Vs Sarvananda Kotoky and Others
Gauhati High Court · (1964) 09 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts09 Sept 1964
Kripa Nath Sarmah and Others Vs State of Assam and Others
Gauhati High Court · (1964) 09 GAU CK 0004
Assam Basic Education Act, 1954 — Section 10, 13, 14, 14(1), 14(2)Assam Elementary Education Rules, 1983 — Rule 1, 16, 18(5), 19, 26Constitution of India, 1950 — Article 191(1), 226, 311, 311(2), 320
High Courts09 Sept 1964
Prafulla Chandra Bezbaruah Vs Calcutta Credit Corporation and Another
Gauhati High Court · (1964) 09 GAU CK 0003
Assam Co-operative Societies Act, 1949 — Section 81Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 68
High Courts28 Aug 1964
State of Assam Vs Biraj Mohan Sarkar and Others
Gauhati High Court · (1964) 08 GAU CK 0004
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 21Specific Relief Act, 1963 — Section 42Suits Valuation Act, 1887 — Section 11
High Courts14 Aug 1964
Kshetrimayum Radha Singh Vs Government of Manipur
Gauhati High Court · AIR 1966 Guw 29 : (1965) CriLJ 563
Penal Code, 1860 (IPC) — Section 409
High Courts06 Aug 1964
Akhil Ranjan Das Gupta Vs Management Assam Tribune and Others
Gauhati High Court · (1964) 08 GAU CK 0001
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 15, 3(2), 4, 6
High Courts03 Aug 1964
Hrishikesh Nag Iswar Chandra Nag Vs State on behalf of K.M. Ghosh
Gauhati High Court · (1965) CriLJ 344
Penal Code, 1860 (IPC) — Section 106, 172, 173, 174, 175
High Courts28 Jul 1964
Dinesh Chandra Dowerah and Another Vs The Chairman, Assam Board of Revenue and Others
Gauhati High Court · (1964) 07 GAU CK 0003
Assam Board of Revenue Act, 1962 — Section 13Assam Board of Revenue Rules — Rule 17Constitution of India, 1950 — Article 220, 226
High Courts13 Jul 1964
Mahendra Nath Chaudhury Vs Union of India (UOI)
Gauhati High Court · (1964) 07 GAU CK 0002
Limitation Act, 1963 — Article 30
High Courts04 Jul 1964
Ijat Ali Vs The State
Gauhati High Court · (1965) CriLJ 346
Criminal Procedure Code, 1898 (CrPC) — Section 249, 438, 54