High Courts04 Jul 1964
Durgesh Ranjan Chakraborty Vs The Administration of Tripura
Gauhati High Court · (1965) CriLJ 138
Penal Code, 1860 (IPC) — Section 109, 304
COURT ARCHIVE
Gauhati High Court judgments, 1964
62 judgments · page 2 of 4
High Courts15 Jun 1964
Sporsomanick Siem Vs Rokendro, Executive Member in Charge of Rural Administration, District Council and Others
Gauhati High Court · (1964) 06 GAU CK 0001
Constitution of India, 1950 — Article 226, 32, 329
High Courts09 Jun 1964
Bhagat Ram and Others Vs Keshab Deo and Others
Gauhati High Court · (1964) 06 GAU CK 0002
Assam Urban Areas Rent Control Act, 1946 — Section 6Transfer of Property Act, 1882 — Section 100, 107, 111, 113
High Courts05 Jun 1964Allowed
Mahibuddin Ahmed Bora Vs Dandiram Koch and Another
Gauhati High Court · AIR 1966 Guw 46
Transfer of Property Act, 1882 — Section 53A
High Courts03 Jun 1964
Premji Kumbhabhai Vs Union of India (UOI) and Others
Gauhati High Court · (1964) 06 GAU CK 0003
Arbitration Act, 1940 — Section 14, 16, 17Limitation Act, 1963 — Article 158, 181, 5
High Courts21 May 1964
Rameswar Sarma Vs Madanlal Agarwalla
Gauhati High Court · (1964) 05 GAU CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 48
High Courts13 May 1964
Habib Ali and Another Vs Rafikuddin and Others
Gauhati High Court · (1964) 05 GAU CK 0002
Contract Act, 1872 — Section 64, 65, 74Transfer of Property Act, 1882 — Section 55(2)
High Courts24 Apr 1964Dismissed
Enayatullah Mia Vs Md. Saiyed Ali Sheikh and Others
Gauhati High Court · AIR 1967 Guw 32
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Section 125, 73, 73(1)
High Courts10 Apr 1964
Badaruddin Ahmed Vs C.K. Thakuria and Another
Gauhati High Court · AIR 1968 Guw 28
Penal Code, 1860 (IPC) — Section 325, 330
High Courts02 Apr 1964
Ka Plinis Myrthong Vs Riang Pyrbot and Others
Gauhati High Court · (1964) 04 GAU CK 0002
Registration Act, 1908 — Section 21, 35, 72, 73, 74Suits Valuation Act, 1887 — Section 11
High Courts26 Mar 1964
Kumar Iron and Steel Ltd. Vs Industrial Tribunal and Others
Gauhati High Court · (1964) 03 GAU CK 0003
Industrial Disputes Act, 1947 — Section 10
High Courts25 Mar 1964
Begum Mafida Ahmed Vs Rajendra Nath Barua and Another
Gauhati High Court · (1964) 03 GAU CK 0005
Conduct of Elections Rules, 1961 — Rule 138, 64, 84(3), 93, 93(1)Representation of the People Act, 1951 — Section 100, 100(1), 117, 128, 62
High Courts13 Mar 1964
Niranjan Lal Ratankumar Vs River Steam Navigation Co. Ltd. and Another
Gauhati High Court · (1964) 03 GAU CK 0008
Carriers Act, 1865 — Section 6, 8, 9
High Courts10 Mar 1964Allowed
Sulochana Chowdhurani Vs The Compensation Officer and Others
Gauhati High Court · AIR 1966 Guw 134
Assam State Acquisition of Zamindari Act, 1951 — Section 10(1), 11, 12, 13, 14Constitution of India, 1950 — Article 226
High Courts10 Mar 1964Allowed
Mohanlal Agarwalla Vs Lachman Haluoi and another
Gauhati High Court · AIR 1964 Guw 144
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts09 Mar 1964
State Vs Ganga Ram Kalita and Others
Gauhati High Court · AIR 1965 Guw 9 : (1965) CriLJ 144
Criminal Procedure Code, 1898 (CrPC) — Section 173, 369
High Courts06 Mar 1964
Saruram Keot Vs The State
Gauhati High Court · AIR 1965 Guw 6 : (1965) CriLJ 9
Police Act, 1861 — Section 29
High Courts04 Mar 1964
Management of Assam Rastra Basha Pracher Samity Vs Workmen of Assam Rastra Basha Pracher Samity and Others
Gauhati High Court · (1964) 03 GAU CK 0002
Industrial Disputes Act, 1947 — Section 2, 33C(2)Land Acquisition Act, 1894 — Section 2, 33C(2)
High Courts02 Mar 1964
Lakshyadhar Chowdhury Vs P.H. Trivedi and Another
Gauhati High Court · AIR 1968 Guw 53
Assam Municipal Act, 1956 — Section 11(2), 33, 33(2), 36, 39Assam Municipal Rules, 1956 — Rule 1
High Courts02 Mar 1964Dismissed
Debidutta Agarwalla Vs Commissioner of Income Tax, Assam, Tripura and Manipur, Shillong and others
Gauhati High Court · AIR 1964 Guw 136
Constitution of India, 1950 — Article 226