COURT ARCHIVE

Gauhati High Court judgments, 1964

62 judgments · page 3 of 4

High Courts26 Feb 1964

Rahimuddin Sheikh and Another Vs Trilok Chandra Roy and Others

Gauhati High Court · AIR 1965 Guw 18

Assam Adhiars Protection and Regulation Act, 1948 — Section 11(1), 11(2), 3(1), 5, 5(2)Constitution of India, 1950 — Article 226

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High Courts25 Feb 1964Allowed

Sanwarmal Purohit and another Vs The Collector of Central Excise and Land Customs, Shillong and another

Gauhati High Court · AIR 1964 Guw 121

Constitution of India, 1950 — Article 136, 226, 258(1), 26Evidence Act, 1872 — Section 106Imports and Exports (Control) Act, 1947 — Section 3, 3(1), 3(2), 4A

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High Courts21 Feb 1964

Assam Railways and Trading Co. Ltd. Vs Union of India (UOI) and North Eastern Rly.

Gauhati High Court · AIR 1965 Guw 12

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High Courts21 Feb 1964

Jeypore Timber and Veneer Mills (P.) Ltd. Vs The Commissioner of Income Tax

Gauhati High Court · (1964) 02 GAU CK 0007

Transfer of Property Act, 1882 — Section 10(2), 54

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High Courts21 Feb 1964

Jwala Prasad Agarwala Vs Commissioner of Income Tax, Assam

Gauhati High Court · AIR 1965 Guw 32 : (1964) 52 ITR 392

Income Tax Act, 1922 — Section 16(3), 16(3)(a), 16(3)(a)(ii), 16(3)(a)(iv), 2(6B)

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High Courts20 Feb 1964

The State of Assam Vs Ram Gopal Agarwalla and Another

Gauhati High Court · (1966) CriLJ 963

Penal Code, 1860 (IPC) — Section 114, 379

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High Courts20 Feb 1964

U. Bithiang Malngiang and Others Vs The State of Assam

Gauhati High Court · AIR 1965 Guw 51 : (1965) CriLJ 72

Penal Code, 1860 (IPC) — Section 124A, 147, 153, 342

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High Courts12 Feb 1964Allowed

Abdul Hasem and Others Vs Haji Mahiuddin and Others

Gauhati High Court · AIR 1967 Guw 9

Assam Land and Revenue Regulation, 1886 — Rule 108, 115, 151, 28, 35Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4

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High Courts11 Feb 1964Dismissed

Union of India Vs Pratap Chandra Biswas

Gauhati High Court · AIR 1964 Guw 141

Arbitration Act, 1940 — Section 13, 14, 17, 33, 37

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High Courts10 Feb 1964Dismissed

Hemdhon Mohan Vs J.B. Hagjer

Gauhati High Court · (1964) 02 GAU CK 0008

Constitution of India, 1950 — Article 25, 26

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High Courts10 Feb 1964

Amar Krishna Saha Vs Bipra Charan Dey and Another

Gauhati High Court · (1965) CriLJ 520

Criminal Procedure Code, 1898 (CrPC) — Section 133, 142, 142(2), 438

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High Courts07 Feb 1964

Himatsingka Motor Works Ltd. Vs Haranath Barua

Gauhati High Court · (1964) 02 GAU CK 0004

Evidence Act, 1872 — Section 34

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High Courts05 Feb 1964

Edwingson Barah and Others Vs Henry Cotton and Others

Gauhati High Court · AIR 1965 Guw 49

Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 22(1), 25Constitution of India, 1950 — Article 226

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High Courts04 Feb 1964

Pradip Kumar Das Vs The State and Others

Gauhati High Court · (1964) CriLJ 145

Criminal Procedure Code, 1898 (CrPC) — Section 561A

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High Courts29 Jan 1964

Sudhir Chandra Gupta Vs State of Assam

Gauhati High Court · AIR 1965 Guw 38 : (1965) CriLJ 545

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 112, 323

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High Courts29 Jan 1964

Muzammal Hussain and Others Vs Changanlal Jain

Gauhati High Court · (1964) 01 GAU CK 0003

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, 115

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High Courts28 Jan 1964

Kalu Munchi and Others Vs State of Assam

Gauhati High Court · (1965) CriLJ 424

Penal Code, 1860 (IPC) — Section 188, 425, 426, 427, 447

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High Courts22 Jan 1964

Controller of Estate Duty Vs Shri Birendra Kumar Sen

Gauhati High Court · AIR 1965 Guw 1

Constitution of India, 1950 — Article 252Estate Duty Act, 1953 — Section 10, 2(16), 35, 5, 64(1)

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High Courts18 Jan 1964

Biren Datta and Others Vs The Chief Commissioner of Tripura

Gauhati High Court · (1964) CriLJ 119

Constitution of India, 1950 — Article 13, 14, 21, 22, 352

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High Courts15 Jan 1964Dismissed

Pramatha Nath Sarma Vs Prafulla Chandra Goswami and Others

Gauhati High Court · (1964) 01 GAU CK 0008

Transfer of Property Act, 1882 — Section 108, 111

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