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Gauhati High Court judgments, 1965

53 judgments · page 3 of 3

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High Courts15 Mar 1965

Shri Adinath Chakraborty Vs The State

Gauhati High Court · (1967) CriLJ 125

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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High Courts12 Mar 1965Dismissed

Haque Brothers (Private Ltd.) Vs Mahendra Nath Sarma and Others

Gauhati High Court · (1965) 03 GAU CK 0005

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Limitation Act, 1963 — Section 14Transfer of Property Act, 1882 — Section 58
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High Courts12 Mar 1965Dismissed

The Abhoyjan Tea Co. (Private) Ltd. Vs The Agricultural Income Tax Officer and Another

Gauhati High Court · (1965) 03 GAU CK 0004

Assam Agricultural Income Tax Act, 1939 — Section 19, 19(1), 19(2), 19(3), 19(4)Assam Agricultural Income Tax Rules, 1939 — Rule 5Constitution of India, 1950 — Article 226
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High Courts09 Mar 1965

Chandypore Tea Estate Vs Commissioner of Taxes, Assam

Gauhati High Court · (1966) 59 ITR 599

Income Tax Act, 1961 — Section 23
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High Courts08 Mar 1965

Raja B.N. Bhup Vs Commissioner of Income Tax, Assam

Gauhati High Court · AIR 1966 Guw 44 : (1965) 57 ITR 257

Assam State Acquisition of Zamindari Act, 1951 — Section 20(2), 3
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High Courts24 Feb 1965

L.N. Phukan and Others Vs Mohendra Mohan Choudhury and Others

Gauhati High Court · (1965) 02 GAU CK 0001

Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 19, 194, 194(2), 194(3), 21
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High Courts15 Feb 1965

Narbahadur Darjee (In Jail) Vs The State

Gauhati High Court · AIR 1965 Guw 89 : (1965) CriLJ 614

Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts15 Feb 1965

Smt. Rangamoyee Choudhury and Another Vs Sudhir Kumar Bhowmik Kabiraj

Gauhati High Court · AIR 1965 Guw 29 : (1965) CriLJ 412

Penal Code, 1860 (IPC) — Section 379
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High Courts09 Feb 1965Allowed

Ka Byrhien Kurkalang and Others Vs The State of Assam and Others

Gauhati High Court · (1965) 02 GAU CK 0003

Constitution of India, 1950 — Article 212A, 244, 244(2), 285, 366(1)Eastern Bengal and Assam Excise Act, 1910 — Section 1(3), 1(4)Government of India Act, 1935 — Section 92, 92(1), 92(2)
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High Courts05 Feb 1965Dismissed

Edwingson Bareh and Another Vs State of Assam and Others

Gauhati High Court · (1965) 02 GAU CK 0005

Constitution of India, 1950 — Article 1, 1(3), 132, 143(1), 153Government of India Act, 1935 — Section 49(1)Lushai Hills District (Change of Name) Act, 1954 — Section 2, 3
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High Courts22 Jan 1965Allowed

Lawrence Singh Ingty Vs S.K. Datta and Others

Gauhati High Court · (1965) 01 GAU CK 0003

Constitution of India, 1950 — Article 14, 366Finance Act, 1955 — Section 4Income Tax Act, 1922 — Section 10, 10(26), 4, 4(3)
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High Courts15 Jan 1965

Raghava Rajagopala Chari Vs State of Assam and Another

Gauhati High Court · (1965) 01 GAU CK 0002

Constitution of India, 1950 — Article 226, 309, 310, 311Penal Code, 1860 (IPC) — Section 161, 467, 487Prevention of Corruption Act, 1988 — Section 6
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High Courts06 Jan 1965

State of Assam Vs Md. Habibur Rahman

Gauhati High Court · (1966) CriLJ 726

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