High Courts25 Dec 1967
Phani Bhushan Gupta Vs The State
Gauhati High Court · (1968) CriLJ 1630
Evidence Act, 1872 — Section 114Foreigners Act, 1946 — Section 14Penal Code, 1860 (IPC) — Section 161
COURT ARCHIVE
Gauhati High Court judgments, 1967
68 judgments · page 1 of 4
High Courts23 Dec 1967Allowed
Ashoka Construction Co. and others Vs Union of India, New Delhi
Gauhati High Court · AIR 1967 Guw 56
Arbitration Act, 1940 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 57, 58
High Courts12 Dec 1967
Mahadeo Jalan Vs Commissioner of Wealth Tax
Gauhati High Court · AIR 1969 Guw 103
Wealth Tax Act, 1957 — Section 7
High Courts08 Dec 1967
Md. Rahamad Mia and Others Vs Government of Manipur
Gauhati High Court · (1968) CriLJ 1295
Penal Code, 1860 (IPC) — Section 148, 323, 441, 447
High Courts29 Nov 1967
Toijam Gokul Singh and Another Vs Md. Ibrahim Mia and Others
Gauhati High Court · AIR 1968 Guw 94 : (1968) CriLJ 1559
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 438
High Courts28 Nov 1967
Wahengbam Nimai Singh Vs Manipur Administration
Gauhati High Court · (1968) CriLJ 1237
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts20 Nov 1967Allowed
Hira Lal Jain India and others Vs Union of India and others
Gauhati High Court · AIR 1967 Guw 63
Constitution of India, 1950 — Article 300(1)Contract Act, 1872 — Section 148, 151, 160, 161Evidence Act, 1872 — Section 25
High Courts09 Nov 1967
Mafizul Islam Mia Vs K.P. Sinha
Gauhati High Court · AIR 1968 Guw 36 : (1968) CriLJ 1120
Constitution of India, 1950 — Article 150Contract Act, 1872 — Section 23Penal Code, 1860 (IPC) — Section 403, 406
High Courts08 Nov 1967Dismissed
Shri Pran Gopal Saha Vs District Magistrate and Collector (Tribal Welfare Section) Agartala and another
Gauhati High Court · AIR 1967 Guw 56
Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)Government of India Act, 1935 — Section 241(7)
High Courts06 Oct 1967
Paokhohen Kuki and Others Vs Tongkhohen Kuki and Another
Gauhati High Court · (1969) CriLJ 989
General Clauses Act, 1897 — Section 13Penal Code, 1860 (IPC) — Section 441, 447
High Courts30 Sept 1967Allowed
Sri Aswini Kumar and others Vs Union Territory of Tripura, Agartala
Gauhati High Court · AIR 1967 Guw 56
Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 148, 151, 213, 65, 70Evidence Act, 1872 — Section 114, 159, 160, 34, 63
High Courts28 Sept 1967
Madhu Sudan Pal Vs Narayan Chandra Dutta
Gauhati High Court · (1968) CriLJ 1531
Penal Code, 1860 (IPC) — Section 426, 447, 504
High Courts21 Sept 1967
Kamini Kumar Rudra Paul and others Vs Monoranjan Kar and others
Gauhati High Court · AIR 1967 Guw 34
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts20 Sept 1967Allowed
Union Territory of Tripura and another Vs Abinash Chandra Gautam
Gauhati High Court · AIR 1967 Guw 29
Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 58
High Courts19 Sept 1967
Amaresh Chandra Nandi Majumdar Vs N.K. Chanda and Others
Gauhati High Court · (1969) CriLJ 318
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 203, 435, 438Penal Code, 1860 (IPC) — Section 395
High Courts16 Sept 1967
Nongmaithem Modhu Singh and Another Vs Wahengbam Nodiachand Singh and Another
Gauhati High Court · (1968) CriLJ 1147
High Courts15 Sept 1967
Chandra Kanta Sharmah Vs The Deputy Commissioner and Collector and Others
Gauhati High Court · AIR 1967 Guw 58
Constitution of India, 1950 — Article 226, 32General Clauses Act, 1897 — Section 3(31)Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts15 Sept 1967Dismissed
Chandra Kanta Sharmah Vs The Deputy Commissioner and Collector of Nowgong and others
Gauhati High Court · AIR 1967 Guw 58
Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 1, 10, 10, 11, 11
High Courts08 Sept 1967
Leitanthem Bidhu Singh and Others Vs Khangjrakpam Ibobi Singh and Others
Gauhati High Court · (1969) CriLJ 124
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438, 69, 70, 74
High Courts23 Aug 1967Allowed
Amar Bahadur Thapa and Another Vs Abdul Hai and Another
Gauhati High Court · AIR 1970 Guw 59
Assam Urban Areas Rent Control Act, 1946 — Section 4, 5, 6, 6(1), 6(3)