High Courts23 Aug 1967Allowed
Sudhir Chandra Deb Nath and another Vs State-Union Territory of Tripura
Gauhati High Court · AIR 1967 Guw 56
Constitution of India, 1950 — Article 31BLand Acquisition Act, 1894 — Section 18, 23, 4, 6, 8(1)(b)
COURT ARCHIVE
Gauhati High Court judgments, 1967
68 judgments · page 2 of 4
High Courts01 Aug 1967Allowed
J. Ahmed Vs The Union of India and others
Gauhati High Court · AIR 1967 Guw 58
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 311
High Courts14 Jun 1967
Sohanraj Singvi Vs Commissioner of Taxes
Gauhati High Court · (1967) 06 GAU CK 0003
Assam Sales Tax Act, 1947 — Section 10(2), 17, 17(3), 17(4), 23(3)Income Tax Act, 1922 — Section 23(3), 23(4)Income Tax Act, 1961 — Section 23(2), 23(3), 23(4)
High Courts08 Jun 1967Dismissed
Bhabendra Chandra Barman Vs Postmaster General, Assam Circle and Others
Gauhati High Court · (1967) 06 GAU CK 0004
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 226
High Courts05 Jun 1967Allowed
Sudhir Kumar Das and Another Vs General Manager, N.F. Railway and Others
Gauhati High Court · AIR 1968 Guw 8
Railway Establishment Code — Rule 148, 149
High Courts03 Jun 1967Allowed
Smt. Prafulla Nalini Bhowmick and others Vs Sri Dajendra Garoo and another
Gauhati High Court · AIR 1967 Guw 5
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 115
High Courts31 May 1967Dismissed
Mon Koch Vs Guneswari Bora and Others
Gauhati High Court · AIR 1968 Guw 10
Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 17, 53A, 59
High Courts31 May 1967
Khuraijam Jugeswar Singh and Another Vs Smt. Chanabam Ongbi Tomu Devi and Another
Gauhati High Court · AIR 1968 Guw 29 : (1968) CriLJ 191
Criminal Procedure Code, 1898 (CrPC) — Section 439, 523, 561A
High Courts29 May 1967Dismissed
Krishna Ram Medhi Vs Deputy Commissioner and Others
Gauhati High Court · (1967) 05 GAU CK 0003
Fisheries Rules, 1953 — Rule 12
High Courts23 May 1967
Thokchom Narahari Singh and Others Vs Moirangthem Kerani Singh and Others
Gauhati High Court · AIR 1967 Guw 47 : (1967) CriLJ 1660
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(7), 438
High Courts22 May 1967
State Vs Nongmaithem Tomchou Singh and Others
Gauhati High Court · (1968) CriLJ 1007
Penal Code, 1860 (IPC) — Section 366
High Courts10 May 1967Dismissed
Hem Chandra Chakraborty Vs Union of India, New Delhi and another
Gauhati High Court · AIR 1967 Guw 23
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19(1)(g), 226Transfer of Property Act, 1882 — Section 106, 107
High Courts05 May 1967Dismissed
Mt. Fatema Khatun and Others Vs Md. Jainuddin, his heir Golapjan Bewa and Others
Gauhati High Court · AIR 1967 Guw 101
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 98, Order 21 Rule 99
High Courts04 May 1967
Kishan Sarma Vs State of Assam
Gauhati High Court · AIR 1968 Guw 13 : (1968) CriLJ 895
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411
High Courts03 May 1967
Nabin Chandra Barooah Vs The State and Another
Gauhati High Court · (1967) CriLJ 1714
Civil Procedure Code, 1908 (CPC) — Section 38Criminal Procedure Code, 1898 (CrPC) — Section 242
High Courts28 Apr 1967
P. Amumacha Sarma Vs P. Manimacha Sarma and Others
Gauhati High Court · AIR 1968 Guw 24 : (1968) CriLJ 188
General Clauses Act, 1897 — Section 3
High Courts28 Apr 1967
Wahengbam Kokngang Singh Vs The Manipur Administration
Gauhati High Court · (1968) CriLJ 1085
Penal Code, 1860 (IPC) — Section 304
High Courts24 Apr 1967
Sashi Nath Sarma and Others Vs State of Assam
Gauhati High Court · AIR 1967 Guw 111 : (1967) CriLJ 1597
Penal Code, 1860 (IPC) — Section 323, 325, 34, 447
High Courts20 Apr 1967
Kutub Ali Vs The State
Gauhati High Court · AIR 1968 Guw 14
Penal Code, 1860 (IPC) — Section 325
High Courts13 Apr 1967Allowed
Rajendra Mohan Sinha and others Vs Nimai Chand Sinha and others
Gauhati High Court · AIR 1967 Guw 56
Limitation Act, 1963 — Section 3Penal Code, 1860 (IPC) — Section 188