High Courts10 Apr 1967Allowed
His Highness Maharaja Kirit Bikram Kishore Dev Barma Manikya Bahadur Vs Maharaj Kumar Giridhari Kishore Dev Barma Bahadur and others
Gauhati High Court · AIR 1967 Guw 11
Court Fees Act, 1870 — Section 7(4)(c)
COURT ARCHIVE
Gauhati High Court judgments, 1967
68 judgments · page 3 of 4
High Courts01 Apr 1967
Ngangom Iboton Singh and Another Vs Union Territory of Manipur
Gauhati High Court · (1969) CriLJ 128
Penal Code, 1860 (IPC) — Section 302, 307, 398
High Courts29 Mar 1967Dismissed
Hareswar Das and Others Vs Nareswari Dasya
Gauhati High Court · AIR 1967 Guw 99
Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 106, 107, 117
High Courts28 Mar 1967
Jorehaut Tea Co. Ltd. Vs The Chairman, Town Committee, Nahakatia and Others
Gauhati High Court · AIR 1971 Guw 43
Assam Municipal Act, 1956 — Section 334, 60, 60(1)
High Courts18 Mar 1967
Harendra Nath Das Vs State of Assam
Gauhati High Court · AIR 1967 Guw 56 : (1967) CriLJ 1099
High Courts18 Mar 1967
Bachaspatimayum Thambou Sharma and Others Vs State of Manipur
Gauhati High Court · AIR 1967 Guw 30 : (1967) CriLJ 1347
Penal Code, 1860 (IPC) — Section 147, 294, 34, 379, 506
High Courts28 Feb 1967
Sahodari Sonar Vs Kailash Ram Teli and Another
Gauhati High Court · AIR 1968 Guw 31 : (1968) CriLJ 511
Limitation Act, 1963 — Section 29Penal Code, 1860 (IPC) — Section 323, 353, 354, 506
High Courts27 Feb 1967
Ngounipu Kabui Vs Lungbujei Kabui and Others
Gauhati High Court · (1969) CriLJ 216
Penal Code, 1860 (IPC) — Section 143, 427, 447
High Courts24 Feb 1967Dismissed
Suresh Chandra Nomodas and Others Vs Durlav Chandra Hazarika and Others
Gauhati High Court · AIR 1968 Guw 36
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts13 Feb 1967
Gauranga Chandra Deb Vs The Collector of Central Excise and Land Customs and Others
Gauhati High Court · AIR 1968 Guw 39 : (1968) CriLJ 1307
Constitution of India, 1950 — Article 20, 226, 31
High Courts10 Feb 1967
Indian Tea Employees'' Union Vs Labour Court and Others
Gauhati High Court · AIR 1967 Guw 49 : (1968) 2 LLJ 153
High Courts09 Feb 1967
Sishir Kumar Deb. Vs Sachindra Ch. Deb.
Gauhati High Court · (1967) CriLJ 1072
Penal Code, 1860 (IPC) — Section 114, 323
High Courts04 Feb 1967Allowed
Nirode Chandra Roy Vs General Manager, N.F. Railway, Pandu and Others
Gauhati High Court · AIR 1967 Guw 44
Constitution of India, 1950 — Article 226, 309Railway Establishment Code, 1959 — Rule 157, 158, 18, 20, 21
High Courts03 Feb 1967
Saib Ali Vs Barindra Paul and Others
Gauhati High Court · AIR 1967 Guw 31 : (1967) CriLJ 1073
Penal Code, 1860 (IPC) — Section 379
High Courts31 Jan 1967
Maskandar Ali and Others Vs Kala Raja Choudhury and Others
Gauhati High Court · AIR 1967 Guw 53
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 102Provincial Small Cause Courts Act, 1887 — Article 31
High Courts28 Jan 1967
Harilal Teli Vs Chaturi Teli and Another
Gauhati High Court · (1968) CriLJ 184
Penal Code, 1860 (IPC) — Section 323
High Courts27 Jan 1967Allowed
The Management of Balijan South Tea Estate Vs The Presiding Officer, Labour Court and Others
Gauhati High Court · AIR 1967 Guw 20
High Courts27 Jan 1967
Heikrujam Tombi Singh Vs Government of Manipur
Gauhati High Court · (1968) CriLJ 1088
Criminal Procedure Code, 1898 (CrPC) — Section 498
High Courts27 Jan 1967
Balijan South Tea Estate Vs Labour Court and Others
Gauhati High Court · AIR 1967 Guw 20 : (1967) 2 LLJ 368
High Courts27 Jan 1967
Maibam Birahari Singh Vs Manipur Administration
Gauhati High Court · AIR 1967 Guw 41 : (1967) CriLJ 1654
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304