High Courts18 Dec 1968Allowed
Kali Kumar Sen and Another Vs Haridas Roy
Gauhati High Court · (1968) 12 GAU CK 0002
Assam Urban Areas Rent Control Act, 1972 — Section 6(1)Transfer of Property Act, 1882 — Section 106, 107, 53A
COURT ARCHIVE
Gauhati High Court judgments, 1968
65 judgments · page 1 of 4
High Courts16 Dec 1968Dismissed
Sikku alias Sikku Haldar and Another Vs The State of Assam and Others
Gauhati High Court · (1968) 12 GAU CK 0001
Assam Land and Revenue Regulation, 1886 — Section 155, 16Constitution of India, 1950 — Article 14, 19(1)Fisheries Rules, 1953 — Rule 12
High Courts19 Nov 1968Allowed
Anil Kumar Das Vs Senior Superintendent of Post Offices, Kamrup Division and Others
Gauhati High Court · AIR 1969 Guw 99
Central Civil Services (Conduct) Rules, 1964 — Rule 11, 14, 14(1), 14(11), 14(20)Constitution of India, 1950 — Article 226
High Courts15 Nov 1968
North-East Frontier Railway Mazdoor Union Vs The General Manager, North-East Frontier Railway and Another
Gauhati High Court · AIR 1969 Guw 105 : (1970) 2 LLJ 486
Constitution of India, 1950 — Article 226, 309Government of India Act, 1935 — Section 241Industrial Disputes Act, 1947 — Section 22
High Courts13 Nov 1968
State of Tripura Vs Shri Ashu Ranjan Saha
Gauhati High Court · (1968) 11 GAU CK 0003
High Courts11 Nov 1968
Lalit Mohan Deb and others Vs Union of India and others
Gauhati High Court · (1968) 11 GAU CK 0001
Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(1)Essential Commodities Act, 1955 — Section 3
High Courts19 Oct 1968
Takhellambam Tatu Singh Vs Sorokhaibam Jugin Singh and Others
Gauhati High Court · AIR 1969 Guw 52 : (1969) CriLJ 985
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 435
High Courts16 Oct 1968
Rajkumar Manisana Singh Vs Nameirakpam Angou Singh and Another
Gauhati High Court · (1969) CriLJ 844
Penal Code, 1860 (IPC) — Section 109, 426, 84
High Courts25 Sept 1968Dismissed
Jagat Chandra Marak and others Vs Ulfat Ali Bhuiya and others
Gauhati High Court · (1968) 09 GAU CK 0005
Registration Act, 1908 — Section 17
High Courts20 Sept 1968
Haji Mohammad Hassan Ali Vs Commissioner of Plains Division and Others
Gauhati High Court · (1968) 09 GAU CK 0006
Arms Act, 1959 — Section 13, 14(1)(3), 14(3), 17, 17(1)Arms Rules, 1962 — Rule 51, 55
High Courts20 Sept 1968
The Union of India (UOI) Vs Kutharf Trading Co. Ltd.
Gauhati High Court · (1968) 09 GAU CK 0002
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77
High Courts20 Sept 1968Dismissed
Silchar Electric Supply Ltd. Vs Secretary to the Govt, of Assam Power (Electricity) Mines and Minerals Dept. and Others
Gauhati High Court · (1968) 09 GAU CK 0001
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 22A, 4, 4(1), 4(3), 4A(1)
High Courts17 Sept 1968Allowed
Kali Kumar Sen and Another Vs Makhan Lal Biswas and Another
Gauhati High Court · (1968) 09 GAU CK 0004
Assam Urban Areas Rent Control Act, 1946 — Section 12(1), 12(3), 6, 6(1), 6(4)Defence of India Rules, 1962 — Rule 81(2)Transfer of Property Act, 1882 — Section 106, 108, 108(1)
High Courts04 Sept 1968Dismissed
Premnath Das Vs State of Assam and Others
Gauhati High Court · (1968) 09 GAU CK 0003
Assam Panchayat (Constitution) (Amendment) Rules, 1964 — Rule 87, 88Assam Panchayati Raj Act, 1959 — Section 3, 3(1), 3(2)Constitution of India, 1950 — Article 226
High Courts30 Aug 1968
Government of Manipur Vs Thokchom Tomba Singh and Others
Gauhati High Court · AIR 1969 Guw 22 : (1969) CriLJ 396
Constitution of India, 1950 — Article 20Identification of Prisoners Act, 1920 — Section 2, 4, 5, 6Penal Code, 1860 (IPC) — Section 186, 409
High Courts29 Aug 1968
Commissioner of Income Tax Vs Sabitri Devi Agarwalla
Gauhati High Court · (1970) 77 ITR 934
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Income Tax Act, 1922 — Section 33B
High Courts26 Aug 1968
Nripendra Chakravarty and Others Vs District Magistrate, Tripura
Gauhati High Court · (1969) CriLJ 1536
Constitution of India, 1950 — Article 22, 226
High Courts20 Aug 1968
Ram Lakhan Rai Choudhary Vs Raghunath Choudhary and Others
Gauhati High Court · AIR 1969 Guw 81 : (1969) CriLJ 854
Civil Procedure Code, 1908 (CPC) — Section 141, 24, 6Constitution of India, 1950 — Article 227
High Courts20 Aug 1968
Boloram Baruati Vs Mt. Surjya Baruati
Gauhati High Court · AIR 1969 Guw 90 : (1969) CriLJ 858
Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494, 495
High Courts19 Aug 1968Allowed
Bansi Ram Das Vs Secretary to the Govt. of Assam Education (General) Department and Others
Gauhati High Court · (1968) 08 GAU CK 0001
Constitution of India, 1950 — Article 311