High Courts02 Aug 1968
Bhupati Goswami Vs C.R. Krishnamurthi and Others
Gauhati High Court · AIR 1969 Guw 14 : (1969) CriLJ 291
Constitution of India, 1950 — Article 22, 226Penal Code, 1860 (IPC) — Section 307, 395
COURT ARCHIVE
Gauhati High Court judgments, 1968
65 judgments · page 2 of 4
High Courts30 Jul 1968Allowed
Bangshidhar Shewbhagwan and Co. Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1969 Guw 7
Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 29, 29(1), 40, 40(1)
High Courts29 Jul 1968Allowed
Tapesh Chandra Bagchi Vs United Bank of India Ltd. and Others
Gauhati High Court · (1968) 07 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 85, 115
High Courts29 Jul 1968Allowed
U. Mesingh Syiem Vs Secretary, Executive Committee of the District Council of the Autonomous District of Khasi and Jaintia Hills and Others
Gauhati High Court · (1968) 07 GAU CK 0002
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 28(1), 29(2)Constitution of India, 1950 — Article 15, 226, 227United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 3
High Courts08 Jul 1968Dismissed
Basanta Kumar Nath and Another Vs Lakshma Moni Nath and Others
Gauhati High Court · (1968) 07 GAU CK 0003
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 15Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts05 Jul 1968Allowed
Mt. Singma Sangma Mechik Vs Mt. Khilji Sangma Mechik and Another
Gauhati High Court · AIR 1969 Guw 22
Limitation Act, 1908 — Section 29, 36Limitation Rules, 1963 — Rule 39
High Courts03 Jun 1968Allowed
Miss Sitimon Sawian Vs District Council and Others
Gauhati High Court · (1968) 06 GAU CK 0001
Constitution of India, 1950 — Article 132(1), 14, 19(1), 342(1)United Khasi and Jaintia Hills District (Transfer of Land) Act, 1953 — Section 2, 3, 4, 5, 6
High Courts29 May 1968
Nasia Pradhan and Others Vs The State
Gauhati High Court · (1970) CriLJ 396
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 302, 304, 326, 34
High Courts24 May 1968
Nireswar Gogoi Vs State of Assam
Gauhati High Court · AIR 1969 Guw 36 : (1969) CriLJ 375
Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 157, 161, 162Evidence Act, 1872 — Section 25
High Courts24 May 1968Dismissed
Hem Chandra Choudhury Vs Ajadhya Bala Choudhury and Others
Gauhati High Court · (1968) 05 GAU CK 0002
High Courts20 May 1968
Manihar Singh Vs Superintendent of Police and Others
Gauhati High Court · AIR 1969 Guw 1 : (1969) 2 LLJ 493
High Courts17 May 1968
Girish Chandra Goswami Vs Roy (A.K.) and Others
Gauhati High Court · AIR 1968 Guw 52 : (1970) 1 LLJ 340
Constitution of India, 1950 — Article 226, 309
High Courts17 May 1968
Longjam Thambalangou Singh and Others Vs Huidrom Tollamu Singh and Others
Gauhati High Court · AIR 1969 Guw 27 : (1969) CriLJ 419
Criminal Procedure Code, 1898 (CrPC) — Section 144(2), 145, 435
High Courts04 May 1968
R.D.Gupta Vs Union of India
Gauhati High Court · AIR 1970 Guw 35
Arbitration Act, 1940 — Section 14, 14, 14(2), 14(2), 20, 20Civil Procedure Code, 1908 — Order 27 Rule 2, Order 3 Rule 2, 115Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 3 Rule 2, 115
High Courts01 Apr 1968
Bijoy Krishna Paul Vs State of Assam and Others
Gauhati High Court · AIR 1969 Guw 33 : (1970) 1 LLJ 584
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3Minimum Wages Act, 1948 — Section 3, 5, 6
High Courts27 Mar 1968Allowed
Mt. Purnia Kurmi Vs Manindra Nath Mahanti
Gauhati High Court · (1968) 03 GAU CK 0005
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 12, 126, 31
High Courts21 Mar 1968Allowed
Chua Ram Miri (Saikia) Vs Commissioner of Plains Division, Assam, Gauhati and others
Gauhati High Court · AIR 1969 Guw 56
Arms Act, 1959 — Section 13(3), 17(3), 17(3)(b), 17(5), 17(5)Constitution of India, 1950 — Article 226
High Courts06 Mar 1968
Silchar Municipal Board on the Complaint of Dr. Nirmal Krishna Vs Mukul Chandra Deb Roy
Gauhati High Court · (1968) CriLJ 1037
Prevention of Food Adulteration Act, 1954 — Section 16, 19, 7
High Courts05 Mar 1968
Trailokya Mohan Nath Vs State and Another
Gauhati High Court · AIR 1968 Guw 22 : (1968) CriLJ 896
Hindu Marriage Act, 1955 — Section 17, 7Penal Code, 1860 (IPC) — Section 494, 495
High Courts04 Mar 1968Allowed
G. Vasantha Vs The State of Nagaland and Others
Gauhati High Court · (1968) 03 GAU CK 0004
Central Civil Services (Temporary Service) Rules, 1949 — Rule 3Constitution of India, 1950 — Article 226, 311, 311(1)