High Courts04 Mar 1968
Pramode Chandra and Others Vs State
Gauhati High Court · (1969) CriLJ 1534
Penal Code, 1860 (IPC) — Section 395, 397
COURT ARCHIVE
Gauhati High Court judgments, 1968
65 judgments · page 3 of 4
High Courts29 Feb 1968Allowed
T.O. Francis Vs Chief Executive Member and Others
Gauhati High Court · AIR 1968 Guw 64
Assam Forest Regulations, 1891 — Rule 10Constitution of India, 1950 — Article 226
High Courts29 Feb 1968
M. Gurumoorthy Vs Accountant General and Others
Gauhati High Court · AIR 1969 Guw 25
Assam High Court Appointment and Conditions of Service Rules, 1956 — Rule 11, 4, 5(1)Constitution of India, 1950 — Article 202, 203, 204, 205, 206
High Courts22 Feb 1968Dismissed
Namburnadi Tea Co. Ltd. Vs Workmen of Namburnadi Tea Estate and Others
Gauhati High Court · AIR 1968 Guw 39
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts22 Feb 1968Allowed
Bindeswar Prasad Vs Secretary to the Government of Assam, Supply Dept. and Others
Gauhati High Court · AIR 1968 Guw 31
Constitution of India, 1950 — Article 226
High Courts22 Feb 1968Dismissed
Mrs. Swarna Sarma and Others Vs Uttam Chandra Medhi
Gauhati High Court · (1968) 02 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts21 Feb 1968Allowed
Braja Behari Roy and Others Vs Chitta Ranjan Chakravarty and Others
Gauhati High Court · (1968) 02 GAU CK 0010
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 33, Order 41 Rule 4, Order 42 Rule 1
High Courts20 Feb 1968
Commissioner of Income Tax Vs Kedarmall Keshardeo
Gauhati High Court · AIR 1968 Guw 68 : (1969) 73 ITR 150
Income Tax Act, 1922 — Section 2(6B), 26A, 33BIncome Tax Act, 1961 — Section 297(2)Partnership Act, 1932 — Section 30, 4
High Courts19 Feb 1968Allowed
Beni Madhab Pal Choudhuri Vs State of Assam and Others
Gauhati High Court · AIR 1968 Guw 18
Constitution of India, 1950 — Article 226, 311
High Courts15 Feb 1968
The Commissioner of Wealth Tax Vs Joharmal Murlidhar
Gauhati High Court · AIR 1968 Guw 41
Assam Municipal Act, 1956 — Section 4, 5(2), 9General Clauses Act, 1897 — Section 11
High Courts12 Feb 1968Dismissed
Hemendra Prosad Baruah Vs Collector of Sibsagar
Gauhati High Court · (1968) 02 GAU CK 0006
Assam Land (Requisition and Acquisition) Act, 1948 — Section 4, 4(1), 7, 7(1), 7(1A)Land Acquisition Act, 1894 — Section 23(1)
High Courts09 Feb 1968
Bhaba Kanta Bora Vs The Appellate Board of State Transport Authority and Others
Gauhati High Court · AIR 1968 Guw 55
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 50, 57(3)
High Courts09 Feb 1968
Maud Tea and Seed Company Ltd. Vs Agricultural Income Tax Officer and Others
Gauhati High Court · (1970) 77 ITR 361
Assam Agricultural Income Tax Act, 1939 — Section 2, 8Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Act, 1922 — Section 59, 59(3)
High Courts08 Feb 1968Allowed
Rukmlni Lal Acharjee Vs State of Assam and Others
Gauhati High Court · AIR 1969 Guw 79
Constitution of India, 1950 — Article 226, 309
High Courts07 Feb 1968
Kongkham Chandra Mani Singh Vs Kongkham Sangai Singh and Others
Gauhati High Court · AIR 1969 Guw 12 : (1969) CriLJ 220
Criminal Procedure Code, 1898 (CrPC) — Section 107, 438
High Courts02 Feb 1968Allowed
Management of Socklatinga Tea Estate Vs N.J. Korean and Another
Gauhati High Court · (1968) 02 GAU CK 0001
Assam Industrial Disputes Rules, 1958 — Rule 65Industrial Disputes Act, 1947 — Section 10(1), 33C(1)(2)(3), 38, 7(1)Land Acquisition Act, 1894 — Section 30
High Courts30 Jan 1968Dismissed
Jadu Prasanna Bhattacherjee Vs Government of Union Territory of Tripura Agartala and others
Gauhati High Court · (1968) 01 GAU CK 0009
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 395
High Courts29 Jan 1968
Bir Kumar Deb Barma and Another Vs The State
Gauhati High Court · (1968) CriLJ 1263
Penal Code, 1860 (IPC) — Section 395, 397
High Courts22 Jan 1968Allowed
Union Territory of Tripura and another Vs Madhusudan Guha
Gauhati High Court · (1968) 01 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 300(1)Penal Code, 1860 (IPC) — Section 380
High Courts22 Jan 1968Allowed
Tankeswar Das and Another Vs Bhagaban Chandra Choudhury and Others
Gauhati High Court · AIR 1968 Guw 61
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(1), Order 32 Rule 3(4), Order 32 Rule 3(5), Order 32 Rule 4(4)Hindu Minority and Guardianship Act, 1956 — Section 8(3)