High Courts15 Dec 1969
Government of Manipur Vs R.K. Lukhoisana Singh
Gauhati High Court · AIR 1970 Guw 73 : (1970) CriLJ 1372
Criminal Procedure Code, 1898 (CrPC) — Section 432
COURT ARCHIVE
Gauhati High Court judgments, 1969
76 judgments · page 1 of 4
High Courts28 Nov 1969
Amal Kumar Ghatak and Others Vs The State of Assam and Others
Gauhati High Court · (1969) 11 GAU CK 0001
Constitution of India, 1950 — Article 14, 19(1), 31(1), 358, 43Minimum Wages Act, 1948 — Section 5(1)Payment of Bonus Act, 1965 — Section 10, 13, 16, 33, 34(2)
High Courts24 Nov 1969
Basu Choudhary and Others Vs State of Bihar
Gauhati High Court · (1969) 11 GAU CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 144(1), 144(4), 438
High Courts17 Nov 1969
Jatindra Kr. Bhattacharjee Vs The State
Gauhati High Court · (1970) CriLJ 1556
Penal Code, 1860 (IPC) — Section 409, 468, 477
High Courts17 Nov 1969
Nilamani Singh Tanu Singh Vs The State
Gauhati High Court · (1970) CriLJ 1386
Constitution of India, 1950 — Article 141, 22
High Courts17 Nov 1969
Union of India Vs R.D. Gupta and another
Gauhati High Court · (1969) 11 GAU CK 0003
Arbitration Act, 1940 — Section 20, 34, 8Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 133, 133(1), 136
High Courts15 Nov 1969
Sudhir Chandra Das and Another Vs The State
Gauhati High Court · AIR 1971 Guw 8 : (1971) CriLJ 86
Evidence Act, 1872 — Section 3, 30, 88Penal Code, 1860 (IPC) — Section 210, 302, 326, 34, 342
High Courts15 Nov 1969
Monoranjan Chakraborty Vs State
Gauhati High Court · AIR 1970 Guw 84(1) : (1970) CriLJ 1554
Constitution of India, 1950 — Article 227
High Courts14 Nov 1969Allowed
Satish Chandra Ghosh Vs Smt. Sarba Mangala Dutta and another
Gauhati High Court · (1969) 11 GAU CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Nov 1969
Halim Munshi and Others Vs The State of Assam and Another
Gauhati High Court · (1971) CriLJ 322
Penal Code, 1860 (IPC) — Section 447
High Courts12 Nov 1969
Union Territory of Tripura and others Vs Umesh Chandra Das
Gauhati High Court · (1969) 11 GAU CK 0011
Limitation Act, 1963 — Section 5
High Courts01 Nov 1969
The State Vs Tomeiren Maringni
Gauhati High Court · (1970) CriLJ 549
Penal Code, 1860 (IPC) — Section 287, 302
High Courts23 Oct 1969
Digendra Kumar Deb Vs Tarini Charan Dey
Gauhati High Court · (1970) CriLJ 1212
Criminal Procedure Code, 1898 (CrPC) — Section 133, 147
High Courts13 Oct 1969
Ganga Charan Goala Vs Chandra Kumar Roy
Gauhati High Court · (1970) CriLJ 1324
Constitution of India, 1950 — Article 227
High Courts08 Oct 1969
Suresh Chandra Dutta and others Vs Mohan. Bashi Dutta and another
Gauhati High Court · (1969) 10 GAU CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7, 7(iv), 7(iv)(b)
High Courts06 Oct 1969
Kulak Chandra Nama and others Vs Nripendra Mohan Sarkar and others
Gauhati High Court · (1969) 10 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts06 Oct 1969Allowed
Sudhir Chandra Guha and Another Vs Jogesh Chandra Das
Gauhati High Court · AIR 1970 Guw 102
Civil Procedure Code, 1908 (CPC) — Section 35AEvidence Act, 1872 — Section 116Post Office Rules, 1933 — Rule 118, 119
High Courts06 Oct 1969
Sachindra Mohan Das Gupta Vs Chief Commissioner of Government of Tripura
Gauhati High Court · AIR 1970 Tripura 94
Constitution of India, 1950 — Article 226, 226West Bengal Security Act, 1950 — Section 29(3)(b), 37
High Courts26 Sept 1969
Woodcrafts Vs The Chief Conservator of Forests
Gauhati High Court · (1969) 09 GAU CK 0008
Assam Forest Regulations, 1891 — Rule 21Companies Act, 1956 — Section 17Constitution of India, 1950 — Article 226
High Courts26 Sept 1969
Manjunatta George Varaghes Vs Government of Manipur
Gauhati High Court · (1970) CriLJ 812
Evidence Act, 1872 — Section 32