High Courts12 Sept 1969
The State Vs Tikaram Haneri
Gauhati High Court · (1970) CriLJ 780
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 1969
76 judgments · page 2 of 4
High Courts11 Sept 1969Dismissed
Barindra Kumar Chakraborty Vs Ramesh Chandra Dev
Gauhati High Court · (1969) 09 GAU CK 0007
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Sept 1969Allowed
Shri Hem Chandra Sarkar Vs Smt. Jyoti Bala Chakraborty
Gauhati High Court · (1969) 09 GAU CK 0003
Civil Procedure Code, 1908 (CPC) — Section 107, 149Court Fees Act, 1870 — Section 28
High Courts10 Sept 1969Allowed
Smt. Priti Kona Sengupta and Others Vs State of Assam and Others
Gauhati High Court · AIR 1970 Guw 124
Assam Panchayat (Financial) Rules, 2002 — Rule 55Assam Panchayati Raj Act, 1959 — Section 11, 158, 17, 17(1), 17(2)Constitution of India, 1950 — Article 226
High Courts08 Sept 1969
Smt. Sushila Ghosh Vs Was Deb Mutreja
Gauhati High Court · AIR 1970 Guw 58 : (1970) CriLJ 1129
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 144, 145, 192
High Courts02 Sept 1969
Harendra Nath Medhi Vs Bichitraram Medhi and Others
Gauhati High Court · (1969) 09 GAU CK 0009
Assam Panchayat (Constitution) Rules, 1960 — Rule 30, 39, 62(1), 62(5), 62(6)Parliamentary Elections Rules — Rule 38, 48, 48(2)
High Courts01 Sept 1969
Shri Manmatha Bhattacharjee Vs Union Territory of Tripura, now known as Government of India, Agartala and another
Gauhati High Court · (1969) 09 GAU CK 0002
Constitution of India, 1950 — Article 226, 311
High Courts30 Aug 1969
Nilambar Roy Vs Durga Charan Saha Roy
Gauhati High Court · (1969) 08 GAU CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Aug 1969
Rabindra Kumar Bhattacharjee Vs Smt. Prativa Bhattacharjee
Gauhati High Court · AIR 1970 Guw 30 : (1970) CriLJ 838
Evidence Act, 1872 — Section 3, 50Hindu Marriage Act, 1955 — Section 17, 7Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts28 Aug 1969
U. Shondro Lyngkhoi and Others Vs Ka Phiwer Ripner
Gauhati High Court · AIR 1971 Guw 89
Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 4
High Courts28 Aug 1969Allowed
Sagar Chaudhury and Others Vs Nabin Ch. Chaudhury and Others
Gauhati High Court · (1969) 08 GAU CK 0005
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3, 4, 6(1), 8, 8(1)Criminal Procedure Code, 1898 (CrPC) — Section 9(3)Succession Act, 1925 — Section 2, 264(1), 266, 267, 268
High Courts28 Aug 1969Allowed
N.B. Chakraborty Vs The Union of India (UOI) and Others
Gauhati High Court · AIR 1970 Guw 98
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226, 311, 311(2), 351(2)
High Courts19 Aug 1969
Nagarmal More Vs The Union of India (UOI) and Others
Gauhati High Court · AIR 1971 Guw 41
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 140, 78B
High Courts13 Aug 1969Dismissed
Sujit Kantha Neogi and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1969) 08 GAU CK 0006
Constitution of India, 1950 — Article 311, 311(2)Essential Services Maintenance Act, 1968 — Section 4, 5Evidence Act, 1872 — Section 123, 162
High Courts06 Aug 1969
Sashimohan Debnath and Another Vs Monomohan Debnath and Others
Gauhati High Court · AIR 1971 Guw 118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 34(1), Order 21 Rule 34(3), 104(2), 115
High Courts05 Aug 1969
Thokchom Nimai Singh and Another Vs Thangba Kom and Another
Gauhati High Court · (1969) 08 GAU CK 0009
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438
High Courts31 Jul 1969Allowed
Union of India (UOI) Vs Rameshwarlall Bhagchand
Gauhati High Court · (1969) 07 GAU CK 0003
Contract Act, 1872 — Section 2, 38, 6, 63, 7
High Courts30 Jul 1969
Jethmal Bothra Vs Bherudhan Parakh
Gauhati High Court · (1969) 07 GAU CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts23 Jul 1969Dismissed
Keshab Chandra Das and Others Vs On the death of Sriram Chandra Dag (Plaintiff) his legal representatives (Macihab Chandra Das and Others) and Another
Gauhati High Court · (1969) 07 GAU CK 0007
Limitation Act, 1963 — Article 142, 144Registration Act, 1908 — Section 49Suits Valuation Act, 1887 — Section 8
High Courts21 Jul 1969Allowed
Nripendra Chandra Dutta Majumder and others Vs Administration of Tripura and others
Gauhati High Court · (1969) 07 GAU CK 0005
Constitution of India, 1950 — Article 226