High Courts18 Jul 1969
Saroj Chanda Vs Union of India and others
Gauhati High Court · (1969) 07 GAU CK 0001
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1969
76 judgments · page 3 of 4
High Courts09 Jul 1969
Chingangbam Ibomcha Singh Vs Okram Tombi Singh
Gauhati High Court · (1970) CriLJ 360
Evidence Act, 1872 — Section 13Penal Code, 1860 (IPC) — Section 426, 447, 448, 506
High Courts02 Jul 1969Dismissed
Abdul Gafur Darbhuyan Vs Mustakim Ali and Others
Gauhati High Court · AIR 1970 Guw 96
Assam Co-operative Societies Act, 1949 — Section 34, 79(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151
High Courts01 Jul 1969Dismissed
Narayan Das Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1970 Guw 57
Assam Land and Revenue Regulation, 1886 — Section 3Constitution of India, 1950 — Article 226, 311
High Courts20 Jun 1969
Ful Kumar and Another Vs The State
Gauhati High Court · (1969) CriLJ 1549
Penal Code, 1860 (IPC) — Section 109, 302, 362, 364
High Courts20 Jun 1969Dismissed
Abdul Gani Sarkar Vs Assam Board of Revenue and Others
Gauhati High Court · AIR 1970 Guw 82
Assam Land and Revenue Regulation, 1886 — Section 151, 69, 69A, 70, 81
High Courts06 Jun 1969
Narayan Chandra Das Vs Sugan Chand Serawgi and Another
Gauhati High Court · (1970) CriLJ 1292
High Courts03 Jun 1969
Prem Chand Jain Vs State
Gauhati High Court · AIR 1970 Guw 38 : (1970) CriLJ 323
Essential Commodities Act, 1955 — Section 12A, 7
High Courts30 May 1969
Rameswar Goenka and Others Vs Income Tax Officer, ''A'' Ward and Others
Gauhati High Court · AIR 1970 Guw 84 : (1970) 77 ITR 421
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2AIncome Tax Act, 1961 — Section 147, 148
High Courts27 May 1969
Ramesh Chandra Sutradhar Vs The State
Gauhati High Court · (1969) CriLJ 1545
Penal Code, 1860 (IPC) — Section 100, 102, 300, 302, 304
High Courts26 May 1969
Naresh Ch. Nath Vs The State
Gauhati High Court · AIR 1971 Guw 16 : (1971) CriLJ 407
Evidence Act, 1872 — Section 105, 25, 27Penal Code, 1860 (IPC) — Section 101, 299, 300, 302, 80
High Courts22 May 1969
Lt. Col. G.K. Apte and Others Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1970 Guw 43 : (1970) CriLJ 448
Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts19 May 1969Allowed
Bhuban Chandra Dutta Vs The Accountant-General and Another
Gauhati High Court · (1969) 05 GAU CK 0005
Assam and Nagaland High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 13, 3, 3(1), 7, 7(1)Assam High Court Appointment and Conditions of Service Rules, 1956 — Rule 11Constitution of India, 1950 — Article 229, 229(1), 229(2), 313
High Courts13 May 1969Dismissed
R.D. Gupta Vs The Union of India (UOI)
Gauhati High Court · AIR 1970 Guw 35
Arbitration Act, 1940 — Section 11, 12, 14(2), 20, 39(2)Arbitration Rules, 1940 — Rule 36Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 27 Rule 2, Order 3 Rule 1, 115, 151
High Courts13 May 1969Dismissed
Ashoka Construction Co. Vs Union of India (UOI) and Another
Gauhati High Court · (1969) 05 GAU CK 0004
Arbitration Act, 1940 — Section 17, 20, 30, 31, 33Arbitration Rules, 1940 — Rule 36Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts07 May 1969Allowed
The Managements of Tea Garden Assam Vs The Presiding Officer, Industrial Tribunal and Others
Gauhati High Court · (1969) 05 GAU CK 0010
High Courts06 May 1969
Maniram Gunju Vs The State of Assam
Gauhati High Court · AIR 1970 Guw 49 : (1970) CriLJ 563
Evidence Act, 1872 — Section 101, 106
High Courts01 May 1969Allowed
Mahendra Nath Pathak Vs State of Assam and Others
Gauhati High Court · AIR 1970 Guw 32
Assam Forest Regulations, 1891 — Section 3(4)Assam Settlement of Forest coupes and Mahals by Tender System Rules, 1967 — Rule 6(4)Constitution of India, 1950 — Article 15, 29, 342
High Courts25 Apr 1969
Nandlal Goenka Vs Controller of Estate Duty
Gauhati High Court · (1970) 77 ITR 796
Estate Duty Act, 1953 — Section 62, 63
High Courts10 Apr 1969
Zatia and Another Vs State of Assam and Others
Gauhati High Court · (1969) 04 GAU CK 0002
Constitution of India, 1950 — Article 226, 311, 311(2)Defence of India Rules, 1962 — Rule 30(1)