COURT ARCHIVE

Gauhati High Court judgments, 1969

76 judgments · page 4 of 4

High Courts28 Mar 1969Dismissed

Premadhar Baruah and Others Vs State of Assam and Others

Gauhati High Court · (1969) 03 GAU CK 0004

Assam Liberalised Pension Rules — Rule 1(2)Constitution of India, 1950 — Article 13(3), 14, 226, 309, 310Railway Establishment Rules — Rule 148(3)

Read judgment

High Courts28 Mar 1969Allowed

Assam Co. Ltd. Vs State of Assam and Others

Gauhati High Court · AIR 1970 Guw 40

Assam General Clauses Act, 1915 — Section 26Assam Municipal (Amendment) Act, 1956 — Section 1, 2, 4, 4(1), 5Assam Municipal Act, 1923 — Section 323, 328, 329, 330, 330(1)

Read judgment

High Courts12 Mar 1969Allowed

Shankar Lal Mehra Vs Chief Engineer, N.F. Railway and Others

Gauhati High Court · (1969) 03 GAU CK 0005

Constitution of India, 1950 — Article 226, 311, 311(2)State Railway Provident Fund Rules — Rule 90

Read judgment

High Courts10 Mar 1969Dismissed

Dinesh Chandra Mitra Vs On the death of Bhabani Prasad Bhowmik, his heirs and legal representatives-Bmdubasbini Bhowmik and Others

Gauhati High Court · (1969) 03 GAU CK 0006

Succession Act, 1925 — Section 63

Read judgment

High Courts10 Mar 1969

Akal Ali and Others Vs The State

Gauhati High Court · (1970) CriLJ 781

Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 307, 395, 396, 397

Read judgment

High Courts06 Mar 1969

Commissioner of Income Tax Vs Tezpur Automobiles

Gauhati High Court · AIR 1969 Guw 122 : (1970) 75 ITR 722

Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 271, 271(1), 297(2)

Read judgment

High Courts27 Feb 1969

Amar Nath Sur. Vs General Manager, Northeast Frontier Railway and Others

Gauhati High Court · (1969) 02 GAU CK 0006

Constitution of India, 1950 — Article 311, 311(2)Railways Board Act, 1905 — Section 3

Read judgment

High Courts27 Feb 1969

Commissioner of Income Tax Vs P.K. Barooah, Vice-President

Gauhati High Court · (1970) 77 ITR 967

Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10(23), 11, 11(1)

Read judgment

High Courts27 Feb 1969Dismissed

U. Prellyshon Lyngdoh Nongum Vs Executive Committee, District Council, United Khasi-Jaintia Hills and Others

Gauhati High Court · (1969) 02 GAU CK 0001

Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 28, 31(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Feb 1969Allowed

Md. Tafazzul Hussain and Others Vs Mt. Priyabala Sarkar

Gauhati High Court · AIR 1969 Guw 109

Constitution of India, 1950 — Article 213Goalpara Tenancy Act, 1929 — Section 100, 100(5), 103, 103(1), 108

Read judgment

High Courts17 Feb 1969

Seth Kirorimal Adwani and Others Vs Income Tax Officer, "E" Ward and Others

Gauhati High Court · (1970) 77 ITR 789

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

Read judgment

High Courts05 Feb 1969

Kuseswar Saikia and others Vs State of Assam and others

Gauhati High Court · AIR 1969 Guw 128

Constitution of India, 1950 — Article 132(1), 165, 229, 229(1), 233

Read judgment

High Courts04 Feb 1969Allowed

Must. Dudmera Bibi and Others Vs Hari Bhakta Seal and Others

Gauhati High Court · AIR 1970 Guw 115

Transfer of Property Act, 1882 — Section 107, 110

Read judgment

High Courts20 Jan 1969Dismissed

Union of India and others Vs Karam Ali and others

Gauhati High Court · AIR 1970 Guw 14

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 5, 6

Read judgment

High Courts17 Jan 1969

Abdul Majid Vs Adai and Others

Gauhati High Court · AIR 1970 Guw 94 : (1970) CriLJ 950

Penal Code, 1860 (IPC) — Section 147, 324

Read judgment

High Courts08 Jan 1969

Khangembam Kokchao Singh and Others Vs Haojam Damudor Singh

Gauhati High Court · (1969) CriLJ 1512

Evidence Act, 1872 — Section 107, 112

Read judgment