High Courts13 Dec 1971
Konsam Tharongou Singh Vs The Union Territory of Manipur
Gauhati High Court · (1972) CriLJ 802
Penal Code, 1860 (IPC) — Section 380, 409
COURT ARCHIVE
Gauhati High Court judgments, 1971
71 judgments · page 1 of 4
High Courts25 Nov 1971
Rasamayee Das and Others Vs Nakul Ch. Deb and Others
Gauhati High Court · (1972) CriLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 133, 134
High Courts24 Nov 1971
State of Assam Vs Bhabananda Sarma and Others
Gauhati High Court · (1972) CriLJ 1552
Evidence Act, 1872 — Section 105, 134Penal Code, 1860 (IPC) — Section 302, 323, 326, 34, 97
High Courts23 Nov 1971Allowed
Mohim Chandra Chakravarty Vs National Transport (India) Pvt. Ltd. and Another
Gauhati High Court · (1971) 11 GAU CK 0006
Constitution of India, 1950 — Article 227Limitation Act, 1908 — Section 12(1), 29(2)Motor Vehicles Act, 1988 — Section 110A(3)
High Courts18 Nov 1971
Dhirendra Chandra Das Vs District Magistrate Cachar and Others
Gauhati High Court · (1972) CriLJ 1240
Constitution of India, 1950 — Article 22
High Courts12 Nov 1971
State Vs Hetep Boro and Others
Gauhati High Court · (1972) CriLJ 1074
Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 309, 380, 394, 395, 400
High Courts10 Nov 1971
Medu Sekh and Another Vs The State of Assam
Gauhati High Court · (1972) CriLJ 367 : (1972) CriLJ 362
Evidence Act, 1872 — Section 24, 28Penal Code, 1860 (IPC) — Section 302, 34, 342
High Courts15 Oct 1971
Sarangthem Ibochouba Singh and Another Vs The Manipur Administration and Another
Gauhati High Court · (1972) CriLJ 395
Evidence Act, 1872 — Section 145, 33Penal Code, 1860 (IPC) — Section 366, 376
High Courts21 Sept 1971Dismissed
Akoijam Ranbir Singh Vs The Government of Manipur
Gauhati High Court · (1971) 09 GAU CK 0003
Constitution of India, 1950 — Article 133, 134, 134 (1)Penal Code, 1860 (IPC) — Section 109, 110, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
High Courts20 Sept 1971
Naorem Leikham Singh and Others Vs The State and Another
Gauhati High Court · (1972) CriLJ 118
Criminal Procedure Code, 1898 (CrPC) — Section 133, 133(1), 139A
High Courts08 Sept 1971
Management of Messrs. Associated Industries Ltd. Vs Bipin Behari Singh and Another
Gauhati High Court · AIR 1972 Guw 31
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 480, 482Industrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 5, 5(2), 5(3)
High Courts27 Jul 1971
Banikanta Sharma Vs The State of Assam and Others
Gauhati High Court · AIR 1972 Guw 19
Assam Panchayat (Amendment) Act, 1959 — Section 13, 138(1), 14(11), 27(2), 27(3)Constitution of India, 1950 — Article 226
High Courts23 Jul 1971
Samiruddin Ahmed Vs S.D.O. Mangaldoi and Others
Gauhati High Court · AIR 1971 Guw 163
Assam Panchayati Raj Act, 1959 — Section 14, 14(6), 17(1), 27(1), 29(6)Constitution of India, 1950 — Article 226
High Courts22 Jul 1971
Zakiamlova Vs Deputy Commissioner
Gauhati High Court · (1972) CriLJ 578
Criminal Procedure Code, 1898 (CrPC) — Section 54, 54(I)
High Courts16 Jul 1971
Abdul Hakim Laskar Vs The State
Gauhati High Court · (1973) CriLJ 75
Assam Ganja and Bhang Prohibition Act, 1958 — Section 11, 12, 4
High Courts16 Jul 1971
The Union Territory Vs Moirangthem Khomei Singh and Others
Gauhati High Court · AIR 1971 Guw 43 : (1971) CriLJ 1759
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395, 397
High Courts15 Jul 1971
Silchar Municipal Board Vs Sudhir Chandra Das
Gauhati High Court · (1972) CriLJ 534
Assam Municipal Act, 1956 — Section 171(I), 176
High Courts09 Jul 1971Dismissed
T.O. Francis Vs State of Assam and others
Gauhati High Court · AIR 1972 Guw 59
Motor Vehicles Act, 1988 — Section 36, 37
High Courts23 Jun 1971
Samauddi Sekh and Another Vs Abinas Chandra Sharma
Gauhati High Court · (1972) CriLJ 172
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts16 Jun 1971
Parma Singh Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1971 Guw 162
Assam Municipal Act, 1956 — Section 171, 296, 321(1)Constitution of India, 1950 — Article 226