COURT ARCHIVE

Gauhati High Court judgments, 1971

71 judgments · page 2 of 4

High Courts16 Jun 1971

Associated Industries Ltd. Vs Sub-Divisional Officer (Sadar) and Others

Gauhati High Court · AIR 1972 Guw 4

Assam Fixation of Ceiling on Land Holdings Rules, 1957 — Rule 6, 6(2)Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 4, 5, 6, 7(1), 7(2)Companies Act, 1962 — Section 2

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High Courts16 Jun 1971Dismissed

Mufosin Ali Barbhuvan Vs State of Assam and others

Gauhati High Court · (1971) 06 GAU CK 0001

Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16(4)

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High Courts10 Jun 1971

Basanta Basumatri and Others Vs Dehi Ram Nath

Gauhati High Court · (1971) CriLJ 1802

Criminal Procedure Code, 1898 (CrPC) — Section 145, 148(1), 539B

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High Courts08 Jun 1971

Kayumuddin Mia Vs Abdul Gafur and Others

Gauhati High Court · (1972) CriLJ 182

Penal Code, 1860 (IPC) — Section 302, 323, 34

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High Courts04 Jun 1971

Bandhana Goala Vs Assam Board of Revenue and Others

Gauhati High Court · (1971) 06 GAU CK 0008

Assam Land and Revenue Regulation, 1886 — Section 12Constitution of India, 1950 — Article 14, 226

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High Courts04 Jun 1971

Sudhangsu Ranjan Dasgupta and Others Vs Manindra Kumar Paul and Others

Gauhati High Court · (1971) 06 GAU CK 0005

Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 20, 32, 4Assam Land and Revenue Regulation, 1886 — Section 154, 3, 34

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High Courts31 May 1971

Fakar Ali Vs Supdt. of Police and Registration Officer and Others

Gauhati High Court · AIR 1971 Guw 165

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High Courts28 May 1971

Padmeswar Phukan Vs The State

Gauhati High Court · (1971) CriLJ 1595

Penal Code, 1860 (IPC) — Section 103, 300, 302, 304, 99

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High Courts12 May 1971

Jalaluddin Ahmed Vs State of Assam and Others

Gauhati High Court · AIR 1972 Guw 14

Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 2, 3, 7, 7(1), 7(3)Constitution of India, 1950 — Article 226

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High Courts07 May 1971

Mira Rani Das and Another Vs Forman Ali and Another

Gauhati High Court · (1971) 05 GAU CK 0006

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 47

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High Courts07 May 1971

Sunahar Ali and Others Vs On the death of Sarat Chandra Suklobaidya, his heirs Sythendra Suklobaidya and Others

Gauhati High Court · AIR 1972 Guw 25

Assam Fixation of Ceiling on Land Holdings Rules, 1957 — Rule 25Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 16, 17, 18, 23, 23(3)

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High Courts07 May 1971

Purshottam Bahel Vs A.C. Baruah and Others

Gauhati High Court · (1971) 05 GAU CK 0001

Assam Municipal Act, 1956 — Section 234, 296, 299, 299(1), 299(2)Constitution of India, 1950 — Article 226

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High Courts30 Apr 1971

Rajendra Nath Sarma Vs Pellant Ramdhin Rajbhor

Gauhati High Court · (1971) 04 GAU CK 0004

Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 105, 106, 108, 111, 4

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High Courts30 Apr 1971

Siba Prasad Baruah Vs Dibrugarh University and Others

Gauhati High Court · AIR 1971 Guw 151

Constitution of India, 1950 — Article 226, 3, 3(1), 4, 5Gauhati University Ordinance — Section 4

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High Courts30 Apr 1971

Mahendra Chandra Malakar Vs Chandra Kanta Mahanta and Others

Gauhati High Court · AIR 1972 Guw 27

Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47

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High Courts28 Apr 1971

Mahamad Ali and Others Vs Haji Rashid Ali and Others

Gauhati High Court · (1971) 04 GAU CK 0009

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 15(2), Order 21 Rule 2

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High Courts28 Apr 1971Allowed

Jogendra Prasad Singh Vs Joy Kanta Roy

Gauhati High Court · AIR 1971 Guw 168

Evidence Act, 1872 — Section 45, 47Penal Code, 1860 (IPC) — Section 420

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High Courts21 Apr 1971

The Sibsagar Municipal Board Vs Doyal Chandra Barthakur and Others

Gauhati High Court · AIR 1971 Guw 155

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High Courts13 Apr 1971

Kishori Mohan Sarkar Vs State Transport Authority and Others

Gauhati High Court · AIR 1971 Guw 166

Assam Motor Vehicles Rules, 1940 — Rule 65, 67Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 49, 50, 51, 57(1), 57(6)

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High Courts12 Apr 1971

U.G. Koring Sing Vs Executive Committee, District Council and Others

Gauhati High Court · (1971) 04 GAU CK 0008

Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 2, 28(1), 29(2)Constitution of India, 1950 — Article 226United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 5(1)

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