COURT ARCHIVE

Gauhati High Court judgments, 1971

71 judgments · page 3 of 4

High Courts12 Apr 1971

Devajit Chaliha Vs Harendra Nath Baruah and Others

Gauhati High Court · (1971) 04 GAU CK 0005

Assam Public Service Commission Regulations, 1951 — Regulation 4Constitution of India, 1950 — Article 21, 226, 316(1), 316(1A), 317(2)Industrial Disputes Act, 1947 — Section 5(4), 7

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High Courts30 Mar 1971

Khaidem Tamphajao Singh on his death by his L.Rs. Yumnam Ningol Khaidam Ongbi Padmamukhi Devi and others Vs Hijam Ningol Yumnam Ongbi Leimahal Devi and another

Gauhati High Court · (1971) 03 GAU CK 0011

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts30 Mar 1971

Mangilal Agarwalla Vs Jamunalal Agarwalla and Others

Gauhati High Court · AIR 1971 Guw 122

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts23 Mar 1971

Golap Chand Sahu Vs Jugal Prasad Sahu

Gauhati High Court · (1971) CriLJ 994

Constitution of India, 1950 — Article 233, 234, 235, 236, 237

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High Courts19 Mar 1971

Dulal Chandra Hazarika Vs The Assam Board of Revenue and Others

Gauhati High Court · (1971) 03 GAU CK 0006

Assam Board of Revenue Regulations, 1963 — Regulation 11Assam Excise Rules, 1945 — Rule 219Constitution of India, 1950 — Article 226

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High Courts11 Mar 1971

Sarat Nath Vs Digendra Nath and Others

Gauhati High Court · (1972) CriLJ 1401

Criminal Procedure Code, 1898 (CrPC) — Section 145, 438

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High Courts10 Mar 1971

Manindra Kumar Rai Vs Paresh Chandra Dey

Gauhati High Court · (1971) 03 GAU CK 0009

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 9, 115

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High Courts09 Mar 1971

Bhutkani Nath and Others Vs Mt. Kamaleswari Nath and Another

Gauhati High Court · AIR 1972 Guw 15

Evidence Act, 1872 — Section 67Hindu Widows Remarriage Act, 1856 — Section 2Hindu Womens Right to Property Act, 1937 — Section 3

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High Courts09 Mar 1971

Jamuna Bin Vs Ramani Mohan Barman

Gauhati High Court · (1972) CriLJ 992

Penal Code, 1860 (IPC) — Section 379, 447

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High Courts09 Mar 1971

Naresh Chandra Sen Vs Deputy Commissioner (Supply) United Khasi and Jaintia Hills and Others

Gauhati High Court · AIR 1971 Guw 146

Constitution of India, 1950 — Article 226

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High Courts06 Mar 1971

R.K. Dolansana Singh and Others Vs R.K. Narjitsana Singh and Others

Gauhati High Court · (1971) CriLJ 1756

Criminal Procedure Code, 1898 (CrPC) — Section 107, 439, 561A

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High Courts03 Mar 1971

State Vs Shri Hanjabam Harideva Sarma

Gauhati High Court · (1971) CriLJ 1036

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High Courts26 Feb 1971

Kusnu Murari Vs The State

Gauhati High Court · (1971) CriLJ 869

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84

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High Courts22 Feb 1971

Dwijendra Mohan Lahiri Vs Rajendra Nath Nath

Gauhati High Court · AIR 1971 Guw 143

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106

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High Courts19 Feb 1971

Sita Kanta Sarma Vs Assistant Registrar of Co-operative Societies Cum Sale Officer, Co-operative Land Mortgage Bank Ltd. and Others

Gauhati High Court · AIR 1971 Guw 147

Assam Co-operative Land Mortgage Bank Act, 1960 — Section 11(2)(b)Constitution of India, 1950 — Article 226

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High Courts16 Feb 1971

Rabi Deb Barma and Another Vs The State

Gauhati High Court · (1973) CriLJ 105

Penal Code, 1860 (IPC) — Section 302, 304, 325, 34, 395

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High Courts15 Feb 1971

Montoor Ahmed Vs The Presiding Officer Industrial Tribunal and Others

Gauhati High Court · (1971) 2 LLJ 437

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33A

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High Courts12 Feb 1971

Hiralal Deb Nath and another Vs The Union of India, New Delhi and another

Gauhati High Court · (1971) 02 GAU CK 0011

Constitution of India, 1950 — Article 226, 309

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High Courts12 Feb 1971

Bapudas Kalita Vs The Assam Board of Revenue and Others

Gauhati High Court · (1971) 02 GAU CK 0006

Constitution of India, 1950 — Article 226, 227

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High Courts12 Feb 1971

Dinesh Chandra Nath and Others Vs Surendra Chandra Nath

Gauhati High Court · (1971) 02 GAU CK 0005

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 9, 148, 151

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