COURT ARCHIVE

Gauhati High Court judgments, 1971

71 judgments · page 4 of 4

High Courts12 Feb 1971

Babu Singh and Others Vs The Regional Transport Authority and Others

Gauhati High Court · AIR 1971 Guw 99

Assam Motor Vehicles Rules, 1940 — Rule 88, 89, 90Assam Panchayat Act, 1994 — Section 48Constitution of India, 1950 — Article 226

High Courts12 Feb 1971

Sawkat Ali Vs The Superintendent of Police

Gauhati High Court · (1971) 02 GAU CK 0001

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80

High Courts09 Feb 1971

The State of Tripura Vs Niranjan Deb Barma and Others

Gauhati High Court · (1973) CriLJ 108

Forest Act, 1927 — Section 26

High Courts09 Feb 1971

Wahengbam Iboton Singh Vs Thokchom Amutombi Singh and Another

Gauhati High Court · (1971) CriLJ 1257

Limitation Act, 1963 — Section 12, 3, 5Penal Code, 1860 (IPC) — Section 109, 419, 420, 466

High Courts25 Jan 1971

H.N. Bharadwaj Vs Ganpat Rai Seraugi and Others

Gauhati High Court · (1971) 01 GAU CK 0004

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115Limitation Act, 1963 — Section 5

High Courts20 Jan 1971

Hem Chandra Chakraborty Vs Union of India and another

Gauhati High Court · (1971) 01 GAU CK 0007

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 144, 2(2), 47

High Courts19 Jan 1971

Rabindra Kumar Bhattacharjee Vs Dharma Gour and Others

Gauhati High Court · (1971) CriLJ 1819

Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 438

High Courts19 Jan 1971

U. Span Suchiang Vs Jowai Autonomous District Council and Others

Gauhati High Court · AIR 1971 Guw 109

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 107United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 6

High Courts18 Jan 1971

Male Boroni Vs The State

Gauhati High Court · (1971) CriLJ 1263

Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302

High Courts16 Jan 1971

Monoranian Das Vs The State

Gauhati High Court · (1972) CriLJ 354

Evidence Act, 1872 — Section 78Forest Act, 1927 — Section 10, 11, 12, 13, 14

High Courts07 Jan 1971

Suresh Chandra Das and Another Vs State of Maghalaya

Gauhati High Court · (1971) CriLJ 1232

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 109, 463, 465, 477A