High Courts22 Dec 1972Dismissed
Ramesh Chandra Seal Vs Deputy Commissioner and Collector, Kararup and others
Gauhati High Court · AIR 1973 Guw 119
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1972
102 judgments · page 1 of 6
High Courts21 Dec 1972Allowed
Sree Mohan Rice and Oil Mills Vs Hindustan Motor Ltd. and others
Gauhati High Court · AIR 1973 Guw 120
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 5 Rule 5, Order 8 Rule 1, Order 9 Rule 1, 115
High Courts21 Dec 1972
Suren Das Vs Dhanbar Ali and Others
Gauhati High Court · (1973) CriLJ 1085
Criminal Procedure Code, 1898 (CrPC) — Section 145, 439
High Courts18 Dec 1972Allowed
M/s Deha Assam Tea Co. (P) Ltd. Vs M. M. Rahman and others
Gauhati High Court · AIR 1973 Guw 122
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
High Courts05 Dec 1972
Hamendra Nath Biswas and Others Vs Mrinal Kanti Choudhury
Gauhati High Court · (1973) CriLJ 975
Criminal Procedure Code, 1898 (CrPC) — Section 107, 143, 144, 145, 439
High Courts27 Nov 1972
Bogatola and Another Vs The State
Gauhati High Court · (1973) CriLJ 1086
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts22 Nov 1972
State of Assam Vs Nanda Kumar Singh
Gauhati High Court · (1973) CriLJ 521
Constitution of India, 1950 — Article 20, 21Penal Code, 1860 (IPC) — Section 114, 302, 304, 34
High Courts14 Nov 1972Dismissed
U. Jim Myntri Vs Francis well and another
Gauhati High Court · AIR 1973 Guw 106
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Nov 1972Dismissed
Satish Chandra Brahma Vs Bagram Brahma and another
Gauhati High Court · AIR 1973 Guw 76
Constitution of India, 1950 — Article 342, 342(1), 365(25), 366Criminal Procedure Code, 1898 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 2
High Courts27 Sept 1972Allowed
Mahamad Ali and another Vs Nimar Ali and others
Gauhati High Court · AIR 1973 Guw 80
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 109Transfer of Property Act, 1882 — Section 116
High Courts26 Sept 1972Allowed
Manik Chandra Das Vs The State of Assam and others
Gauhati High Court · AIR 1973 Guw 1
Constitution of India, 1950 — Article 226
High Courts19 Sept 1972Dismissed
Keshab Roy Vs Malancha Debi and others
Gauhati High Court · AIR 1973 Guw 83
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 12
High Courts15 Sept 1972Dismissed
Shyamcharan Das and others Vs M/s. New Cloth Stores
Gauhati High Court · AIR 1973 Guw 5
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Sept 1972
Majee Taha (Accused) Vs The State
Gauhati High Court · (1973) CriLJ 526
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts12 Sept 1972
Assistant Collector of Customs and Central Excise Vs Roshanlal Chourasia
Gauhati High Court · (1973) CriLJ 133
Customs Act, 1962 — Section 109, 111, 123, 135, 7
High Courts30 Aug 1972Allowed
Ganpatrai Dhanuka Vs A. K. Bandopadhyay, Collector, Customs and Central Excise, Shillong and another
Gauhati High Court · AIR 1973 Guw 8
Constitution of India, 1950 — Article 226
High Courts30 Aug 1972Allowed
Nikunja Choudhury Vs The State of Assam and others
Gauhati High Court · AIR 1973 Guw 13
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 409
High Courts28 Aug 1972
Sunil Kumar Phukan Vs Mt. Pratima Buragohain
Gauhati High Court · (1973) CriLJ 401
Land Acquisition Act, 1894 — Section 12, 18
High Courts25 Aug 1972Dismissed
Raja Ram Soni Vs Krishna Prasad Singh
Gauhati High Court · AIR 1973 Guw 17
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(c)Transfer of Property Act, 1882 — Section 106