High Courts12 Jun 1972
Tinsukia Min Samabai Samity Ltd. Vs Jt. Secretary to Govt. of Assam and others
Gauhati High Court · AIR 1973 Guw 62
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 1972
102 judgments · page 4 of 6
High Courts09 Jun 1972Dismissed
Dinesh Chandra Chakraborty Vs Mahesh Chandra Roy
Gauhati High Court · AIR 1972 Guw 65
Transfer of Property Act, 1882 — Section 106, 107
High Courts09 Jun 1972Allowed
Mvi. Ahmadur Rahman and Others Vs Registrar of Companies
Gauhati High Court · (1973) 43 CompCas 522
Companies (Court) Rules, 1959 — Rule 24, 96, 99
High Courts09 Jun 1972Dismissed
Idris Ali Vs Abdul Samad Barbhuva
Gauhati High Court · AIR 1973 Guw 132
Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 16, 16(c)
High Courts06 Jun 1972Allowed
Wahengbam Menjor Singh Vs Adweta Debota
Gauhati High Court · AIR 1973 Guw 84
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31, Order 21 Rule 37, Order 21 Rule 37(2), Order 21 Rule 40, 104
High Courts05 Jun 1972
Irengbam Nabakumar Singh Vs The Government of Manipur
Gauhati High Court · (1973) CriLJ 311
Penal Code, 1860 (IPC) — Section 420, 465
High Courts31 May 1972
Commissioner of Income Tax Vs Nathmal Tolaram
Gauhati High Court · (1973) 88 ITR 34
Income Tax Act, 1922 — Section 10(2), 4
High Courts31 May 1972
Agarwal and Agarwal (Private) Ltd. and Another Vs K.J. Mukherjee, Income Tax Officer and Another
Gauhati High Court · (1973) 92 ITR 282
Income Tax Act, 1961 — Section 147, 148
High Courts26 May 1972
Benode Behari Das Gupta Vs Benoy Bhusan Choudhury
Gauhati High Court · AIR 1973 Guw 66
Contract Act, 1872 — Section 51, 52, 54, 55, 58Specific Relief Act, 1963 — Section 16
High Courts26 May 1972
Tolaram Bijoy Kumar Vs Commissioner of Income Tax
Gauhati High Court · (1973) 90 ITR 162
Income Tax Act, 1922 — Section 25A, 66(1)
High Courts25 May 1972Dismissed
Kamala Kanta Das Vs Budha Prasad Dewri and others
Gauhati High Court · AIR 1972 Guw 67
Constitution of India, 1950 — Article 226
High Courts25 May 1972Allowed
Phanindra Kumar Bora Vs The State of Assam and others
Gauhati High Court · AIR 1972 Guw 127
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 14(5), 44(5), 62, 68, 68(1)
High Courts19 May 1972
Jalim Chand Saraogi Vs Dist. Magistrate and Others
Gauhati High Court · (1972) CriLJ 1599
High Courts15 May 1972Dismissed
The Jorehaut Tea Co. Ltd. Vs The Land Acquisition Officer and others
Gauhati High Court · AIR 1972 Guw 68
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 3(1), 3(3), 6(1)
High Courts12 May 1972Dismissed
M/s. Kothari Plantations and Industries Ltd Vs Dakshinpat Satra and others
Gauhati High Court · AIR 1973 Guw 74
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(a), 11, 115
High Courts12 May 1972Dismissed
Bangshidhar Ghanshyamdas and another Vs Jalim Chand Seraugi
Gauhati High Court · AIR 1973 Guw 72
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 47
High Courts09 May 1972Dismissed
Hiranya Kumar Barthakur and others Vs P. C. Sajkia and others
Gauhati High Court · AIR 1973 Guw 87
Constitution of India, 1950 — Article 226
High Courts03 May 1972Allowed
Sachindra Nath Sen Gupta Vs The General Manager, North East Frontier Railway, Maligaon and others
Gauhati High Court · AIR 1973 Guw 108
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226
High Courts02 May 1972
The Collector of Kamrup Vs Mrs. Parbati Phukan and others
Gauhati High Court · AIR 1973 Guw 114
Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(2), 4
High Courts02 May 1972Allowed
The Union of India Vs M/s. Rameshwarlall Bhagchand
Gauhati High Court · AIR 1973 Guw 111
Contract Act, 1872 — Section 2, 2(a), 2(f), 38, 6