High Courts25 Apr 1972Allowed
Must. Jalika Bibi and another Vs The State of Assam and others
Gauhati High Court · AIR 1972 Guw 39
Criminal Procedure Code, 1898 (CrPC) — Section 144
COURT ARCHIVE
Gauhati High Court judgments, 1972
102 judgments · page 5 of 6
High Courts24 Apr 1972Dismissed
Bhutan Chandra Pradhani Vs The State of Assam and others
Gauhati High Court · AIR 1972 Guw 41
Constitution of India, 1950 — Article 14, 226
High Courts21 Apr 1972
Dhiren Bailung Vs Must. Bhutuki and others
Gauhati High Court · AIR 1972 Guw 44
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3, 59
High Courts20 Apr 1972Dismissed
Sukumar Paul Vs The State Transport Authority, Assam and others
Gauhati High Court · AIR 1972 Guw 49
Motor Vehicles Act, 1988 — Section 50
High Courts17 Apr 1972Dismissed
Sunil Ranjan De Vs The State of Assam and others
Gauhati High Court · AIR 1972 Guw 50
Constitution of India, 1950 — Article 226
High Courts10 Apr 1972Allowed
Ibrahim Ali Vs The State of Assam and others
Gauhati High Court · AIR 1972 Guw 18
Assam State Acquisition of Zamindari Act, 1951 — Section 4, 4(6)
High Courts30 Mar 1972Dismissed
The Union of India Vs Md. Ayub
Gauhati High Court · AIR 1972 Guw 56
Civil Procedure Code, 1908 (CPC) — Section 80Foreigners Act, 1946 — Section 3(2)(c)
High Courts30 Mar 1972
Deoram Hazarika Vs Chama Mura and Another
Gauhati High Court · (1972) CriLJ 1602
Constitution of India, 1950 — Article 227
High Courts27 Mar 1972Allowed
Bipin Chandra Phukan Vs The State of Assam and others
Gauhati High Court · (1972) 03 GAU CK 0007
Constitution of India, 1950 — Article 154, 226, 32
High Courts24 Mar 1972Allowed
Pulin Das Kakati Vs Rajendra Nath Hazarika
Gauhati High Court · (1972) 03 GAU CK 0008
Limitation Act, 1908 — Article 158
High Courts20 Mar 1972Dismissed
Rohit Chandra Das Vs The State of Assam and others
Gauhati High Court · AIR 1972 Guw 32
High Courts17 Mar 1972Allowed
Samsul Huda Vs London and Lancashire Insurance Co. Ltd. and others
Gauhati High Court · AIR 1972 Guw 35
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 1972
Ahmed Noor Khan and Others Vs The State of Assam
Gauhati High Court · AIR 1972 Guw 7 : (1972) CriLJ 779
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 107
High Courts03 Mar 1972
Sadananda Borgohain Vs The State of Assam and Another
Gauhati High Court · (1972) CriLJ 658
Penal Code, 1860 (IPC) — Section 354, 376
High Courts03 Mar 1972Allowed
Ramananda Joykishan and another Vs Md. Abu Hussain and others
Gauhati High Court · AIR 1972 Guw 6
Civil Procedure Code, 1908 (CPC) — Section 89, 89(1)(a)
High Courts22 Feb 1972Dismissed
Jagannath Talukdar Vs Chandra Kanta Deva Misra and others
Gauhati High Court · (1972) 02 GAU CK 0003
Constitution of India, 1950 — Article 19, 21, 226, 227, 228
High Courts21 Feb 1972Allowed
Abdul Ali and others Vs Harija Bibi
Gauhati High Court · AIR 1972 Guw 52
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 13, 157
High Courts21 Feb 1972
Satya Bhusan Shome Vs The State
Gauhati High Court · (1973) CriLJ 76
Penal Code, 1860 (IPC) — Section 109, 464, 466
High Courts31 Jan 1972Dismissed
Syed Abdur Rahman Vs Tripura Modern Bank Limited (In Liquidation)
Gauhati High Court · (1974) 44 CompCas 201
Banking Regulation Act, 1949 — Section 45T(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 46
High Courts31 Jan 1972Dismissed
T. S. Srivastava Vs State of Assam and others
Gauhati High Court · AIR 1972 Guw 2
Constitution of India, 1950 — Article 226, 309