High Courts25 Jun 1973Allowed
Orin Moyong Vs Secretary to Government of Assam and others
Gauhati High Court · AIR 1974 Guw 27
Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 12, 8
COURT ARCHIVE
Gauhati High Court judgments, 1973
65 judgments · page 2 of 4
High Courts25 Jun 1973Dismissed
Chiranjitlal Anand Vs The State of Assam and Another
Gauhati High Court · (1975) 35 STC 442
Constitution of India, 1950 — Article 226
High Courts20 Jun 1973
Tarulata Syam and Others Vs Agricultural Income Tax Officer and Others
Gauhati High Court · (1975) 99 ITR 532
Assam Agricultural Income Tax Act, 1939 — Section 36, 36(1)
High Courts12 Jun 1973Allowed
Uma Kanta Das Mahajan Vs Tribeni Prasad Kalwar
Gauhati High Court · AIR 1974 Guw 71
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5, 5(1), 5(1)(b)Transfer of Property Act, 1882 — Section 106
High Courts08 Jun 1973
Dakshinpat Satra and Others Vs Mohanlal Biyani and Another
Gauhati High Court · (1974) CriLJ 28
Civil Procedure Code, 1908 (CPC) — Section 151, 24Criminal Procedure Code, 1898 (CrPC) — Section 195, 476, 477, 478, 479Penal Code, 1860 (IPC) — Section 193, 194, 195, 471
High Courts30 May 1973Dismissed
Hirendra Nath Dutta Roy and others Vs Rajendra Chandra Roy and others
Gauhati High Court · AIR 1974 Guw 43
Registration Act, 1908 — Section 17(1)(b), 19(1)(b), 30, 51, 55Transfer of Property Act, 1882 — Section 107, 123, 3, 40, 54
High Courts25 May 1973
Rajputana Stores Vs Inspecting Assistant Commissioner of Income Tax and Others
Gauhati High Court · (1975) 99 ITR 499
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 271, 271(1)
High Courts21 May 1973Allowed
Guneshwar Chutia Vs Haren Chutia and others
Gauhati High Court · AIR 1974 Guw 73
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Succession Act, 1925 — Section 2, 2(f), 2(h), 59
High Courts21 May 1973Dismissed
Manabendra Sarkar Vs State of Assam and others
Gauhati High Court · AIR 1974 Guw 46
Commissions of Inquiry Act, 1952 — Section 3, 3(1), 5, 8BConstitution of India, 1950 — Article 14, 226
High Courts18 May 1973
Nageswar Singh Vs The State of Assam and Another
Gauhati High Court · (1974) CriLJ 193
Criminal Procedure Code, 1898 (CrPC) — Section 173, 435, 436, 439Penal Code, 1860 (IPC) — Section 324, 408
High Courts16 May 1973Allowed
Fulbarunessa Vs The Assam Board of Revenue, Gauhati and another
Gauhati High Court · AIR 1974 Guw 50
Constitution of India, 1950 — Article 226
High Courts10 May 1973Allowed
Dayakrishna Verma Vs The Regional Transport Authority Shillong and another
Gauhati High Court · AIR 1974 Guw 52
Constitution of India, 1950 — Article 226
High Courts02 May 1973Allowed
Basantipur Tea Co. (Pvt.) Ltd. Vs Collector of Cachar
Gauhati High Court · AIR 1974 Guw 53
Land Acquisition Act, 1894 — Section 18, 25(2), 25(3), 4(1), 8
High Courts25 Apr 1973
Md. Usman Mia Vs Konthoujam Parijat Singh
Gauhati High Court · (1973) CriLJ 1516
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts12 Apr 1973
Oliullah Laskar and Others Vs Sukhamoy Das (Complainant) and Another
Gauhati High Court · (1973) CriLJ 1517
Criminal Procedure Code, 1898 (CrPC) — Section 202, 208, 209, 237, 439Penal Code, 1860 (IPC) — Section 436
High Courts06 Apr 1973
Golam Haidar and Another Vs State of Assam
Gauhati High Court · (1973) CriLJ 1519
Criminal Procedure Code, 1898 (CrPC) — Section 439Foreigners Act, 1946 — Section 14, 3
High Courts29 Mar 1973
Mt. Kanija Khatun and another Vs Union of India (UOI)
Gauhati High Court · AIR 1974 Guw 1
High Courts29 Mar 1973Allowed
Kanija Khatun and Another Vs Union of India (UOI)
Gauhati High Court · (1974) ACJ 103
High Courts09 Mar 1973Allowed
Aribam Ongbi Yaimabi Sarma and others Vs Ningthoujam Ningol Noyon
Gauhati High Court · AIR 1974 Guw 4
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts06 Mar 1973
Golak Nath Vs Bapiram Bora
Gauhati High Court · (1973) CriLJ 1372
Criminal Procedure Code, 1898 (CrPC) — Section 202, 204, 242, 342Penal Code, 1860 (IPC) — Section 323