High Courts20 May 1974
Abdul Latif Vs Amanat Ali Choudhary
Gauhati High Court · (1974) CriLJ 1092
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 114, 115, 117
COURT ARCHIVE
Gauhati High Court judgments, 1974
50 judgments · page 2 of 3
High Courts20 May 1974Allowed
Sasa Musa Sugar Works Pvt. Ltd. Vs Chunilal Chororia
Gauhati High Court · AIR 1975 Guw 34
Civil Procedure Code, 1908 (CPC) — Section 20, 21Sales of Goods Act, 1930 — Section 39
High Courts08 May 1974Allowed
M/s. Kanahaiya Lal Oswal and others Vs Government of India and another
Gauhati High Court · AIR 1975 Guw 37
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 4, 79, 79(a), 80General Clauses Act, 1897 — Section 3(23), 3(58), 3(8)Government of Union Territories Act, 1963 — Section 55
High Courts02 May 1974
Lomdhar Tanti Vs Manager, Murmuria Tea Estate and Another
Gauhati High Court · (1975) 2 LLJ 157
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts24 Apr 1974Allowed
Fulpati Devi Vs Union of India (UOI)
Gauhati High Court · (1974) ACJ 497
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts23 Apr 1974Dismissed
Makhan Lal Lodh Vs Union of India
Gauhati High Court · AIR 1976 Guw 65
Arbitration Act, 1940 — Section 14, 2(a), 2(e)
High Courts22 Apr 1974Allowed
The Union of India (UOI) Vs The Jorhat Consumer Goods Wholesale Co-operative Ltd.
Gauhati High Court · AIR 1974 Guw 60
Railways Act, 1890 — Section 77, 78B
High Courts09 Apr 1974Dismissed
Gurumayum Sanahanbi Devi and others Vs Gurumavum Ongbi Ibempishak Devi and others
Gauhati High Court · AIR 1975 Guw 56
Transfer of Property Act, 1882 — Section 1, 41
High Courts08 Apr 1974Allowed
Jaineswar Bora and others Vs Returning Officer. Panchavati Rai Elections, Nowgong and others
Gauhati High Court · AIR 1975 Guw 61
Representation of the People Act, 1951 — Section 7, 7(d)
High Courts03 Apr 1974Dismissed
Surjit Singh and others Vs Ram Ratan Sharma
Gauhati High Court · AIR 1975 Guw 14
Negotiable Instruments Act, 1881 (NI) — Section 118, 4
High Courts22 Mar 1974Dismissed
M/s. Pasori Associated Construction Co. Vs Union of India and Another
Gauhati High Court · AIR 1975 Guw 17
Arbitration Act, 1940 — Section 14, 14(2)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5, 115Constitution of India, 1950 — Article 158, 227
High Courts22 Mar 1974
Samurou Gur, Khansary Producers and Sugarcane Growers Co-op. Society Ltd. and Others Vs Santhem Ibomcha Singh and Others
Gauhati High Court · (1974) CriLJ 1096
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts18 Mar 1974Dismissed
Mahangu Prasad Sah and another Vs Prayag Sah and others
Gauhati High Court · AIR 1975 Guw 40
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 10
High Courts01 Mar 1974
BHADARMAL HAZARIMAL Vs Income Tax OFFICER, "A" WARD, JORHAT.
Gauhati High Court · (1975) 100 ITR 159
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 147, 148, 149, 150
High Courts01 Mar 1974
Bhadarmal Hazarimal Vs Income Tax Officer, "A" Ward
Gauhati High Court · (1975) 100 ITR 160
Income Tax Act, 1961 — Section 147, 148
High Courts21 Feb 1974Dismissed
The Phoenix Assurance Co. Ltd. Vs Kalpana Rajput and Another
Gauhati High Court · AIR 1975 Guw 20
Central Motor Vehicles Rules, 1989 — Rule 20Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14(2), 20
High Courts21 Feb 1974Dismissed
The Phoenix Assurance Co. Ltd. Vs Kalpana Rajput and another
Gauhati High Court · AIR 1975 Guw 20
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 20Constitution of India, 1950 — Article 136, 227Land Acquisition Act, 1894 — Section 54
High Courts19 Feb 1974Allowed
Haniabam Bapumacha Sharma and another Vs Haniabam Gokulchandra Sharma and others
Gauhati High Court · AIR 1975 Guw 47
Limitation Act, 1963 — Section 27
High Courts19 Feb 1974Dismissed
Moirangthem Palla Singh and another Vs Aribam Gulamjat Sarma and others
Gauhati High Court · AIR 1975 Guw 26
High Courts16 Feb 1974
Ved Kumar Seth and Another Vs The State of Assam
Gauhati High Court · (1975) CriLJ 647
Criminal Procedure Code, 1973 (CrPC) — Section 158, 167, 170, 173, 190Penal Code, 1860 (IPC) — Section 302