High Courts08 May 1979
Commissioner of Income Tax Vs Hanumanbux Inderchand
Gauhati High Court · (1981) 5 TAXMAN 85
Income Tax Act, 1961 — Section 256(1), 256(2), 260(1), 271(1)(c), 274(2)
COURT ARCHIVE
Gauhati High Court judgments, 1979
45 judgments · page 2 of 3
High Courts08 May 1979Dismissed
Golok Chandra Barua Vs Dev Kanta Barua
Gauhati High Court · AIR 1980 Guw 31
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 15Constitution of India, 1950 — Article 145, 145(1)General Clauses Act, 1897 — Section 3(17)
High Courts04 May 1979
Benoy Krishna Mukherjee Vs State of Manipur and Another
Gauhati High Court · (1980) CriLJ 273
Prevention of Food Adulteration Act, 1954 — Section 16, 17, 2, 7
High Courts26 Apr 1979Dismissed
Samurailatpam Jugeswar Sharma Vs Krishna Kumar Sharma
Gauhati High Court · AIR 1980 Guw 11
Stamp Act, 1899 — Section 36
High Courts12 Apr 1979
Kadir Ali Dewan and Others Vs Wahab Ali and Others
Gauhati High Court · (1980) CriLJ 507
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts10 Apr 1979
Tapan Chandra Deb Barma and Others Vs Dulal Chandra Deb Barma and Others
Gauhati High Court · AIR 1980 Guw 3
Civil Procedure Code Amendment Act, 1976 — Section 97(2)Civil Procedure Code, 1908 (CPC) — Section 104, 2(2), 47, 99AGeneral Clauses Act, 1897 — Section 6
High Courts04 Apr 1979
Ananda Tangla Vs State
Gauhati High Court · (1979) CriLJ 1170
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 157
High Courts03 Apr 1979Dismissed
Manaharmayum Tolen Sharma and Another Vs Sakhi Gopal Devta
Gauhati High Court · AIR 1980 Guw 16
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts02 Apr 1979Allowed
Surendra Kumar Sarkar Vs Smt. Chapala Sundari Bhowmik and Others
Gauhati High Court · AIR 1980 Guw 6
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 8
High Courts30 Mar 1979
U Saul Dkhar Vs State of Meghalaya
Gauhati High Court · (1979) CriLJ 1418
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228, 229, 230Penal Code, 1860 (IPC) — Section 271, 302, 309, 435, 439
High Courts27 Mar 1979Allowed
Sudhir Namasudra and Others Vs Purnendu Kumar Das
Gauhati High Court · AIR 1980 Guw 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts23 Mar 1979Allowed
The Superintendent of Police, Cachar and Others Vs Abdul Rashid
Gauhati High Court · AIR 1980 Guw 8
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11
High Courts22 Mar 1979
Tilok Bahadur Rai Vs State of Arunachal Pradesh
Gauhati High Court · (1979) CriLJ 1404
Wild Life (Protection) Act, 1972 — Section 11, 2, 51, 9
High Courts12 Mar 1979
Dadhiram Sharma Vs Tikaram Bhandari
Gauhati High Court · (1979) 03 GAU CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 195, 196, 197Penal Code, 1860 (IPC) — Section 161, 165, 165A, 193, 500
High Courts07 Mar 1979
Md. Ataur Rahman etc. Vs Nityananda Das and Others etc.
Gauhati High Court · (1979) CriLJ 1498
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 224, 397
High Courts06 Mar 1979
Krishna Bahadur Chetri Vs State of Assam
Gauhati High Court · (1979) CriLJ 1258
Penal Code, 1860 (IPC) — Section 304A
High Courts06 Mar 1979
Akonti Bora and Another Vs The State of Assam
Gauhati High Court · (1980) CriLJ 138
Criminal Procedure Code, 1973 (CrPC) — Section 145, 34, 427Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 323
High Courts27 Feb 1979Dismissed
The Deputy Commissioner Vs Narayan Chandra Kumar and Others
Gauhati High Court · AIR 1979 Guw 50
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts19 Feb 1979Dismissed
Panmal Ranka Vs Oriental Fire and General Insurance Co. Ltd. and Another
Gauhati High Court · AIR 1979 Guw 70
Partnership Act, 1932 — Section 39, 4, 40Transfer of Property Act, 1882 — Section 135
High Courts16 Feb 1979
Baidya Nath Sah Vs State of Assam
Gauhati High Court · (1980) CriLJ 142
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 7