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)
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,170 of 1,245
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
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
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