High Courts24 Mar 1972Allowed
Pulin Das Kakati Vs Rajendra Nath Hazarika
Gauhati High Court · (1972) 03 GAU CK 0008
Limitation Act, 1908 — Article 158
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,171 of 1,245
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
T. S. Srivastava Vs State of Assam and others
Gauhati High Court · AIR 1972 Guw 2
Constitution of India, 1950 — Article 226, 309
High Courts31 Jan 1972
Syed Abdur Rahman Vs Tripura Modern Bank Limited (In Liquidation)
Gauhati High Court · (1974) 44 CompCas 201
High Courts31 Jan 1972Allowed
T.S. Srivastava Vs State of Assam and others
Gauhati High Court · AIR 1972 Guw 2
Constitution of India, 1950 — Article 309
High Courts13 Dec 1971
Konsam Tharongou Singh Vs The Union Territory of Manipur
Gauhati High Court · (1972) CriLJ 802
Penal Code, 1860 (IPC) — Section 380, 409
High Courts25 Nov 1971
Rasamayee Das and Others Vs Nakul Ch. Deb and Others
Gauhati High Court · (1972) CriLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 133, 134
High Courts23 Nov 1971Allowed
Mohim Chandra Chakravarty Vs National Transport (India) Pvt. Ltd. and Another
Gauhati High Court · (1971) 11 GAU CK 0006
Constitution of India, 1950 — Article 227Limitation Act, 1908 — Section 12(1), 29(2)Motor Vehicles Act, 1988 — Section 110A(3)
High Courts18 Nov 1971
Dhirendra Chandra Das Vs District Magistrate Cachar and Others
Gauhati High Court · (1972) CriLJ 1240
Constitution of India, 1950 — Article 22
High Courts12 Nov 1971
State Vs Hetep Boro and Others
Gauhati High Court · (1972) CriLJ 1074
Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 309, 380, 394, 395, 400
High Courts10 Nov 1971
Medu Sekh and Another Vs The State of Assam
Gauhati High Court · (1972) CriLJ 367 : (1972) CriLJ 362
Evidence Act, 1872 — Section 24, 28Penal Code, 1860 (IPC) — Section 302, 34, 342
High Courts15 Oct 1971
Sarangthem Ibochouba Singh and Another Vs The Manipur Administration and Another
Gauhati High Court · (1972) CriLJ 395
Evidence Act, 1872 — Section 145, 33Penal Code, 1860 (IPC) — Section 366, 376
High Courts21 Sept 1971Dismissed
Akoijam Ranbir Singh Vs The Government of Manipur
Gauhati High Court · (1971) 09 GAU CK 0003
Constitution of India, 1950 — Article 133, 134, 134 (1)Penal Code, 1860 (IPC) — Section 109, 110, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2