High Courts20 Sept 1971
Naorem Leikham Singh and Others Vs The State and Another
Gauhati High Court · (1972) CriLJ 118
Criminal Procedure Code, 1898 (CrPC) — Section 133, 133(1), 139A
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,172 of 1,245
High Courts08 Sept 1971
Management of Messrs. Associated Industries Ltd. Vs Bipin Behari Singh and Another
Gauhati High Court · AIR 1972 Guw 31
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 480, 482Industrial Employment (Standing Orders) Act, 1946 — Section 10, 11, 5, 5(2), 5(3)
High Courts27 Jul 1971
Banikanta Sharma Vs The State of Assam and Others
Gauhati High Court · AIR 1972 Guw 19
Assam Panchayat (Amendment) Act, 1959 — Section 13, 138(1), 14(11), 27(2), 27(3)Constitution of India, 1950 — Article 226
High Courts23 Jul 1971
Samiruddin Ahmed Vs S.D.O. Mangaldoi and Others
Gauhati High Court · AIR 1971 Guw 163
Assam Panchayati Raj Act, 1959 — Section 14, 14(6), 17(1), 27(1), 29(6)Constitution of India, 1950 — Article 226
High Courts22 Jul 1971
Zakiamlova Vs Deputy Commissioner
Gauhati High Court · (1972) CriLJ 578
Criminal Procedure Code, 1898 (CrPC) — Section 54, 54(I)
High Courts16 Jul 1971
Abdul Hakim Laskar Vs The State
Gauhati High Court · (1973) CriLJ 75
Assam Ganja and Bhang Prohibition Act, 1958 — Section 11, 12, 4
High Courts15 Jul 1971
Silchar Municipal Board Vs Sudhir Chandra Das
Gauhati High Court · (1972) CriLJ 534
Assam Municipal Act, 1956 — Section 171(I), 176
High Courts09 Jul 1971Dismissed
T.O. Francis Vs State of Assam and others
Gauhati High Court · AIR 1972 Guw 59
Motor Vehicles Act, 1988 — Section 36, 37
High Courts23 Jun 1971
Samauddi Sekh and Another Vs Abinas Chandra Sharma
Gauhati High Court · (1972) CriLJ 172
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts16 Jun 1971
Parma Singh Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1971 Guw 162
Assam Municipal Act, 1956 — Section 171, 296, 321(1)Constitution of India, 1950 — Article 226
High Courts16 Jun 1971
Associated Industries Ltd. Vs Sub-Divisional Officer (Sadar) and Others
Gauhati High Court · AIR 1972 Guw 4
Assam Fixation of Ceiling on Land Holdings Rules, 1957 — Rule 6, 6(2)Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 4, 5, 6, 7(1), 7(2)Companies Act, 1962 — Section 2
High Courts10 Jun 1971
Basanta Basumatri and Others Vs Dehi Ram Nath
Gauhati High Court · (1971) CriLJ 1802
Criminal Procedure Code, 1898 (CrPC) — Section 145, 148(1), 539B
High Courts08 Jun 1971
Kayumuddin Mia Vs Abdul Gafur and Others
Gauhati High Court · (1972) CriLJ 182
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts04 Jun 1971
Bandhana Goala Vs Assam Board of Revenue and Others
Gauhati High Court · (1971) 06 GAU CK 0008
Assam Land and Revenue Regulation, 1886 — Section 12Constitution of India, 1950 — Article 14, 226
High Courts04 Jun 1971
Sudhangsu Ranjan Dasgupta and Others Vs Manindra Kumar Paul and Others
Gauhati High Court · (1971) 06 GAU CK 0005
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 20, 32, 4Assam Land and Revenue Regulation, 1886 — Section 154, 3, 34
High Courts31 May 1971
Fakar Ali Vs Supdt. of Police and Registration Officer and Others
Gauhati High Court · AIR 1971 Guw 165
High Courts12 May 1971
Jalaluddin Ahmed Vs State of Assam and Others
Gauhati High Court · AIR 1972 Guw 14
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 2, 3, 7, 7(1), 7(3)Constitution of India, 1950 — Article 226
High Courts07 May 1971
Mira Rani Das and Another Vs Forman Ali and Another
Gauhati High Court · (1971) 05 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 47
High Courts07 May 1971
Sunahar Ali and Others Vs On the death of Sarat Chandra Suklobaidya, his heirs Sythendra Suklobaidya and Others
Gauhati High Court · AIR 1972 Guw 25
Assam Fixation of Ceiling on Land Holdings Rules, 1957 — Rule 25Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 16, 17, 18, 23, 23(3)
High Courts07 May 1971
Purshottam Bahel Vs A.C. Baruah and Others
Gauhati High Court · (1971) 05 GAU CK 0001
Assam Municipal Act, 1956 — Section 234, 296, 299, 299(1), 299(2)Constitution of India, 1950 — Article 226