High Courts30 Apr 1971
Rajendra Nath Sarma Vs Pellant Ramdhin Rajbhor
Gauhati High Court · (1971) 04 GAU CK 0004
Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 105, 106, 108, 111, 4
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,173 of 1,245
High Courts30 Apr 1971
Mahendra Chandra Malakar Vs Chandra Kanta Mahanta and Others
Gauhati High Court · AIR 1972 Guw 27
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47
High Courts28 Apr 1971
Mahamad Ali and Others Vs Haji Rashid Ali and Others
Gauhati High Court · (1971) 04 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 15(2), Order 21 Rule 2
High Courts28 Apr 1971Allowed
Jogendra Prasad Singh Vs Joy Kanta Roy
Gauhati High Court · AIR 1971 Guw 168
Evidence Act, 1872 — Section 45, 47Penal Code, 1860 (IPC) — Section 420
High Courts21 Apr 1971
The Sibsagar Municipal Board Vs Doyal Chandra Barthakur and Others
Gauhati High Court · AIR 1971 Guw 155
High Courts13 Apr 1971
Kishori Mohan Sarkar Vs State Transport Authority and Others
Gauhati High Court · AIR 1971 Guw 166
Assam Motor Vehicles Rules, 1940 — Rule 65, 67Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 49, 50, 51, 57(1), 57(6)
High Courts12 Apr 1971
U.G. Koring Sing Vs Executive Committee, District Council and Others
Gauhati High Court · (1971) 04 GAU CK 0008
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 2, 28(1), 29(2)Constitution of India, 1950 — Article 226United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 5(1)
High Courts12 Apr 1971
Devajit Chaliha Vs Harendra Nath Baruah and Others
Gauhati High Court · (1971) 04 GAU CK 0005
Assam Public Service Commission Regulations, 1951 — Regulation 4Constitution of India, 1950 — Article 21, 226, 316(1), 316(1A), 317(2)Industrial Disputes Act, 1947 — Section 5(4), 7
High Courts30 Mar 1971
Khaidem Tamphajao Singh on his death by his L.Rs. Yumnam Ningol Khaidam Ongbi Padmamukhi Devi and others Vs Hijam Ningol Yumnam Ongbi Leimahal Devi and another
Gauhati High Court · (1971) 03 GAU CK 0011
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Mar 1971
Mangilal Agarwalla Vs Jamunalal Agarwalla and Others
Gauhati High Court · AIR 1971 Guw 122
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts23 Mar 1971
Golap Chand Sahu Vs Jugal Prasad Sahu
Gauhati High Court · (1971) CriLJ 994
Constitution of India, 1950 — Article 233, 234, 235, 236, 237
High Courts19 Mar 1971
Dulal Chandra Hazarika Vs The Assam Board of Revenue and Others
Gauhati High Court · (1971) 03 GAU CK 0006
Assam Board of Revenue Regulations, 1963 — Regulation 11Assam Excise Rules, 1945 — Rule 219Constitution of India, 1950 — Article 226
High Courts11 Mar 1971
Sarat Nath Vs Digendra Nath and Others
Gauhati High Court · (1972) CriLJ 1401
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438
High Courts10 Mar 1971
Manindra Kumar Rai Vs Paresh Chandra Dey
Gauhati High Court · (1971) 03 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 9, 115
High Courts09 Mar 1971
Bhutkani Nath and Others Vs Mt. Kamaleswari Nath and Another
Gauhati High Court · AIR 1972 Guw 15
Evidence Act, 1872 — Section 67Hindu Widows Remarriage Act, 1856 — Section 2Hindu Womens Right to Property Act, 1937 — Section 3
High Courts09 Mar 1971
Jamuna Bin Vs Ramani Mohan Barman
Gauhati High Court · (1972) CriLJ 992
Penal Code, 1860 (IPC) — Section 379, 447
High Courts09 Mar 1971
Naresh Chandra Sen Vs Deputy Commissioner (Supply) United Khasi and Jaintia Hills and Others
Gauhati High Court · AIR 1971 Guw 146
Constitution of India, 1950 — Article 226
High Courts06 Mar 1971
R.K. Dolansana Singh and Others Vs R.K. Narjitsana Singh and Others
Gauhati High Court · (1971) CriLJ 1756
Criminal Procedure Code, 1898 (CrPC) — Section 107, 439, 561A
High Courts22 Feb 1971
Dwijendra Mohan Lahiri Vs Rajendra Nath Nath
Gauhati High Court · AIR 1971 Guw 143
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106