COURT ARCHIVE

Gauhati High Court judgments

24,887 judgments · page 1,178 of 1,245

High Courts16 Feb 1970

Upendra Chandra Barman and Others Vs Nabin Chandra Sutradhar

Gauhati High Court · AIR 1971 Guw 95

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)

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High Courts07 Feb 1970Dismissed

Habibullah Majumder Vs Nikhil Poddar and others

Gauhati High Court · (1970) 02 GAU CK 0007

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts07 Feb 1970

Nitya Sadhu Jamatia and others Vs Chandra Dayal Jamatia and others

Gauhati High Court · (1970) 02 GAU CK 0002

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9

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High Courts23 Jan 1970

Chandi Ram Keot Vs Amal Patar and Another

Gauhati High Court · AIR 1971 Guw 30

Constitution of India, 1950 — Article 226, 46Fisheries Rules, 1953 — Rule 46

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High Courts09 Jan 1970Allowed

M/s. New Durgabari Tea Co. Ltd. Vs Smt. Rani Surabala Devi and others

Gauhati High Court · (1970) 01 GAU CK 0002

Civil Procedure Code, 1908 (CPC) — Section 100, 101

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High Courts15 Dec 1969

Government of Manipur Vs R.K. Lukhoisana Singh

Gauhati High Court · AIR 1970 Guw 73 : (1970) CriLJ 1372

Criminal Procedure Code, 1898 (CrPC) — Section 432

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High Courts24 Nov 1969

Basu Choudhary and Others Vs State of Bihar

Gauhati High Court · (1969) 11 GAU CK 0006

Criminal Procedure Code, 1898 (CrPC) — Section 144(1), 144(4), 438

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High Courts17 Nov 1969

Jatindra Kr. Bhattacharjee Vs The State

Gauhati High Court · (1970) CriLJ 1556

Penal Code, 1860 (IPC) — Section 409, 468, 477

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High Courts17 Nov 1969

Nilamani Singh Tanu Singh Vs The State

Gauhati High Court · (1970) CriLJ 1386

Constitution of India, 1950 — Article 141, 22

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High Courts17 Nov 1969

Union of India Vs R.D. Gupta and another

Gauhati High Court · (1969) 11 GAU CK 0003

Arbitration Act, 1940 — Section 20, 34, 8Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 133, 133(1), 136

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High Courts15 Nov 1969

Monoranjan Chakraborty Vs State

Gauhati High Court · AIR 1970 Guw 84(1) : (1970) CriLJ 1554

Constitution of India, 1950 — Article 227

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High Courts14 Nov 1969Allowed

Satish Chandra Ghosh Vs Smt. Sarba Mangala Dutta and another

Gauhati High Court · (1969) 11 GAU CK 0004

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts13 Nov 1969

Halim Munshi and Others Vs The State of Assam and Another

Gauhati High Court · (1971) CriLJ 322

Penal Code, 1860 (IPC) — Section 447

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High Courts12 Nov 1969

Union Territory of Tripura and others Vs Umesh Chandra Das

Gauhati High Court · (1969) 11 GAU CK 0011

Limitation Act, 1963 — Section 5

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High Courts01 Nov 1969

The State Vs Tomeiren Maringni

Gauhati High Court · (1970) CriLJ 549

Penal Code, 1860 (IPC) — Section 287, 302

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High Courts23 Oct 1969

Digendra Kumar Deb Vs Tarini Charan Dey

Gauhati High Court · (1970) CriLJ 1212

Criminal Procedure Code, 1898 (CrPC) — Section 133, 147

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High Courts13 Oct 1969

Ganga Charan Goala Vs Chandra Kumar Roy

Gauhati High Court · (1970) CriLJ 1324

Constitution of India, 1950 — Article 227

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High Courts08 Oct 1969

Suresh Chandra Dutta and others Vs Mohan. Bashi Dutta and another

Gauhati High Court · (1969) 10 GAU CK 0002

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7, 7(iv), 7(iv)(b)

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High Courts06 Oct 1969

Kulak Chandra Nama and others Vs Nripendra Mohan Sarkar and others

Gauhati High Court · (1969) 10 GAU CK 0006

Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts06 Oct 1969Allowed

Sudhir Chandra Guha and Another Vs Jogesh Chandra Das

Gauhati High Court · AIR 1970 Guw 102

Civil Procedure Code, 1908 (CPC) — Section 35AEvidence Act, 1872 — Section 116Post Office Rules, 1933 — Rule 118, 119

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