COURT ARCHIVE

Gauhati High Court judgments

24,887 judgments · page 1,181 of 1,245

High Courts28 Mar 1969Allowed

Assam Co. Ltd. Vs State of Assam and Others

Gauhati High Court · AIR 1970 Guw 40

Assam General Clauses Act, 1915 — Section 26Assam Municipal (Amendment) Act, 1956 — Section 1, 2, 4, 4(1), 5Assam Municipal Act, 1923 — Section 323, 328, 329, 330, 330(1)

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High Courts12 Mar 1969Allowed

Shankar Lal Mehra Vs Chief Engineer, N.F. Railway and Others

Gauhati High Court · (1969) 03 GAU CK 0005

Constitution of India, 1950 — Article 226, 311, 311(2)State Railway Provident Fund Rules — Rule 90

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High Courts10 Mar 1969Dismissed

Dinesh Chandra Mitra Vs On the death of Bhabani Prasad Bhowmik, his heirs and legal representatives-Bmdubasbini Bhowmik and Others

Gauhati High Court · (1969) 03 GAU CK 0006

Succession Act, 1925 — Section 63

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High Courts10 Mar 1969

Akal Ali and Others Vs The State

Gauhati High Court · (1970) CriLJ 781

Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 307, 395, 396, 397

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High Courts06 Mar 1969

Commissioner of Income Tax Vs Tezpur Automobiles

Gauhati High Court · AIR 1969 Guw 122 : (1970) 75 ITR 722

Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 271, 271(1), 297(2)

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High Courts27 Feb 1969

Amar Nath Sur. Vs General Manager, Northeast Frontier Railway and Others

Gauhati High Court · (1969) 02 GAU CK 0006

Constitution of India, 1950 — Article 311, 311(2)Railways Board Act, 1905 — Section 3

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High Courts27 Feb 1969

Commissioner of Income Tax Vs P.K. Barooah, Vice-President

Gauhati High Court · (1970) 77 ITR 967

Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10(23), 11, 11(1)

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High Courts27 Feb 1969Dismissed

U. Prellyshon Lyngdoh Nongum Vs Executive Committee, District Council, United Khasi-Jaintia Hills and Others

Gauhati High Court · (1969) 02 GAU CK 0001

Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 28, 31(1)Constitution of India, 1950 — Article 226

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High Courts17 Feb 1969

Seth Kirorimal Adwani and Others Vs Income Tax Officer, "E" Ward and Others

Gauhati High Court · (1970) 77 ITR 789

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

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High Courts05 Feb 1969

Kuseswar Saikia and others Vs State of Assam and others

Gauhati High Court · AIR 1969 Guw 128

Constitution of India, 1950 — Article 132(1), 165, 229, 229(1), 233

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High Courts04 Feb 1969Allowed

Must. Dudmera Bibi and Others Vs Hari Bhakta Seal and Others

Gauhati High Court · AIR 1970 Guw 115

Transfer of Property Act, 1882 — Section 107, 110

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High Courts20 Jan 1969Dismissed

Union of India and others Vs Karam Ali and others

Gauhati High Court · AIR 1970 Guw 14

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 5, 6

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High Courts17 Jan 1969

Abdul Majid Vs Adai and Others

Gauhati High Court · AIR 1970 Guw 94 : (1970) CriLJ 950

Penal Code, 1860 (IPC) — Section 147, 324

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High Courts08 Jan 1969

Khangembam Kokchao Singh and Others Vs Haojam Damudor Singh

Gauhati High Court · (1969) CriLJ 1512

Evidence Act, 1872 — Section 107, 112

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High Courts18 Dec 1968Allowed

Kali Kumar Sen and Another Vs Haridas Roy

Gauhati High Court · (1968) 12 GAU CK 0002

Assam Urban Areas Rent Control Act, 1972 — Section 6(1)Transfer of Property Act, 1882 — Section 106, 107, 53A

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High Courts16 Dec 1968Dismissed

Sikku alias Sikku Haldar and Another Vs The State of Assam and Others

Gauhati High Court · (1968) 12 GAU CK 0001

Assam Land and Revenue Regulation, 1886 — Section 155, 16Constitution of India, 1950 — Article 14, 19(1)Fisheries Rules, 1953 — Rule 12

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High Courts19 Nov 1968Allowed

Anil Kumar Das Vs Senior Superintendent of Post Offices, Kamrup Division and Others

Gauhati High Court · AIR 1969 Guw 99

Central Civil Services (Conduct) Rules, 1964 — Rule 11, 14, 14(1), 14(11), 14(20)Constitution of India, 1950 — Article 226

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High Courts13 Nov 1968

State of Tripura Vs Shri Ashu Ranjan Saha

Gauhati High Court · (1968) 11 GAU CK 0003

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High Courts11 Nov 1968

Lalit Mohan Deb and others Vs Union of India and others

Gauhati High Court · (1968) 11 GAU CK 0001

Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(1)Essential Commodities Act, 1955 — Section 3

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High Courts19 Oct 1968

Takhellambam Tatu Singh Vs Sorokhaibam Jugin Singh and Others

Gauhati High Court · AIR 1969 Guw 52 : (1969) CriLJ 985

Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 435

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