High Courts16 Oct 1968
Rajkumar Manisana Singh Vs Nameirakpam Angou Singh and Another
Gauhati High Court · (1969) CriLJ 844
Penal Code, 1860 (IPC) — Section 109, 426, 84
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,182 of 1,245
High Courts20 Sept 1968
Haji Mohammad Hassan Ali Vs Commissioner of Plains Division and Others
Gauhati High Court · (1968) 09 GAU CK 0006
Arms Act, 1959 — Section 13, 14(1)(3), 14(3), 17, 17(1)Arms Rules, 1962 — Rule 51, 55
High Courts20 Sept 1968Dismissed
Silchar Electric Supply Ltd. Vs Secretary to the Govt, of Assam Power (Electricity) Mines and Minerals Dept. and Others
Gauhati High Court · (1968) 09 GAU CK 0001
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 22A, 4, 4(1), 4(3), 4A(1)
High Courts17 Sept 1968Allowed
Kali Kumar Sen and Another Vs Makhan Lal Biswas and Another
Gauhati High Court · (1968) 09 GAU CK 0004
Assam Urban Areas Rent Control Act, 1946 — Section 12(1), 12(3), 6, 6(1), 6(4)Defence of India Rules, 1962 — Rule 81(2)Transfer of Property Act, 1882 — Section 106, 108, 108(1)
High Courts04 Sept 1968Dismissed
Premnath Das Vs State of Assam and Others
Gauhati High Court · (1968) 09 GAU CK 0003
Assam Panchayat (Constitution) (Amendment) Rules, 1964 — Rule 87, 88Assam Panchayati Raj Act, 1959 — Section 3, 3(1), 3(2)Constitution of India, 1950 — Article 226
High Courts30 Aug 1968
Government of Manipur Vs Thokchom Tomba Singh and Others
Gauhati High Court · AIR 1969 Guw 22 : (1969) CriLJ 396
Constitution of India, 1950 — Article 20Identification of Prisoners Act, 1920 — Section 2, 4, 5, 6Penal Code, 1860 (IPC) — Section 186, 409
High Courts29 Aug 1968
Commissioner of Income Tax Vs Sabitri Devi Agarwalla
Gauhati High Court · (1970) 77 ITR 934
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Income Tax Act, 1922 — Section 33B
High Courts26 Aug 1968
Nripendra Chakravarty and Others Vs District Magistrate, Tripura
Gauhati High Court · (1969) CriLJ 1536
Constitution of India, 1950 — Article 22, 226
High Courts20 Aug 1968
Ram Lakhan Rai Choudhary Vs Raghunath Choudhary and Others
Gauhati High Court · AIR 1969 Guw 81 : (1969) CriLJ 854
Civil Procedure Code, 1908 (CPC) — Section 141, 24, 6Constitution of India, 1950 — Article 227
High Courts20 Aug 1968
Boloram Baruati Vs Mt. Surjya Baruati
Gauhati High Court · AIR 1969 Guw 90 : (1969) CriLJ 858
Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494, 495
High Courts19 Aug 1968Allowed
Bansi Ram Das Vs Secretary to the Govt. of Assam Education (General) Department and Others
Gauhati High Court · (1968) 08 GAU CK 0001
Constitution of India, 1950 — Article 311
High Courts30 Jul 1968Allowed
Bangshidhar Shewbhagwan and Co. Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1969 Guw 7
Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 29, 29(1), 40, 40(1)
High Courts29 Jul 1968Allowed
Tapesh Chandra Bagchi Vs United Bank of India Ltd. and Others
Gauhati High Court · (1968) 07 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 85, 115
High Courts29 Jul 1968Allowed
U. Mesingh Syiem Vs Secretary, Executive Committee of the District Council of the Autonomous District of Khasi and Jaintia Hills and Others
Gauhati High Court · (1968) 07 GAU CK 0002
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 28(1), 29(2)Constitution of India, 1950 — Article 15, 226, 227United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 3
High Courts08 Jul 1968Dismissed
Basanta Kumar Nath and Another Vs Lakshma Moni Nath and Others
Gauhati High Court · (1968) 07 GAU CK 0003
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 15Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts05 Jul 1968Allowed
Mt. Singma Sangma Mechik Vs Mt. Khilji Sangma Mechik and Another
Gauhati High Court · AIR 1969 Guw 22
Limitation Act, 1908 — Section 29, 36Limitation Rules, 1963 — Rule 39
High Courts03 Jun 1968Allowed
Miss Sitimon Sawian Vs District Council and Others
Gauhati High Court · (1968) 06 GAU CK 0001
Constitution of India, 1950 — Article 132(1), 14, 19(1), 342(1)United Khasi and Jaintia Hills District (Transfer of Land) Act, 1953 — Section 2, 3, 4, 5, 6
High Courts29 May 1968
Nasia Pradhan and Others Vs The State
Gauhati High Court · (1970) CriLJ 396
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 302, 304, 326, 34
High Courts24 May 1968
Nireswar Gogoi Vs State of Assam
Gauhati High Court · AIR 1969 Guw 36 : (1969) CriLJ 375
Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 157, 161, 162Evidence Act, 1872 — Section 25
High Courts24 May 1968Dismissed
Hem Chandra Choudhury Vs Ajadhya Bala Choudhury and Others
Gauhati High Court · (1968) 05 GAU CK 0002