High Courts20 May 1968
Manihar Singh Vs Superintendent of Police and Others
Gauhati High Court · AIR 1969 Guw 1 : (1969) 2 LLJ 493
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,183 of 1,245
High Courts17 May 1968
Girish Chandra Goswami Vs Roy (A.K.) and Others
Gauhati High Court · AIR 1968 Guw 52 : (1970) 1 LLJ 340
Constitution of India, 1950 — Article 226, 309
High Courts17 May 1968
Longjam Thambalangou Singh and Others Vs Huidrom Tollamu Singh and Others
Gauhati High Court · AIR 1969 Guw 27 : (1969) CriLJ 419
Criminal Procedure Code, 1898 (CrPC) — Section 144(2), 145, 435
High Courts04 May 1968
R.D.Gupta Vs Union of India
Gauhati High Court · AIR 1970 Guw 35
Arbitration Act, 1940 — Section 14, 14, 14(2), 14(2), 20, 20Civil Procedure Code, 1908 — Order 27 Rule 2, Order 3 Rule 2, 115Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 3 Rule 2, 115
High Courts01 Apr 1968
Bijoy Krishna Paul Vs State of Assam and Others
Gauhati High Court · AIR 1969 Guw 33 : (1970) 1 LLJ 584
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3Minimum Wages Act, 1948 — Section 3, 5, 6
High Courts27 Mar 1968Allowed
Mt. Purnia Kurmi Vs Manindra Nath Mahanti
Gauhati High Court · (1968) 03 GAU CK 0005
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 12, 126, 31
High Courts06 Mar 1968
Silchar Municipal Board on the Complaint of Dr. Nirmal Krishna Vs Mukul Chandra Deb Roy
Gauhati High Court · (1968) CriLJ 1037
Prevention of Food Adulteration Act, 1954 — Section 16, 19, 7
High Courts05 Mar 1968
Trailokya Mohan Nath Vs State and Another
Gauhati High Court · AIR 1968 Guw 22 : (1968) CriLJ 896
Hindu Marriage Act, 1955 — Section 17, 7Penal Code, 1860 (IPC) — Section 494, 495
High Courts04 Mar 1968Allowed
G. Vasantha Vs The State of Nagaland and Others
Gauhati High Court · (1968) 03 GAU CK 0004
Central Civil Services (Temporary Service) Rules, 1949 — Rule 3Constitution of India, 1950 — Article 226, 311, 311(1)
High Courts04 Mar 1968
Pramode Chandra and Others Vs State
Gauhati High Court · (1969) CriLJ 1534
Penal Code, 1860 (IPC) — Section 395, 397
High Courts29 Feb 1968Allowed
T.O. Francis Vs Chief Executive Member and Others
Gauhati High Court · AIR 1968 Guw 64
Assam Forest Regulations, 1891 — Rule 10Constitution of India, 1950 — Article 226
High Courts29 Feb 1968
M. Gurumoorthy Vs Accountant General and Others
Gauhati High Court · AIR 1969 Guw 25
Assam High Court Appointment and Conditions of Service Rules, 1956 — Rule 11, 4, 5(1)Constitution of India, 1950 — Article 202, 203, 204, 205, 206
High Courts22 Feb 1968Dismissed
Namburnadi Tea Co. Ltd. Vs Workmen of Namburnadi Tea Estate and Others
Gauhati High Court · AIR 1968 Guw 39
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts22 Feb 1968Allowed
Bindeswar Prasad Vs Secretary to the Government of Assam, Supply Dept. and Others
Gauhati High Court · AIR 1968 Guw 31
Constitution of India, 1950 — Article 226
High Courts22 Feb 1968Dismissed
Mrs. Swarna Sarma and Others Vs Uttam Chandra Medhi
Gauhati High Court · (1968) 02 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts21 Feb 1968Allowed
Braja Behari Roy and Others Vs Chitta Ranjan Chakravarty and Others
Gauhati High Court · (1968) 02 GAU CK 0010
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 33, Order 41 Rule 4, Order 42 Rule 1
High Courts20 Feb 1968
Commissioner of Income Tax Vs Kedarmall Keshardeo
Gauhati High Court · AIR 1968 Guw 68 : (1969) 73 ITR 150
Income Tax Act, 1922 — Section 2(6B), 26A, 33BIncome Tax Act, 1961 — Section 297(2)Partnership Act, 1932 — Section 30, 4
High Courts19 Feb 1968Allowed
Beni Madhab Pal Choudhuri Vs State of Assam and Others
Gauhati High Court · AIR 1968 Guw 18
Constitution of India, 1950 — Article 226, 311
High Courts15 Feb 1968
The Commissioner of Wealth Tax Vs Joharmal Murlidhar
Gauhati High Court · AIR 1968 Guw 41
Assam Municipal Act, 1956 — Section 4, 5(2), 9General Clauses Act, 1897 — Section 11
High Courts12 Feb 1968Dismissed
Hemendra Prosad Baruah Vs Collector of Sibsagar
Gauhati High Court · (1968) 02 GAU CK 0006
Assam Land (Requisition and Acquisition) Act, 1948 — Section 4, 4(1), 7, 7(1), 7(1A)Land Acquisition Act, 1894 — Section 23(1)