High Courts09 Feb 1968
Bhaba Kanta Bora Vs The Appellate Board of State Transport Authority and Others
Gauhati High Court · AIR 1968 Guw 55
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 50, 57(3)
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,184 of 1,245
High Courts09 Feb 1968
Maud Tea and Seed Company Ltd. Vs Agricultural Income Tax Officer and Others
Gauhati High Court · (1970) 77 ITR 361
Assam Agricultural Income Tax Act, 1939 — Section 2, 8Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Act, 1922 — Section 59, 59(3)
High Courts08 Feb 1968Allowed
Rukmlni Lal Acharjee Vs State of Assam and Others
Gauhati High Court · AIR 1969 Guw 79
Constitution of India, 1950 — Article 226, 309
High Courts07 Feb 1968
Kongkham Chandra Mani Singh Vs Kongkham Sangai Singh and Others
Gauhati High Court · AIR 1969 Guw 12 : (1969) CriLJ 220
Criminal Procedure Code, 1898 (CrPC) — Section 107, 438
High Courts02 Feb 1968Allowed
Management of Socklatinga Tea Estate Vs N.J. Korean and Another
Gauhati High Court · (1968) 02 GAU CK 0001
Assam Industrial Disputes Rules, 1958 — Rule 65Industrial Disputes Act, 1947 — Section 10(1), 33C(1)(2)(3), 38, 7(1)Land Acquisition Act, 1894 — Section 30
High Courts30 Jan 1968Dismissed
Jadu Prasanna Bhattacherjee Vs Government of Union Territory of Tripura Agartala and others
Gauhati High Court · (1968) 01 GAU CK 0009
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 395
High Courts22 Jan 1968Allowed
Union Territory of Tripura and another Vs Madhusudan Guha
Gauhati High Court · (1968) 01 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 300(1)Penal Code, 1860 (IPC) — Section 380
High Courts22 Jan 1968Allowed
Tankeswar Das and Another Vs Bhagaban Chandra Choudhury and Others
Gauhati High Court · AIR 1968 Guw 61
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(1), Order 32 Rule 3(4), Order 32 Rule 3(5), Order 32 Rule 4(4)Hindu Minority and Guardianship Act, 1956 — Section 8(3)
High Courts19 Jan 1968Dismissed
Adarsha Fishery Co-operative Society Vs State of Assam and Others
Gauhati High Court · (1968) 01 GAU CK 0002
Assam Land and Revenue Regulation, 1886 — Section 16Constitution of India, 1950 — Article 226Fisheries Rules, 1953 — Rule 12
High Courts17 Jan 1968Dismissed
Rakesh Ranjan Kar Vs Commissioner of Income Tax, Assam Nagaland etc. and Others
Gauhati High Court · AIR 1968 Guw 30
Constitution of India, 1950 — Article 226
High Courts16 Jan 1968Dismissed
Rivers Steam Navigation Co. Ltd and Another Vs Shri Ram Krishna Bastralaya and Others
Gauhati High Court · AIR 1968 Guw 38
High Courts09 Jan 1968Dismissed
Chaturbhuj Kishenlal and Others Vs Syedur Rahman and Another
Gauhati High Court · AIR 1968 Guw 32
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5(3)Civil Procedure Code, 1908 (CPC) — Section 148
High Courts09 Jan 1968
Prem Chand Jain Vs State
Gauhati High Court · AIR 1970 Guw 38
Assam Food Grains (Licensing and Control) Order, 1961 — Clause 3, Clause 3Essential Commodities Act, 1955 — Section 3, 3
High Courts23 Dec 1967Allowed
Ashoka Construction Co. and others Vs Union of India, New Delhi
Gauhati High Court · AIR 1967 Guw 56
Arbitration Act, 1940 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 57, 58
High Courts12 Dec 1967
Mahadeo Jalan Vs Commissioner of Wealth Tax
Gauhati High Court · AIR 1969 Guw 103
Wealth Tax Act, 1957 — Section 7
High Courts08 Dec 1967
Md. Rahamad Mia and Others Vs Government of Manipur
Gauhati High Court · (1968) CriLJ 1295
Penal Code, 1860 (IPC) — Section 148, 323, 441, 447
High Courts29 Nov 1967
Toijam Gokul Singh and Another Vs Md. Ibrahim Mia and Others
Gauhati High Court · AIR 1968 Guw 94 : (1968) CriLJ 1559
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 438
High Courts09 Nov 1967
Mafizul Islam Mia Vs K.P. Sinha
Gauhati High Court · AIR 1968 Guw 36 : (1968) CriLJ 1120
Constitution of India, 1950 — Article 150Contract Act, 1872 — Section 23Penal Code, 1860 (IPC) — Section 403, 406
High Courts08 Nov 1967Dismissed
Shri Pran Gopal Saha Vs District Magistrate and Collector (Tribal Welfare Section) Agartala and another
Gauhati High Court · AIR 1967 Guw 56
Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)Government of India Act, 1935 — Section 241(7)
High Courts06 Oct 1967
Paokhohen Kuki and Others Vs Tongkhohen Kuki and Another
Gauhati High Court · (1969) CriLJ 989
General Clauses Act, 1897 — Section 13Penal Code, 1860 (IPC) — Section 441, 447