High Courts26 May 1965Dismissed
A.S. Khongphai Vs Stanley D.D. Nichols Roy and Another
Gauhati High Court · (2008) 1 GLT 180
Constitution of India, 1950 — Article 342
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,189 of 1,245
High Courts26 May 1965Dismissed
Banshidhar Saikia and Another Vs B.K. Bhuyan and Another
Gauhati High Court · (1965) 05 GAU CK 0003
Assam Land and Revenue Regulation, 1886 — Rule 189, 190, 190(1), 155, 155(1)General Clauses Act, 1897 — Section 3(7)Government of India Act, 1870 — Section 1
High Courts21 May 1965Allowed
Gauhati Municipal Board Vs State of Assam and Others
Gauhati High Court · (1965) 05 GAU CK 0001
Assam Municipal (Accounts) Rules, 1961 — Rule 1, 10, 11, 13, 15Assam Municipal Act, 1956 — Section 10, 293, 293(1), 293(2), 298Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 53A(1), 57, 57(1), 57(2)
High Courts14 May 1965
Tejendra Nama Vs The Tripura Administration
Gauhati High Court · AIR 1965 Guw 45 : (1965) CriLJ 814
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 224, 353
High Courts13 May 1965Dismissed
Mst. Mira Khumbi and Others Vs Usha Ranjan Bhadra and Others
Gauhati High Court · AIR 1966 Guw 118
High Courts10 May 1965
Rameshwarlal Sanwarmal Vs Commissioner of Income Tax
Gauhati High Court · (1965) 05 GAU CK 0007
High Courts08 May 1965Allowed
Chiranjilal Jasrasaria and Another Vs Mahabir Dhelia and Others
Gauhati High Court · (1965) 05 GAU CK 0006
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1913 — Section 38Companies Act, 1956 — Section 155, 82, 9
High Courts28 Apr 1965Allowed
Babubhai B. Patel Vs The Commissioner of Taxes and Others
Gauhati High Court · (1965) 04 GAU CK 0003
Assam Sales Tax Act, 1947 — Section 15, 15(1), 16(2), 17(2), 19AAssam Sales Tax Rules, 1947 — Rule 62, 80Constitution of India, 1950 — Article 14, 19, 286(2)
High Courts17 Apr 1965Dismissed
Jiban Chandra Sarma and Another Vs The State of Assam and Others
Gauhati High Court · (1965) 04 GAU CK 0007
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 11, 13, 15, 16, 17Constitution (Seventeenth Amendment) Act, 1964 — Section 2Constitution of India, 1950 — Article 14, 19, 20, 26, 31
High Courts08 Apr 1965Dismissed
Shri Baba Shiva Sambhu and another Vs Raj Mohan Deb Nath and others
Gauhati High Court · (1965) 04 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 21
High Courts08 Apr 1965Dismissed
Birendra Chandra Deb Vs Rasharaj Paul
Gauhati High Court · (1965) 04 GAU CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts05 Apr 1965
Kutubuddin Ahmed Jamiruddin Ahmed Vs Abdul Noor Choudhury
Gauhati High Court · (1966) CriLJ 302
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts05 Apr 1965
Jagadish Chandra Dey and Another Vs Nilkanta Chakraborty
Gauhati High Court · (1965) CriLJ 810
Penal Code, 1860 (IPC) — Section 379
High Courts05 Apr 1965
Nadia Chand Das Vs Baishnab Charan Das and Others
Gauhati High Court · AIR 1965 Guw 43 : (1965) CriLJ 811
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145
High Courts30 Mar 1965
Tolaram Daga Vs Commissioner of Income Tax, Assam
Gauhati High Court · AIR 1968 Guw 1 : (1966) 59 ITR 632
Evidence Act, 1872 — Section 106, 34
High Courts20 Mar 1965Dismissed
Jiban Chandra Sarma Vs Sukram Kalita and Another
Gauhati High Court · AIR 1966 Guw 56
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Section 125, 63, 68Limitation Act, 1963 — Article 142, 144, 91, 18, 29
High Courts20 Mar 1965
A.K. Ghatak and Another Vs State of Assam and Others
Gauhati High Court · (1965) 03 GAU CK 0001
Constitution of India, 1950 — Article 14, 19, 226Minimum Wages Act, 1948 — Section 27, 3, 3(3), 5(1)(a), 5(2)Motor Vehicles Act, 1988 — Section 47
High Courts15 Mar 1965
Shri Adinath Chakraborty Vs The State
Gauhati High Court · (1967) CriLJ 125
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts12 Mar 1965Dismissed
The Abhoyjan Tea Co. (Private) Ltd. Vs The Agricultural Income Tax Officer and Another
Gauhati High Court · (1965) 03 GAU CK 0004
Assam Agricultural Income Tax Act, 1939 — Section 19, 19(1), 19(2), 19(3), 19(4)Assam Agricultural Income Tax Rules, 1939 — Rule 5Constitution of India, 1950 — Article 226
High Courts09 Mar 1965
Chandypore Tea Estate Vs Commissioner of Taxes, Assam
Gauhati High Court · (1966) 59 ITR 599
Income Tax Act, 1961 — Section 23