High Courts08 Mar 1965
Raja B.N. Bhup Vs Commissioner of Income Tax, Assam
Gauhati High Court · AIR 1966 Guw 44 : (1965) 57 ITR 257
Assam State Acquisition of Zamindari Act, 1951 — Section 20(2), 3
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,190 of 1,245
High Courts24 Feb 1965
L.N. Phukan and Others Vs Mohendra Mohan Choudhury and Others
Gauhati High Court · (1965) 02 GAU CK 0001
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 19, 194, 194(2), 194(3), 21
High Courts15 Feb 1965
Narbahadur Darjee (In Jail) Vs The State
Gauhati High Court · AIR 1965 Guw 89 : (1965) CriLJ 614
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts15 Feb 1965
Smt. Rangamoyee Choudhury and Another Vs Sudhir Kumar Bhowmik Kabiraj
Gauhati High Court · AIR 1965 Guw 29 : (1965) CriLJ 412
Penal Code, 1860 (IPC) — Section 379
High Courts09 Feb 1965Allowed
Ka Byrhien Kurkalang and Others Vs The State of Assam and Others
Gauhati High Court · (1965) 02 GAU CK 0003
Constitution of India, 1950 — Article 212A, 244, 244(2), 285, 366(1)Eastern Bengal and Assam Excise Act, 1910 — Section 1(3), 1(4)Government of India Act, 1935 — Section 92, 92(1), 92(2)
High Courts05 Feb 1965Dismissed
Edwingson Bareh and Another Vs State of Assam and Others
Gauhati High Court · (1965) 02 GAU CK 0005
Constitution of India, 1950 — Article 1, 1(3), 132, 143(1), 153Government of India Act, 1935 — Section 49(1)Lushai Hills District (Change of Name) Act, 1954 — Section 2, 3
High Courts22 Jan 1965Allowed
Lawrence Singh Ingty Vs S.K. Datta and Others
Gauhati High Court · (1965) 01 GAU CK 0003
Constitution of India, 1950 — Article 14, 366Finance Act, 1955 — Section 4Income Tax Act, 1922 — Section 10, 10(26), 4, 4(3)
High Courts15 Jan 1965
Raghava Rajagopala Chari Vs State of Assam and Another
Gauhati High Court · (1965) 01 GAU CK 0002
Constitution of India, 1950 — Article 226, 309, 310, 311Penal Code, 1860 (IPC) — Section 161, 467, 487Prevention of Corruption Act, 1988 — Section 6
High Courts14 Dec 1964
Suresh Chandra Goswami Vs Suresh Chandra Deb Nath
Gauhati High Court · AIR 1965 Guw 39 : (1965) CriLJ 807
Penal Code, 1860 (IPC) — Section 379, 411
High Courts12 Dec 1964
Ajoy Kumar Roy Vs G.M. Wadwani
Gauhati High Court · (1965) CriLJ 418
Penal Code, 1860 (IPC) — Section 400, 403, 406, 408
High Courts12 Dec 1964Dismissed
On the Death of Gunaram Rajbangshi his legal heirs Srimati Basantipriya Rajbangshi and Others Vs Dambarudhar Keot and Others
Gauhati High Court · (1964) 12 GAU CK 0001
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Article 4, 8, 125(1), 35, 41Limitation Act, 1963 — Article 142
High Courts07 Dec 1964
Keshab Lal Chaliha Vs Assam Board of Revenue and Others
Gauhati High Court · (1964) 12 GAU CK 0005
Constitution of India, 1950 — Article 226
High Courts05 Dec 1964
Ramani Mohan Das and Others Vs Usai Mag
Gauhati High Court · (1965) CriLJ 809
Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 145
High Courts05 Dec 1964
Pulin Behari Biswas Vs The State
Gauhati High Court · AIR 1965 Guw 33 : (1965) CriLJ 415
Evidence Act, 1872 — Section 123, 124, 35, 74Penal Code, 1860 (IPC) — Section 409, 420, 477
High Courts04 Dec 1964
Jafar Ali and Another Vs Rasaraj Sil and Another
Gauhati High Court · (1965) CriLJ 420
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139(a), 139(a)(1)
High Courts03 Oct 1964
Kitab All Munshi and Others Vs Santi Ranjan Deb
Gauhati High Court · AIR 1965 Guw 22 : (1965) CriLJ 134
Constitution of India, 1950 — Article 10, 25Penal Code, 1860 (IPC) — Section 298
High Courts17 Sept 1964Allowed
Hari Singh Vs Divisional Forest Officer, Cachar Division and Others
Gauhati High Court · AIR 1966 Guw 101
Constitution of India, 1950 — Article 226
High Courts17 Sept 1964Allowed
Umananda Roy Vs The Compensation Officer and Others
Gauhati High Court · (1964) 09 GAU CK 0001
Assam State Acquisition of Zamindari Act, 1951 — Section 10(8), 13, 16, 16(3), 18(2)Assam State Acquisition of Zamindaris Rules — Rule 9Constitution of India, 1950 — Article 226, 320
High Courts09 Sept 1964Allowed
Bholanath Thakur and Another Vs Sarvananda Kotoky and Others
Gauhati High Court · (1964) 09 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)Criminal Procedure Code, 1898 (CrPC) — Section 145