High Courts10 Mar 1964Allowed
Sulochana Chowdhurani Vs The Compensation Officer and Others
Gauhati High Court · AIR 1966 Guw 134
Assam State Acquisition of Zamindari Act, 1951 — Section 10(1), 11, 12, 13, 14Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,192 of 1,245
High Courts10 Mar 1964Allowed
Mohanlal Agarwalla Vs Lachman Haluoi and another
Gauhati High Court · AIR 1964 Guw 144
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts09 Mar 1964
State Vs Ganga Ram Kalita and Others
Gauhati High Court · AIR 1965 Guw 9 : (1965) CriLJ 144
Criminal Procedure Code, 1898 (CrPC) — Section 173, 369
High Courts06 Mar 1964
Saruram Keot Vs The State
Gauhati High Court · AIR 1965 Guw 6 : (1965) CriLJ 9
Police Act, 1861 — Section 29
High Courts04 Mar 1964
Management of Assam Rastra Basha Pracher Samity Vs Workmen of Assam Rastra Basha Pracher Samity and Others
Gauhati High Court · (1964) 03 GAU CK 0002
Industrial Disputes Act, 1947 — Section 2, 33C(2)Land Acquisition Act, 1894 — Section 2, 33C(2)
High Courts02 Mar 1964Dismissed
Debidutta Agarwalla Vs Commissioner of Income Tax, Assam, Tripura and Manipur, Shillong and others
Gauhati High Court · AIR 1964 Guw 136
Constitution of India, 1950 — Article 226
High Courts26 Feb 1964
Rahimuddin Sheikh and Another Vs Trilok Chandra Roy and Others
Gauhati High Court · AIR 1965 Guw 18
Assam Adhiars Protection and Regulation Act, 1948 — Section 11(1), 11(2), 3(1), 5, 5(2)Constitution of India, 1950 — Article 226
High Courts21 Feb 1964
Assam Railways and Trading Co. Ltd. Vs Union of India (UOI) and North Eastern Rly.
Gauhati High Court · AIR 1965 Guw 12
High Courts21 Feb 1964
Jeypore Timber and Veneer Mills (P.) Ltd. Vs The Commissioner of Income Tax
Gauhati High Court · (1964) 02 GAU CK 0007
Transfer of Property Act, 1882 — Section 10(2), 54
High Courts21 Feb 1964
Jwala Prasad Agarwala Vs Commissioner of Income Tax, Assam
Gauhati High Court · AIR 1965 Guw 32 : (1964) 52 ITR 392
Income Tax Act, 1922 — Section 16(3), 16(3)(a), 16(3)(a)(ii), 16(3)(a)(iv), 2(6B)
High Courts20 Feb 1964
The State of Assam Vs Ram Gopal Agarwalla and Another
Gauhati High Court · (1966) CriLJ 963
Penal Code, 1860 (IPC) — Section 114, 379
High Courts20 Feb 1964
U. Bithiang Malngiang and Others Vs The State of Assam
Gauhati High Court · AIR 1965 Guw 51 : (1965) CriLJ 72
Penal Code, 1860 (IPC) — Section 124A, 147, 153, 342
High Courts12 Feb 1964Allowed
Abdul Hasem and Others Vs Haji Mahiuddin and Others
Gauhati High Court · AIR 1967 Guw 9
Assam Land and Revenue Regulation, 1886 — Rule 108, 115, 151, 28, 35Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts11 Feb 1964Dismissed
Union of India Vs Pratap Chandra Biswas
Gauhati High Court · AIR 1964 Guw 141
Arbitration Act, 1940 — Section 13, 14, 17, 33, 37
High Courts10 Feb 1964
Amar Krishna Saha Vs Bipra Charan Dey and Another
Gauhati High Court · (1965) CriLJ 520
Criminal Procedure Code, 1898 (CrPC) — Section 133, 142, 142(2), 438
High Courts07 Feb 1964
Himatsingka Motor Works Ltd. Vs Haranath Barua
Gauhati High Court · (1964) 02 GAU CK 0004
Evidence Act, 1872 — Section 34
High Courts05 Feb 1964
Edwingson Barah and Others Vs Henry Cotton and Others
Gauhati High Court · AIR 1965 Guw 49
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 22(1), 25Constitution of India, 1950 — Article 226
High Courts04 Feb 1964
Pradip Kumar Das Vs The State and Others
Gauhati High Court · (1964) CriLJ 145
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts29 Jan 1964
Sudhir Chandra Gupta Vs State of Assam
Gauhati High Court · AIR 1965 Guw 38 : (1965) CriLJ 545
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 112, 323
High Courts29 Jan 1964
Muzammal Hussain and Others Vs Changanlal Jain
Gauhati High Court · (1964) 01 GAU CK 0003
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, 115