COURT ARCHIVE

Gauhati High Court judgments

24,887 judgments · page 1,194 of 1,245

High Courts07 Aug 1963Allowed

Rampati Goala Vs Aswini Das and Others

Gauhati High Court · AIR 1967 Guw 50

Assam Board of Revenue (Amendment) Act, 1962 — Section 14, 14(3), 4Assam Board of Revenue Act, 1959 — Section 4Assam Land and Revenue Regulation (Amendment) Act, 1962 — Section 147

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High Courts05 Aug 1963

Krishna Ram Das Vs The State

Gauhati High Court · AIR 1964 Guw 53 : (1964) CriLJ 393

Evidence Act, 1872 — Section 32, 6Penal Code, 1860 (IPC) — Section 302, 304, 325

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High Courts01 Aug 1963

R.K. Nabachandra Singh Vs Manipur Administration

Gauhati High Court · AIR 1964 Guw 39 : (1964) CriLJ 307

Penal Code, 1860 (IPC) — Section 366

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High Courts26 Jul 1963Dismissed

Chimanlal Agarwalla and others Vs Anandamalla Barua

Gauhati High Court · AIR 1964 Guw 70

Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5, 5(1)

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High Courts18 Jul 1963

Amulya Chandra Paul Vs The State

Gauhati High Court · (1963) CriLJ 721

Criminal Procedure Code, 1898 (CrPC) — Section 12

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High Courts16 Jul 1963

Smt. Akani Das and others Vs Muhiram Bharali and others

Gauhati High Court · AIR 1964 Guw 64

Civil Procedure Code, 1908 (CPC) — Section 48

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High Courts15 Jul 1963

The State Vs Basanta Kumar Singh and Others

Gauhati High Court · (1964) CriLJ 361

Forest Act, 1927 — Section 33, 42

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High Courts12 Jul 1963

Bhagabat Goor Vs Hari Kishore Bhattacherjee

Gauhati High Court · (1964) CriLJ 256

Criminal Procedure Code, 1898 (CrPC) — Section 523, 523(2)

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High Courts11 Jul 1963

Mst. Firoza Begum Vs Akhtaruddln Laskar

Gauhati High Court · (1963) 07 GAU CK 0011

Guardians and Wards Act, 1890 — Section 10, 14, 25, 9

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High Courts11 Jul 1963

K.D. Upadhayaya Vs Bhagabati Chouhan and Another

Gauhati High Court · (1965) CriLJ 86

Penal Code, 1860 (IPC) — Section 441, 447, 448, 504

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High Courts10 Jul 1963

Jyoti Prasad Biswas Vs Inspecting Assitant Commissioner of Income Tax and Others

Gauhati High Court · AIR 1964 Guw 68 : (1966) 2 LLJ 83

Constitution of India, 1950 — Article 226, 311

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High Courts04 Jul 1963

Bibhuti Bhusan Das Gupta Vs Bidya Dhar Sarma Barua and Others

Gauhati High Court · (1963) 07 GAU CK 0009

Assam Municipal Act, 1956 — Section 10, 15, 16, 16(3), 17(1)Assam Municipal Rules, 1956 — Rule 104A, 23, 26Constitution of India, 1950 — Article 220, 226

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High Courts04 Jul 1963