High Courts06 Jun 1963
Mayengbam Yaima Singh Vs Manipur Administration and Another
Gauhati High Court · AIR 1964 Guw 62 : (1964) CriLJ 684
Criminal Procedure Code, 1898 (CrPC) — Section 107, 114
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,195 of 1,245
High Courts29 May 1963Allowed
Dharani Mohan Barman Vs State of Assam and Others
Gauhati High Court · AIR 1963 Guw 183
High Courts23 May 1963Dismissed
U. Wiepshon Roy Thangkhiew Vs District Council and Others
Gauhati High Court · AIR 1963 Guw 186
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 29, 29(1), 29(2)Constitution of India, 1950 — Article 226
High Courts20 May 1963Dismissed
Jani Ram Kalita Vs Bishnu Ram Kalita and Others
Gauhati High Court · (1963) 05 GAU CK 0007
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)
High Courts18 May 1963
Chandra Kishore Deb Barma Vs Jogendra Chandra Deb and Others
Gauhati High Court · (1965) CriLJ 602
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 114, 117, 117(1)
High Courts09 May 1963
Rajat Chandra Deka and Others Vs Dhani Ram Deka and Others
Gauhati High Court · (1963) 05 GAU CK 0006
Transfer of Property Act, 1882 — Section 38, 58
High Courts01 May 1963
Moirangthem Yaiskul Singh Vs Manipur Administration
Gauhati High Court · (1965) CriLJ 512
Criminal Procedure Code, 1898 (CrPC) — Section 107, 107(1), 107(3), 117(3), 140
High Courts01 May 1963
Ahongsangbam Ibomacha Singh and Others Vs Soibam Iboton Singh and Others
Gauhati High Court · (1964) CriLJ 406
Criminal Procedure Code, 1898 (CrPC) — Section 107, 117(3), 145, 17(3)
High Courts25 Apr 1963
The Workmen of Sotai Tea Estate Vs The Presiding Officer, Labour Court and Another
Gauhati High Court · AIR 1965 Guw 80
Assam Industrial Disputes Rules, 1958 — Rule 24Constitution of India, 1950 — Article 228Industrial Disputes (Central) Rules, 1957 — Rule 19
High Courts25 Apr 1963
Shri Gauranga Chandra Deb Vs Tripura Administration
Gauhati High Court · (1964) CriLJ 222
Evidence Act, 1872 — Section 3
High Courts22 Apr 1963
Jadab Chandra Sarkar Vs Sashi Mohan Deb Barma
Gauhati High Court · (1964) CriLJ 735
Penal Code, 1860 (IPC) — Section 109, 143, 147, 379, 427
High Courts20 Apr 1963
Chand Mia Vs Khayernessa Bibi
Gauhati High Court · (1963) CriLJ 480
Penal Code, 1860 (IPC) — Section 323, 342, 354
High Courts19 Apr 1963
Union of India (UOI) Vs Suraj Bhan Khandelwall
Gauhati High Court · (1963) 04 GAU CK 0012
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77
High Courts17 Apr 1963
Jamiraddin and Others Vs Debendra Chanara Saha
Gauhati High Court · (1964) CriLJ 616
Penal Code, 1860 (IPC) — Section 237, 3, 379, 403, 9
High Courts10 Apr 1963Dismissed
Cliford Vs Mr. Stanley D.D. Nichols Roy and Another
Gauhati High Court · AIR 1963 Guw 154
Constitution of India, 1950 — Article 191(1)Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 57, 58Representation of the People Act, 1951 — Section 101, 38(8)
High Courts05 Apr 1963
Mvi. Surman All Laskar and Others Vs State Transport Appellate Authority and Others
Gauhati High Court · AIR 1963 Guw 182
Motor Vehicles Act, 1988 — Section 58, 62
High Courts04 Apr 1963
D.C. Chaudhuri and Another Vs Agricultural Income Tax Officer, Shillong, and Another
Gauhati High Court · AIR 1967 Guw 83 : (1964) 51 ITR 418
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 19, 2, 20, 22, 23
High Courts04 Apr 1963
Sardarmal Khumchand Vs Commissioner of Income Tax, Assam, Tripura and Manipur
Gauhati High Court · AIR 1963 Guw 181 : (1963) 49 ITR 961
Limitation Act, 1963 — Section 12
High Courts03 Apr 1963
S.K. Dutta Vs Member, Board of Agricultural Income Tax, Assam
Gauhati High Court · (1964) 51 ITR 104
Assam Agricultural Income Tax Act, 1939 — Section 2(e), 2(m), 24, 28(2), 3
High Courts29 Mar 1963Allowed
Smt. Longmai Shylla Vs State of Assam and others
Gauhati High Court · AIR 1964 Guw 52
Constitution of India, 1950 — Article 226, 227