High Courts07 Jun 1962
Lenson Koireng Vs Manipur Administration
Gauhati High Court · (1963) CriLJ 592
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 326
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,199 of 1,245
High Courts05 Jun 1962
Prasanna Kumar Sarmah and Others Vs Tulsinath Sarma Thakur and Others
Gauhati High Court · AIR 1965 Guw 16
Limitation Act, 1963 — Article 142, 144, 44
High Courts31 May 1962
Naga Hills Tea Co. Ltd. Vs State of Assam and Others
Gauhati High Court · (1962) 05 GAU CK 0007
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts31 May 1962
Jalimchand Seraogi Vs Ghanasyam Das Mour
Gauhati High Court · (1962) 05 GAU CK 0003
Penal Code, 1860 (IPC) — Section 408
High Courts25 May 1962
A.Choudhary and Co. Vs Alliance Industrial Syndicate India (Private) Ltd., Calcutta
Gauhati High Court · AIR 1963 Tripura 46
Civil Procedure Code, 1908 — Order 21 Rule 54, Order 34 Rule 14, Order 34 Rule 15, 51Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 34 Rule 14, Order 34 Rule 15, 51
High Courts24 May 1962Dismissed
Jowala Prosad Agarwalla Vs Bhola Routh
Gauhati High Court · (1962) 05 GAU CK 0010
Railways Act, 1890 — Section 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 5Workmens Compensation Act, 1923 — Section 2, 30
High Courts23 May 1962
N.D. Tushnial and Others Vs Abdul Rezak and Others
Gauhati High Court · (1963) CriLJ 112
Penal Code, 1860 (IPC) — Section 188, 286, 307
High Courts23 May 1962
Raman Chandra Dey and Others Vs Gour alias Gharbaran Gur and Others
Gauhati High Court · (1962) 05 GAU CK 0001
Court Fees Act, 1870 — Article 17, 6Evidence Act, 1872 — Section 116Specific Relief Act, 1963 — Section 42, 7
High Courts21 May 1962
Sita Devi Thapa Vs The Commandant, 6th Battalion Assam Rifles, and Others
Gauhati High Court · AIR 1963 Guw 31 : (1963) CriLJ 322
Penal Code, 1860 (IPC) — Section 21
High Courts17 May 1962
Sm. Kalyani Debi and Another Vs Bidyadhar Bora and Others
Gauhati High Court · (1962) 05 GAU CK 0009
Civil Procedure Code, 1908 (CPC) — Section 110
High Courts10 May 1962
Khahindra Chandra Barua Vs State of Assam and Others
Gauhati High Court · (1962) 05 GAU CK 0008
Appointments and Allowances Rules — Rule 16(2)Constitution of India, 1950 — Article 226
High Courts02 May 1962
Thingom Sashikumar and Others Vs Manipur Administration
Gauhati High Court · (1963) CriLJ 562
Constitution of India, 1950 — Article 22Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 366, 376
High Courts23 Apr 1962
Neithanga Hmar and Another Vs Assistant Collector of Central Excise and Land Customs and Another
Gauhati High Court · AIR 1963 Guw 1 : (1963) CriLJ 203
Constitution of India, 1950 — Article 14, 19Evidence Act, 1872 — Section 106, 114General Clauses Act, 1897 — Section 26
High Courts16 Apr 1962
Baldeo Raj Bhatia Vs Superintendent of Central Excise and Land Customs and Another
Gauhati High Court · (1963) CriLJ 447
Imports and Exports (Control) Act, 1947 — Section 3(1), 3(2), 5
High Courts27 Mar 1962
Sekandar Bepari and Others Vs The Superintendent of Police and Registration Officer
Gauhati High Court · (1962) 03 GAU CK 0004
Citizenship Act, 1955 — Section 9, 9(1), 9(2)Constitution of India, 1950 — Article 226Foreigners Act, 1946 — Section 14, 2, 3
High Courts14 Mar 1962
Gurumayum Kanhai Sharma Vs Md. Abulatif Mia
Gauhati High Court · AIR 1963 Guw 49
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 467, 474
High Courts07 Mar 1962
Registrar, Assam High Court Vs Bharat Chandra Das, Advocate
Gauhati High Court · (1962) 03 GAU CK 0006
High Courts06 Mar 1962
Prayagdas Tushnial Vs Collector of Central Excise and Land Customs
Gauhati High Court · AIR 1962 Guw 108 : (1962) CriLJ 174
Penal Code, 1860 (IPC) — Section 226, 311
High Courts02 Mar 1962
Rivers Steam Navigation Co. Ltd. and Another Vs State of Assam and Another
Gauhati High Court · AIR 1962 Guw 110
Carriers Act, 1865 — Section 10, 3, 6, 8, 9Contract Act, 1872 — Section 151, 152
High Courts26 Feb 1962
Manager, Dalu Tea Estate Vs Baruni Kurmi
Gauhati High Court · (1962) 02 GAU CK 0007
Workmens Compensation Act, 1923 — Section 2(1), 30