COURT ARCHIVE

Gauhati High Court judgments

24,887 judgments · page 1,201 of 1,245

High Courts19 Dec 1961

Radha Mohan Pathak Vs Upendra Patowary and Others

Gauhati High Court · (1961) 12 GAU CK 0004

Assam Board of Revenue Act, 1959 — Section 4Assam Fisheries Rules, 1953 — Rule 11, 75(A)Assam Land and Revenue Regulation, 1886 — Section 147, 54, 64

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High Courts18 Dec 1961

State of Assam Vs S. Jamaluddin and Another

Gauhati High Court · (1962) CriLJ 130

Constitution of India, 1950 — Article 5, 6, 7Foreigners Act, 1946 — Section 14, 9

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High Courts12 Dec 1961

New India Assurance Co. Ltd. Vs Sulochana Chowdhurani

Gauhati High Court · (1961) 12 GAU CK 0005

Insurance Act, 1938 — Section 15, 45

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High Courts11 Dec 1961

Haokhothang Vs Otkhokai Kuki and Others

Gauhati High Court · (1962) CriLJ 557

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4)

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High Courts11 Dec 1961

Tushar Mallika Devi Vs United Bank of India Ltd. and Another

Gauhati High Court · AIR 1962 Guw 60

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91

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High Courts15 Nov 1961

Ibrahim Mahaldar Vs Fatechand Saraogi and Others

Gauhati High Court · (1962) CriLJ 807

Northern India Ferries Act, 1878 — Section 13, 23, 25, 26

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High Courts25 Sept 1961

Abdul Rashid Mia Vs Superintendent of Police

Gauhati High Court · (1961) 09 GAU CK 0003

Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226, 6

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High Courts19 Sept 1961

U. Join Manick Syiem Vs U. Rose Mohan Roy Myntri and Others

Gauhati High Court · (1963) CriLJ 417

Constitution of India, 1950 — Article 244, 366Penal Code, 1860 (IPC) — Section 124A, 147, 153, 380, 384

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High Courts19 Sept 1961

Jamadar Parmeshwardin Singh Vs Smt. Bidya Devi

Gauhati High Court · (1962) CriLJ 132

Criminal Procedure Code, 1898 (CrPC) — Section 488Scheduled Districts Act, 1874 — Section 6

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High Courts29 Aug 1961

Shyam Charan Saha and Another Vs Sub-divisional Magistrate

Gauhati High Court · AIR 1962 Guw 50 : (1962) CriLJ 794

Constitution of India, 1950 — Article 77General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 29

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High Courts23 Aug 1961

Jatindra Mohan Goswami and Another Vs Superintendent of Police and Others

Gauhati High Court · AIR 1962 Guw 34 : (1962) CriLJ 265

Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 29, 7

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High Courts23 Aug 1961

Rama Kanta Deb Vs Bhagaban Ram Kairi and Others

Gauhati High Court · (1961) 08 GAU CK 0002

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 46, Order 21 Rule 47, Order 21 Rule 49, Order 21 Rule 49(1)

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High Courts08 Aug 1961

Hiralal Sarawgi Vs Collector of Central Excise and Land Customs and Another

Gauhati High Court · AIR 1962 Guw 39 : (1962) CriLJ 269

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106, 108

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High Courts05 Aug 1961Dismissed

Konsam Joykumar Singh Vs Union Territory of Manipur and others

Gauhati High Court · (1961) 08 GAU CK 0001

Constitution of India, 1950 — Article 311, 311(2)

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High Courts31 Jul 1961

Haobam Nongyai Singh Vs Oinam Tomba Singh and Others

Gauhati High Court · (1962) CriLJ 729

Criminal Procedure Code, 1898 (CrPC) — Section 528(1)(c), 528(2)

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High Courts28 Jul 1961

Lachuram Nath Vs Madharam Nath and Others

Gauhati High Court · (1961) 07 GAU CK 0006

Contract Act, 1872 — Section 11Specific Relief Act, 1963 — Section 12, 21Transfer of Property Act, 1882 — Section 53A

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High Courts19 Jul 1961

Sri Keshab Chandra Sarma Vs State of Assam and Others

Gauhati High Court · (1961) 07 GAU CK 0003

Assam Government Conduct Rules, 1937 — Rule 11Constitution of India, 1950 — Article 226, 309, 310, 311, 311(2)

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High Courts18 Jul 1961

Upendra Nath Bharali Vs Tara Nath Mohanta and Others

Gauhati High Court · (1961) 07 GAU CK 0002

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 4Transfer of Property Act, 1882 — Section 76, 77

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High Courts14 Jul 1961

Jogendra Chandra Talukdar Vs Deputy Commissioner and Another

Gauhati High Court · (1961) 07 GAU CK 0005

Constitution of India, 1950 — Article 226, 310, 311, 313Government of India Act, 1919 — Section 96B(2)

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High Courts13 Jul 1961

Padmaram Borah Vs State of Assam and Others

Gauhati High Court · (1961) 07 GAU CK 0009

Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 241(2)

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