COURT ARCHIVE

Gauhati High Court judgments

24,887 judgments · page 1,202 of 1,245

High Courts11 Jul 1961

Tulsi Singh Vs Executive Engineer and Others

Gauhati High Court · (1961) 07 GAU CK 0007

Central Provinces and Berar Municipalities Act, 1922 — Section 53ACivil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

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High Courts10 Jul 1961

Samjid Ali Vs Matasin Ali and Others

Gauhati High Court · (1962) CriLJ 271

Criminal Procedure Code, 1898 (CrPC) — Section 145, 439

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High Courts29 Jun 1961

Brajabala Barua and Others Vs Gauhati Bank Ltd. and Others

Gauhati High Court · AIR 1962 Guw 85

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts28 Jun 1961

Elangbam Chandra Singh and Others Vs Yensembam Maimu Singh and Another

Gauhati High Court · (1962) CriLJ 618

Penal Code, 1860 (IPC) — Section 141, 143, 147, 441, 447

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High Courts28 Jun 1961

COMMISSIONER OF Income Tax, ASSAM Vs JALANNAGAR TEA ESTATE (PRIVATE) LTD., ASSAM.

Gauhati High Court · (1962) 45 ITR 626

Income Tax Act, 1961 — Section 2

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High Courts26 Jun 1961

Dhatu Ram Das Vs State of Assam and Others

Gauhati High Court · (1961) 06 GAU CK 0010

Assam Panchayat (Constitution) Rules, 1960 — Rule 21, 22, 25Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 12(2), 13

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High Courts20 Jun 1961

The All India Tea and Trading Co. Ltd. Vs Sub-divisional Officer of Mangaldai and Others

Gauhati High Court · (1961) 06 GAU CK 0006

Assam Land (Requisition and Acquisition) Act, 1948 — Section 4(1), 4(3), 5(3), 7, 7(2)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23, 23(1), 23(2), 28, 34

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High Courts13 Jun 1961

Bachhraj Dugar Vs Lalchand Todi and Others

Gauhati High Court · (1961) 06 GAU CK 0002

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21A Rule 3, Order 21A Rule 43, Order 38 Rule 7, 115Contract Act, 1872 — Section 151, 152, 160, 161Penal Code, 1860 (IPC) — Section 424, 441

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High Courts12 Jun 1961

Chingangbam Gourahari Singh Vs Union Territory of Manipur

Gauhati High Court · (1962) CriLJ 824

Penal Code, 1860 (IPC) — Section 124A, 188Press and Registration of Books Act, 1867 — Section 1, 12, 13, 3, 4

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High Courts05 Jun 1961

Messrs. Tinsukia Development Corporation Ltd. Vs State of Assam and Another

Gauhati High Court · (1961) 06 GAU CK 0005

Constitution (Seventh Amendment) Act, 1956 — Article 298Constitution of India, 1950 — Article 162, 166, 166(1), 226, 258Land Acquisition Act, 1894 — Section 3, 4, 4(1), 5

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High Courts01 Jun 1961