High Courts27 Jan 1959
Purna Kanta Saikia Vs State of Assam and Others
Gauhati High Court · AIR 1959 Guw 209
Northern India Ferries Act, 1878 — Section 12, 8
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,210 of 1,245
High Courts23 Jan 1959Dismissed
Anil Kumar Bhattacharjee and Others Vs Deputy Commissioner and Collector and Others
Gauhati High Court · AIR 1959 Guw 147
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 13, 18, 2, 6, 7Constitution of India, 1950 — Article 14, 19(1), 19(5), 20, 245
High Courts13 Jan 1959
Abdul Matin Vs The State
Gauhati High Court · (1959) CriLJ 1218
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 65
High Courts08 Jan 1959
Onkarmal Jwalaprosad and Others Vs Supdt. of Taxes and Others
Gauhati High Court · (1959) 01 GAU CK 0001
Assam Sales Tax Act, 1947 — Section 2(12), 4, 4(2)Constitution of India, 1950 — Article 13(1), 13(2), 246(3), 286, 286(1)Government of India Act, 1935 — Section 100(3), 107, 107(1), 107(2)
High Courts23 Dec 1958Dismissed
Biresh Misra Vs Ram Nath Sarma and Others
Gauhati High Court · AIR 1959 Guw 139
Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 131Representation of the People Act, 1951 — Section 100(1), 123(2), 123(4), 123(6), 123(7)
High Courts22 Dec 1958Dismissed
Kesarichand Jaisukhlal Vs Shilong Banking Corporation Ltd.
Gauhati High Court · AIR 1959 Guw 162
Banking Companies Act, 1949 — Section 45D, 45OContract Act, 1872 — Section 63Limitation Act, 1908 — Article 57, 64, 85
High Courts11 Dec 1958
Gauhati Bank Ltd. Vs Rajendra Nath Majindar Barua and Another
Gauhati High Court · AIR 1959 Guw 167
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60Transfer of Property Act, 1882 — Section 130
High Courts11 Dec 1958Dismissed
Indreswar Handique Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1959 Guw 112
High Courts03 Dec 1958
Haripada Gupta Vs The State
Gauhati High Court · (1959) CriLJ 1025
Penal Code, 1860 (IPC) — Section 29
High Courts28 Nov 1958Dismissed
Biswanath Singh Vs Additional Chief Engineer (R. and B.) Wing P.W.D. and Others
Gauhati High Court · AIR 1959 Guw 169
Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 8Northern India Ferries Rules — Rule 19
High Courts25 Nov 1958
Benoy Kumar Chakrabarty Vs State of Assam and Others
Gauhati High Court · AIR 1959 Guw 171
Motor Vehicles Act, 1939 — Section 56(4), 60, 64, 64(1)
High Courts24 Nov 1958Dismissed
Bindu Nath Chaudhury Vs The State of Assam and Others
Gauhati High Court · AIR 1959 Guw 118
Constitution of India, 1950 — Article 226, 311
High Courts24 Sept 1958
Asad Ali Tahsildar Vs Answar Ali
Gauhati High Court · (1959) CriLJ 1216
Evidence Act, 1872 — Section 92Penal Code, 1860 (IPC) — Section 417
High Courts15 Sept 1958
Laisram Chandramani Singh and Others Vs The Union of India (UOI)
Gauhati High Court · (1959) CriLJ 1452
Constitution of India, 1950 — Article 131, 134General Clauses Act, 1897 — Section 24Penal Code, 1860 (IPC) — Section 115, 307, 326, 447, 452
High Courts12 Sept 1958Dismissed
Raimohan Nath Vs The General Manager, N.E.F. Rly. and Another
Gauhati High Court · AIR 1959 Guw 120
Constitution of India, 1950 — Article 311(2)Railway Establishment Code — Rule 148
High Courts11 Sept 1958
Md. Kashim Mia Vs Administration of Manipur
Gauhati High Court · (1959) CriLJ 1131
Penal Code, 1860 (IPC) — Section 420
High Courts02 Sept 1958Dismissed
Jagadindra Nath Gupta Vs Inspector General of Assam Rifles and Others
Gauhati High Court · AIR 1959 Guw 134
Constitution of India, 1950 — Article 311, 311(2)
High Courts28 Aug 1958
The Commissioner of Income Tax Vs Ramchandra Lachminarayan
Gauhati High Court · AIR 1959 Guw 123
Income Tax Act, 1922 — Section 25A, 26A
High Courts28 Aug 1958Dismissed
Tazuddin Ahmed Vs Dhaniram Talukdar
Gauhati High Court · AIR 1959 Guw 128
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 101, 102, 103, 104Representation of the People Act, 1951 — Section 100(1), 116A(2), 25, 57
High Courts28 Aug 1958Allowed
Sethi Brothers Vs Asst. Collector of Central Excise and Land Customs and Others
Gauhati High Court · AIR 1959 Guw 136
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 188