COURT ARCHIVE

Gauhati High Court judgments

24,887 judgments · page 1,214 of 1,245

High Courts21 Jan 1958

Harinath Das Vs State of Assam and Others

Gauhati High Court · (1958) 01 GAU CK 0001

Assam Land and Revenue Regulation, 1886 — Section 155, 156, 16Assam Settlement of Fisheries Rules, 1953 — Rule 1, 10, 11, 12, 13Constitution of India, 1950 — Article 226, 227

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High Courts09 Jan 1958

K.L. Goenka and Another Vs S.R. Majumdar

Gauhati High Court · (1958) 01 GAU CK 0011

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Companies Act, 1956 — Section 102, 104, 105, 105A, 156Defence of India Rules, 1962 — Rule 94A, 94A(2), 94A(4), 94A(5)

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High Courts07 Jan 1958

Shanu Mea Vs Nandu Mea and Others

Gauhati High Court · (1959) CriLJ 774

Criminal Procedure Code, 1898 (CrPC) — Section 145, 438

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High Courts28 Dec 1957

Thounaojam Ningol Indrani Devi and Others Vs Gurumayum Ningol Mainu Devi and Others

Gauhati High Court · (1959) CriLJ 743

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 147

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High Courts23 Dec 1957

Mahendra Singh and Others Vs The State

Gauhati High Court · AIR 1960 Guw 206 : (1960) CriLJ 1420

Penal Code, 1860 (IPC) — Section 352, 353, 379

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High Courts12 Dec 1957

Sri Narsing Bigraha and Another Vs Pramatha Chandra Das

Gauhati High Court · (1957) 12 GAU CK 0004

Assam Urban Areas Rent Control Act, 1972 — Section 6, 6(1), 6(4), 6(5), 9Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts10 Dec 1957Dismissed

Sarju Kairi and Others Vs Panchananda Sarma and Another

Gauhati High Court · AIR 1959 Guw 15

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 108Limitation Act, 1908 — Article 142, 144

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High Courts04 Dec 1957

Sudhir Ch. Nag for and on behalf of his minor brother, Sukrit Ch. Nag Vs State of Assam

Gauhati High Court · (1957) 12 GAU CK 0007

Assam Education Department Selection Rules, 1981 — Rule 33, 51, 52Constitution of India, 1950 — Article 14, 15, 15(1), 226, 5

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High Courts02 Dec 1957

Bank of the East (1927) Ltd. Vs State of Assam and Another

Gauhati High Court · (1957) 12 GAU CK 0003

Transfer of Property Act, 1882 — Section 130, 131, 3

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High Courts27 Nov 1957

Boroji Munipurini Vs The State of Assam and Others

Gauhati High Court · (1957) 11 GAU CK 0006

Assam Land and Revenue Regulation, 1886 — Section 151, 154, 154(1), 3, 34Assam Land Revenue Settlement Rules — Rule 18(3)Burma Land Revenue Act, 1876 — Section 6

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High Courts26 Nov 1957

Harendra Kumar Mazumdar Vs Divisional Forest Officer, Lakhimpur Division and Others

Gauhati High Court · AIR 1958 Guw 9

Constitution of India, 1950 — Article 226

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High Courts18 Nov 1957

Prafulla Ch. Chakravarty and Others Vs Manager, Dewan Tea Estate

Gauhati High Court · AIR 1958 Guw 12

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 20, 20(1), 20(3), 20(4), 3

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High Courts12 Nov 1957

Jagannath Prosad Jayaswal Vs Ramprosad Jayaswal

Gauhati High Court · AIR 1958 Guw 15

Civil Procedure Code, 1908 — Order 38 Rule 6, Order 41 Rule 1, 145Civil Procedure Code, 1908 (CPC) — Order 38 Rule 6, Order 41 Rule 1, 145Stamp Act, 1899 — Section 36, 36

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High Courts12 Nov 1957