High Courts21 May 1956
Sahadat Ali Jotdar Vs The State
Gauhati High Court · AIR 1957 Guw 35 : (1957) CriLJ 349
Penal Code, 1860 (IPC) — Section 403, 411, 414
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,218 of 1,245
High Courts25 Apr 1956Allowed
Hranga of First Assam Rifles Vs Nui of Kulikawan
Gauhati High Court · AIR 1959 Guw 7
Limitation Act, 1908 — Section 5Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 30, 46, 6
High Courts11 Apr 1956
Maheswar Bharali Vs The State of Assam and Another
Gauhati High Court · (1956) 04 GAU CK 0003
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4, 5A, 5A(2), 6
High Courts10 Apr 1956
Nani Gopal Bhattacharjee Vs Smt. Rani Ujjala Debi and others
Gauhati High Court · (1956) 04 GAU CK 0004
Transfer of Property Act, 1882 — Section 106
High Courts10 Apr 1956
M/s The Tipperah Hill Development Co., Ltd. Vs The State of Tripura
Gauhati High Court · (1956) 04 GAU CK 0001
Land Acquisition Act, 1894 — Section 11, 18, 23, 31, 54
High Courts02 Apr 1956
Golam Rafique Vs State of Tripura
Gauhati High Court · (1957) CriLJ 480
Criminal Procedure Code, 1898 (CrPC) — Section 54
High Courts21 Mar 1956
Jalim Chand Seraoji Vs The Union of India (UOI) and Another
Gauhati High Court · (1956) 03 GAU CK 0001
Evidence Act, 1872 — Section 106Railways Act, 1989 — Section 72, 73, 76, 80
High Courts19 Mar 1956
Manotu Ram Sanganeria Vs Kartik Bhowmick & Anr.
Gauhati High Court · (1986) 2 GLR 177
Criminal Procedure Code, 1973 — Section 145(1), 399(3)Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 399(3)
High Courts16 Mar 1956
Hira Barua and Another Vs The State
Gauhati High Court · AIR 1956 Guw 175 : (1956) CriLJ 1288
Penal Code, 1860 (IPC) — Section 395
High Courts15 Mar 1956
Tara Kishore Das Vs Beharu Barman and Others
Gauhati High Court · (1956) 03 GAU CK 0010
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4, Order 20 Rule 12, Order 20 Rule 12(1), 11
High Courts14 Mar 1956Dismissed
Sisir Kumar Das Purkayastha Vs State of Assam and Others
Gauhati High Court · AIR 1956 Guw 185 : (1957) 8 STC 416
Constitution of India, 1950 — Article 226, 227
High Courts08 Mar 1956
Ka Sirian Marbaniang Vs H. Cotton and Others
Gauhati High Court · AIR 1956 Guw 162
Assam Autonomous District (Constitution of District Councils) Act, 1951 — Section 28Constitution of India, 1950 — Article 226United Khasi-Jaintia Hills Autonomous district (Management and Control of Forests) Act, 1958 — Section 4
High Courts06 Mar 1956
Hem Chandra Sarkar and others Vs Smt. Maharani Kanchan Prava Mahadebya
Gauhati High Court · (1956) 03 GAU CK 0009
Court Fees Act, 1870 — Section 7, 7(iv)(c), 7(v), 7(v)(d)Suits Valuation Act, 1887 — Section 8
High Courts06 Mar 1956
On death of Ambar Ali his legal heirs Sonahar Ali and Others Vs Mukbul Ali and Others
Gauhati High Court · (1956) 03 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts06 Mar 1956
Harendra Narayan Das Vs Chairman, Municipality
Gauhati High Court · (1958) CriLJ 1125
Factories Act, 1948 — Section 92
High Courts17 Feb 1956
Chunilall Rajendra Kumar Vs State of Manipur and Another
Gauhati High Court · AIR 1956 Guw 25 : (1956) CriLJ 1008
Constitution of India, 1950 — Article 19, 369General Clauses Act, 1897 — Section 5
High Courts17 Feb 1956
All India Tea and Trading Co. Ltd. Vs R.V. Subrahmaniam, Deputy Commissioner and Others
Gauhati High Court · AIR 1958 Guw 39
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 11, 11(2), 11(3), 12, 19
High Courts14 Feb 1956
Ram Kissan Agarwalla and Others Vs Muktinath Sarma and Others
Gauhati High Court · AIR 1956 Guw 154
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 145Registration Act, 1908 — Section 49
High Courts14 Feb 1956
Prabhat Chandra Choudhury and Another Vs Sm. Sulochana Chaudhurani and Others
Gauhati High Court · AIR 1956 Guw 121
Court Fees Act, 1870 — Section 7, 7A
High Courts14 Feb 1956
Debendra Nath Deb and Others Vs Hrishipada Purkayastha and Others
Gauhati High Court · AIR 1956 Guw 120
Civil Procedure Code, 1908 (CPC) — Section 33