High Courts16 Mar 1953Dismissed
Jitendra Narayan Deb and Others Vs The State of Assam
Gauhati High Court · AIR 1953 Guw 159
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2)(d), 151Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,886 judgments · page 1,228 of 1,245
High Courts16 Mar 1953Dismissed
Jitendra Narayan Deb and Others Vs State of Assam
Gauhati High Court · AIR 1953 Guw 159
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2), 151Constitution of India, 1950 — Article 133
High Courts12 Mar 1953
Ramesh Chandra Malakar Vs The State
Gauhati High Court · AIR 1953 Guw 7 : (1953) CriLJ 1516
Penal Code, 1860 (IPC) — Section 304, 325
High Courts11 Mar 1953Dismissed
Assam Fisheries Farms and Industries Ltd. Vs The Development Commissioner and Others
Gauhati High Court · AIR 1953 Guw 155
Constitution of India, 1950 — Article 226
High Courts11 Mar 1953
Suroj Mia and Others Vs Abdul Majid
Gauhati High Court · AIR 1953 Guw 6 : (1953) CriLJ 1504
Penal Code, 1860 (IPC) — Section 494
High Courts06 Mar 1953Dismissed
The Assam Company Ltd. Vs The State of Assam and Others
Gauhati High Court · AIR 1953 Guw 177
Assam Land (Requisition and Acquisition) Act, 1948 — Section 2, 3, 3(1)Constitution of India, 1950 — Article 19(1), 226, 31, 31(2), 31AGovernment of India Act, 1935 — Section 104
High Courts06 Mar 1953Partly Allowed
Ghanasyam Das and Others Vs State and Others
Gauhati High Court · AIR 1953 Guw 170
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 296
High Courts06 Mar 1953Dismissed
Sandhiram Mahajan and Others Vs Deputy Commissioner and Others
Gauhati High Court · AIR 1953 Guw 168
Assam Forest Manual Rules — Rule 3Assam Forest Regulations, 1891 — Section 34(2), 35(2), 72Assam General Clauses Act, 1915 — Section 15
High Courts04 Mar 1953
Asar Ali and Others Vs The State
Gauhati High Court · AIR 1954 Guw 27 : (1954) CriLJ 40
Penal Code, 1860 (IPC) — Section 302, 34, 396
High Courts03 Mar 1953
Kissenlal Agarwalla Vs Nagarmal Agarwalla and Others
Gauhati High Court · AIR 1954 Guw 83 : (1954) CriLJ 721
Penal Code, 1860 (IPC) — Section 147, 379, 426, 448
High Courts24 Feb 1953
Khagendra Nath Barbora Vs The State
Gauhati High Court · AIR 1954 Guw 62 : (1954) CriLJ 381
Penal Code, 1860 (IPC) — Section 79
High Courts23 Feb 1953
Nripendra Kumar Ray Vs Kularam Das and Another
Gauhati High Court · (1953) 02 GAU CK 0010
Assam Adhiars Protection and Regulation Act, 1948 — Section 9Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts16 Feb 1953
Raj Mohan Das Vs Mirzamal Agarwalla
Gauhati High Court · (1953) 02 GAU CK 0012
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 42 Rule 1Limitation Act, 1963 — Section 12, 5
High Courts11 Feb 1953
Mrs. Suprava Deb Roy Vs State of Assam and Others
Gauhati High Court · AIR 1953 Guw 157
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64
High Courts10 Feb 1953
Union of India (UOI) Vs The Bank of the East Ltd. and Others
Gauhati High Court · (1953) 02 GAU CK 0008
Civil Procedure Code, 1908 (CPC) — Section 80Government of India Act, 1935 — Section 130, 175, 175(3)Limitation Act, 1963 — Article 85
High Courts10 Feb 1953
Anil Kumar Biswas Vs The Deputy Commissioner and Others
Gauhati High Court · AIR 1954 Guw 86
Assam Municipal Act, 1956 — Section 13F, 13H, 17Constitution of India, 1950 — Article 226
High Courts10 Feb 1953
Asrob Ali Laskar and Others Vs Manuhar Ali Majumdar and Others
Gauhati High Court · AIR 1954 Guw 168
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 151
High Courts06 Feb 1953
Safu Mia and Others Vs The State
Gauhati High Court · AIR 1954 Guw 57 : (1954) CriLJ 358
Penal Code, 1860 (IPC) — Section 141, 147, 149, 436, 438
High Courts06 Feb 1953
Bamasundari Debi and Others Vs Collector of Darrang
Gauhati High Court · AIR 1953 Guw 143
Assam Land (Requisition and Acquisition) Act, 1948 — Section 8(1)Constitution of India, 1950 — Article 226
High Courts03 Feb 1953
Nalini Kumar Dey and Another Vs State of Tripura
Gauhati High Court · AIR 1953 Guw 4 : (1953) CriLJ 1490
Criminal Procedure Code, 1898 (CrPC) — Section 200, 438