High Courts30 Jul 1951Dismissed
R.S.N. Co. Ltd. and another Vs Dhirendra Krishna Paul
Gauhati High Court · AIR 1952 Guw 33
Civil Procedure Code, 1908 (CPC) — Section 110
COURT ARCHIVE
Gauhati High Court judgments
26,820 judgments · page 1,331 of 1,341
High Courts27 Jul 1951Allowed
Ajoy Kumar Mukhopadhaya Vs Puspabala Chaudhury and another
Gauhati High Court · AIR 1952 Guw 54
Civil Procedure Code, 1908 (CPC) — Section 11, 144, 151, 2, 38
High Courts26 Jul 1951
Prabhat Malla Barooah Vs D.C. and Others
Gauhati High Court · (1952) CriLJ 1659
Constitution of India, 1950 — Article 19, 22, 236Penal Code, 1860 (IPC) — Section 141, 143
High Courts25 Jul 1951Allowed
Mt. Barmani Kochni Vs Mt. Panchati Kochni
Gauhati High Court · AIR 1952 Guw 41
High Courts25 Jul 1951
Bankshidhar Agarwalla Vs The State
Gauhati High Court · AIR 1951 Guw 172 : (1951) CriLJ 1513
Penal Code, 1860 (IPC) — Section 379
High Courts24 Jul 1951
M.A. Gaffur Vs The State
Gauhati High Court · AIR 1953 Guw 96
Criminal Procedure Code, 1898 (CrPC) — Section 514, 515
High Courts24 Jul 1951
Pradip Chandra Barua Vs Deputy Commissioner of Naga Hills and Another
Gauhati High Court · AIR 1952 Guw 1 : (1952) CriLJ 97
Penal Code, 1860 (IPC) — Section 420
High Courts20 Jul 1951
The Union of India (UOI) and Others Vs Muralidhar Agarwalla and Others
Gauhati High Court · (1951) 07 GAU CK 0010
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 106Railways Act, 1989 — Section 77
High Courts20 Jul 1951Partly Allowed
Saniram Kachari and Another Vs Gauri Ram Koch and Others
Gauhati High Court · AIR 1953 Guw 152
Registration Act, 1908 — Section 49
High Courts18 Jul 1951
Tileswar Ahom Vs Khohuli Ahomani
Gauhati High Court · AIR 1951 Guw 148
Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 100, 112, 114, 14
High Courts17 Jul 1951
Tolan Kalita and Others Vs Bhuban Chandra
Gauhati High Court · AIR 1951 Guw 161 : (1951) CriLJ 1449
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 438
High Courts11 Jul 1951
Pramath Nath Sarma and Another Vs Nareswar Keot and Another
Gauhati High Court · (1951) 07 GAU CK 0015
Assam Tenancy Act, 1935 — Section 13, 14, 15, 16, 17Land Acquisition Act, 1894 — Section 35, 36
High Courts11 Jul 1951
Bangshilal Bhora and Another Vs Rowtmal Patwari and Another
Gauhati High Court · AIR 1951 Guw 131 : (1951) CriLJ 1388
Penal Code, 1860 (IPC) — Section 106, 405, 406, 477A
High Courts09 Jul 1951
Kishorilal Bahati Vs The State
Gauhati High Court · AIR 1951 Guw 169 : (1951) CriLJ 1453
Constitution of India, 1950 — Article 132, 134, 21, 226
High Courts09 Jul 1951
Govt. Advocate and Public Prosecutor, on behalf of the State Vs Dilip Kumar
Gauhati High Court · AIR 1953 Guw 205
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 408
High Courts09 Jul 1951Dismissed
Chandi Prosad Vs The Regional Transport Authority and Others
Gauhati High Court · AIR 1953 Guw 74
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 58, 62
High Courts28 Jun 1951
Jesraj Jiwanram Vs Commissioner of Income Tax and another
Gauhati High Court · AIR 1952 Guw 32
Income Tax Act, 1961 — Section 31(3)(b), 66, 66(1), 66(2)
High Courts25 Jun 1951
Nirmal Prasad Barua Vs The State
Gauhati High Court · AIR 1952 Guw 2 : (1952) CriLJ 110
Penal Code, 1860 (IPC) — Section 409
High Courts22 Jun 1951
Bhaskarmalla Barua and Others Vs Joynaraiyan Chenehiram Firm
Gauhati High Court · (1951) 06 GAU CK 0003
Assam Debt Conciliation Act, 1936 — Section 8(2)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Court Fees Act, 1870 — Section 7
High Courts22 Jun 1951
Silchar Bank Ltd. Vs Pioneer Bank Ltd. and Others
Gauhati High Court · AIR 1951 Guw 127
Negotiable Instruments Act, 1881 (NI) — Section 30, 7, 86, 92