High Courts21 Jun 1951Allowed
Pratap Chandra Sarma and another Vs Bhaba Nath Sarma
Gauhati High Court · AIR 1952 Guw 34
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Gauhati High Court judgments
26,820 judgments · page 1,332 of 1,341
High Courts20 Jun 1951
Syamlal Mandal Vs The Municipal Board of Dhubri
Gauhati High Court · (1951) 06 GAU CK 0005
Assam Urban Areas Rent Control Act, 1972 — Section 2, 3Constitution of India, 1950 — Article 14, 226
High Courts15 Jun 1951
Koijam Tombi Singh Vs Chongtham Pisak Singh
Gauhati High Court · (1952) CriLJ 1510
Evidence Act, 1872 — Section 110
High Courts13 Jun 1951
Dambarudhar Injal and Others Vs The State
Gauhati High Court · (1951) 06 GAU CK 0008
Penal Code, 1860 (IPC) — Section 379, 391, 395
High Courts08 Jun 1951Allowed
Chunilal Bhoopal Vs Amarendra Chandra Dutta and Others
Gauhati High Court · AIR 1953 Guw 94 : (1953) 23 CompCas 195
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Contract Act, 1872 — Section 12Negotiable Instruments Act, 1881 (NI) — Section 118, 98
High Courts06 Jun 1951
Jnanendra Chandra and Others Vs Atansenajit Rajkumar and Another
Gauhati High Court · (1951) 06 GAU CK 0009
Assam Money Lenders Act, 1934 — Section 6Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 41 Rule 23Limitation Act, 1963 — Article 11A
High Courts30 May 1951Dismissed
Girija Sankar Sukul and others Vs Nayan Chandra Das and others
Gauhati High Court · AIR 1952 Guw 5
High Courts30 May 1951Allowed
Pramatha Nath Sarma and Another Vs Tarini Charan Das
Gauhati High Court · AIR 1953 Guw 80
Evidence Act, 1872 — Section 65
High Courts16 May 1951
Mt. Amira Bibi Vs Jilkadar Ali Laskar and Others
Gauhati High Court · (1951) 05 GAU CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 47
High Courts16 May 1951
Lekhram Agarwalla and Others Vs Pannalal Agarwalla and Another
Gauhati High Court · AIR 1951 Guw 129 : (1951) CriLJ 1357
Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts14 May 1951
Sr. Govt. Advocate and Public Prosecutor on behalf of the State of Assam Vs R. Bose and Another
Gauhati High Court · AIR 1951 Guw 130
Criminal Procedure Code, 1898 (CrPC) — Section 417Electricity Act, 1910 — Section 33(1)
High Courts14 May 1951
Kachu Gogoi Vs The State
Gauhati High Court · AIR 1951 Guw 151 : (1951) CriLJ 1457
Penal Code, 1860 (IPC) — Section 342, 343, 352, 363, 366
High Courts14 May 1951
Ramani Kanta Bose Vs Gauhati University
Gauhati High Court · (1951) 05 GAU CK 0004
Constitution of India, 1950 — Article 220, 226, 228, 30Gauhati University Act, 1947 — Section 13, 21, 22, 3, 5
High Courts09 May 1951
Sona Mia Vs The Govt. of Tripura
Gauhati High Court · (1953) CriLJ 64
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 302
High Courts30 Apr 1951
In Re: Sona Mia
Gauhati High Court · (1952) CriLJ 1490
Penal Code, 1860 (IPC) — Section 302
High Courts20 Apr 1951
Abdul Samad Vs The State
Gauhati High Court · AIR 1951 Guw 124 : (1951) CriLJ 1235
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts03 Apr 1951
Forching Rava and Others Vs The State
Gauhati High Court · AIR 1952 Guw 3 : (1952) CriLJ 104
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts02 Apr 1951Dismissed
Ramprosad Himmatsingka and another Vs Shehomoy Mitra and others
Gauhati High Court · AIR 1952 Guw 10
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts30 Mar 1951
Abdul Gafur Vs Govt. of Tripura
Gauhati High Court · (1953) CriLJ 68
Constitution of India, 1950 — Article 134Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 1951
Govt. of Tripura Vs Abdul Gofur
Gauhati High Court · (1952) CriLJ 1424
Penal Code, 1860 (IPC) — Section 302