High Courts21 Dec 1949
Mungilal Agarwalla Vs Hanumanbaksh Agarwalla
Gauhati High Court · AIR 1951 Guw 18
Civil Procedure Code, 1908 — Order 26 Rule 9Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
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Gauhati High Court judgments
26,820 judgments · page 1,339 of 1,341
High Courts21 Nov 1949
Kasim Ali and Another Vs The King
Gauhati High Court · AIR 1950 Guw 75 : (1950) CriLJ 641
Evidence Act, 1872 — Section 167, 33, 38, 83Penal Code, 1860 (IPC) — Section 148, 302, 304
High Courts21 Nov 1949
Kanakeswar Bora Vs Asatu Kalita and Others
Gauhati High Court · AIR 1953 Guw 211 : AIR 1950 Guw 211
Penal Code, 1860 (IPC) — Section 323, 379, 426
High Courts18 Nov 1949
Haripada Day Vs Deputy Commissioner, Sibsagar
Gauhati High Court · AIR 1951 Guw 55
Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 18(1), 18(1), 18(2), 18(2)
High Courts16 Nov 1949
Ganpatrai Agarwalla Vs The State
Gauhati High Court · AIR 1951 Guw 47 : (1951) CriLJ 200
Penal Code, 1860 (IPC) — Section 376
High Courts16 Nov 1949
Joynal Hussain Vs The State
Gauhati High Court · AIR 1951 Guw 1 : (1950) CriLJ 1580
Criminal Procedure Code, 1898 (CrPC) — Section 239, 436, 439, 440, 46
High Courts15 Nov 1949
Khagendra Narayan Deb Vs Ranee Purnima Debi
Gauhati High Court · AIR 1950 Guw 86 : (1950) CriLJ 598
Penal Code, 1860 (IPC) — Section 117, 147
High Courts15 Nov 1949
Onkarmal Agarwalla Vs Tulsinath GOgoi
Gauhati High Court · AIR 1953 Guw 81 : (1950) CriLJ 782
Penal Code, 1860 (IPC) — Section 417, 420
High Courts04 Aug 1949
Deputy Commissioner Vs Upendra Saran Sanyal and Others
Gauhati High Court · (1950) CriLJ 247
Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1898 (CrPC) — Section 142, 176, 195, 196
High Courts22 Jul 1949
Dighola Ahom and Others Vs The King
Gauhati High Court · AIR 1950 Guw 37 : (1950) CriLJ 408
Penal Code, 1860 (IPC) — Section 147, 325, 335, 360, 362
High Courts18 Jul 1949
Province of Assam Vs Lakhi Nayak and Others
Gauhati High Court · AIR 1950 Guw 43 : (1950) CriLJ 447
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts08 Jul 1949
Jankhep Boro Vs Kuar Majhi
Gauhati High Court · AIR 1949 Guw 61
Transfer of Property Act, 1882 — Section 111, 111, 116, 116
High Courts08 Jul 1949
Benoy Bhusan Chakravarty Vs Government of Assam
Gauhati High Court · AIR 1950 Guw 49 : (1950) CriLJ 477
Assam Maintenance of Public Order Act, 1947 — Section 2(1)(a)
High Courts30 Jun 1949
Ghameswar Bajbongshi Vs Datiram Bajbongshi
Gauhati High Court · AIR 1949 Guw 62
Evidence Act, 1872 — Section 101, 101, 103, 103
High Courts16 Jun 1949
Prahlad Chandra Roy Vs Rash Behari Roy
Gauhati High Court · AIR 1949 Guw 64
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 12(i), 12(i), 7(v), 7(v), 7(xi)(cc)
High Courts10 Jun 1949
Aldul Shahid Mea Vs Ambar Ali Barlaskar
Gauhati High Court · AIR 1949 Guw 67
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1877 — Section 15, 15
High Courts30 May 1949
Girindra Chandra Das Vs Kamini Nath Roy
Gauhati High Court · AIR 1949 Guw 78
Transfer of Property Act, 1882 — Section 105, 105
High Courts27 May 1949
Bholanath Sarma Vs The King
Gauhati High Court · (1950) CriLJ 51
Evidence Act, 1872 — Section 106
High Courts27 May 1949
Ambar Ali Barbhuiya Vs Anjab Ali
Gauhati High Court · AIR 1949 Guw 87
Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Section 103, 103, 3(13)(a), 3(13)(a), 58, 58Transfer of Property Act, 1882 — Section 116, 116
High Courts27 May 1949
Surma, Valley Foodgrain Syndicate, Silchar Vs Excess Profits Tax Officer, Dibrugarh
Gauhati High Court · AIR 1949 Guw 54
Assam Land and Revenue Regulation, 1886 — Section 94, 94Income Tax Act, 1922 — Section 46(2), 46(2)