Gauhati High Court Judgments 1973

High Courts30 Nov 1973

Union of India (UOI) and Another Vs Silchar Electric Supply Co. Ltd.

Gauhati High Court · (1977) 1 ELT 157

Central Excise Rules, 1944 — Rule 11, 192, 194, 194(3), 9Central Excises and Salt Act, 1944 — Section 3Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts16 Nov 1973

Ngunhulha Vs Union Territory of Mizoram and Others

Gauhati High Court · (1974) 2 LLJ 286

Constitution of India, 1950 — Article 226, 311, 32Penal Code, 1860 (IPC) — Section 121

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High Courts12 Nov 1973

Commissioner of Income Tax Vs Chhaganlal Shankarlal

Gauhati High Court · (1975) 100 ITR 464

Income Tax Act, 1961 — Section 271(1)

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High Courts25 Sept 1973

Assam Co-operative Apex Bank Ltd. Vs Commissioner of Income Tax and Another

Gauhati High Court · (1978) 112 ITR 87

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 80P(2), 81

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High Courts25 Sept 1973

ASSAM CO-OPERATIVE APEX BANK LTD. Vs COMMISSIONER OF Income Tax, ASSAM, AND ANOTHER.

Gauhati High Court · (1978) 112 ITR 87

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 14, 18, 22, 264, 44Trusts Act, 1882 — Section 20

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High Courts11 Sept 1973Allowed

Srikrishna Stores and Another Vs Superintendent of Taxes and Others

Gauhati High Court · (1974) 34 STC 216

Constitution of India, 1950 — Article 226, 227

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High Courts06 Sept 1973Dismissed

Oriental Fire and General Insurance Co. Ltd. Vs Nani Choudhury and Others

Gauhati High Court · (1973) 09 GAU CK 0004

Arbitration Act, 1940 — Section 12, 36, 37, 46, 6(1)Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, 100, 104, 109, 110Criminal Procedure Code, 1898 (CrPC) — Section 195

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High Courts23 Aug 1973Dismissed

Takhellambam Ongbi Yumnam Ningol Ibetombi Vs Mutum Rohini Singh and others

Gauhati High Court · AIR 1974 Guw 65

Registration Act, 1908 — Section 32

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High Courts23 Aug 1973

R.B. Mills Private Ltd. and Another Vs The Secretary to the Govt. of Assam, Health Department and Others

Gauhati High Court · (1974) CriLJ 575

Constitution of India, 1950 — Article 19, 226, 25, 26Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts22 Aug 1973Allowed

R. Ramson and another Vs P. Luisom and others

Gauhati High Court · AIR 1974 Guw 66

Specific Relief Act, 1963 — Section 5, 6, 6(4), 8, 9

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High Courts20 Aug 1973

Narayanmal Maheshri Vs Lalit Giri and Others

Gauhati High Court · (1974) CriLJ 713

Civil Procedure Code, 1908 (CPC) — Section 146Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 146, 439

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High Courts10 Aug 1973Allowed

Lalit Mohan Nath Vs On the death of Mohan Nath, his heirs Jnanendra Nath and others

Gauhati High Court · AIR 1974 Guw 68

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts10 Aug 1973

Kasimuddin Sarkar and Others Vs The State of Assam

Gauhati High Court · (1974) CriLJ 105

Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 320

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High Courts20 Jul 1973Dismissed

State of Assam Vs Gopal Krishna Mehra

Gauhati High Court · AIR 1974 Guw 10

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts20 Jul 1973

Swarnalata Dutta Barua and Another Vs National Transport India Pvt. Ltd. and Another

Gauhati High Court · AIR 1974 Guw 31

General Insurance Business (Nationalisation) Act, 1972 — Section 6(3)Motor Vehicles Act, 1939 — Section 110F, 95(2)

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High Courts18 Jul 1973

Attaur Rahman Vs The State of Assam

Gauhati High Court · (1974) CriLJ 191

Criminal Procedure Code, 1898 (CrPC) — Section 342, 439Penal Code, 1860 (IPC) — Section 457Probation of Offenders Act, 1958 — Section 3, 4, 6

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High Courts12 Jul 1973Dismissed

Smt. Khetekeswari Debya Vs Atul Chandra Barua and others

Gauhati High Court · AIR 1974 Guw 16

Civil Procedure Code, 1908 (CPC) — Section 35(A)

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High Courts12 Jul 1973Allowed

Nirode Ranjan Dey Vs Union of India (UOI) and others

Gauhati High Court · AIR 1974 Guw 14

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38, Order 21 Rule 54, Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 89

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High Courts02 Jul 1973

J.L. Roy Vs Nepal Chandra Saha

Gauhati High Court · (1974) CriLJ 576

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 21Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 20, 6

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High Courts29 Jun 1973

Satyeswar Daolagunu and others Vs The Secretary to the Govt. of Assam and others

Gauhati High Court · AIR 1974 Guw 20

Constitution of India, 1950 — Article 124, 154, 162, 163(1), 166(3)

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Gauhati High Court judgments, 1973