High Courts05 May 1975Allowed
Suranjan Nandi and another Vs S.R. Sastri and others
Gauhati High Court · AIR 1976 Guw 5
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Gauhati High Court judgments, 1975
56 judgments · page 3 of 3
High Courts01 May 1975
COMMISSIONER OF Income Tax, ASSAM, NAGALAND, MANIPUR AND TRIPURA. Vs AMHED TEA CO. PVT. LTD.
Gauhati High Court · (1977) 108 ITR 853
Income Tax Act, 1961 — Section 66
High Courts01 May 1975
Commissioner of Income Tax Vs Ahmed Tea Co. Pvt. Ltd.
Gauhati High Court · (1977) 108 ITR 853
Companies Act, 1956 — Section 207Income Tax Act, 1922 — Section 23A
High Courts29 Apr 1975Allowed
U. Doley Singh Vs The Chief Executive Member, District Council, Shillong and others
Gauhati High Court · AIR 1976 Guw 76
Constitution of India, 1950 — Article 226
High Courts18 Apr 1975Dismissed
Amal Krishna Sarkar Vs Bejoy Gopal Sarkar and others
Gauhati High Court · AIR 1976 Guw 82
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Apr 1975Dismissed
The Heirs of Narayan Chandra Das and Shrimati Nabin Bala Das and others Vs Beni Madhab Das and others
Gauhati High Court · AIR 1975 Guw 70
Constitution of India, 1950 — Article 166, 166(1)
High Courts03 Apr 1975Allowed
The Kacharigaon Tea Co. Ltd. Vs The Collector of Darrang
Gauhati High Court · AIR 1975 Guw 78
Evidence Act, 1872 — Section 11, 13, 18, 40, 43Land Acquisition Act, 1894 — Section 18, 23(2), 28, 34, 4
High Courts31 Mar 1975Dismissed
Budhai Nepal Chandra Lalit Mohan Saha Firm and another Vs Sudhangshu Ranjan Dev and others
Gauhati High Court · AIR 1976 Guw 7
Limitation Act, 1963 — Section 6
High Courts21 Mar 1975Dismissed
Rashik Ch. Deb Barma Vs The Government of Tripura and another
Gauhati High Court · AIR 1976 Guw 87
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 13
High Courts12 Mar 1975
Commissioner of Income Tax Vs Bordubi Rice, Flour and Oil Mills
Gauhati High Court · (1976) 105 ITR 739
Income Tax Act, 1961 — Section 32
High Courts07 Mar 1975
Addl. Commissioner of Income Tax, Assam Vs Dasu Ram Mirzamal
Gauhati High Court · (1978) 112 ITR 713
Income Tax Act, 1961 — Section 256, 271
High Courts04 Mar 1975
Shankarlal Sarma (Bhatra) Vs State of Assam and Another
Gauhati High Court · (1975) CriLJ 1077
Penal Code, 1860 (IPC) — Section 339, 341
High Courts14 Feb 1975
Langpoklakpam Damu Singh Vs Irengbam Achouba Singh and Others
Gauhati High Court · (1975) 02 GAU CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
High Courts10 Jan 1975Dismissed
Assam Hard Boards Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (1979) 4 ELT 606
Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 226
High Courts09 Jan 1975Allowed
Thokchom Kulabidhu Singh Vs The State of Manipur and others
Gauhati High Court · AIR 1976 Guw 43
Fisheries Act, 1897 — Section 6
High Courts09 Jan 1975Dismissed
Kanthi Ram Bora Vs Dom Bora (Deceased) (Defendant) and his heirs and legal representatives. Mt. Dhupali Bora and others
Gauhati High Court · AIR 1975 Guw 50
Evidence Act, 1872 — Section 67Succession Act, 1925 — Section 384