High Courts03 Apr 1978
T.K. Roy, S. Karam Singh and S.N. Roy Vs Commissioner of Wealth-tax
Gauhati High Court · (1978) 8 CTR 311 : (1978) 115 ITR 746
Wealth Tax Act, 1957 — Section 14, 14(1), 14(2), 15, 16(5)
COURT ARCHIVE
Gauhati High Court judgments, 1978
37 judgments · page 2 of 2
High Courts03 Apr 1978
T. K. ROY Vs COMMISSIONER OF WEALTH-TAX. S. KARAM SINGH v. COMMISSIONER OF WEALTH-TAX S. N. ROY v. COMMISSIONER OF WEALTH-TAX.
Gauhati High Court · (1978) 8 CTR 311 : (1978) 115 ITR 746
General Clauses Act, 1897 — Section 27, 5, 6Income Tax Act, 1961 — Section 139, 144, 18, 220, 271
High Courts31 Mar 1978Dismissed
Sri. Jiauddin Ahmed Vs Mrs. Anwara Begum
Gauhati High Court · (1981) 1 GLR 358
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 127
High Courts28 Mar 1978Allowed
Prafulla Chandra Saikia Vs The State of Assam and Others
Gauhati High Court · AIR 1979 Guw 16
Constitution of India, 1950 — Article 226
High Courts23 Mar 1978Allowed
Hurmat Ali and Others Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1978 Guw 21
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 22
High Courts22 Mar 1978Dismissed
Haladhar Sarma Vs Assam Go-Seva Samity
Gauhati High Court · AIR 1979 Guw 23
Societies Registration Act, 1860 — Section 6
High Courts20 Mar 1978
Bachraj Dugar Vs Narendra Kumar Singh and Another
Gauhati High Court · (1979) CriLJ 116
Contract Act, 1872 — Section 170Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 406
High Courts09 Mar 1978Dismissed
Chandra Kanta Deka and Others Vs Hem Chandra Deka and Others
Gauhati High Court · AIR 1978 Guw 55
Evidence Act, 1872 — Section 3
High Courts08 Mar 1978Allowed
Ayekpam Biramangol Singh Vs State Bank of India and Another
Gauhati High Court · AIR 1978 Guw 27
Civil Procedure Code, 1908 (CPC) — Section 115, 151SUITS VALUATION ACT, 1887 — Section 3, 4, 7, 8, 9
High Courts07 Mar 1978
COMMISSIONER OF Income Tax Vs SMT. CHHAGNI DEVI DHADA.
Gauhati High Court · (1978) 114 ITR 139
Income Tax Act, 1961 — Section 256, 271
High Courts03 Mar 1978
The Union of India Vs M/s. Dev and Company, Shillong
Gauhati High Court · AIR 1978 Guw 91
Arbitration Act, 1940 — Section 12, 20, 33, 4, 5
High Courts09 Feb 1978Dismissed
Choukhanybag Tea Company Pvt. Ltd. and Others Vs Prabhu Dayal Lohia and Others
Gauhati High Court · AIR 1978 Guw 37
Civil Procedure Code, 1908 (CPC) — Section 115, 151Land Acquisition Act, 1894 — Section 30
High Courts06 Feb 1978Allowed
Chittaranjan Banerjee and Another Vs Deputy Commissioner of Lakhimpur, Dibrugarh and Others
Gauhati High Court · AIR 1980 Guw 62
Assam Land and Revenue Regulation, 1886 — Regulation 146Contract Act, 1872 — Section 126, 128
High Courts13 Jan 1978Dismissed
Beni Madhab Nath and Others Vs Juyandra Nath Barman and Another
Gauhati High Court · AIR 1978 Guw 46
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118Provincial Insolvency Act, 1920 — Section 75
High Courts06 Jan 1978Dismissed
Supply Co. India Vs Rafiulla Tea and Industries P. Ltd. and Another
Gauhati High Court · (1978) 48 CompCas 796
Companies Act, 1956 — Section 433, 434, 434(1), 439
High Courts04 Jan 1978
Arun Chandra Das Mazumdar Vs Wajid All and Another
Gauhati High Court · (1978) CriLJ 1184
Criminal Procedure Code, 1973 (CrPC) — Section 145, 435, 438
High Courts04 Jan 1978
Suresh Narayan Roy Vs State of Arunachal Pradesh
Gauhati High Court · (1978) CriLJ 1514
Penal Code, 1860 (IPC) — Section 320, 325, 353