High Courts02 Dec 1980
Commissioner of Income Tax, Etc. Vs Maskara Tea Estate
Gauhati High Court · (1981) 21 CTR 47 : (1981) 130 ITR 955
Income Tax Act, 1961 — Section 139(2), 271(1), 271(2)
COURT ARCHIVE
Gauhati High Court judgments, 1980
57 judgments · page 1 of 3
High Courts20 Nov 1980Allowed
Khoi Singnar Vs The State of Assam and Others
Gauhati High Court · (1983) 1 GLR 410
Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 6, 6(4), 7, 8, 9Constitution of India, 1950 — Article 14, 226
High Courts11 Nov 1980
Commissioner of Income Tax Vs Buildwell Assam (P.) Ltd.
Gauhati High Court · (1981) 23 CTR 29 : (1982) 133 ITR 736
Income Tax Act, 1961 — Section 80, 80G
High Courts10 Nov 1980
District Food Inspector Vs Kedarnath Chirania
Gauhati High Court · (1981) CriLJ 904
Criminal Procedure Code, 1973 (CrPC) — Section 345, 95Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 16, 2, 3, 4, 7
High Courts07 Oct 1980
Patoa Brothers Vs Commissioner of Income Tax
Gauhati High Court · (1981) 23 CTR 22 : (1982) 133 ITR 672
Income Tax Act, 1961 — Section 139(2), 271(1), 274(2), 69A
High Courts25 Sept 1980
Jalannagar Tea Estate P. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1982) 133 ITR 95
Evidence Act, 1872 — Section 8Income Tax Act, 1922 — Section 18A(2)Income Tax Act, 1961 — Section 212, 273
High Courts23 Sept 1980
Zarzoliana and Others Vs Government of Mizoram and Others
Gauhati High Court · (1981) CriLJ 1736
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 1, 167, 209, 303, 304Penal Code, 1860 (IPC) — Section 121, 122, 124A, 153A, 224
High Courts18 Sept 1980Dismissed
Nongpok Sekmai Collective Farming Co-operative Society Ltd. and Others Vs Sekmai Khunbi Joint Farming Co-operative Society Ltd. and Others
Gauhati High Court · AIR 1981 Guw 55
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Manipur Land Revenue and Land Reforms Act, 1960 — Section 159, 95
High Courts17 Sept 1980
Bapakhat Jibikapath Min Samabay Samity Ltd.Bapakhat Vs State of Assam and Ors.
Gauhati High Court · (1982) 1 GLR 311
Assam Fisheries Rules, 1953 — Rule 12 Proviso, 12 Proviso
High Courts16 Sept 1980
Dimbeswar Bhuyan Atoi Vs Jatindra Ch.Mahanta
Gauhati High Court · (1982) 1 GLR 516
Civil Procedure Code, 1908 — Order 7 Rule 10Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts09 Sept 1980
Miss Lulano Lotha Vs The State of Nagaland
Gauhati High Court · (1981) CriLJ 522
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 299, 302, 318
High Courts09 Sept 1980
Narsingdas Surajmal Properties (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1981) 20 CTR 97 : (1981) 127 ITR 221
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Registration Act, 1908 — Section 17, 49
High Courts04 Sept 1980
ASHUTOSH BANIK Vs COMMISSIONER OF Income Tax, N.E. REGION, SHILLONG.
Gauhati High Court · (1981) 20 CTR 101 : (1981) 132 ITR 544
Income Tax Act, 1961 — Section 27, 64
High Courts04 Sept 1980
Ashutosh Banik Vs Commissioner of Income Tax
Gauhati High Court · (1981) 5 TAXMAN 293
Income Tax Act, 1961 — Section 22, 23, 24, 25, 26
High Courts04 Sept 1980
Ashutosh Banik Vs Commissioner of Income Tax, N.E. Region
Gauhati High Court · (1981) 20 CTR 101 : (1981) 132 ITR 544
Income Tax Act, 1961 — Section 27, 64
High Courts28 Aug 1980Dismissed
Chief Secretary to The Govt. of Assam and Others Vs P.C. Mahanta and Others Secy. to the Govt. of Assam Personnel Deptt. and Others Vs Dinabandhu Choudhury
Gauhati High Court · (1981) 1 GLR 241
Assam Administrative Tribunal Act, 1977 — Section 2(2), 4, 4(1), 4(2), 9(2)Assam Services (Discipline and Appeal) Rules, 1964 — Rule 16, 4Civil Procedure Code Amendment Act, 1976 — Section 115(2)
High Courts28 Aug 1980Allowed
Mangal Chand Chauhan Vs Ratan Lal Nahata
Gauhati High Court · AIR 1981 Guw 93
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Aug 1980
Commissioner of Income Tax Vs Padma Ram Bharali and Others
Gauhati High Court · (1983) 139 ITR 759
Income Tax Act, 1961 — Section 256, 256(2), 271(1)
High Courts22 Aug 1980
Gendra Brahma and Others Vs The State of Assam
Gauhati High Court · (1981) CriLJ 430
Constitution of India, 1950 — Article 14, 20, 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 2, 303Evidence Act, 1872 — Section 24, 27, 3, 30
High Courts21 Aug 1980Dismissed
Arabinda Das and etc. Vs State of Assam and Others
Gauhati High Court · AIR 1981 Guw 18
Assam Fisheries Rules, 1953 — Rule 12, 42, 43, 45, 8Assam Land and Revenue Regulation, 1886 — Regulation 115, 16Constitution of India, 1950 — Article 14, 245