High Courts21 Jun 1988
Anima Khatoon Vs Battery House Pvt.Ltd.
Gauhati High Court · (1988) 2 GLJ 164 : (1989) 1 GLR 72
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Gauhati High Court judgments, 1988
232 judgments · page 7 of 12
High Courts21 Jun 1988
Golap Kalita Vs Presiding Officer, Labour Court, Gauhati
Gauhati High Court · (1988) 2 GLJ 156 : (1988) 2 GLR 428
Constitution of India, 1950 — Article 226, 226Penal Code, 1860 — Section 11APenal Code, 1860 (IPC) — Section 11A
High Courts20 Jun 1988
AJIT SINGH RAIS Vs COMMISSIONER OF Income Tax.
Gauhati High Court · (1988) 72 CTR 214 : (1988) 174 ITR 418
Income Tax Act, 1961 — Section 139, 256, 271
High Courts20 Jun 1988
TARUN CHANDRA BARUA Vs COMMISSIONER OF Income Tax.
Gauhati High Court · (1988) 72 CTR 190 : (1988) 174 ITR 420
Income Tax Act, 1961 — Section 256, 66
High Courts17 Jun 1988
Chunilal Dharamchand and Others Vs Union Territory of Arunachal Pradesh and Others (at Present State of Arunachal Pradesh)
Gauhati High Court · (1988) 2 GLR 151
High Courts17 Jun 1988
B.V. Danny Mao Vs State of Nagaland
Gauhati High Court · (1989) CriLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 302, 304
High Courts16 Jun 1988
Smt. Kamala Devi Todi (Legal Representative of Late Lalchand Todi) Vs Commissioner of Income Tax
Gauhati High Court · (1988) 78 CTR 128 : (1988) 174 ITR 414
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(2), 144
High Courts16 Jun 1988
Surendra Prasad Singh and Others Vs Commissioner of Income Tax Commissioner of Income Tax Vs Surendra Prasad Singh and Others
Gauhati High Court · (1988) 71 CTR 125 : (1988) 173 ITR 510
Income Tax Act, 1961 — Section 139, 217, 263, 271(1), 273
High Courts16 Jun 1988
Sharma and Siddhanta Vs Commissioner of Income Tax
Gauhati High Court · (1988) 41 TAXMAN 289
Income Tax Act, 1961 — Section 147(a), 147(b), 148, 256(1)
High Courts16 Jun 1988
SMT. KAMALA DEVI TODI (LEGAL REPRESENTATIVE OF LATE LALCHAND TODI) Vs COMMISSIONER OF Income Tax.
Gauhati High Court · (1988) 78 CTR 128 : (1988) 174 ITR 414
Income Tax Act, 1961 — Section 139, 142, 143, 144, 146
High Courts15 Jun 1988
COMMISSIONER OF Income Tax Vs 1. JOY SUKHLAL SETHIA. (I.T.R. NO. 51 OF 1975) 2. KESHRICHAND SETHIA. (I.T.R. NO. 52 OF 1975).
Gauhati High Court · (1988) 72 CTR 193 : (1988) 174 ITR 405
Income Tax Act, 1961 — Section 171, 256
High Courts15 Jun 1988
Bhawani Sankar Begaria and Another Vs Ratul Dutta
Gauhati High Court · (1989) CriLJ 1069
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 273, 482Evidence Act, 1872 — Section 145, 155, 157Penal Code, 1860 (IPC) — Section 120B, 403, 406, 409, 420
High Courts13 Jun 1988
Amulya Chandra Das Vs Assam Administrative Tribunal
Gauhati High Court · (1988) 2 GLJ 386
High Courts13 Jun 1988
Assam Valley Supply Syndicate & Others Vs State of Assam & Other
Gauhati High Court · (1988) 2 GLR 92
Arbitration Act, 1940 — Section 20, 20Limitation Act, 1963 — Article 137, 137
High Courts12 Jun 1988
Vamuzo Vs Union of India
Gauhati High Court · (1988) 2 GLJ 468
Constitution of India, 1950 — Article 226, 226, 356, 356, 356(1)
High Courts10 Jun 1988
Cenral Board of Secondary Education Guardians Committee Represented By Its Secretary Sri Nalini Kumar Saha Vs State of Tripura
Gauhati High Court · (1988) 2 GLJ 14
High Courts10 Jun 1988
Sushil Borkotoki Vs Coal India Ltd., N.E.Coal Field
Gauhati High Court · (1988) 2 GLJ 321 : (1988) 2 GLR 403
Industrial Disputes Act, 1947 — Section 12(5), 12(5)
High Courts10 Jun 1988
Gunakar Sarma, Gauhati Vs Secretary, Board of Secondary Education, Assam, Gauhati & Others.
Gauhati High Court · (1988) 2 GLR 103
High Courts09 Jun 1988
Sonapur Tea Co.(P) Ltd. Vs Collector and Director of Land Requisition, Acquisition and Reform, Assam Gauhati
Gauhati High Court · (1989) 1 GLJ 97
Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1971 — Section 2(1), 2(1)Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 12(b), 12(b), 3(f), 3(f)Constitution of India, 1950 — Article 226, 226