High Courts20 Jan 1989
Commissioner of Income Tax Vs Pheros and Co. (P.) Ltd.
Gauhati High Court · (1989) 79 CTR 243 : (1989) 178 ITR 472
Assam Sales Tax Act, 1947 — Section 35AIncome Tax Act, 1961 — Section 35, 37, 37(1)
COURT ARCHIVE
Gauhati High Court judgments, 1989
274 judgments · page 14 of 14
High Courts19 Jan 1989
Chandra Nath Sarma and Another Vs Mahesh Nath Sarma
Gauhati High Court · (1989) CriLJ 1330
Criminal Procedure Code, 1973 (CrPC) — Section 245, 253, 397, 401, 402Penal Code, 1860 (IPC) — Section 406, 420
High Courts19 Jan 1989
Makum Tea Company (India) Ltd. and Another Vs Commissioner of Income Tax
Gauhati High Court · (1989) 79 CTR 57 : (1989) 178 ITR 453
Income Tax Act, 1961 — Section 37, 40
High Courts19 Jan 1989
Biswanath Trivedi @ Biswanath Tewari Vs Assam Board of Revenue, Gauhati
Gauhati High Court · (1989) 1 GLJ 411
Assam Finance (Sales Tax) Act, 1956 — Section 12, 12
High Courts12 Jan 1989
Commissioner of Income Tax Vs Secretary, Regional Committee, National Sports Club of Assam
Gauhati High Court · (1989) 180 ITR 648
Income Tax Act, 1961 — Section 11, 2(15), 256
High Courts12 Jan 1989Allowed
Abdus Salam Choudhury Vs The State of Assam and Others
Gauhati High Court · AIR 1991 Guw 9
Assam Sale of Forest Coupes and Mahal by Tender System Rules, 1977 — Rule 17, 7(4)Contract Act, 1872 — Section 5
High Courts12 Jan 1989
Kali Kumar Sharma Vs Sales Tax Tribunal, Tripura
Gauhati High Court · (1989) 1 GLJ 119 : (1989) 1 GLR 91
Tripura Sales Tax Act, 1976 — Item 54, Item 54
High Courts10 Jan 1989
Kumar Srijut Madhusudan Deb Barma; Narayan Prasad Upadhyaya Vs State of Tripura
Gauhati High Court · (1989) 1 GLJ 219
Tripura Land Revenue and Land Reforms Act, 1960 — Section 11(3), 11(3), 95, 95
High Courts10 Jan 1989
Bhupen Sengupta Vs Director of Land Records and Settlement, Government of Tripura
Gauhati High Court · (1989) 1 GLJ 153 : (1989) 1 GLR 124
Constitution of India, 1950 — Article 311(2), 311(2)Tripura Revised Leave Rules, 1933 — Rule 14(c), 14(c)
High Courts09 Jan 1989
Mahendra Kishor Paul Vs State of Tripura
Gauhati High Court · (1989) 1 GLJ 337
Constitution of India, 1950 — Article 226, 226Police Regulations of Bengal, 1943 — Regulation 882, 882
High Courts06 Jan 1989Allowed
Nihar Sengupta Vs Union Territory of Arunachal Pradesh and Others
Gauhati High Court · (1990) 1 LLJ 184
Constitution of India, 1950 — Article 12, 226
High Courts05 Jan 1989
Janashikha Co-Operative Printing Works Ltd. Vs State of Tripura
Gauhati High Court · (1989) 1 GLJ 94 : (1989) 1 GLR 460
High Courts04 Jan 1989
Abdul Walid and Others Vs Commissioner of Wealth-tax and Another
Gauhati High Court · (1990) 185 ITR 614
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35Wealth Tax Act, 1957 — Section 18(1), 35
High Courts04 Jan 1989
Rupchand Sarkar Vs Revenue Secretary, Government of Tripura
Gauhati High Court · (1989) 1 GLJ 90 : (1989) 2 GLR 38
Constitution of India, 1950 — Article 226, 226Tripura Land Revenue and Land Reforms Act, 1960 — Section 18(2), 18(2)