High Courts23 Jun 1993
Commissioner of Income Tax Vs Triple Crown Agencies
Gauhati High Court · (1994) 116 CTR 423 : (1993) 204 ITR 377
Income Tax Act, 1961 — Section 139, 139(8), 143, 143(3), 147
COURT ARCHIVE
Gauhati High Court judgments, 1993
328 judgments · page 9 of 17
High Courts22 Jun 1993Allowed
Chittaranjan Deb and Others Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 249
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11(4), 3, 8(1)Constitution of India, 1950 — Article 226
High Courts21 Jun 1993
Md. Makibar Rahman Vs Md. Islam Ali and Others
Gauhati High Court · (1994) ACJ 227 : AIR 1994 Guw 4 : (1994) 80 CompCas 75 : (1994) 2 LLJ 246
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 173, 217(4)
High Courts18 Jun 1993
Commissioner of Gift-tax Vs Pranay Kr. Saharia and Another
Gauhati High Court · (1994) 116 CTR 235 : (1993) 204 ITR 78
Gift Tax Act, 1958 — Section 4Partnership Act, 1932 — Section 55
High Courts18 Jun 1993
Sahabuddin Choudhury Vs State of Assam and Others
Gauhati High Court · (1993) 06 GAU CK 0038
Constitution of India, 1950 — Article 12, 226
High Courts17 Jun 1993
Hareswar Boro Vs State of Assam
Gauhati High Court · (1993) 2 GLJ 45 : (1993) GLR 272 Supp
Assam Liquor Prohibition Act, 1952 — Section 4, 4
High Courts17 Jun 1993
Parul Dey Vs State of Tripura
Gauhati High Court · (1993) 2 GLJ 481
Constitution of India, 1950 — Article 226, 226
High Courts17 Jun 1993Dismissed
Union of India (UOI) and Another Vs Gogaraj Singh
Gauhati High Court · (1994) 1 GLR 213
Central Reserve Police Force Act, 1949 — Section 10
High Courts16 Jun 1993
Mohanlal Deb Roy and Others Vs State of Tripura and Others
Gauhati High Court · AIR 1994 Guw 74
Constitution of India, 1950 — Article 14, 31BTripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187(1), 187(3), 197BTripura Land Revenue and Land Reforms Rules, 1961 — Rule 114(1)
High Courts15 Jun 1993
Jhulan Rani Saha Vs National Insurance Company and Others
Gauhati High Court · (1995) 1 ACC 38
Motor Vehicles Act, 1939 — Section 110A
High Courts15 Jun 1993
Dingman Sangama and Others Vs State of Meghalaya and Others
Gauhati High Court · AIR 1994 Guw 26
Land Acquisition Act, 1894 — Section 18
High Courts15 Jun 1993Dismissed
Smt. Jhulan Rani Saha Vs The National Insurance Company and Others
Gauhati High Court · (1994) ACJ 1117 : AIR 1994 Guw 41
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Motor Vehicles Act, 1939 — Section 110B
High Courts14 Jun 1993
Manager, Bhuyankhat Tea Estate, Sibsagar Vs Presiding Officer, Labour Court, Assam, Dibrugarh
Gauhati High Court · (1993) 2 GLJ 33
Industrial Disputes Act, 1947 — Section 33(2), 33(2), 33A, 33A, 33C
High Courts14 Jun 1993
Sudhan Chandra Gogoi Vs Lakhyahira Das
Gauhati High Court · (1993) 2 GLJ 284
Assam Administrative Tribunal Act, 1977 — Section 2(e), 2(e), 9(2), 9(2)Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9
High Courts14 Jun 1993
Sudhan Chandra Gogoi Vs Lakhyahira Das P.O.Mingmung, SUB-DIVN.Dhemaji, Ors.
Gauhati High Court · (1993) GLR 169 Supp
Assam Administrative Tribunal Act, 1977 — Section 2(e), 2(e), 9(2), 9(2)
High Courts14 Jun 1993
Manager, Bhuyankhat Tea Estate P.O.Borhat, Sibsagar Vs Presiding Officer, Labour Court, Assam, Dibrugarh
Gauhati High Court · (1993) GLR 248 Supp
Industrial Disputes Act, 1947 — Section 33C(2), 33C(2)
High Courts14 Jun 1993
Smt. Monomoyee Barmani Vs Smt. Upeswari Barmani and Others
Gauhati High Court · AIR 1994 Guw 18
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 9Hindu Succession Act, 1956 — Section 14, 15
High Courts11 Jun 1993Allowed
Rita Lily Anthony Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 9
High Courts10 Jun 1993
Mohammed Mahed Ali Vs State of Assam
Gauhati High Court · (1993) 2 GLJ 44 : (1993) GLR 270 Supp
Penal Code, 1860 — Section 304, 323, 325Penal Code, 1860 (IPC) — Section 304, 323, 325
High Courts10 Jun 1993Allowed
Subhash Rabidas and Sishu Karmakar Vs State of Assam
Gauhati High Court · (1993) 2 GLR 46
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Penal Code, 1860 (IPC) — Section 302, 34