High Courts04 Feb 1994
Kamal Kumar Saharia Vs Commissioner of Income Tax
Gauhati High Court · (1996) 130 CTR 290 : (1995) 216 ITR 217 : (1994) 73 TAXMAN 299
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Gauhati High Court judgments, 1994
271 judgments · page 13 of 14
High Courts04 Feb 1994
Saurav Diesel Sales and Service Vs Commissioner of Income Tax
Gauhati High Court · (1997) 224 ITR 699 : (1995) 216 ITR 307
Income Tax Act, 1961 — Section 256, 271, 271(1)
High Courts04 Feb 1994
Sunanda Ram Deka Vs Commissioner of Income Tax
Gauhati High Court · (1994) 210 ITR 988
Income Tax Act, 1961 — Section 139, 139(5), 256
High Courts03 Feb 1994
Commissioner of Income Tax Vs Smt. Shun Chui Ai
Gauhati High Court · (1995) 216 ITR 154
Income Tax Act, 1961 — Section 256, 271(1)
High Courts03 Feb 1994Dismissed
United India Insurance Company Limited Vs L.N. Tamuly and Others
Gauhati High Court · (1996) ACJ 644 : (1995) 2 LLJ 1125
Motor Vehicles Act, 1988 — Section 95(2)Workmens Compensation Act, 1923 — Section 4A
High Courts03 Feb 1994Allowed
Surendra Gosai and Others Vs Ajit Kumar Biswas and Others
Gauhati High Court · AIR 1995 Guw 21
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts03 Feb 1994
United India Insurance Company Ltd. Vs Shri L.N. Tamuly and Others
Gauhati High Court · (1995) 1 ACC 100
Employees Compensation Act, 1923 — Section 3, 30, 4A
High Courts01 Feb 1994
Commissioner of Income Tax N.E. Region Vs Assam Veneer Company
Gauhati High Court · (1994) 1 GLR 402
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts01 Feb 1994
Brahmaputra Steel Pvt. Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 334
Constitution of India, 1950 — Article 226
High Courts24 Jan 1994
Shri Mogo Nagi Vs State of Nagaland and Others
Gauhati High Court · AIR 1995 Guw 6
Constitution of India, 1950 — Article 14
High Courts24 Jan 1994
Sadananda Pathak Vs State of Assam and Ors.
Gauhati High Court · (1994) 1 GLJ 159
Assam Directorate Establishment (Ministerial) Services Rules, 1973 — Rule 7, 7
High Courts24 Jan 1994
Jitendra Nath Patowary and Others Vs State of Assam and Others
Gauhati High Court · (1994) 2 GLR 263
Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 13, 13(2), 13(4), 13(5)Constitution of India, 1950 — Article 14, 226, 309
High Courts21 Jan 1994Dismissed
C. Tawnluaia and Others Vs State of Mizoram and Others
Gauhati High Court · (1994) 2 GLR 478
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 Jan 1994
Sardar Kundan Singh and Another Vs Al-Haz-Kaushar Alam
Gauhati High Court · (1994) 1 GLR 487
Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(3)Civil Procedure Code, 1908 (CPC) — Section 115, 151, 47Constitution of India, 1950 — Article 227
High Courts20 Jan 1994
Commissioner of Income Tax Vs Lakshmi Prasad Lahkar
Gauhati High Court · (1996) 134 CTR 337 : (1996) 220 ITR 100 : (1994) 74 TAXMAN 112
Income Tax Act, 1961 — Section 154, 64Transfer of Property Act, 1882 — Section 18
High Courts18 Jan 1994
G.C. Sen Gupta Vs Commissioner of Income Tax
Gauhati High Court · (1996) 220 ITR 254
Contract Act, 1872 — Section 25Income Tax Act, 1961 — Section 52(2)
High Courts13 Jan 1994Allowed
Zuchibeni Lotha and Others Vs State of Nagaland and Others
Gauhati High Court · AIR 1995 Guw 80
Constitution of India, 1950 — Article 14
High Courts13 Jan 1994
State of Nagaland Vs K.Adaso Mao
Gauhati High Court · (1994) 1 GLJ 113
Nagaland Excise Act, 1967 — Section 53, 53
High Courts12 Jan 1994
COMMISSIONER OF Income Tax Vs 1. HIM CONTAINERS LTD. (CIVIL RULE NO. 14(M) OF 1993). 2. BIZARI VENEER AND SAW MILLS LTD. (CIVIL RULE NO. 15(M) OF 1993). 3. NEZONE STEELS LTD. (CIVIL RULE NO. 16(M) OF 1993). 4. DECO ENGINEERING PVT. LTD. (CIVIL RULE NO. 17(M) OF 1993). 5. GANGA FLOUR AND RICE MILL. (CIVIL RULE NO. 18(M) OF 1993).
Gauhati High Court · (1995) 216 ITR 674
Income Tax Act, 1961 — Section 256
High Courts12 Jan 1994
Naresh Kumar Gupta Vs Commissioner of Wealth-tax
Gauhati High Court · (1994) 01 GAU CK 0019