High Courts20 Dec 1996Allowed
Harlalka R.G. and Co. Vs State of Assam and Others
Gauhati High Court · (1997) 1 GLR 131
Assam Finance (Sales Tax) Act, 1956 — Section 13B, 20(1), 20(2), 21, 22(5)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Gauhati High Court judgments, 1996
392 judgments · page 1 of 20
High Courts20 Dec 1996
Chevalier Enterprise Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 316
Assam Excise Rules, 1945 — Rule 93, 93Constitution of India, 1950 — Article 14, 14, 226, 226
High Courts20 Dec 1996Dismissed
IC 25419W Lieutenant Colonel Vikas Vinayak Chandorkar Vs Union of India (UOI) and Others
Gauhati High Court · (1997) 2 GLR 95
Army Rules, 1954 — Rule 22, 22(2), 23, 24, 24(1)Defence Services Regulations — Regulation 93
High Courts19 Dec 1996Allowed
Subhash Kurmi Vs State of Assam
Gauhati High Court · (1997) 3 GLR 94
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 20, 25, 26, 27, 3Penal Code, 1860 (IPC) — Section 302, 380, 457
High Courts18 Dec 1996Dismissed
Prasad Baruah Vs State of Assam
Gauhati High Court · (1997) 2 GLR 128
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 25, 26, 27, 6Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Dec 1996
The Janambhumi Vs Commissioner of Income Tax
Gauhati High Court · (1997) 141 CTR 518 : (1997) 225 ITR 517
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD, 6DD(1), 6DD(2)
High Courts17 Dec 1996
Garodia Hardware Store and etc. Vs Nimodia Plantations and Industries Pvt. Ltd.
Gauhati High Court · AIR 1998 Guw 18 : (1999) 98 CompCas 636
Companies Act, 1956 — Section 433
High Courts16 Dec 1996Allowed
Ringmi Raising and Others Vs State of Nagaland and Others
Gauhati High Court · (1997) 1 GLR 243
Arms Act, 1959 — Section 25(1)(C)National Security Act, 1980 — Section 11, 3, 3(1), 3(2), 7Penal Code, 1860 (IPC) — Section 121, 121(A), 122, 124(A)
High Courts16 Dec 1996
Aggarwal and Company and Others Vs State of Assam and Others
Gauhati High Court · (1997) 3 GLR 105
Assam Taxation (on Specified Lands) Act, 1990 — Section 2, 6Constitution of India, 1950 — Article 226Sugarcane Cess (Validation) Act, 1961 — Section 3(1)
High Courts16 Dec 1996
Phuleswari Barman Vs New India Assurance Company Ltd.and Ors.
Gauhati High Court · (1997) 1 GLJ 426
Assam Motor Accidents Claims Tribunals Rules, 1960 — Rule 20, 20Civil Procedure Code, 1908 — Order 2 Rule 2, 11Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts13 Dec 1996Allowed
Vuzoto Achumi Vs State of Nagaland and Others
Gauhati High Court · (1997) 1 GLR 199
National Security Act, 1980 — Section 11, 3, 3(1), 3(2), 8Penal Code, 1860 (IPC) — Section 120B, 120D, 121, 121A, 122Unlawful Activities (Prevention) Act, 1967 — Section 10, 11, 13
High Courts13 Dec 1996
Manoj Kumar Mitra Vs Sumita Mitra
Gauhati High Court · (1997) 1 GLJ 501 : (1997) 2 GLT 127
Hindu Marriage Act, 1955 — Section 12, 12, 19, 19
High Courts12 Dec 1996
Mdkhalekulzaman Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 6
Constitution of India, 1950 — Article 226, 226
High Courts10 Dec 1996Allowed
M. Sankarnarayanan Vs Union of India (UOI) and Others
Gauhati High Court · (1997) 2 GLR 496
Army Act, 1950 — Section 108, 116, 128, 129, 130Army Rules, 1954 — Rule 141, 141(2), 141(3), 141(4), 154Assam Rifles Act, 1941 — Section 11
High Courts09 Dec 1996Dismissed
Dinabandhu Majumder Vs Nirmalya Datta and Others
Gauhati High Court · (1997) 1 GLR 294
Contempt of Courts Act, 1971 — Section 2
High Courts07 Dec 1996
Promod Chandra Kalita Vs Assam State Electricity Board
Gauhati High Court · (1997) 1 GLJ 584
Fundamental Rules — Rule 56(a), 56(a)
High Courts07 Dec 1996Dismissed
Pramod Chandra Kalita Vs A.S.E.B. and Another
Gauhati High Court · (1997) 2 GLR 132
High Courts05 Dec 1996
NAMDANG TEA CO. (INDIA) LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX and Another
Gauhati High Court · (1998) 145 CTR 231
Income Tax Act, 1961 — Section 143, 154
High Courts05 Dec 1996
Simlitola Toplakhowa Min Samabaisamitee Ltd. Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 616 : (1997) 1 GLT 454
Constitution of India, 1950 — Article 14, 14, 226, 226Fisheries Rules, 1953 — Rule 12, 12
High Courts05 Dec 1996
Namdang Tea Co. (India) Ltd. Vs Deputy Commissioner of Income Tax and Another
Gauhati High Court · (1997) 226 ITR 867
Income Tax Act, 1961 — Section 143