High Courts17 Jul 1996
Dipali Dhar Vs State of Tripura and Others
Gauhati High Court · (1997) 1 GLR 125
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Gauhati High Court judgments, 1996
392 judgments · page 10 of 20
High Courts17 Jul 1996
Keshab Chandra Das Vs State of Tripura and Ors.
Gauhati High Court · (1997) 1 GLJ 24 : (1997) 2 GLT 74
Civil Procedure Code, 1908 — Order 21 Rule 66Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts16 Jul 1996
Veneeta Kashyap Vs State of Assam
Gauhati High Court · (1996) 2 GLJ 428 : (1996) 2 GLT 599
High Courts15 Jul 1996
Bipul Chandra Dutta Vs Assam State Electricity Board
Gauhati High Court · (1996) 2 GLJ 515
High Courts12 Jul 1996
Beikhokim Alias Veikhokin Kukini Vs State of Manipur
Gauhati High Court · (1996) 2 GLJ 435 : (1996) 2 GLR 427 : (1996) 2 GLT 449
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 42(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1)
High Courts12 Jul 1996Dismissed
Tarun Chandra Bhattacharyya Vs Assam State Electricity Board and Others
Gauhati High Court · (1997) 1 LLJ 281
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 5
High Courts12 Jul 1996
Pheros and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1998) 146 CTR 599 : (1996) 222 ITR 746
Income Tax Act, 1961 — Section 254, 45
High Courts12 Jul 1996
Sure Trade Pvt.Ltd. Vs State of Assam
Gauhati High Court · (1996) 2 GLJ 513
Constitution of India, 1950 — Article 226, 226
High Courts11 Jul 1996Allowed
Animo Jemu Vs State of Nagaland and Another
Gauhati High Court · (1997) 3 GLR 50
Nagaland Village and Area Council Act, 1978 — Section 7, 9, 9(1)
High Courts11 Jul 1996Dismissed
Sumal Chandra Sutradhar Vs State of Tripura and Others
Gauhati High Court · (1997) 1 GLR 399
High Courts10 Jul 1996
Tarajan Tea Co. (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 227 ITR 649
Income Tax Act, 1961 — Section 144B, 144B(4), 263
High Courts10 Jul 1996
Deputy Commissioner, Goalpara Vs Nazimuddin Ahmed
Gauhati High Court · (1996) 2 GLJ 392 : (1996) 3 GLR 364 : (1996) 3 GLR 164 : (1996) 3 GLT 469
Civil Procedure Code, 1908 — Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 5(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 5(3)
High Courts10 Jul 1996
Arunachal Pradesh Forest Corporation Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 228 ITR 390
Income Tax Act, 1961 — Section 37(1)
High Courts10 Jul 1996
Commissioner of Income Tax Vs Bekelia Drugs
Gauhati High Court · (1997) 228 ITR 417
Income Tax Act, 1961 — Section 254(2), 256(2)
High Courts08 Jul 1996
Kanakeswar Goswami Vs Brahmaputra Board
Gauhati High Court · (1996) 2 GLJ 339 : (1996) 3 GLR 75 : (1996) 3 GLT 563
High Courts04 Jul 1996
Biplab Rakshit Vs Collector of Customs
Gauhati High Court · (1996) 88 ELT 654
Customs Act, 1962 — Section 11, 110(2), 11C, 124, 7
High Courts04 Jul 1996
Zanthungokithan Vs Nchumbemo Tungo and Ors.
Gauhati High Court · (1997) 1 GLJ 18 : (1997) 2 GLT 36
Civil Procedure Code, 1908 — Order 14 Rule 2(1), Order 18 Rule 18Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1), Order 18 Rule 18Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 25(2), 25(2)
High Courts03 Jul 1996
Monideep Borgohain Vs State of Assam and Ors.
Gauhati High Court · (1996) 2 GLJ 293 : (1996) 3 GLT 284
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 13, 13, 3, 3
High Courts03 Jul 1996
Taben Myitan and Ors. Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (1996) 2 GLJ 228
Frontier Tract Jhum Regulations, 1947 — Section 10, 10, 2(b)(i), 2(b)(i), 4(2)(a)