High Courts03 Jul 1996
Manoranjan Deka Vs State of Assam
Gauhati High Court · (1996) 2 GLJ 465
Assam Municipal Act, 1956 — Section 298, 298, 299(b), 299(b)
COURT ARCHIVE
Gauhati High Court judgments, 1996
392 judgments · page 11 of 20
High Courts03 Jul 1996
Kalyan Dutta Gupta and Others Vs State of Assam and Others
Gauhati High Court · AIR 1997 Guw 48
Assam Homeopathic Medicine Act, 1955 — Section 3, 9Homeopathy (Minimum Standards of Education) Regulations, 1983 — Regulation 1
High Courts03 Jul 1996
Development Investors Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 139 CTR 303 : (1997) 223 ITR 432 : (1997) 95 TAXMAN 473
Income Tax Act, 1961 — Section 256(2)
High Courts02 Jul 1996
Commissioner of Gift-tax Vs S.N. Zaman and S.M. Elahi (legal heirs of late Rahim Buksh)
Gauhati High Court · (1996) 221 ITR 842
Gift Tax Act, 1958 — Section 2
High Courts28 Jun 1996
Binita Sarma Vs Biren Kumar and Others
Gauhati High Court · (1999) 1 GLR 77
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5Motor Vehicles (Amendment) Act, 1994 — Section 158, 158(6), 159(6), 166(3), 166(4)
High Courts27 Jun 1996
Agarwal M.P. and Co. Vs State of Assam and Another
Gauhati High Court · (1998) 1 GLT 313
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6B
High Courts27 Jun 1996Dismissed
Union of India (UOI) Vs State of Assam
Gauhati High Court · (1997) CriLJ 1033
Criminal Procedure Code, 1973 (CrPC) — Section 2, 362, 438Railway Property (Unlawful Possession) Act, 1966 — Section 2, 8, 8(2)Railway Protection Force Act, 1957 — Section 3, 4, 5, 6, 7
High Courts27 Jun 1996
Savitri Salt Suppliers Vs State of Tripura and Another
Gauhati High Court · (1996) 2 GLJ 170 : (1996) 2 GLR 425 : (1996) 3 GLT 689
Constitution of India, 1950 — Article 299, 299
High Courts27 Jun 1996
Meghraj Tusnial and Another Vs Commissioner of Wealth Tax
Gauhati High Court · (1997) 142 CTR 404 : (1996) 222 ITR 397 : (1997) 93 TAXMAN 180
Wealth Tax Act, 1957 — Section 18(1)
High Courts26 Jun 1996
Ampee Industries (P) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 141 CTR 586 : (1996) 222 ITR 328 : (1997) 90 TAXMAN 368
Income Tax Act, 1961 — Section 139(10), 139(3)
High Courts26 Jun 1996
Inaho Rochill Vs State of Nagaland
Gauhati High Court · (1996) 2 GLJ 162 : (1996) 3 GLR 303 : (1996) 3 GLT 260
High Courts26 Jun 1996Allowed
Executive Director, Hindustan Paper Corporation and Others Vs Ramyash Bind and Others
Gauhati High Court · (1997) 1 GLR 262
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, 80Limitation Act, 1963 — Section 21(1)
High Courts25 Jun 1996
Tumda Saw and Veneer Mills, Tumpa, Arunachal Pradesh and Another, Vs State of Assam and Another, etc.
Gauhati High Court · AIR 1997 Guw 41
Assam Forest Regulations, 1891 — Section 3(3)Constitution of India, 1950 — Article 246, 254
High Courts24 Jun 1996
Amir Hossain alias Ali and Others Vs State of Tripura
Gauhati High Court · (1998) CriLJ 4315
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 141, 142, 144, 145, 146
High Courts24 Jun 1996
Commissioner of Income Tax Vs Bahadur Tea Co. (P.) Ltd.
Gauhati High Court · (1996) 222 ITR 310
Income Tax Act, 1961 — Section 256, 256(1), 37
High Courts24 Jun 1996
Nasir Ahmed Vs State of Assam
Gauhati High Court · (1996) 2 GLJ 419
Criminal Procedure Code, 1973 — Section 156, 313Criminal Procedure Code, 1973 (CrPC) — Section 156, 313
High Courts24 Jun 1996
Rabin Medhi Vs State of Assam
Gauhati High Court · (1998) 3 GLJ 596
Constitution of India, 1950 — Article 23, 23
High Courts21 Jun 1996
COMMISSIONER OF Income Tax Vs BONGAIGAON REFINERY AND PETRO-CHEMICALS LTD.
Gauhati High Court · (1996) 141 CTR 154 : (1996) 222 ITR 208
Income Tax Act, 1961 — Section 256
High Courts21 Jun 1996
Commissioner of Wealth-tax Vs Smt. Ratnamala Agarwalla
Gauhati High Court · (1997) 140 CTR 560 : (1996) 222 ITR 257
Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 7AWealth Tax Act, 1957 — Section 2, 5
High Courts21 Jun 1996Dismissed
Union of India (UOI) and Others Vs India Carbon Ltd. and Others
Gauhati High Court · AIR 1997 Guw 83
Constitution of India, 1950 — Article 162