High Courts13 Jun 1996Dismissed
Ramesh Ch. Deb Vs Barindra Kr. Chakraborty
Gauhati High Court · AIR 1997 Guw 24
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 144, 2(2)
COURT ARCHIVE
Gauhati High Court judgments, 1996
392 judgments · page 13 of 20
High Courts13 Jun 1996Dismissed
Yanger Jamir T. and Another Vs Nagaland Plantation Crop Development Corpn. Ltd. and Others
Gauhati High Court · (1998) 3 LLJ 169
Industrial Disputes Act, 1947 — Section 11A
High Courts13 Jun 1996
Sukumar Das Vs State of Tripura and Ors.
Gauhati High Court · (1996) 2 GLJ 254
High Courts12 Jun 1996Allowed
Ph. Munindra Sharma Vs Likmabam Sarat Singh and Others
Gauhati High Court · (1997) 1 GLR 112
Manipur Land Revenue and Land Reforms Act, 1960 — Section 14(2)
High Courts12 Jun 1996
Fazar Ali Vs State of Assam
Gauhati High Court · (1996) 2 GLJ 557
Evidence Act, 1872 — Section 45, 45
High Courts12 Jun 1996
Vishwa Vimohan Jha Vs State of Maghalaya and Ors.
Gauhati High Court · (1996) 2 GLJ 320 : (1996) 2 GLT 570
Constitution of India, 1950 — Article 226, 226, 366(29A)(b), 366(29A)(b)
High Courts12 Jun 1996Allowed
Nilima Devi Vs State of Assam and Others
Gauhati High Court · (1997) 3 GLR 309
High Courts12 Jun 1996
Smt. Kamini Bala Talukdar Vs State of Assam and Others
Gauhati High Court · (1997) CriLJ 874
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 307
High Courts12 Jun 1996Allowed
Super Candles and Another Vs Mahabir Candle Works and Another
Gauhati High Court · AIR 1997 Guw 57
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 43 Rule 1, Order 43 Rule 1(5), Order 7 Rule 1, 104Trade and Merchandise Marks Act, 1958 — Section 105, 109, 2, 29
High Courts12 Jun 1996
Khoisnam Heramot Singh Vs Chief Engineer (Power) Govt of Manipura
Gauhati High Court · (1996) 2 GLJ 443
Fundamental Rules — Rule 56(b), 56(b)
High Courts11 Jun 1996
Imti Longchar Vs State of Nagaland and Ors.
Gauhati High Court · (1996) 2 GLJ 309
Negotiable Instruments Act, 1881 — Section 117Negotiable Instruments Act, 1881 (NI) — Section 117
High Courts11 Jun 1996
Commissioner of Income Tax Vs Keshrichand Jaisukhlal
Gauhati High Court · (1997) 137 CTR 357 : (1996) 221 ITR 581 : (1996) 221 ITR 571 : (1996) 89 TAXMAN 571
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts10 Jun 1996
Controller of Estate Duty Vs Shri Shew Kishan Bahety
Gauhati High Court · (1996) 221 ITR 535
Estate Duty Act, 1953 — Section 40, 5
High Courts07 Jun 1996
Commissioner of Income Tax Vs Mrs. Bibijan Begum
Gauhati High Court · (1997) 143 CTR 60 : (1996) 221 ITR 836 : (1997) 90 TAXMAN 362
High Courts07 Jun 1996Dismissed
Ram Karanji More Vs Keshardev Jalan
Gauhati High Court · AIR 1997 Guw 4
Assam Urban Areas Rent Control Act, 1972 — Section 5(2), 5(4)
High Courts07 Jun 1996
Commissioner of Income Tax Vs Assam Tribune
Gauhati High Court · (1996) 221 ITR 488
Income Tax Act, 1961 — Section 40A(3)
High Courts06 Jun 1996
Shri Mahabir Industries Vs Commissioner of Income Tax
Gauhati High Court · (1996) 136 CTR 107 : (1996) 220 ITR 459
Income Tax Act, 1961 — Section 254, 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts05 Jun 1996
Commissioner of Income Tax Vs Sibson Construction and Co.
Gauhati High Court · (1996) 221 ITR 468 : (1997) 90 TAXMAN 175
Income Tax Act, 1961 — Section 32, 32A
High Courts05 Jun 1996
COMMISSIONER OF Income Tax Vs SIBSON CONSTRUCTION and CO.
Gauhati High Court · (1997) 142 CTR 4
Income Tax Act, 1961 — Section 256, 32A
High Courts04 Jun 1996
Triupura Goods Transport Association and Another Vs Commissioner of Taxes and Ors.
Gauhati High Court · (1997) 1 GLJ 140 : (1996) 3 GLT 627
Tripura Sales Tax Act, 1976 — Section 29, 29, 32, 32, 36ATripura Sales Tax Rules, 1976 — Rule 46A(3), 46A(3), 63A(2), 63A(2), 64A, 64A