COURT ARCHIVE

Gauhati High Court judgments, 1996

392 judgments · page 2 of 20

High Courts04 Dec 1996

Juglawati Devi Tiwari and Ors. Vs Ramjee Tiwari and Another

Gauhati High Court · (1997) 1 GLJ 210 : (1997) 1 GLT 349

Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Workmens Compensation Act, 1923 — Section 30, 30, 4A(3), 4A(3)

High Courts04 Dec 1996Allowed

Bishnu Maya Vs Kishori Devi

Gauhati High Court · (1997) 2 GLR 400

Succession Act, 1925 — Section 65

High Courts04 Dec 1996Allowed

Nurul Haque Choudhury Vs Safiqul Haque Choudhry and Others

Gauhati High Court · (1998) 4 GLT 457

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6CLimitation Act, 1963 — Article 113

High Courts04 Dec 1996

Sarojini Tea Company Pvt.Ltd.and Another Vs Oil India Limited and Ors.

Gauhati High Court · (1997) 1 GLJ 230 : (1997) 1 GLT 319

Assam Land and Revenue Regulation, 1886 — Regulation 147, 147, 189, 189

High Courts03 Dec 1996Allowed

Makum Tea Co. (India) Ltd. Vs State of Assam and Others

Gauhati High Court · (1997) 1 GLR 138

Assam General Sales Tax Act, 1993 — Section 13, 13(1), 17, 27, 27(1)Assam General Sales Tax Rules, 1993 — Rule 35, 35(1)Companies Act, 1956 — Section 2(1), 2(26), 2(37)

High Courts03 Dec 1996

Steelsworth (P.) Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1998) 98 TAXMAN 92

Income Tax Act, 1961 — Section 207, 208, 209, 209, 209A

High Courts29 Nov 1996Dismissed

State of Manipur Vs Ksh. Ibohal Singh

Gauhati High Court · (1997) 2 GLR 64

Constitution of India, 1950 — Article 14, 21

High Courts25 Nov 1996Dismissed

State of Tripura and Others Vs Nilratan Majumder

Gauhati High Court · (1997) 1 GLR 281

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts21 Nov 1996Dismissed

L. Iboyalma Singh Vs State of Manipur and Others

Gauhati High Court · (1997) 2 GLR 53

High Courts21 Nov 1996

L.Iboyaima Singh Vs State of Manipur

Gauhati High Court · (1997) 1 GLJ 535

High Courts20 Nov 1996

Sumttra Chetri (Smti) Vs Union of India (UOI) and Others

Gauhati High Court · (1999) 1 GLT 601

Central Civil Services (Pension) Rules, 1972 — Rule 54

High Courts20 Nov 1996

Sushanta Chandrapaul Vs United Bank of India

Gauhati High Court · (1997) 1 GLJ 280

United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6, 6

High Courts20 Nov 1996

Motilal Periwal Vs Epyayen Gohain

Gauhati High Court · (1997) 1 GLJ 264

Constitution of India, 1950 — Article 226, 226

High Courts15 Nov 1996

Chinteswar Rajbongshi Roy Vs State of Assam and Others

Gauhati High Court · (1997) 1 GLR 4

High Courts13 Nov 1996

Sachin Chandra Roy Vs State of Assam and Others

Gauhati High Court · (1997) 1 GLR 15

High Courts18 Oct 1996Partly Allowed

Mihir Lal Choudhuri and Others Vs State of Tripura and Others

Gauhati High Court · (1998) 3 LLJ 658

Constitution of India, 1950 — Article 14, 16

High Courts15 Oct 1996Allowed

Banwarilal Sharma and Others Vs State of Assam and Others

Gauhati High Court · (1997) 3 GLR 149

Constitution of India, 1950 — Article 22(5), 226Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 420

High Courts10 Oct 1996

Radhika Ranjan Choudhury Vs State of Assam and Another

Gauhati High Court · (1997) 1 GLJ 1 : (1997) 1 GLT 344

Water (Prevention and Control of Pollution) Act, 1974 — Section 3(2)(b), 3(2)(b), 4, 4, 4(2)(a)

High Courts10 Oct 1996Dismissed

Associated Timber and Industries Vs Regional Provident Fund Commissioner and Others

Gauhati High Court · (1997) 3 GLR 126

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14B, 7(1), 7A, 7A(4)

High Courts08 Oct 1996

Commissioner of Income Tax Vs Shankar Rajkhowa

Gauhati High Court · (1997) 93 TAXMAN 720

Income Tax Act, 1961 — Section 143(1), 143(3), 144, 147, 256(1)