COURT ARCHIVE

Gauhati High Court judgments, 1996

392 judgments · page 3 of 20

High Courts08 Oct 1996Allowed

Ramesh Chandra Kalita Vs Mira Patowari and Others

Gauhati High Court · (1997) 1 GLR 287

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3, Order 41 Rule 3A, Order 41 Rule 3A(1), Order 41 Rule 3A(3)Limitation Act, 1963 — Section 5

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High Courts08 Oct 1996Dismissed

Union of India (UOI) and Others Vs Ved Prakash Srivastava

Gauhati High Court · (1998) 3 GLR 176

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 107 , 107(2), 115, 144

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High Courts04 Oct 1996Dismissed

Bibha Debnath Vs Anil Debnath and Others

Gauhati High Court · (1997) 1 GLR 291

Civil Procedure Code, 1908 (CPC) — Section 22, 24, 25

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High Courts04 Oct 1996Allowed

The Management of Naharhabi Tea Estate Vs Presiding Officer Labour Court and Another

Gauhati High Court · (1997) 3 GLR 3

Industrial Disputes Act, 1947 — Section 33, 33A

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High Courts04 Oct 1996Allowed

Bikash Deb Barma Vs Registrar, Gauhati High Court and Others

Gauhati High Court · (1997) 3 GLR 73

Constitution of India, 1950 — Article 12, 15(4), 16, 16(1), 16(4)Tripura (Courts) Order (Second Amendment) Act, 1992 — Section 4Tripura Judicial Service Rules, 1974 — Rule 10, 22, 6(3)

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High Courts03 Oct 1996Dismissed

Management of Dekhami Tea Estate Vs Presiding Officer, Labour Court and Others

Gauhati High Court · (1998) 3 LLJ 248

Industrial Disputes Act, 1947 — Section 33C

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High Courts03 Oct 1996

Management of Dekhani Tea Estate Vs Presiding Officer, Labour Court and Another

Gauhati High Court · (1997) 1 GLJ 242 : (1997) 1 GLR 268 : (1996) 3 GLT 681

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High Courts01 Oct 1996Allowed

Chari Duari Vs Member, Motor Accidents Claims Tribunal and Others

Gauhati High Court · (1997) ACJ 896

Constitution of India, 1950 — Article 41

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High Courts27 Sept 1996

Yengkhom Kunjo Singh Vs The Indian Oil Corporation Ltd. and Others

Gauhati High Court · AIR 1997 Guw 106

Constitution of India, 1950 — Article 14, 226

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High Courts27 Sept 1996Allowed

Yengkhom Kunjo Singh Vs State of Manipur and Others

Gauhati High Court · (1998) 3 GLR 346

Constitution of India, 1950 — Article 226Liquefied Petroleum Gas (Regulation, Supply and Distribution) Order, 1993 — Section 2

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High Courts27 Sept 1996

United Bank of India Vs Tinsukia Development Corporation Ltd.

Gauhati High Court · (1997) 1 GLJ 246 : (1996) 3 GLT 239

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High Courts26 Sept 1996

Assam State Co-Operative Marketing and Vs Union of India

Gauhati High Court · (1997) 1 GLJ 258 : (1997) 1 GLT 572

Contract Act, 1872 — Section 151, 151Railways Act, 1890 — Section 77(1), 77(1), 77(2), 77(2)

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High Courts26 Sept 1996

A.B.C. India Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1997) 226 ITR 914

Income Tax Act, 1961 — Section 32

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High Courts26 Sept 1996

Commissioner of Income Tax Vs Cachar Native Joint Stock Co. Ltd.

Gauhati High Court · (1997) 140 CTR 59 : (1997) 223 ITR 754

Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11, 9Income Tax Act, 1961 — Section 45

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High Courts25 Sept 1996

Chandra Prabha Devi and Another Vs Land Acquisition Collector and Ors.

Gauhati High Court · (1997) 1 GLJ 416 : (1997) 1 GLR 288 : (1997) 1 GLT 503

Civil Procedure Code, 1908 — Order 1 Rule 10Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 18, 30, 30, 53, 53

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High Courts25 Sept 1996