High Courts23 Sept 1996
U.Co bank Vs Nazibulumarand Ors.
Gauhati High Court · (1997) 1 GLJ 226
Civil Procedure Code, 1908 — Section 34Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
Gauhati High Court judgments, 1996
392 judgments · page 4 of 20
High Courts23 Sept 1996
Commissioner of Income Tax Vs Assam Hard Board Ltd.
Gauhati High Court · (1997) 141 CTR 187 : (1997) 224 ITR 318
Income Tax Act, 1961 — Section 2(13)
High Courts23 Sept 1996
Commissioner of Income Tax Vs Arunachal Saw and Veneer Mills (P) Ltd.
Gauhati High Court · (1998) 146 CTR 716
Income Tax Act, 1961 — Section 139, 217, 256
High Courts23 Sept 1996
Commissioner of Income Tax Vs Highway Construction Co. (P.) Ltd. (No. 2)
Gauhati High Court · (1997) 223 ITR 498
Income Tax Act, 1961 — Section 143, 254
High Courts21 Sept 1996
Hiralal Sutradhar Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (1996) 2 GLJ 334
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(4)(a), 12(4)(a)Constitution of India, 1950 — Article 226, 226, 311(2), 311(2)
High Courts20 Sept 1996Allowed
Huidrom Birjit Singh alias Goroba Singh Vs State of Manipur
Gauhati High Court · (1997) CriLJ 3080
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 16A, 229, 230Evidence Act, 1872 — Section 105, 106, 113A, 114A, 27Penal Code, 1860 (IPC) — Section 302, 384, 392
High Courts20 Sept 1996Dismissed
Ka. Mathilda Kharmalki Vs Ka. Sabina Nengrum
Gauhati High Court · AIR 1997 Guw 74
Assam Administration of Justice and Police in the Khanshi and Jaintia Hills Rules, 1937 — Rule 36ACivil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106
High Courts20 Sept 1996
Kh Brojen Singh Vs K.K. Sethi and Others
Gauhati High Court · (1997) 3 GLR 403
Constitution of India, 1950 — Article 166, 215National Security Act, 1980 — Section 14, 14(1), 3, 3(3), 3(4)
High Courts20 Sept 1996Dismissed
Laishram Kamdeva Singh Vs State of Manipur and Others
Gauhati High Court · (1997) 1 GLR 221
Arms Act, 1959 — Section 25, 25(IA), 25(IB)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 19, 226
High Courts20 Sept 1996Allowed
R.K. Anand and Others Vs State of Manipur and Others
Gauhati High Court · (1997) 1 GLR 66
High Courts19 Sept 1996Dismissed
Selley Ronghinglova and Others Vs State of Mizoram and Others
Gauhati High Court · (1998) 2 GLR 392
Mizoram Civil Services Rules, 1977 — Rule 13, 13(1), 13(2), 5(1)
High Courts18 Sept 1996Dismissed
Swapan Saha Vs Union of India (UOI)
Gauhati High Court · (1997) 1 GLR 238
Arbitration Act, 1940 — Section 30, 35, 39
High Courts18 Sept 1996
Debabrat Borgohain : Debabrat Borgohain : Jatin Das : Manoj Kumar Das : D.K.Shyam : Ajit Saikia : D.Lahan : Chandra Bahadur Limbu : Mostafa Hussai Vs Dilip Hazarika and Ors.: Pranab Deka : Dilip Hazarika : Pranab Deka : Koushik Mohan Sarma;State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 62 : (1996) 3 GLT 310
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3(1), 3(1), 3(f), 3(f)Constitution of India, 1950 — Article 226, 226
High Courts18 Sept 1996
Santanu Baruah and Ors.:Pranjal Sarma and Ors.: Lakshmi Kanta Barman : MD.Harun R.Ahmed : Rupjyoti Dora and Ors.: Bhaskarjyoti Purkayastha Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 108 : (1996) 3 GLT 323
Assam Engineering (Public Works Department) Service Rules, 1978 — Regulation 3(f), 3(f), 6(1)(a), 6(1)(a), 6(1)(b)Constitution of India, 1950 — Article 226, 226
High Courts18 Sept 1996
Swapansaha (First Appeal No, 102 of 1994) Vs Union of India
Gauhati High Court · (1997) 1 GLJ 336
Arbitration Act, 1940 — Section 30, 30
High Courts17 Sept 1996
Neilatuo Suokhrie Vs State of Nagaland and Another
Gauhati High Court · (1997) 3 GLR 41
Constitution of India, 1950 — Article 14, 16Nagaland Technical/Professional Degree Courses (Selection of Candidates) Rules, 1995 — Rule 5.2
High Courts17 Sept 1996
Tripura Govt. Press Employees and Another Vs State of Tripura and Another
Gauhati High Court · (1999) 1 GLT 287
Constitution of India, 1950 — Article 14, 16, 226, 39Industrial Disputes Act, 1947 — Section 2(5)
High Courts17 Sept 1996Dismissed
Smt. Pramila Debbarma and Others Vs Smt. Gitasree Debbarma (Chakraborty)
Gauhati High Court · AIR 1997 Guw 78
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 17Limitation Act, 1963 — Article 64
High Courts13 Sept 1996
Seyiechutuo Solo Sentila Longkumar and Another Vs State of Nagaland and Others
Gauhati High Court · (1997) 3 GLR 398
Nagaland Technical/Professional Degree Courses (Selection of Candidates) Rules, 1995 — Rule 3.2.2, 5.1
High Courts13 Sept 1996
Suresh Prasad Singh :Registrar (J) Gauhati High Court Vs Union of India and Ors.:Suresh Prased Singh and Ors.
Gauhati High Court · (1997) 1 GLJ 214 : (1996) 1 GLR 188 : (1996) 1 GLR 128 : (1996) 3 GLT 198 : (1996) 1 GLT 508