High Courts12 Sept 1996
Shew Kumar Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 57 : (1997) 1 GLT 234
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9
COURT ARCHIVE
Gauhati High Court judgments, 1996
392 judgments · page 5 of 20
High Courts12 Sept 1996
Pestoches (India) Vs Bogphola Tea And Trading Company Pvt.Ltd.
Gauhati High Court · (1996) 2 GLJ 536 : (1997) 1 GLT 18
Companies Act, 1956 — Section 433(e), 433(e), 433(f), 433(f)Contract Act, 1872 — Section 70, 70
High Courts10 Sept 1996
Ratanlal Nath Vs State of Tripura and Others
Gauhati High Court · (1997) 2 GLR 414
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 173(2), 190(1)
High Courts10 Sept 1996Dismissed
Amarendra Kumar Das and Others Vs Ireshlal Das
Gauhati High Court · (1997) 1 GLR 428
Constitution of India, 1950 — Article 12, 311(2)Oil and Natural Gas Corporation Leave Regulations, 1968 — Regulation 13, 14(5), 14(5), 34Oil and Natural Gas Corporation Leave Rules — Rule 14(5), 143
High Courts10 Sept 1996
Commissioner of Income Tax Vs Umiam Calcinates (P.) Ltd.
Gauhati High Court · (1997) 93 TAXMAN 329
Income Tax Act, 1961 — Section 256(2), 43(1)
High Courts09 Sept 1996Dismissed
S.L. Paokhosei Vs Ngamtheng Haokip and Another
Gauhati High Court · (1997) 1 GLR 370
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 81, 83, 83(1), 83(2), 86
High Courts07 Sept 1996
Association of Inspectors of Drugs, Assam:Chandranath Bhattacharjee:Partho Jyotigogoi : Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 151 : (1996) 3 GLT 588
Assam Drugs Control Organisation Service Rules, 1994 — Rule 11, 11, 3, 3, 5, 5Constitution of India, 1950 — Article 309, 309Control Organisation Service Rules, 1994 — Rule 50A(ii), 50A(ii)
High Courts07 Sept 1996
George Williamson (Assam) Ltd. Vs Assistant Commissioner of Taxes (Appeals)
Gauhati High Court · (1997) 223 ITR 468
Assam Agricultural Income Tax Act, 1939 — Section 2, 50, 8Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Rules, 1962 — Rule 8
High Courts07 Sept 1996
George Williamson (Assam) Ltd. Vs Assistant Commissioner of Taxes (Appeals).
Gauhati High Court · (1997) 141 CTR 340
Assam Agricultural Income Tax Act, 1939 — Section 10, 2, 2(a), 28(4), 50
High Courts06 Sept 1996Dismissed
Mir Hussain Khan and Others Vs State of Meghalaya
Gauhati High Court · (1997) 2 GLR 367
Criminal Procedure Code, 1973 (CrPC) — Section 139(4), 161, 173, 190, 193Juvenile Justice Act, 1986 — Section 18, 2, 24, 32, 5Penal Code, 1860 (IPC) — Section 302
High Courts06 Sept 1996
Commissioner of Income Tax Vs Rafiulla Tea and Industries (P.) Ltd.
Gauhati High Court · (1999) 154 CTR 486 : (1998) 234 ITR 433 : (1998) 98 TAXMAN 50
Income Tax Act, 1961 — Section 144
High Courts06 Sept 1996
Commissioner of Income Tax Vs Dinjoye Tea Estate (P.) Ltd.
Gauhati High Court · (1997) 141 CTR 146 : (1997) 224 ITR 263 : (1997) 93 TAXMAN 114
Income Tax Act, 1961 — Section 32AB
High Courts04 Sept 1996
George Williamson (Assam) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 139 CTR 194 : (1997) 228 ITR 343 : (1997) 94 TAXMAN 424
Income Tax Act, 1961 — Section 40A(7), 43B
High Courts04 Sept 1996
Khandelwal Constructions Vs Commissioner of Income Tax
Gauhati High Court · (1997) 227 ITR 900
Income Tax Act, 1961 — Section 131, 68
High Courts04 Sept 1996Allowed
Meghalaya Civil Task Force Vs State of Meghalaya and Others
Gauhati High Court · (1998) 4 GLT 63
Constitution of India, 1950 — Article 14, 19, 19(1), 23, 38Meghalaya Civil Task Force Act, 1974 — Section 12, 4, 6Meghalaya Civil Task Force Rules, 1980 — Rule 11, 11(1), 15, 2
High Courts30 Aug 1996
Thongkhojam Baite Vs State of Manipur and Others
Gauhati High Court · (1997) 2 GLR 317
Constitution of India, 1950 — Article 14, 226
High Courts30 Aug 1996
State of Manipur and Others Vs Abdul Matalib
Gauhati High Court · (1997) 1 GLR 365
Constitution of India, 1950 — Article 311
High Courts30 Aug 1996Allowed
Throngkiu Yimchunger and Others Vs State of Nagaland and Another
Gauhati High Court · (1997) 3 GLR 440
Constitution of India, 1950 — Article 14, 309, 310, 310(1), 311Nagaland Civil Service (Discipline and Appeal) Rules, 1967 — Rule 11, 7, 9, 9(1), 9(2)
High Courts30 Aug 1996
Kh. Ningol Ningthemcha Ongbi Thambalnambi Devi Vs L. Ningol Leinambi Devi and Others
Gauhati High Court · (1997) 3 GLR 464
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2)