COURT ARCHIVE

Gauhati High Court judgments, 1996

392 judgments · page 6 of 20

High Courts30 Aug 1996

Dr. Akhil Ch. Sarma Vs State of Assam and Others

Gauhati High Court · (1997) 3 GLR 249

Assam Aided College Management Rules, 1965 — Rule 3Assam Aided College Management Rules, 1976 — Rule 1(2), 2, 3Dibrugarh University Act, 1965 — Section 32

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High Courts29 Aug 1996

Kanhaiya Lal Kamal Singh Vs Union of India

Gauhati High Court · (1997) 1 GLJ 588 : (1997) 1 GLT 257

Railways Act, 1890 — Section 77C, 77C

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High Courts29 Aug 1996

Mahabir Coke Industry and Another Vs Pollution Control Board and Others

Gauhati High Court · AIR 1998 Guw 10

Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 21, 26, 31A

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High Courts29 Aug 1996

On The Death of Shefali Roy Choudhury her Heirs Shyamal Roy Choudhury and Others Vs Bibekananda Roy

Gauhati High Court · (1997) 3 GLR 7

Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1)Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(9)Constitution of India, 1950 — Article 133

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High Courts28 Aug 1996Dismissed

Bipin Chandra Thakuria Vs State of Assam and Others

Gauhati High Court · (1998) 3 GLR 184

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 12A, 7, 7(1), 7(2), 7(3)

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High Courts28 Aug 1996

Commissioner of Income Tax Vs Manipur Spinning Mills Corporation Ltd.

Gauhati High Court · (1997) 226 ITR 551

Income Tax Act, 1961 — Section 256(1)

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High Courts27 Aug 1996

Commissioner of Income Tax Vs Assam Plantation Crops. Dev. Corpn. Ltd.

Gauhati High Court · (1997) 93 TAXMAN 655

Income Tax Act, 1961 — Section 256(2)

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High Courts27 Aug 1996

Dhela Boro Vs Jagannath Das and Ors.

Gauhati High Court · (1998) 2 GLJ 566 : (1999) 2 GLT 557

Assam Land and Revenue Regulation, 1886 — Chapter 10, Chapter 10Civil Procedure Code, 1908 — Section 9Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts27 Aug 1996Allowed

Ruokuolhoulie Angami Vs State of Nagaland and Others

Gauhati High Court · (1997) 3 GLR 1

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High Courts27 Aug 1996

Saurav Diesel Sales and Services Vs Commissioner of Income Tax

Gauhati High Court · (1997) 223 ITR 347

Income Tax Act, 1961 — Section 271(1), 40A(3)

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High Courts26 Aug 1996

Parlawmi Vs State of Mizoram and Others

Gauhati High Court · (1997) 1 GLR 134

Land Acquisition Act, 1894 — Section 18

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High Courts26 Aug 1996

Assam Carbon Products Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1997) 224 ITR 57

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 215, 292B, 31, 37(3A), 43B

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High Courts26 Aug 1996

Smt. N. Pramodini Devi and Others Vs State of Manipur and Others

Gauhati High Court · AIR 1997 Guw 100

Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3, 7

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High Courts26 Aug 1996

Mazid Ansari Vs Union of India (UOI) and Others

Gauhati High Court · (1997) 2 LLJ 329

Constitution of India, 1950 — Article 311(2)

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High Courts26 Aug 1996Allowed

Uma Prasad Gogoi Vs State of Assam and Another

Gauhati High Court · (1997) 1 LLJ 1088

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9(3)

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High Courts26 Aug 1996

Juliate Zimik and Others Vs State of Manipur and Others

Gauhati High Court · (1997) 3 LLJ 1259

Constitution of India, 1950 — Article 14, 16, 226, 311

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High Courts24 Aug 1996Dismissed

Ramendra Prasad Das Vs Assam State Electricity Board and Others

Gauhati High Court · AIR 1997 Guw 95

Constitution of India, 1950 — Article 14

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High Courts23 Aug 1996

Commissioner of Income Tax Vs George Williamson (Assam) Ltd.

Gauhati High Court · (1997) 225 ITR 256

Income Tax Act, 1961 — Section 256, 35B, 35B(1)

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High Courts23 Aug 1996

Collector of Jorhat and Others Vs Deha Assam Tea Co. (P) Ltd.

Gauhati High Court · (1997) 1 GLR 395

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 25, 8(1), 8(2), 8(3)

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High Courts23 Aug 1996

Akhil Bharatiya Cha Mazdur Sangh Vs Presiding Officer, Labour Court and Another

Gauhati High Court · (1997) 1 GLJ 133

Criminal Procedure Code, 1973 — Section 173(2)Criminal Procedure Code, 1973 (CrPC) — Section 173(2)

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