High Courts23 Aug 1996Allowed
Rabindar Nath Goswami Vs Gauhati University and Others
Gauhati High Court · (1997) 2 GLR 193
Constitution of India, 1950 — Article 141Gauhati University Retirement Benefit Rule 1974 — Rule 48A
COURT ARCHIVE
Gauhati High Court judgments, 1996
392 judgments · page 7 of 20
High Courts22 Aug 1996
Kundanmal Kothari (HUF) Vs Commissioner of Income Tax
Gauhati High Court · (1997) 93 TAXMAN 620
Income Tax Act, 1961 — Section 256, 68
High Courts22 Aug 1996
Commissioner of Income Tax Vs George Williamson (Assam) Ltd. (No. 2)
Gauhati High Court · (1997) 223 ITR 310
Income Tax Act, 1961 — Section 254, 35(1), 35(2A)
High Courts22 Aug 1996
Commissioner of Income Tax Vs George Williamson (Assam) Ltd. (No. 1)
Gauhati High Court · (1997) 223 ITR 308 : (1997) 91 TAXMAN 293 : (1997) 91 TAXMAN 127
Income Tax Act, 1961 — Section 2Income Tax Rules, 1962 — Rule 8, 8(1)
High Courts22 Aug 1996
Raichand Kothari (HUF) Vs Commissioner of Income Tax
Gauhati High Court · (1997) 223 ITR 250
Income Tax Act, 1961 — Section 254, 34, 68
High Courts22 Aug 1996
Commissioner of Income Tax Vs George Williamson (Assam) Ltd.
Gauhati High Court · (1997) 141 CTR 490
Income Tax Act, 1961 — Section 254, 256, 35
High Courts22 Aug 1996
Debo Bora Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 346 : (1997) 1 GLT 463
Assam Co-operative Societies Rules, 1953 — Rule 70, 70, 81, 81, 88(9), 88(9)Bar Councils Act, 1926 — Section 14, 14
High Courts21 Aug 1996
Jahnobi Matchy Ajibi Samabai Samity Ltd. Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 20 : (1998) 1 GLR 375 : (1998) 4 GLT 17 : (1996) 3 GLT 336
Constitution of India, 1950 — Article 14, 14Fisheries Rules, 1953 — Rule 12, 12, 8(b), 8(b)
High Courts21 Aug 1996
George Williamson (Assam) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 223 ITR 203 : (1997) 91 TAXMAN 308
Income Tax Act, 1961 — Section 31, 37, 37(3A), 37(3B), 43
High Courts21 Aug 1996
Luhit Erasutimach Mahal Samabaisamity Ltd. Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 436 : (1997) 1 GLT 276
Constitution of India, 1950 — Article 14, 14Fisheries Rules, 1953 — Rule 12, 12
High Courts20 Aug 1996
Amines Plasticizers Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 223 ITR 173
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11
High Courts20 Aug 1996Allowed
Miss Lumbini Baruah Vs Cotton College, Guwahati and Others
Gauhati High Court · AIR 1997 Guw 87
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts20 Aug 1996
Greater Guwahati United Motor Transport Association Vs Gauhati Municipal Corporation
Gauhati High Court · (1996) 2 GLJ 525
Constitution of India, 1950 — Article 226, 226Gauhati Municipal Corporation Act, 1971 — Section 144(2), 144(2), 416, 416, 418General Clauses Act, 1897 — Section 3(39), 3(39)
High Courts20 Aug 1996
Commissioner of Income Tax Vs K.C. Bezbaruah
Gauhati High Court · (1997) 90 TAXMAN 234
Income Tax Act, 1961 — Section 256(1)
High Courts20 Aug 1996
Anand Ram Raitani Vs Commissioner of Income Tax
Gauhati High Court · (1997) 139 CTR 235 : (1997) 223 ITR 544
Income Tax Act, 1961 — Section 68
High Courts19 Aug 1996
Commissioner of Income Tax Vs Assam Frontier Tea Ltd.
Gauhati High Court · (1997) 140 CTR 534 : (1997) 224 ITR 398
Income Tax Act, 1961 — Section 35B, 35B(1)Income Tax Rules, 1962 — Rule 6AA
High Courts19 Aug 1996
ASSAM FRONTIER TEA LTD. Vs ASSISTANT COMMISSIONER OF TAXES and Others
Gauhati High Court · (1997) 139 CTR 64
Assam Agricultural Income Tax Act, 1939 — Section 8(2)(f)(vii)Income Tax Act, 1961 — Section 2(1A)
High Courts19 Aug 1996
Assam Frontier Tea Ltd. Vs Assistant Commissioner of Taxes and Others
Gauhati High Court · (1997) 223 ITR 141
Assam Agricultural Income Tax Act, 1939 — Section 8, 8(2)Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Act, 1961 — Section 2