Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1, 115Constitution of India, 1950 — Article 226Gauhati Metropolitan Development Authority Act, 1985 — Section 121, 121(B)

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High Courts25 Feb 1997Allowed

Zubeni Vs State of Nagaland and Others

Gauhati High Court · (1997) 3 GLR 143

Constitution of India, 1950 — Article 22, 22(5), 226Nagaland Security Regulation, 1962 — Section 7National Security Act, 1980 — Section 3(1), 3(2), 8, 8(1)

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High Courts25 Feb 1997

H.D.Rajkhowa Vs Union of India

Gauhati High Court · (1997) 2 GLJ 65 : (1997) 1 GLT 633

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

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High Courts25 Feb 1997Allowed

Dr. I. Shikikhe Vs State of Nagaland and Others

Gauhati High Court · (1999) 3 LLJ 16

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 21General Provident Fund (Central Services) Rules, 1960 — Rule 12, 15

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High Courts24 Feb 1997

Bordubi Rice Flour and Oil Mills and Another Vs Income Tax Officer and Others

Gauhati High Court · (1997) 226 ITR 352

Income Tax Act, 1961 — Section 147, 148, 176(3), 176(5), 184

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High Courts24 Feb 1997

BORDUBI RICE FLOUR and OIL MILLS and Another Vs INCOME TAX OFFICER and Others

Gauhati High Court · (1998) 145 CTR 278

Income Tax Act, 1961 — Section 147, 148, 176, 184

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High Courts20 Feb 1997

Ishaque Ali Barbhuya Vs State of Assam

Gauhati High Court · (1997) 1 GLJ 620 : (1997) 1 GLT 605

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High Courts20 Feb 1997

Anima Bala Baruah @ Smti Anima Bala Bora Vs State of Assam

Gauhati High Court · (1997) 1 GLJ 619

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High Courts14 Feb 1997Allowed

High Court Employees Association and Others Vs Registrar, G.H.C. and Others

Gauhati High Court · (1998) 4 GLT 186

Constitution of India, 1950 — Article 14, 37, 39

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High Courts14 Feb 1997

Subal Gope Vs State of Tripura

Gauhati High Court · (1997) 1 GLJ 581 : (1997) 2 GLT 510

Constitution of India, 1950 — Article 21, 21, 226, 226Criminal Procedure (Tripura Third Amendment) Act, 1992 — Section 1(4), 1(4)

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High Courts14 Feb 1997Dismissed

Buddha Dev Roy Vs State of Tripura and Others

Gauhati High Court · (1997) 2 GLR 48

Constitution of India, 1950 — Article 226

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High Courts13 Feb 1997Dismissed

Modern Supply Agency (M/s.) and Another Vs Anwara Begum Borbhuiya and Others

Gauhati High Court · (1998) 4 GLT 150

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(4), Order 39 Rule 2, Order 43 Rule 1, 100AGovernment of India Act, 1915 — Section 108

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High Courts13 Feb 1997Dismissed

Assam Company (India) Ltd. Vs Commissioner of Taxes and Others

Gauhati High Court · (2006) 1 GLT 454

Assam Sales Tax Act, 1947 — Section 17(2), 17(3), 19A, 44(3)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(5)Central Sales Tax Act, 1956 — Section 6A(1), 6A(2), 7, 9(2)

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