High Courts17 Aug 1998
JAGANNATH BAWRI and ORS Vs COMMISSIONER OF INCOME TAX and Others
Gauhati High Court · (1999) 234 ITR 464
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 220, 226
COURT ARCHIVE
Gauhati High Court judgments, 1998
491 judgments · page 10 of 25
High Courts14 Aug 1998Allowed
Birendra Nath Bhuyan Vs State of Meghalaya and Others
Gauhati High Court · (1998) 4 GLT 159
North Eastern Areas (Reorganisation) Act, 1971 — Section 64
High Courts13 Aug 1998
Bidhan Ch. Dutta Vs A.S.E.B. and Others
Gauhati High Court · (1998) 3 GLT 492
Assam State Electricity Board Employees (General Services) Regulations, 1960 — Regulation 10, 10(1)Constitution of India, 1950 — Article 226
High Courts12 Aug 1998Dismissed
Kantilal Thakkar Vs A.S.E.B and Others
Gauhati High Court · (1998) 4 GLT 319
Assam Urban Areas Rent Control Act, 1972 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 144Electricity (Supply) Act, 1948 — Section 5
High Courts12 Aug 1998
Aswini Kumar Sinha and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 3 GLT 442
Constitution of India, 1950 — Article 226
High Courts11 Aug 1998Allowed
Dwijen Kalita Vs State of Assam
Gauhati High Court · (1998) 3 GLR 34
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Aug 1998
Badal Debbarma and Others Vs State of Tripura and Another
Gauhati High Court · (1998) 3 GLT 457
Constitution of India, 1950 — Article 14, 16
High Courts11 Aug 1998
Tripura Tribal Employees Association Vs State of Tripura and Another
Gauhati High Court · (1998) 3 GLT 463
High Courts11 Aug 1998
Commissioner of Income Tax Vs George Williamson (Assam) Ltd.
Gauhati High Court · (1999) 153 CTR 269 : (1998) 234 ITR 130
Income Tax Act, 1961 — Section 256, 37
High Courts10 Aug 1998
Meghalaya Metals and Minerals (P) Ltd. Vs The Union of India (UOI) and Others
Gauhati High Court · (1998) 3 GLT 516
Central Excises and Salt Act, 1944 — Section 11, 11B, 12A, 12BConstitution of India, 1950 — Article 226, 265Contract Act, 1872 — Section 11C, 12C, 72
High Courts10 Aug 1998
Manjusree Sinha Choudhury Vs State of Assam and Others
Gauhati High Court · (2002) 2 GLT 656
Assam Ministerial District Establishment Service Act — Section 2(4)
High Courts10 Aug 1998
Mukul Ranjan Tarat and Others Vs State of Tripura and Others
Gauhati High Court · (1998) 3 GLT 450
Constitution of India, 1950 — Article 14, 16Tripura Sales Tax Act, 1976 — Section 20(1), 21(2)
High Courts07 Aug 1998Dismissed
Pandab Das Vs State of Tripura
Gauhati High Court · (1999) CriLJ 1285 : (1998) 3 GLT 462
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts03 Aug 1998
Assam Tin Manufacturing Company (P) Ltd. and Others Vs Commissioner of Taxes and Others
Gauhati High Court · (1998) 3 GLT 132
Evidence Act, 1872 — Section 115
High Courts31 Jul 1998Allowed
Utpal Barbara (Wing Commander) Vs State of Assam and Others
Gauhati High Court · (1999) 2 GLT 569
Constitution of India, 1950 — Article 19(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(7)
High Courts31 Jul 1998Allowed
Wing Commander Utpal Barbara and Others Vs State of Assam and Others
Gauhati High Court · AIR 1999 Guw 78
Constitution of India, 1950 — Article 19, 226Criminal Procedure Code, 1973 (CrPC) — Section 144Environment (Protection) Act, 1986 — Section 3
High Courts31 Jul 1998
Union of India (UOI) Vs G.D. Engineering Construction
Gauhati High Court · (1999) 1 GLT 532
Arbitration Act, 1940 — Section 39
High Courts31 Jul 1998Dismissed
Smt. Jhuma Das Vs Biresh Das
Gauhati High Court · AIR 1999 Guw 21 : (1998) 2 DMC 509 : (1998) 4 GLT 387
Special Marriage Act, 1954 — Section 13, 5
High Courts30 Jul 1998
Anjali Hazarika Vs State of Arunachal Pradesh and Others
Gauhati High Court · (1999) 1 GLT 608
Central Civil Services (Pension) Rules, 1972 — Rule 71, 71(3), 9
High Courts30 Jul 1998
State of Meghalaya Vs J.B.Holding Pvt.Ltd.
Gauhati High Court · (1998) 3 GLJ 365
Constitution of India, 1950 — Article 226, 226