High Courts30 Jul 2003Partly Allowed
Greenview Restaurant Vs Assistant Commissioner of Income Tax
Gauhati High Court · (2003) 185 CTR 651 : (2004) 1 GLR 85 : (2003) 263 ITR 169
Income Tax Act, 1961 — Section 132(4), 143(2), 143(3)
COURT ARCHIVE
Gauhati High Court judgments, 2003
685 judgments · page 14 of 35
High Courts29 Jul 2003Allowed
Santosh Chandra Chowdhury Vs The State of Tripura and Others
Gauhati High Court · AIR 2004 Guw 1
Constitution of India, 1950 — Article 21, 226
High Courts29 Jul 2003
Sanat Chakravorty Vs Omega Printers and Publishers Pvt. Ltd.
Gauhati High Court · (2004) GLT 242 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 482Penal Code, 1860 (IPC) — Section 120A, 120B, 499, 500
High Courts29 Jul 2003Allowed
Santosh Chandra Chowdhury Vs State of Tripura and Others
Gauhati High Court · (2004) 1 GLR 311
Constitution of India, 1950 — Article 21
High Courts28 Jul 2003Dismissed
Naba Kanta Pathak Vs Indian Oil Corporation Ltd. and Others
Gauhati High Court · (2003) 3 GLR 441
Constitution of India, 1950 — Article 226
High Courts28 Jul 2003
Assam Vegetables and Oil Products Ltd. Vs Commissioner of Income Tax and Another
Gauhati High Court · (2003) 185 CTR 647 : (2004) 1 GLR 12 : (2003) 3 GLT 412 : (2003) 264 ITR 47 : (2004) 134 TAXMAN 163
Income Tax Act, 1961 — Section 2(47)Transfer of Property Act, 1882 — Section 53A
High Courts28 Jul 2003Allowed
Abdul Salem Barlaskar and Others Vs Ataur Rahman Barlaskar
Gauhati High Court · (2005) GLT 470 Supp
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 97Limitation Act, 1963 — Article 59Waqf Act, 1954 — Section 57
High Courts28 Jul 2003
Bijumoni Saharia and Another Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLR 107
High Courts25 Jul 2003Dismissed
Minaram Sonowal Vs State of Assam
Gauhati High Court · (2004) 1 GLR 145
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 326
High Courts25 Jul 2003
Gopal Saikia Vs State of Assam
Gauhati High Court · (2003) 3 GLR 719
Penal Code, 1860 (IPC) — Section 304Probation of Offenders Act, 1958 — Section 4
High Courts25 Jul 2003
Md. Hussain Ahmed Vs State of Assam
Gauhati High Court · (2003) 3 GLR 650
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts25 Jul 2003
Prema Ghosh Vs State of Assam
Gauhati High Court · (2004) 1 GLR 76
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts24 Jul 2003Dismissed
Punjab and Sind Bank and Others Vs Arup Das and Another
Gauhati High Court · (2004) 1 GLR 114
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts24 Jul 2003Allowed
Swapna Barman Vs Subir Das
Gauhati High Court · (2004) 1 GLR 168
Penal Code, 1860 (IPC) — Section 509
High Courts24 Jul 2003Allowed
Ratan Malla Vs Smt. Sefali Malla
Gauhati High Court · AIR 2004 Guw 36
Hindu Marriage Act, 1955 — Section 28(4), 29(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts24 Jul 2003Dismissed
Abdul Latif and Others Vs On the Death of Digendra Nath his legal heirs and Wife
Gauhati High Court · (2003) 3 GLR 611 : (2003) 3 GLT 606
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts24 Jul 2003Dismissed
Tage Habung Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2003) 3 GLR 657 : (2009) 3 GLT 86
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(5), 14(8)Constitution of India, 1950 — Article 226
High Courts23 Jul 2003
Renu Saikia Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLT 168
Constitution of India, 1950 — Article 14, 21
High Courts23 Jul 2003Allowed
Dr. Biren Das Vs Tezpur University and Others
Gauhati High Court · (2003) 3 GLR 714 : (2003) 2 GLT 661
High Courts23 Jul 2003Allowed
Abani Kumar Das Vs State of Assam and Others
Gauhati High Court · (2003) 3 GLR 648