High Courts22 Nov 2006Dismissed
Bharat Drug Stores Vs Commissioner of Income Tax and Another
Gauhati High Court · (2006) 11 GAU CK 0082
Income Tax Act, 1961 — Section 254, 260A
COURT ARCHIVE
Gauhati High Court judgments, 2006
1,071 judgments · page 6 of 54
High Courts22 Nov 2006Dismissed
Commissioner of Income Tax Vs Doom Dooma India Ltd.
Gauhati High Court · (2007) 1 GLR 518 : (2009) 5 GLT 20 : (2009) 310 ITR 387
Income Tax Act, 1961 — Section 260A, 43
High Courts22 Nov 2006Dismissed
Assam State Warehousing Corporation Vs Commissioner of Income Tax and Another
Gauhati High Court · (2009) ACJ 1215 : (2007) 1 GLR 603 : (2007) 288 ITR 25
Income Tax Act, 1961 — Section 10, 139, 143, 260A, 271Warehousing Corporations Act, 1962 — Section 34
High Courts22 Nov 2006Dismissed
Ranjit Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2007) 2 GLR 124
Constitution of India, 1950 — Article 226
High Courts22 Nov 2006Allowed
Dr. Parimal Chakraborty and etc. Vs Smt. Bijaya Paul and Others
Gauhati High Court · AIR 2007 Guw 72 : (2006) GLT 501 Supp
Consumer Protection Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 304A
High Courts22 Nov 2006
Noel Prakash Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2007) 2 GLT 1000
Constitution of India, 1950 — Article 226, 309
High Courts22 Nov 2006
Abdul Gaffar Vs State of Manipur and Others
Gauhati High Court · (2007) 1 GLT 218
Constitution of India, 1950 — Article 14, 16, 309
High Courts22 Nov 2006
Sailendra Ch.Kar Vs Kandarpa Mohan Adhikari
Gauhati High Court · (2008) 1 GLR 188
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Nov 2006Dismissed
Kamraj Das and Others Vs State of Tripura
Gauhati High Court · (2006) GLT 300 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 374(2)Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 346, 353, 354, 365
High Courts21 Nov 2006Allowed
Rajib Banik and Another Vs State of Tripura
Gauhati High Court · (2007) 1 GLT 775
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts21 Nov 2006Dismissed
Modern Lube Industries Vs Central Pollution Control Board and Others
Gauhati High Court · (2007) 1 GLR 574 : (2006) GLT 295 Supp
Constitution of India, 1950 — Article 226
High Courts21 Nov 2006
Bidhu Debbarma Vs State of Tripura
Gauhati High Court · (2006) GLT 730 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 222, 357(3), 357(4)Penal Code, 1860 (IPC) — Section 364A, 383, 384
High Courts21 Nov 2006Allowed
Abdur Rahim Laskar Vs Kholilura Rahman Choudhury and Others
Gauhati High Court · (2007) 2 GLR 1 : (2007) 1 GLT 325
Assam Panchayat Act, 1994 — Section 111(e)
High Courts21 Nov 2006Allowed
Amines and Plasticizers Ltd. Vs Deputy Commissioner of Income Tax (Assessment) and Others
Gauhati High Court · (2007) 1 GLR 513 : (2007) 1 GLT 421 : (2008) 296 ITR 727
Income Tax Act, 1961 — Section 115J, 260A
High Courts21 Nov 2006
Assam State Electricity Board and Others Vs Buildworth Pvt. Ltd.
Gauhati High Court · (2006) 4 GLT 520
Arbitration Act, 1940 — Section 13, 14, 20, 29, 30Conciliation Act, 1996 — Section 31(7)Contract Act, 1872 — Section 55, 56
High Courts21 Nov 2006Dismissed
Commissioner of Taxes and Others Vs Mahabir Coke Industries
Gauhati High Court · (2007) 1 GLT 167 : (2007) 8 VST 135
Central Sales Tax Act, 1956 — Section 8, 9Income Tax Act, 1961 — Section 263
High Courts20 Nov 2006Dismissed
Tiles India and Another Vs Assam Financial Corporation
Gauhati High Court · (2007) 1 GLT 745
State Financial Corporations Act, 1951 — Section 29, 31, 32
High Courts17 Nov 2006Allowed
ITC Ltd. Vs State of Assam and Others
Gauhati High Court · (2008) 4 GLT 423 : (2007) 9 VST 250
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 111, 14, 145, 19, 245Government of India Act, 1935 — Section 297
High Courts17 Nov 2006
Primus Imaging Pvt. Ltd. Vs State of Assam and Another
Gauhati High Court · (2007) 1 GLR 757 : (2007) 9 VST 528
Central Sales Tax Act, 1956 — Section 3, 4Constitution of India, 1950 — Article 286, 366
High Courts17 Nov 2006
Arunoday Construction Co. (P) Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2006) GLT 476 Supp : (2009) 20 VST 769
Constitution of India, 1950 — Article 14, 19, 265, 286, 301