COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,000 of 1,245

High Courts19 Jul 1996Dismissed

C.R. Murugesan and Others Vs Union of India (UOI) and Others

Gauhati High Court · (1997) 1 GLR 339

Central Motor Vehicles Rules, 1989 — Rule 84, 85, 86, 87, 88Constitution of India, 1950 — Article 154Motor Vehicles Act, 1988 — Section 200, 46, 69, 77, 79

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High Courts19 Jul 1996

Md.Abdur Rahman Vs Assam Agro Industries Development Corporation Ltd.

Gauhati High Court · (1996) 2 GLJ 545 : (1996) 3 GLR 347 : (1998) 1 GLT 441 : (1996) 3 GLT 57

Constitution of India, 1950 — Article 226, 226

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High Courts18 Jul 1996Allowed

Mantu Ghosh and Others Vs Amar Chand Sharma

Gauhati High Court · (1996) 07 GAU CK 0031

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Evidence Act, 1872 — Section 67, 68, 69, 70, 71

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High Courts18 Jul 1996

No. 35 Pakaria Min Samabai Samity Ltd. Vs State of Assam and Others

Gauhati High Court · AIR 1997 Guw 125

Constitution of India, 1950 — Article 14, 226, 227, 299

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High Courts18 Jul 1996

Gita Bhattacharjee and Others Vs State of Tripura and Another

Gauhati High Court · (1997) 1 GLR 99

Tripura Land Revenue and Land Reforms Act, 1960 — Section 11(3), 11(4), 26, 43(1), 43(2)

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High Courts18 Jul 1996

Bhola Nath Majumdar Vs Income Tax Officer and Others

Gauhati High Court · (1996) 221 ITR 608

Income Tax Act, 1961 — Section 147, 148, 55A

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High Courts17 Jul 1996Dismissed

Parimal Kanti Chakraborty Vs Tripura Jute Mills Ltd. and Another

Gauhati High Court · (1997) 1 GLR 102

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High Courts17 Jul 1996

Dipali Dhar Vs State of Tripura and Others

Gauhati High Court · (1997) 1 GLR 125

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 14, 226

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High Courts17 Jul 1996

Keshab Chandra Das Vs State of Tripura and Ors.

Gauhati High Court · (1997) 1 GLJ 24 : (1997) 2 GLT 74

Civil Procedure Code, 1908 — Order 21 Rule 66Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66

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High Courts15 Jul 1996

Bipul Chandra Dutta Vs Assam State Electricity Board

Gauhati High Court · (1996) 2 GLJ 515

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High Courts12 Jul 1996

Beikhokim Alias Veikhokin Kukini Vs State of Manipur

Gauhati High Court · (1996) 2 GLJ 435 : (1996) 2 GLR 427 : (1996) 2 GLT 449

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 42(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1)

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High Courts12 Jul 1996Dismissed

Tarun Chandra Bhattacharyya Vs Assam State Electricity Board and Others

Gauhati High Court · (1997) 1 LLJ 281

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 5

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High Courts12 Jul 1996

Pheros and Co. Pvt. Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1998) 146 CTR 599 : (1996) 222 ITR 746

Income Tax Act, 1961 — Section 254, 45

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High Courts12 Jul 1996

Sure Trade Pvt.Ltd. Vs State of Assam

Gauhati High Court · (1996) 2 GLJ 513

Constitution of India, 1950 — Article 226, 226

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High Courts11 Jul 1996Allowed

Animo Jemu Vs State of Nagaland and Another

Gauhati High Court · (1997) 3 GLR 50

Nagaland Village and Area Council Act, 1978 — Section 7, 9, 9(1)

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High Courts11 Jul 1996Dismissed

Sumal Chandra Sutradhar Vs State of Tripura and Others

Gauhati High Court · (1997) 1 GLR 399

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High Courts10 Jul 1996

Tarajan Tea Co. (P.) Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1997) 227 ITR 649

Income Tax Act, 1961 — Section 144B, 144B(4), 263

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High Courts10 Jul 1996

Deputy Commissioner, Goalpara Vs Nazimuddin Ahmed

Gauhati High Court · (1996) 2 GLJ 392 : (1996) 3 GLR 364 : (1996) 3 GLR 164 : (1996) 3 GLT 469

Civil Procedure Code, 1908 — Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 5(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 5(3)

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High Courts10 Jul 1996

Arunachal Pradesh Forest Corporation Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1997) 228 ITR 390

Income Tax Act, 1961 — Section 37(1)

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High Courts10 Jul 1996

Commissioner of Income Tax Vs Bekelia Drugs

Gauhati High Court · (1997) 228 ITR 417

Income Tax Act, 1961 — Section 254(2), 256(2)

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