COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,001 of 1,245

High Courts08 Jul 1996

Tosole Vitsu Vs State of Nagaland

Gauhati High Court · (1996) 2 GLJ 381

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High Courts04 Jul 1996

Biplab Rakshit Vs Collector of Customs

Gauhati High Court · (1996) 88 ELT 654

Customs Act, 1962 — Section 11, 110(2), 11C, 124, 7

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High Courts04 Jul 1996

Zanthungokithan Vs Nchumbemo Tungo and Ors.

Gauhati High Court · (1997) 1 GLJ 18 : (1997) 2 GLT 36

Civil Procedure Code, 1908 — Order 14 Rule 2(1), Order 18 Rule 18Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1), Order 18 Rule 18Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 25(2), 25(2)

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High Courts03 Jul 1996

Monideep Borgohain Vs State of Assam and Ors.

Gauhati High Court · (1996) 2 GLJ 293 : (1996) 3 GLT 284

Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 13, 13, 3, 3

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High Courts03 Jul 1996

Taben Myitan and Ors. Vs State of Arunachal Pradesh and Ors.

Gauhati High Court · (1996) 2 GLJ 228

Frontier Tract Jhum Regulations, 1947 — Section 10, 10, 2(b)(i), 2(b)(i), 4(2)(a)

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High Courts03 Jul 1996

Manoranjan Deka Vs State of Assam

Gauhati High Court · (1996) 2 GLJ 465

Assam Municipal Act, 1956 — Section 298, 298, 299(b), 299(b)

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High Courts03 Jul 1996

Kalyan Dutta Gupta and Others Vs State of Assam and Others

Gauhati High Court · AIR 1997 Guw 48

Assam Homeopathic Medicine Act, 1955 — Section 3, 9Homeopathy (Minimum Standards of Education) Regulations, 1983 — Regulation 1

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High Courts03 Jul 1996

Development Investors Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1997) 139 CTR 303 : (1997) 223 ITR 432 : (1997) 95 TAXMAN 473

Income Tax Act, 1961 — Section 256(2)

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High Courts02 Jul 1996

Commissioner of Gift-tax Vs S.N. Zaman and S.M. Elahi (legal heirs of late Rahim Buksh)

Gauhati High Court · (1996) 221 ITR 842

Gift Tax Act, 1958 — Section 2

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High Courts28 Jun 1996

Binita Sarma Vs Biren Kumar and Others

Gauhati High Court · (1999) 1 GLR 77

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5Motor Vehicles (Amendment) Act, 1994 — Section 158, 158(6), 159(6), 166(3), 166(4)

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High Courts27 Jun 1996

Agarwal M.P. and Co. Vs State of Assam and Another

Gauhati High Court · (1998) 1 GLT 313

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6B

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High Courts27 Jun 1996Dismissed

Union of India (UOI) Vs State of Assam

Gauhati High Court · (1997) CriLJ 1033

Criminal Procedure Code, 1973 (CrPC) — Section 2, 362, 438Railway Property (Unlawful Possession) Act, 1966 — Section 2, 8, 8(2)Railway Protection Force Act, 1957 — Section 3, 4, 5, 6, 7

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High Courts27 Jun 1996