COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,004 of 1,245

High Courts04 Jun 1996

Triupura Goods Transport Association and Another Vs Commissioner of Taxes and Ors.

Gauhati High Court · (1997) 1 GLJ 140 : (1996) 3 GLT 627

Tripura Sales Tax Act, 1976 — Section 29, 29, 32, 32, 36ATripura Sales Tax Rules, 1976 — Rule 46A(3), 46A(3), 63A(2), 63A(2), 64A, 64A

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High Courts03 Jun 1996

Commissioner of Income Tax Vs Raghubirdayal Agarwalla

Gauhati High Court · (1996) 221 ITR 433

Income Tax Act, 1961 — Section 64(1)

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High Courts03 Jun 1996

Assam State Text Book Production and Publication Corpn. Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1996) 89 TAXMAN 365

Income Tax Act, 1961 — Section 10(22), 143(3), 148, 256(1), 256(2)

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High Courts03 Jun 1996

Commissioner of Income Tax Vs Kamala Tea and Industries Ltd.

Gauhati High Court · (1997) 228 ITR 97

Income Tax Act, 1961 — Section 139, 139(1)

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High Courts31 May 1996

B.C. Gupta and Sons Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1996) 221 ITR 53

Income Tax Act, 1961 — Section 2(47), 48Land Acquisition Act, 1894 — Section 17

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High Courts31 May 1996

J.D. Enterprises Vs Commissioner of Income Tax

Gauhati High Court · (1996) 221 ITR 67

Income Tax Act, 1961 — Section 184, 185Partnership Act, 1932 — Section 30

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High Courts31 May 1996

Commissioner of Income Tax Vs Assam Plantation Crops Development Corporation Ltd.

Gauhati High Court · (1996) 221 ITR 392

Income Tax Act, 1961 — Section 14, 56, 57

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High Courts31 May 1996Dismissed

Amrit Kumar Khatoniar Vs Oil India Ltd. and Others

Gauhati High Court · (2008) 1 ARBLR 124 : (1997) 1 LLJ 295

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High Courts31 May 1996

COMMISSIONER OF INCOME TAX Vs ASSAM PLANTATION CROPS DEVELOPMENT CORPORATION LTD.

Gauhati High Court · (1996) 136 CTR 271

Income Tax Act, 1961 — Section 10, 14, 144B, 256, 56

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High Courts31 May 1996Dismissed

Agartala Nail Industries and Another Vs Union Bank of India, Agartala Branch

Gauhati High Court · AIR 1998 Guw 25

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3, Order 44 Rule 1, 149

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High Courts30 May 1996

Mumtak Pertin Vs State of Arunachal Pradesh and Others

Gauhati High Court · (1997) 1 GLR 346

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5(1), 5(2)

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High Courts30 May 1996Dismissed

Surendra Kr. Paul and Others Vs Pramila Das

Gauhati High Court · (1997) 3 GLR 17

Evidence Act, 1872 — Section 50, 68, 91, 92Societies Registration Act, 1860 — Section 17Transfer of Property Act, 1882 — Section 123

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High Courts30 May 1996

Akshay Bhandar Vs Commissioner of Income Tax

Gauhati High Court · (1996) 220 ITR 325

Income Tax Act, 1961 — Section 271(1)

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High Courts29 May 1996Dismissed

Upananda Ghose and Co. Vs Hindustan Paper Corporation Ltd. and Others

Gauhati High Court · (1997) 1 GLR 44

Constitution of India, 1950 — Article 14

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High Courts29 May 1996

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

Gauhati High Court · (1997) 92 TAXMAN 80

Finance Act, 1982 — Section 2(7)(c), 7Income Tax Act, 1961 — Section 10, 2(45), 256(1), 5

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High Courts28 May 1996

Commissioner of Income Tax Vs India Carbon Ltd. (No. 2)

Gauhati High Court · (1996) 221 ITR 264 : (1997) 90 TAXMAN 214

Income Tax Act, 1961 — Section 143(3), 37

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High Courts28 May 1996

Rupak Kumar Bhattacharjee and Another Vs State of Meghalaya and Another

Gauhati High Court · (1996) 2 GLJ 150

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High Courts28 May 1996

Commissioner of Income Tax Vs India Carbon Ltd.

Gauhati High Court · (1997) 137 CTR 517

Income Tax Act, 1961 — Section 143, 256

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High Courts27 May 1996

Commissioner of Income Tax Vs Sardarmal Shivdayal

Gauhati High Court · (1996) 220 ITR 431

Income Tax Act, 1961 — Section 256, 271(1)

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High Courts27 May 1996

Commissioner of Income Tax Vs Assam Frontier Tea Ltd.

Gauhati High Court · (1996) 135 CTR 486 : (1996) 221 ITR 311

Income Tax Act, 1961 — Section 256(2)

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