COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,009 of 1,245

High Courts09 Feb 1996Allowed

Hethila Marak and Another Vs Garo Hills Autonomous District Council and Others

Gauhati High Court · (1998) 3 GLR 196

Garo Hills Autonomous District (Social Customs and Usages) Validating Act, 1958 — Section 11, 8, 8(1), 8(2)

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High Courts08 Feb 1996

Kamrup Rolling Mills (Pvt) Ltd. Vs State of Assam

Gauhati High Court · (1996) 1 GLJ 574

Assam Finance (Sales Tax) Act, 1956 — Section 20, 20Constitution of India, 1950 — Article 226, 226

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High Courts08 Feb 1996

Ranjit Kumar Sarma Vs Commissioner of Hills And Barak Velley Division and Ors.

Gauhati High Court · (1996) 1 GLJ 316 : (1996) 2 GLR 84 : (1996) 2 GLT 630

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High Courts07 Feb 1996

Tripura Govt. Employees Federation Vs State of Tripura and Another

Gauhati High Court · (1997) 1 LLJ 766

Constitution of India, 1950 — Article 226

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High Courts05 Feb 1996

A. Zhimomi Vs State of Nagaland and Another

Gauhati High Court · (1997) 1 GLR 136

Motor Vehicles Act, 1988 — Section 41, 41(6), 64, 65

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High Courts02 Feb 1996

Commissioner of Income Tax Vs Satyanarayan Sikaria

Gauhati High Court · (1996) 219 ITR 425

Income Tax Act, 1961 — Section 171, 24(1), 256(2)

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High Courts01 Feb 1996

Commissioner of Income Tax Vs Smt. Savitri Devi Dhandharia

Gauhati High Court · (1996) 88 TAXMAN 375

Income Tax Act, 1961 — Section 256(2), 64(1)(iii)

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High Courts31 Jan 1996

Madan Mohan Thakur Vs State of Nagaland and Ors.

Gauhati High Court · (1996) 1 GLJ 438

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High Courts30 Jan 1996

Oil and Natural Gas Corporation Ltd. Vs P.R.Catering Company and Another

Gauhati High Court · (1996) 1 GLJ 270 : (1996) 1 GLT 542

Arbitration Act, 1940 — Section 8, 8

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High Courts30 Jan 1996Dismissed

Sekhar Chand Swami and Others and India Umbrella Manufacturing Co. and Others Vs On The Death of Nandalal Agarwalla his Heirs and Smti Savitri Agarwalla and Others

Gauhati High Court · (1997) 1 GLR 5

Assam Urban Areas Rent Control Act, 1972 — Section 21, 5(4), 6(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14A

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High Courts30 Jan 1996

Saktipada Gupta Vs State of Tripura and Another

Gauhati High Court · (1997) 1 GLR 91

Constitution of India, 1950 — Article 14, 16, 226, 309

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High Courts30 Jan 1996

Habil Mia and Another Vs State of Tripura

Gauhati High Court · (1997) CriLJ 1866

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 323, 34, 361

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High Courts30 Jan 1996

Gopal Harijan Vs State of Assam and Ors.

Gauhati High Court · (1996) 1 GLJ 442 : (1996) 2 GLT 95

Assam Panchayat Act, 1994 — Section 105, 105, 118(d), 118(d)Constitution of India, 1950 — Article 226, 226

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High Courts29 Jan 1996

Partha Mahapatra Vs Principal, Regional Dental College, Guwahati

Gauhati High Court · (1996) 1 GLJ 501 : (1996) 1 GLT 291

Medical Colleges of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1994 — Rule 10, 10

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High Courts29 Jan 1996

Commissioner of Income Tax Vs Assam Asbestos Ltd.

Gauhati High Court · (1996) 219 ITR 233

Income Tax Act, 1961 — Section 37

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High Courts25 Jan 1996

The Sakshi Village Council Vs The State of Nagaland and Others

Gauhati High Court · AIR 1997 Guw 28

Constitution of India, 1950 — Article 226

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High Courts23 Jan 1996Allowed

L.V. Zodinpuii Vs North Eastern Hill University and Others

Gauhati High Court · AIR 1997 Guw 122

Constitution of India, 1950 — Article 226

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High Courts22 Jan 1996

Lalengmawia Vs State of Mizoram and Ors.

Gauhati High Court · (1996) 1 GLJ 311

Mizoram Aided College Employees Rules, 1990 — Rule 3(1), 3(1)

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High Courts19 Jan 1996

Commissioner of Income Tax Vs Associated Flour Mills P. Ltd.

Gauhati High Court · (1996) 221 ITR 123

Income Tax Act, 1961 — Section 139(1), 32, 43B

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High Courts12 Jan 1996

Bihie Angami Vs State of Nagaland

Gauhati High Court · (1996) 1 GLJ 247

Constitution of India, 1950 — Article 22(5), 22(5)National Security Act, 1980 — Section 3(5), 3(5)

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