High Courts03 Feb 1995
Commissioner of Income Tax Vs Chandmal Sarawgi and Co.
Gauhati High Court · (1995) 02 GAU CK 0021
Income Tax Act, 1961 — Section 37, 40A, 40A(1), 40A(7)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,022 of 1,245
High Courts03 Feb 1995Dismissed
Shri Latu Mia Vs State of Tripura
Gauhati High Court · (1995) CriLJ 2959
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Feb 1995
COMMISSIONER OF INCOME TAX Vs CHANDMAL SARAWGI and CO.
Gauhati High Court · (1998) 146 CTR 774
Income Tax Act, 1961 — Section 256, 37, 40A
High Courts02 Feb 1995
Commissioner of Income Tax Vs Ram Krishna Banik
Gauhati High Court · (1996) 130 CTR 335
Income Tax Act, 1961 — Section 15, 256, 28
High Courts02 Feb 1995
Commissioner of Income Tax Vs Tuli Veneer and Plywood Industries
Gauhati High Court · (1996) 218 ITR 98
Income Tax Act, 1961 — Section 184, 185
High Courts01 Feb 1995
Laiphrakpam Dhaneswari Devi and Others Vs State of Manipur and Others
Gauhati High Court · (1995) 3 GLR 120
High Courts01 Feb 1995
Rajdeo Rai Vs Assam Administrative Tribunal and Ors.
Gauhati High Court · (1995) 1 GLJ 193
Constitution of India, 1950 — Article 226, 226
High Courts01 Feb 1995
Santanu Nag Choudhury Vs State of Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 203 : (1995) 1 GLT 388
High Courts25 Jan 1995
India Carbon Ltd. Vs Union of India (UOI) and Others
Gauhati High Court · (1995) 1 GLR 298
Constitution of India, 1950 — Article 14, 16
High Courts25 Jan 1995
Popular Saw Mills Vs Regional Provident Fund Commissioner and Another
Gauhati High Court · (1996) 1 LLJ 201
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 5, 6
High Courts25 Jan 1995
Gopal Stores Vs Commissioner of Income Tax
Gauhati High Court · (1995) 01 GAU CK 0008
Income Tax Act, 1961 — Section 142, 142(1), 143, 143(2), 186
High Courts25 Jan 1995Dismissed
Commissioner of Income Tax, North Eastern Region Vs Sudarshan Plywood Limited (Now Kitply Industries Limited)
Gauhati High Court · (1995) 1 GLR 414
Income Tax Act, 1961 — Section 10(1), 2(1), 256(1), 256(2), 32AB
High Courts25 Jan 1995Dismissed
Commissioner of Income Tax Vs Sudarshan Plywood Ltd.
Gauhati High Court · (1995) 80 TAXMAN 326
Income Tax Act, 1961 — Section 10(1), 2(1), 2(1)(b), 256(1), 256(2)
High Courts24 Jan 1995Dismissed
Union of India (UOI) and Another Vs Mrs. Saraswati Debnath and Others
Gauhati High Court · (1995) ACJ 980 : AIR 1996 Guw 31
Motor Vehicles Act, 1939 — Section 110, 110B
High Courts19 Jan 1995
Jatindra Chandra Roy Vs Nayan Ram Phukan and Ors.
Gauhati High Court · (1996) 1 GLJ 348
Criminal Procedure Code, 1973 — Section 144(1), 144(2)Criminal Procedure Code, 1973 (CrPC) — Section 144(1), 144(2)
High Courts18 Jan 1995Allowed
State of Assam Vs North Cachar Hills Autonomous District Council and Others
Gauhati High Court · (1995) 1 GLR 364
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 12, 2(3), 34, 36, 36(1)Constitution of India, 1950 — Article 154
High Courts17 Jan 1995
Chand Mohammad Ali Vs State of Assam and Ors.
Gauhati High Court · (1995) 1 GLJ 122
Constitution of India, 1950 — Article 226, 226
High Courts16 Jan 1995Allowed
Shri Indrajit Deb and Others Vs State of Tripura
Gauhati High Court · (1995) CriLJ 2715
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts13 Jan 1995
Bimal Kumar Deb Medhi Vs State of Assam and Others
Gauhati High Court · (1995) 1 GLR 465
Constitution of India, 1950 — Article 14, 226
High Courts12 Jan 1995Dismissed
State of Manipur Vs Th. Kamini Kumar Singh
Gauhati High Court · (1995) 3 GLR 385
Constitution of India, 1950 — Article 14, 16