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Gauhati High Court judgments

24,891 judgments · page 1,035 of 1,245

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High Courts03 Feb 1994Dismissed

United India Insurance Company Limited Vs L.N. Tamuly and Others

Gauhati High Court · (1996) ACJ 644 : (1995) 2 LLJ 1125

Motor Vehicles Act, 1988 — Section 95(2)Workmens Compensation Act, 1923 — Section 4A
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High Courts03 Feb 1994Allowed

Surendra Gosai and Others Vs Ajit Kumar Biswas and Others

Gauhati High Court · AIR 1995 Guw 21

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
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High Courts03 Feb 1994

United India Insurance Company Ltd. Vs Shri L.N. Tamuly and Others

Gauhati High Court · (1995) 1 ACC 100

Employees Compensation Act, 1923 — Section 3, 30, 4A
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High Courts01 Feb 1994

Commissioner of Income Tax N.E. Region Vs Assam Veneer Company

Gauhati High Court · (1994) 1 GLR 402

Income Tax Act, 1961 — Section 256(1), 256(2)
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High Courts01 Feb 1994

Brahmaputra Steel Pvt. Ltd. and Another Vs State of Assam and Others

Gauhati High Court · (1994) 1 GLR 334

Constitution of India, 1950 — Article 226
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High Courts24 Jan 1994

Shri Mogo Nagi Vs State of Nagaland and Others

Gauhati High Court · AIR 1995 Guw 6

Constitution of India, 1950 — Article 14
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High Courts24 Jan 1994

Sadananda Pathak Vs State of Assam and Ors.

Gauhati High Court · (1994) 1 GLJ 159

Assam Directorate Establishment (Ministerial) Services Rules, 1973 — Rule 7, 7
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High Courts24 Jan 1994

Jitendra Nath Patowary and Others Vs State of Assam and Others

Gauhati High Court · (1994) 2 GLR 263

Assam Engineering (Irrigation Department) Service Rules, 1978 — Rule 13, 13(2), 13(4), 13(5)Constitution of India, 1950 — Article 14, 226, 309
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High Courts21 Jan 1994Dismissed

C. Tawnluaia and Others Vs State of Mizoram and Others

Gauhati High Court · (1994) 2 GLR 478

Constitution of India, 1950 — Article 14, 16, 226
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High Courts20 Jan 1994

Sardar Kundan Singh and Another Vs Al-Haz-Kaushar Alam

Gauhati High Court · (1994) 1 GLR 487

Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(3)Civil Procedure Code, 1908 (CPC) — Section 115, 151, 47Constitution of India, 1950 — Article 227
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High Courts20 Jan 1994

Commissioner of Income Tax Vs Lakshmi Prasad Lahkar

Gauhati High Court · (1996) 134 CTR 337 : (1996) 220 ITR 100 : (1994) 74 TAXMAN 112

Income Tax Act, 1961 — Section 154, 64Transfer of Property Act, 1882 — Section 18
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High Courts18 Jan 1994

G.C. Sen Gupta Vs Commissioner of Income Tax

Gauhati High Court · (1996) 220 ITR 254

Contract Act, 1872 — Section 25Income Tax Act, 1961 — Section 52(2)
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High Courts13 Jan 1994Allowed

Zuchibeni Lotha and Others Vs State of Nagaland and Others

Gauhati High Court · AIR 1995 Guw 80

Constitution of India, 1950 — Article 14
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High Courts12 Jan 1994

COMMISSIONER OF Income Tax Vs 1. HIM CONTAINERS LTD. (CIVIL RULE NO. 14(M) OF 1993). 2. BIZARI VENEER AND SAW MILLS LTD. (CIVIL RULE NO. 15(M) OF 1993). 3. NEZONE STEELS LTD. (CIVIL RULE NO. 16(M) OF 1993). 4. DECO ENGINEERING PVT. LTD. (CIVIL RULE NO. 17(M) OF 1993). 5. GANGA FLOUR AND RICE MILL. (CIVIL RULE NO. 18(M) OF 1993).

Gauhati High Court · (1995) 216 ITR 674

Income Tax Act, 1961 — Section 256
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High Courts12 Jan 1994

Naresh Kumar Gupta Vs Commissioner of Wealth-tax

Gauhati High Court · (1994) 01 GAU CK 0019

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High Courts12 Jan 1994

Commissioner of Income Tax Vs HIM Containers Ltd., Bizari Veneer and Saw Mills Ltd., Nezone Steels Ltd., DECO Engineering Pvt. Ltd. and Ganga Flour and Rice Mill

Gauhati High Court · (1995) 216 ITR 674

Income Tax Act, 1961 — Section 256, 256(2), 43
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High Courts12 Jan 1994Dismissed

N. Tombi Singh Vs Smt. Mutum Ongbi Meipak Devi and Another

Gauhati High Court · AIR 1995 Guw 20

Civil Procedure Code, 1908 (CPC) — Section 36, 37, 38
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High Courts12 Jan 1994

Lallacherra Tea Co. (Pvt.) Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1996) 132 CTR 462 : (1996) 217 ITR 462

Income Tax Act, 1961 — Section 115J, 256
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High Courts11 Jan 1994Allowed

Khraijam Jasobanta Singh Vs The State of Manipur The Secretary-Cum-Commissioner Govt. of Manipur

Gauhati High Court · (1994) 1 GLR 421

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High Courts10 Jan 1994

Commissioner of Income Tax Vs Sankarlal Goenka

Gauhati High Court · (1994) 01 GAU CK 0007

Income Tax Act, 1961 — Section 139, 139(1), 139(4), 72, 72(1)
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