High Courts30 Nov 1993
MANIK CHAND SONI Vs ASSTT. COMMISSIONER OF Income Tax AND OTHERS.
Gauhati High Court · (1995) 216 ITR 552
Income Tax Act, 1961 — Section 132, 132B, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,037 of 1,245
High Courts27 Nov 1993Dismissed
State Bank of India Vs Smt. Sainam Ningol Thambal Devi
Gauhati High Court · (1993) 11 GAU CK 0006
Negotiable Instruments Act, 1881 (NI) — Section 15, 16, 43
High Courts26 Nov 1993Allowed
Mazid Ali alias Abdul Vs The State of Assam
Gauhati High Court · (1994) 1 GLR 196
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 457
High Courts19 Nov 1993
Lalsingh Estate Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1993) 11 GAU CK 0001
Income Tax Act, 1961 — Section 22
High Courts18 Nov 1993
Abani Kanta Sarmah Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 242
Assam Secretariat Subordinate Service Rules, 1963 — Rule 24, 29, 7(1)
High Courts16 Nov 1993
Iqbal Hussain Vs Swaminath Chauhan
Gauhati High Court · (1993) 2 GLJ 509
Assam Land and Revenue Regulation, 1886 — Rule 18(1), 18(1)
High Courts16 Nov 1993
Baga Sing Morang Vs State of Assam
Gauhati High Court · (1994) 1 GLJ 421
Criminal Procedure Code, 1973 — Section 222(2)Criminal Procedure Code, 1973 (CrPC) — Section 222(2)Penal Code, 1860 — Section 376, 417
High Courts14 Nov 1993
Madan Chandra Brahma (Civil Rule No.1549 of 1992) Central Bank Officers Association, Guwahati and Another (Civil Rule No.922 of 1993) Vs Central Bank of India and Another
Gauhati High Court · (1995) 1 GLJ 143 : (1995) 1 GLT 314
High Courts14 Oct 1993Allowed
National Boards Ltd. and Others Vs State of Assam, Assam State Electricity Board and Secretary, Assam State Electricity Board
Gauhati High Court · (1993) 2 GLR 340
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 18, 49, 49(1), 49(2), 5
High Courts14 Oct 1993
Niloy Dutta Vs State of Assam and Others
Gauhati High Court · (1994) 1 GLR 90
Assam Police Manual — Rule 265, 266, 267, 268, 269Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts14 Oct 1993
Vikeduolie Vs State of Nagaland and Ors.
Gauhati High Court · (1994) 1 GLJ 116
High Courts14 Oct 1993
Guwahati Municipal Karmi Sangha Represented By Its Organising Secreatary Sri Prafulla Baruah Vs Guwahati Metropolitan Development Authority and Ors.
Gauhati High Court · (1994) 1 GLJ 25
Gauhati Metropolitan Development Authority Act, 1985 — Section 21(2), 21(2)Gauhati Municipal Corporation Act, 1971 — Section 7, 7
High Courts13 Oct 1993
Union of India Vs Major Keshav Chander Singh
Gauhati High Court · (1994) 1 GLJ 252
High Courts11 Oct 1993
State of Mizoram Vs Kabindra Nath Sarma
Gauhati High Court · (1993) 2 GLJ 477
Civil Procedure Code, 1908 — Section 149Civil Procedure Code, 1908 (CPC) — Section 149Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Chapter 13 Rule 13, Chapter 13 Rule 13
High Courts06 Oct 1993
Sureswar Pandit and Another Vs Smt. Asma Khatoon and Others (legal heirs of sole defendant)
Gauhati High Court · AIR 1995 Guw 41
Transfer of Property Act, 1882 — Section 106
High Courts05 Oct 1993Allowed
Mahavir Coke Industries Vs The Commissioner of Taxes and The Superintendent of Taxes
Gauhati High Court · (1993) 2 GLR 375
Assam Finance (Sales Tax) Act, 1956 — Section 3BCentral Sales Tax Act, 1956 — Section 6A(1), 7, 8(1), 8(2), 8(2A)
High Courts05 Oct 1993
Oil and Natural Gas Commission Vs Special Judicial Officer, Shillong
Gauhati High Court · (1993) 2 GLJ 323 : (1993) GLR 315 Supp
Land Acquisition Act, 1894 — Section 18, 18, 20, 20
High Courts05 Oct 1993Allowed
Sankur Singh Dkhar and Others Vs Tokonath Roy and Another
Gauhati High Court · (1993) 2 GLR 465
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 36ACivil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Oct 1993
Chandrapur Anchalik Mean Samabai Samity Ltd. Vs State of Assam Secretary to the Govt. of Assam Fisher Deptt. Director of Fisheries, Kshiroda Kanta Bishaya
Gauhati High Court · (1994) 1 GLR 105
Assam Land and Revenue Regulation, 1886 — Section 155, 156Constitution of India, 1950 — Article 226Fisheries Act, 1897 — Section 6
High Courts01 Oct 1993Dismissed
Vijay Peoji Tea Company, Prahlad Kumar Ojaha and Hari Ram Sarma Vs Bimaleswar Goswami
Gauhati High Court · (1993) 2 GLR 390
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 196, 197, 198Penal Code, 1860 (IPC) — Section 34, 463, 466, 467, 468