High Courts30 Mar 1993
Commissioner of Income Tax Vs Sarda Trading Corporation
Gauhati High Court · (1994) 116 CTR 591 : (1993) 204 ITR 138
Income Tax Act, 1961 — Section 45, 54E, 80T
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,047 of 1,245
High Courts30 Mar 1993
KH.R.Singh Vs Union of India and Ors.
Gauhati High Court · (1993) 1 GLJ 355 : (1993) 1 GLR 293
Army Act, 1950 — Section 164(1), 164(1), 164(2), 164(2)Constitution of India, 1950 — Article 226, 226, 227, 227
High Courts30 Mar 1993Dismissed
Kailash Singh Vs Hiralal Dey
Gauhati High Court · AIR 1994 Guw 12
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, Order 7 Rule 11, 99
High Courts29 Mar 1993
Mahendra Debnath and Anothers Vs Durjudhan Debnath
Gauhati High Court · (1993) 1 GLJ 533
Criminal Procedure Code, 1973 — Section 317Criminal Procedure Code, 1973 (CrPC) — Section 317
High Courts29 Mar 1993Allowed
Md. Sibar Uddin and Others Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1995 Guw 44
Citizenship Act, 1955 — Section 6AForeigners Act, 1946 — Section 8Illegal Migrants (Determination by Tribunals) Act, 1983 — Section 2, 8
High Courts29 Mar 1993Allowed
Sanjoy Mitra Vs Bhupendra Nath Bhattacharjee
Gauhati High Court · AIR 1994 Guw 31
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 115
High Courts27 Mar 1993Allowed
Sri Kajal Sarkar and Another Vs State of Assam and Others
Gauhati High Court · (1993) CriLJ 3869
Penal Code, 1860 (IPC) — Section 302, 34, 393, 394, 398
High Courts27 Mar 1993Dismissed
Nandi Jadav Vs Smti. Dairaja Devi and Others
Gauhati High Court · (1993) 2 GLR 156
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 43 Rule 1, Order 6 Rule 17, 106, 115Limitation Act, 1963 — Section 14, 5
High Courts26 Mar 1993
Commissioner of Income Tax Vs Namdang Tea Co. India Ltd.
Gauhati High Court · (1994) 116 CTR 420 : (1993) 202 ITR 414
Income Tax Act, 1961 — Section 215, 216
High Courts26 Mar 1993Allowed
Radha Kanoo and Others Vs The Assam Board of Revenue and Others
Gauhati High Court · (1994) 1 GLR 122
Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 12, 16Assam Land and Revenue Regulation, 1886 — Rule 16, 12
High Courts24 Mar 1993Allowed
Girish Saikia Vs State of Assam
Gauhati High Court · (1993) CriLJ 3808
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 100, 106, 302, 304, 80
High Courts24 Mar 1993
New Jatinga Valley Tea Limited. Vs Hindustan Tea Company
Gauhati High Court · (1993) 2 GLJ 1
Civil Procedure Code, 1908 — Order 13 Rule 4, Order 8 Rule 10, Order 8 Rule 6E, 34Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 8 Rule 10, Order 8 Rule 6E, 34Contract Act, 1872 — Section 126, 126
High Courts23 Mar 1993Allowed
State of Assam Vs Bhognarayan Shah and Another
Gauhati High Court · (1994) 1 GLR 450
High Courts23 Mar 1993Allowed
Arunachal Forests Products Ltd. Vs Union of India (UOI)
Gauhati High Court · (1993) 66 ELT 345
High Courts19 Mar 1993Allowed
Geeta Sangma Vs State of Nagaland and Others
Gauhati High Court · (1994) ACJ 792
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 160, 161Penal Code, 1860 (IPC) — Section 395, 397
High Courts18 Mar 1993
New India Assurance Co. Ltd. Vs Md. Makubur Rahman and Others
Gauhati High Court · (1994) 2 ACC 306 : (1995) ACJ 34
Motor Vehicles Act, 1988 — Section 168, 173
High Courts18 Mar 1993
S.Adinaryana Vs State of Nagaland and Ors.
Gauhati High Court · (1993) 1 GLJ 362
Constitution of India, 1950 — Article 311(2), 311(2)
High Courts17 Mar 1993Dismissed
Sarda Plywood Industries Ltd. and Others Vs Union of India (UOI) and Others
Gauhati High Court · (1993) 2 GLR 202
High Courts17 Mar 1993
Commissioner of Income Tax Vs Meghalaya Plywood Ltd.
Gauhati High Court · (1994) 116 CTR 301 : (1993) 202 ITR 343
Income Tax Act, 1961 — Section 32, 43(1)
High Courts16 Mar 1993
The Registrar, Gauhati High Court Vs Shri S.R. Barman
Gauhati High Court · (1993) CriLJ 3865
Contempt of Courts Act, 1971 — Section 2