High Courts08 Jan 1992
Hem Chandra Saikia Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 157 : (1992) 1 GLR 176
Constitution of India, 1950 — Article 187(2), 187(2), 187(3), 187(3)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,058 of 1,245
High Courts19 Dec 1991Dismissed
Haridas Das Vs Smt. Santa Rani Das and others
Gauhati High Court · (1991) 12 GAU CK 0023
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1(c), Order 9 Rule 9, 115, 141
High Courts18 Dec 1991
Commissioner of Income Tax Vs B.P. Sikaria
Gauhati High Court · (1992) 195 ITR 836
Income Tax Act, 1961 — Section 2(23), 256, 64(1)
High Courts17 Dec 1991
Narendra Nath Kalita Vs State of Assam
Gauhati High Court · (1992) 1 GLJ 41 : (1992) 1 GLR 89
Assam Land and Revenue Regulation, 1886 — Part 3 Chapter 8, Part 3 Chapter 8
High Courts17 Dec 1991
Union of India (UOI) Vs Lohit Ch. Mazumdar and Others
Gauhati High Court · (1992) 1 GLR 235
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 31, 8
High Courts16 Dec 1991
India Carbon and Others Vs State of Assam and Others
Gauhati High Court · (1992) 1 GLR 82
Assam (Sales of Petroleum and Petroleum Products, including Motor Spirit and Lubricants) Taxation Act, 1955 — Section 3, 3(1)Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286, 286(3), 366
High Courts11 Dec 1991
State of Assam Vs Jagat Singh
Gauhati High Court · (1992) 1 GLR 62
Assam General Clauses Act, 1915 — Section 30Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts11 Dec 1991
Muli Bash Hasta Silpa Samabaya Society Ltd. and Another Vs The State of Assam and Others
Gauhati High Court · (1992) 1 GLR 46
Assam Sales Tax Act, 1947 — Section 7, 7(1)Central Sales Tax Act, 1956 — Section 6(1), 6(1A), 6(2), 8, 8(2A)
High Courts11 Dec 1991
Lachit Films Vs Commissioner of Income Tax
Gauhati High Court · (1992) 106 CTR 98 : (1992) 195 ITR 402 : (1992) 65 TAXMAN 156
Income Tax Act, 1961 — Section 2(24)
High Courts11 Dec 1991Dismissed
K.A. Shelleyda J. Marbaniang Vs K.A. Philet Rynjah and Others
Gauhati High Court · (1992) 1 GLR 40
Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Rule 6Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 9 Rule 9Constitution of India, 1950 — Article 277
High Courts11 Dec 1991Dismissed
Ka Shelleyda J. Marbaniang Vs Ka Philet Rynjah and others
Gauhati High Court · (1992) 1 GLR 40
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 9 Rule 9Constitution of India, 1950 — Article 227
High Courts10 Dec 1991
Single (India) Tea Company Ltd. Vs State of Assam & Ors.
Gauhati High Court · (1993) GLR 379 Supp
High Courts10 Dec 1991
Sunirmal Dhar Choudhury Vs Central Warehousing Corporation
Gauhati High Court · (1992) 1 GLJ 13 : (1992) 1 GLR 346
High Courts07 Dec 1991
Commissioner of Income Tax Vs Gaya Prasad Khemani
Gauhati High Court · (1992) 196 ITR 389
Income Tax Act, 1961 — Section 36(1), 37, 67
High Courts07 Dec 1991
Commissioner of Income Tax Vs The Industrial Co-operative Bank Ltd.
Gauhati High Court · (1992) 196 ITR 174 : (1993) 67 TAXMAN 456
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts07 Dec 1991
Commissioner of Income Tax Vs Mahari and Sons
Gauhati High Court · (1993) 67 TAXMAN 449
Constitution of India, 1950 — Article 366Income Tax Act, 1961 — Section 10, 10(26), 139(1), 139(2), 142(1)
High Courts07 Dec 1991
L.Vikato Sema Vs State of Nagaland
Gauhati High Court · (1992) 1 GLJ 75 : (1993) GLR 285 Supp
Assam Tribal Areas (Administration of Town Committees) Regulations, 1950 — Section 3, 3Naga Hills District (Constitution of Town Committee) Rules, 1954 — Rule 104, 104, 4(2), 4(2), 8(2), 8(2)
High Courts05 Dec 1991
State of Assam Vs Ganeshmal Maheswari
Gauhati High Court · (1992) 1 GLJ 12 : (1992) 1 GLR 146
High Courts04 Dec 1991
S.Ongbi Sheityabhama Devi Vs State of Manipur
Gauhati High Court · (1992) 1 GLJ 407
Constitution of India, 1950 — Article 22(5), 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3, 3
High Courts03 Dec 1991Allowed
A.W. Figgis and Co. Pvt. Ltd. Vs Barduar Tea and Timber Co. Ltd.
Gauhati High Court · (1992) 1 GLR 52
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(2), Order 8 Rule 6A(3), Order 8 Rule 6A(4)Limitation Act, 1963 — Article 113, 115, 55, 62, 3(2)