Constitution of India, 1950 — Article 14, 229, 309Gauhati High Court (Appointment, Conduct and Conditions of Service) Rules, 1967 — Rule 11, 14, 15, 16, 2

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High Courts21 Aug 1991

Smt. Sumitra Saikia Vs The State of Assam and Others

Gauhati High Court · (1991) 2 GLR 365

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High Courts19 Aug 1991

On The Death of Rahmat Ali, Firoza Khatun Vs MD.Suleman

Gauhati High Court · (1991) 2 GLJ 225

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High Courts16 Aug 1991Allowed

S.K. Mehra Vs State of Assam and Another

Gauhati High Court · (1991) 2 GLR 356

Criminal Procedure Code, 1973 (CrPC) — Section 482Plantations Labour Act, 1951 — Section 2, 36, 39

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High Courts09 Aug 1991

Commissioner of Wealth-tax Vs Subimal Sen, Subrata Sen and Makhanlal Agarwalla and Others

Gauhati High Court · (1992) 195 ITR 574

Wealth Tax Act, 1957 — Section 5(1)

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High Courts09 Aug 1991

L.Kunjalata Devi, Heirangoithong Vs State of Manipur

Gauhati High Court · (1993) GLR 235 Supp

National Security Act, 1980 — Section 3, 3

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High Courts09 Aug 1991

Kumari L.Kunjalata Devi, Heirangoithong Vs State of Manipur

Gauhati High Court · (1991) 2 GLJ 350

National Security Act, 1980 — Section 3, 3

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High Courts08 Aug 1991

Commissioner of Income Tax Vs S.C. Biswas and Sons

Gauhati High Court · (1993) 201 ITR 278

Income Tax Act, 1961 — Section 185

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High Courts08 Aug 1991

Commissioner of Income Tax Vs Jhabarmal Agarwalla, Netrum Beria and Ramgopal Modi

Gauhati High Court · (1992) 109 CTR 347 : (1992) 195 ITR 351

Income Tax Act, 1961 — Section 2(31), 64

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High Courts08 Aug 1991

COMMISSIONER OF Income Tax Vs 1. JHABARMAL AGARWALLA. (I. T. R. NO. 3 OF 1985) 2. NETRUM BERIA (I. T. R. NO. 4 OF 1985) 3. RAMGOPAL MODI. (I. T. R. NO. 13 OF 1985).

Gauhati High Court · (1992) 109 CTR 347 : (1992) 195 ITR 351

Income Tax Act, 1961 — Section 2, 256, 5, 64Partnership Act, 1932 — Section 4

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High Courts06 Aug 1991

Gulabrai Hanumanbox Vs Commissioner of Wealth-tax

Gauhati High Court · (1992) 198 ITR 131

Constitution of India, 1950 — Article 14Wealth Tax Act, 1957 — Section 7(1), 7(4)

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High Courts06 Aug 1991

Basantlal Jain and Co. Vs Commissioner of Income Tax

Gauhati High Court · (1992) 196 ITR 19

Income Tax Act, 1961 — Section 184, 185Partnership Act, 1932 — Section 30

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High Courts19 Jul 1991

Ganeshmal Maheswari Vs State of Assam

Gauhati High Court · (1991) 2 GLJ 152

Constitution of India, 1950 — Article 226, 226

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High Courts19 Jul 1991

Commissioner of Wealth-tax Vs KA Krom Rapsang Jaiaw Langsning

Gauhati High Court · (1992) 195 ITR 515

Wealth Tax Act, 1957 — Section 18, 27, 27(1)

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High Courts18 Jul 1991

Pradip Sengupta Vs Ratna Sengupta

Gauhati High Court · (1992) 1 GLR 199

Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts18 Jul 1991Dismissed

Mahadeolal Jalan Vs Hardeodas Iswardas

Gauhati High Court · AIR 1992 Guw 78

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 2, Order 47 Rule 7(1), 104, 104(1), 117

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High Courts18 Jul 1991

Bharat Lal Hajam Vs Suprova Chanda

Gauhati High Court · (1991) 2 GLJ 167

Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 66, 66

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