High Courts03 Apr 1991
Commissioner of Income Tax Vs Gurudayalram Mukhlal
Gauhati High Court · (1991) 190 ITR 39
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,065 of 1,245
High Courts03 Apr 1991
Gopiram Vs Basudeo Agarwal and Another
Gauhati High Court · (1991) 1 GLJ 420
Criminal Procedure Code, 1973 — Section 451Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts03 Apr 1991
Tileswari Gogoi Vs State of Assam
Gauhati High Court · (1991) 2 GLJ 89
Assam Opium Prohibition Act, 1947 — Section 5(a), 5(a)Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts03 Apr 1991
Commissioner of Income Tax Vs Hardware Exchange
Gauhati High Court · (1991) 95 CTR 183 : (1991) 190 ITR 61
Income Tax Act, 1961 — Section 40A(1), 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts03 Apr 1991Allowed
Shrimati Faijabi Devi Vs Sree Surendra Sil and Others
Gauhati High Court · AIR 1992 Guw 17
Registration Act, 1908 — Section 47
High Courts02 Apr 1991
Bhabesh Chandra Das Vs Bibekananda Nath and Another
Gauhati High Court · (1991) 1 GLJ 430
Criminal Procedure Code, 1973 — Section 146, 397Criminal Procedure Code, 1973 (CrPC) — Section 146, 397
High Courts22 Mar 1991
Surat Ram Khadaria Vs State of Assam
Gauhati High Court · (1991) 1 GLJ 359 : (1991) 1 GLR 384
Constitution of India, 1950 — Article 226, 226
High Courts20 Mar 1991
Shri Bacha Bora Vs The State of Assam and Others
Gauhati High Court · (1991) CriLJ 2782
Armed Forces (Special Powers) Act, 1958 — Section 3, 4, 5Constitution of India, 1950 — Article 21, 22, 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
High Courts20 Mar 1991
Peoples Union for Human Rights Vs Union of India (UOI) and Others
Gauhati High Court · AIR 1992 Guw 23
Armed Forces (Special Powers) Act, 1958 — Section 3Assam Disturbed Areas Act, 1955 — Section 3Constitution of India, 1950 — Article 21
High Courts20 Mar 1991Dismissed
Union of India (UOI) Vs Gathia Nath and Others
Gauhati High Court · (1991) 2 GLR 237
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1), 8(3)
High Courts19 Mar 1991Dismissed
Smt. C. Lalrutlungi Vs Smt. Thanpari
Gauhati High Court · AIR 1992 Guw 100
Succession Act, 1925 — Section 2, 74
High Courts19 Mar 1991
COMMISSIONER OF WEALTH-TAX Vs KA KROM RAPSANG JAIAW LANGSNING.
Gauhati High Court · (1992) 195 ITR 514 : (1992) 65 TAXMAN 183
Income Tax Act, 1961 — Section 256
High Courts19 Mar 1991Dismissed
K. Riachho Vs State of Mizoram and Others
Gauhati High Court · (1991) 2 GLR 485
Constitution of India, 1950 — Article 226
High Courts18 Mar 1991
Girish Chandra Kakati Vs Union of India (UOI) and Others
Gauhati High Court · (1992) CriLJ 460
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
High Courts14 Mar 1991
Smt. Purnima Barua Vs Union of India (UOI) and Others
Gauhati High Court · (1991) CriLJ 2675
Armed Forces (Special Powers) Act, 1958 — Section 3, 4, 5Constitution of India, 1950 — Article 21, 22, 22(2), 226, 32Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 27
High Courts14 Mar 1991Allowed
Bilaluddin and Others Vs The State of Assam
Gauhati High Court · (1992) CriLJ 161
Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Mar 1991
Debendra Nath Hazarika Vs Assam Agricultural University and Ors.
Gauhati High Court · (1993) 1 GLJ 60
Constitution of India, 1950 — Article 226, 226
High Courts13 Mar 1991
Thuleswar Dev Mahanta Vs Premananoa Saikia and Ors.
Gauhati High Court · (1991) 1 GLJ 404
Registration Act, 1908 — Section 17, 17, 49, 49Transfer of Property Act, 1882 — Section 54, 54
High Courts13 Mar 1991
Sujit Kumar Dhar Vs State of Assam
Gauhati High Court · (1991) 1 GLJ 254 : (1991) 1 GLR 449
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Mar 1991
Union of India Vs Kalimullah Khan
Gauhati High Court · (1991) 1 GLJ 267
Arbitration Act, 1940 — Section 34, 34Civil Procedure Code, 1908 — Section 115, 80Civil Procedure Code, 1908 (CPC) — Section 115, 80