High Courts29 Jul 1988
The New India Assurance Co. Ltd. Vs Ramesh Kalita and Others
Gauhati High Court · (1989) 1 ACC 248 : (1989) ACJ 607
Motor Vehicles Act, 1939 — Section 92A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,094 of 1,245
High Courts28 Jul 1988
Sookerating Tea Company (P.) Ltd. Vs Commissioner of Income Tax and Another
Gauhati High Court · (1989) 75 CTR 49 : (1989) 75 CTR 39 : (1989) 178 ITR 269 : (1988) 41 TAXMAN 281
Income Tax Act, 1961 — Section 139(8)
High Courts28 Jul 1988
Md.Anwarulla Vs Assam Board of Revenue & Others
Gauhati High Court · (1988) 2 GLR 424
Bengal Public Demands Recovery Act, 1913 — Section 3(vi)Constitution of India, 1950 — Article 226, 226
High Courts26 Jul 1988
Sailadhar Dutta Vs Kanai Dutta
Gauhati High Court · (1988) 2 GLJ 298
Civil Procedure Code, 1908 — Section 151, 152, 153Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts16 Jul 1988
Sharma and Siddhanta Vs Commissioner of Income Tax
Gauhati High Court · (1989) 175 ITR 53
Income Tax Act, 1961 — Section 147
High Courts14 Jul 1988
New India Assurance Co.Ltd. Vs Amulya Kumar Das
Gauhati High Court · (1989) 1 GLJ 299
High Courts13 Jul 1988
Govind Kana Vs Kana Tida Mokaria
Gauhati High Court · (1990) 1 ACC 96
Evidence Act, 1872 — Section 19, 2, 22, 4
High Courts12 Jul 1988
Luithukla Vs Rishang Keishing & Others
Gauhati High Court · (1988) 2 GLR 159
Armed Forces (Special Powers) Act, 1958 — Section 4, 4, 5, 5Constitution of India, 1950 — Article 226, 226
High Courts02 Jul 1988
Vizohol Angami Vs T.S.Kithan
Gauhati High Court · (1988) 2 GLJ 311 : (1989) 1 GLR 38
Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 34, 34Specific Relief Act, 1963 — Section 6, 6
High Courts02 Jul 1988
Utankamoni Chakma Vs Income Tax Officer and Others
Gauhati High Court · (1988) 74 CTR 142 : (1989) 175 ITR 280
Constitution of India, 1950 — Article 366Income Tax Act, 1961 — Section 10(26)
High Courts01 Jul 1988
Mathura Mohan Dutta Vs Kanhailal Sancheti
Gauhati High Court · (1988) 2 GLJ 191
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(c), 5(1)(c)Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jun 1988
Sita Rani Gupta Vs State of Assam and Others
Gauhati High Court · (1989) 1 ACC 21 : (1989) ACJ 348
Constitution of India, 1950 — Article 226, 38, 39Employees Compensation Act, 1923 — Section 4
High Courts23 Jun 1988
S. Charan Singh Vs Commissioner of Wealth-tax
Gauhati High Court · (1989) 176 ITR 285
Finance Act, 1969 — Section 24Wealth Tax Act, 1957 — Section 18, 18(1)
High Courts23 Jun 1988
T.K. Baruah Vs Commissioner of Wealth-tax
Gauhati High Court · (1988) 72 CTR 244 : (1989) 176 ITR 287
Wealth Tax Act, 1957 — Section 18(1)
High Courts23 Jun 1988
Aswini Kumar Banik Vs Shetangini Bala Roy & Others
Gauhati High Court · (1988) 2 GLR 379
Civil Procedure Code, 1908 — Section 10Civil Procedure Code, 1908 (CPC) — Section 10
High Courts22 Jun 1988
Potsangbam Ningol Thokchom Ongbi Ibecha Devi and Another Vs General Officer Commanding and Others
Gauhati High Court · (1989) CriLJ 1912
Armed Forces (Special Powers) Act, 1958 — Section 5Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 61
High Courts22 Jun 1988
Kanesh Malakar Vs Musstt. Protiva Rani Malakar
Gauhati High Court · (1989) CriLJ 1540
Criminal Procedure Code, 1973 (CrPC) — Section 125, 307, 386, 390, 391Hindu Marriage Act, 1955 — Section 7
High Courts22 Jun 1988
ABDUL RAB ABDUL SALAM Vs Income Tax OFFICER.
Gauhati High Court · (1988) 73 CTR 108 : (1988) 174 ITR 424 : (1988) 40 TAXMAN 154
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 147
High Courts20 Jun 1988
AJIT SINGH RAIS Vs COMMISSIONER OF Income Tax.
Gauhati High Court · (1988) 72 CTR 214 : (1988) 174 ITR 418
Income Tax Act, 1961 — Section 139, 256, 271
High Courts20 Jun 1988
TARUN CHANDRA BARUA Vs COMMISSIONER OF Income Tax.
Gauhati High Court · (1988) 72 CTR 190 : (1988) 174 ITR 420
Income Tax Act, 1961 — Section 256, 66