COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,146 of 1,245

High Courts18 Sept 1980Dismissed

Nongpok Sekmai Collective Farming Co-operative Society Ltd. and Others Vs Sekmai Khunbi Joint Farming Co-operative Society Ltd. and Others

Gauhati High Court · AIR 1981 Guw 55

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Manipur Land Revenue and Land Reforms Act, 1960 — Section 159, 95

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High Courts17 Sept 1980

Bapakhat Jibikapath Min Samabay Samity Ltd.Bapakhat Vs State of Assam and Ors.

Gauhati High Court · (1982) 1 GLR 311

Assam Fisheries Rules, 1953 — Rule 12 Proviso, 12 Proviso

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High Courts16 Sept 1980

Dimbeswar Bhuyan Atoi Vs Jatindra Ch.Mahanta

Gauhati High Court · (1982) 1 GLR 516

Civil Procedure Code, 1908 — Order 7 Rule 10Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts09 Sept 1980

Miss Lulano Lotha Vs The State of Nagaland

Gauhati High Court · (1981) CriLJ 522

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 299, 302, 318

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High Courts09 Sept 1980

Narsingdas Surajmal Properties (P.) Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1981) 20 CTR 97 : (1981) 127 ITR 221

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Registration Act, 1908 — Section 17, 49

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High Courts04 Sept 1980

ASHUTOSH BANIK Vs COMMISSIONER OF Income Tax, N.E. REGION, SHILLONG.

Gauhati High Court · (1981) 20 CTR 101 : (1981) 132 ITR 544

Income Tax Act, 1961 — Section 27, 64

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High Courts04 Sept 1980

Ashutosh Banik Vs Commissioner of Income Tax

Gauhati High Court · (1981) 5 TAXMAN 293

Income Tax Act, 1961 — Section 22, 23, 24, 25, 26

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High Courts04 Sept 1980

Ashutosh Banik Vs Commissioner of Income Tax, N.E. Region

Gauhati High Court · (1981) 20 CTR 101 : (1981) 132 ITR 544

Income Tax Act, 1961 — Section 27, 64

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High Courts28 Aug 1980Dismissed

Chief Secretary to The Govt. of Assam and Others Vs P.C. Mahanta and Others Secy. to the Govt. of Assam Personnel Deptt. and Others Vs Dinabandhu Choudhury

Gauhati High Court · (1981) 1 GLR 241

Assam Administrative Tribunal Act, 1977 — Section 2(2), 4, 4(1), 4(2), 9(2)Assam Services (Discipline and Appeal) Rules, 1964 — Rule 16, 4Civil Procedure Code Amendment Act, 1976 — Section 115(2)

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High Courts28 Aug 1980Allowed

Mangal Chand Chauhan Vs Ratan Lal Nahata

Gauhati High Court · AIR 1981 Guw 93

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts27 Aug 1980

Commissioner of Income Tax Vs Padma Ram Bharali and Others

Gauhati High Court · (1983) 139 ITR 759

Income Tax Act, 1961 — Section 256, 256(2), 271(1)

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High Courts22 Aug 1980

Gendra Brahma and Others Vs The State of Assam

Gauhati High Court · (1981) CriLJ 430

Constitution of India, 1950 — Article 14, 20, 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 2, 303Evidence Act, 1872 — Section 24, 27, 3, 30

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High Courts21 Aug 1980Dismissed

Arabinda Das and etc. Vs State of Assam and Others

Gauhati High Court · AIR 1981 Guw 18

Assam Fisheries Rules, 1953 — Rule 12, 42, 43, 45, 8Assam Land and Revenue Regulation, 1886 — Regulation 115, 16Constitution of India, 1950 — Article 14, 245

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High Courts18 Aug 1980