High Courts11 Feb 1980Dismissed
Jitendra Nath Saikia Vs Himanshu Kumar Dutta and Others
Gauhati High Court · AIR 1980 Guw 77
Assam Excise Rules, 1945 — Rule 223(4)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,148 of 1,245
High Courts08 Feb 1980Allowed
Fatik Chandra Bora Vs Smt. Milan Baroi and Another
Gauhati High Court · (1980) ACJ 391 : AIR 1980 Guw 73
Motor Vehicles Act, 1939 — Section 95(2)
High Courts05 Feb 1980Dismissed
Walford Transport (Eastern) India Ltd. Vs S.K. Mandal, Registrar of Companies and Others
Gauhati High Court · (1980) 02 GAU CK 0003
Companies Act, 1956 — Section 125, 138, 138(2), 140
High Courts17 Jan 1980
Jaskaran Lodha Vs The State of Assam and Others
Gauhati High Court · (1981) CriLJ 103
Prevention of Food Adulteration Act, 1954 — Section 11, 13
High Courts11 Jan 1980
Radheshyam Tibrewall and Shree Ganeshdass Oil and Rice Mills Vs Commissioner of Income Tax
Gauhati High Court · (1980) 15 CTR 323 : (1980) 125 ITR 393
Finance (No. 2) Act, 1965 — Section 24
High Courts11 Jan 1980
P.N. Sarmah Vs Commissioner of Income Tax
Gauhati High Court · (1980) 3 TAXMAN 339
Income Tax Act, 1961 — Section 184, 184(1), 185, 185(1), 185(1)(a)Partnership Act, 1932 — Section 30, 30(1), 30(2), 30(3), 30(4)
High Courts09 Jan 1980Dismissed
Abdul Samad Vs The Executive Committee of the Marigaon Mahkuma Parishad and Others
Gauhati High Court · AIR 1981 Guw 15
Assam Panchayati Raj Act, 1959 — Section 138, 138(1), 138(2)Constitution of India, 1950 — Article 226
High Courts09 Jan 1980Dismissed
Monoranjan Dey Vs Dhirendra Chandra Paul and Another
Gauhati High Court · AIR 1981 Guw 46
Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 35Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12
High Courts08 Jan 1980Allowed
Mst. Sahadari and Another Vs Dasarath Shah and Others
Gauhati High Court · AIR 1980 Guw 79
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, 11
High Courts08 Jan 1980Dismissed
Rupeswar Saikia Vs Aniram Saikia and Another
Gauhati High Court · AIR 1980 Guw 60
Limitation Act, 1963 — Section 12, 5
High Courts14 Dec 1979
Commissioner of Income Tax Vs Singh Transport Co.
Gauhati High Court · (1980) 15 CTR 164 : (1980) 123 ITR 698
Income Tax Act, 1961 — Section 182, 183, 32, 32(2), 72
High Courts12 Dec 1979
Commissioner of Wealth Tax Vs Tarachand Agarwalla and Others
Gauhati High Court · (1980) 15 CTR 161
High Courts14 Nov 1979
Zurenthung Lotha and Others Vs The State of Nagaland and Another
Gauhati High Court · (1981) 1 GLR 385
Rules for Administration of Justice and Police in Nagaland, 1937 — Rule 14
High Courts08 Sept 1979
Commissioner of Income Tax, North Eastern Region Vs Saharia Krishivan Pratisthan Ltd.
Gauhati High Court · (1981) 130 ITR 383
Income Tax Act, 1961 — Section 256, 80JIncome Tax Rules, 1962 — Rule 19A(3)
High Courts25 Jul 1979Dismissed
Abdul Mazid Vs Burhanuddin Ahmed and Others
Gauhati High Court · AIR 1980 Guw 44
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 3
High Courts19 Jul 1979Dismissed
Balimara Tea Company (Pvt.) Ltd. Vs The Agricultural Income Tax Officer and Others
Gauhati High Court · (1982) 1 GLR 276
Assam Agricultural Income Tax Act, 1939 — Section 20(4), 68(2), 69Assam Land and Revenue Regulation, 1886 — Section 68, 68(2), 69Criminal Procedure Code, 1973 (CrPC) — Section 163, 51, 95, 98
High Courts16 Jul 1979
Jasman Rai Vs Smt. Sonamaya Rai and Another
Gauhati High Court · (1980) CriLJ 500
Constitution of India, 1950 — Article 131
High Courts09 Jul 1979Allowed
Must. Rukia Khatun Vs Abdul Khalique Laskar
Gauhati High Court · (1981) 1 GLR 375
Constitution of India, 1950 — Article 15(3)Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3), 401, 488
High Courts02 Jul 1979
Smt. Indu Barua Vs Commissioner of Wealth-tax, North Eastern Region
Gauhati High Court · (1980) 16 CTR 65 : (1980) 125 ITR 436
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, 41Wealth Tax Act, 1957 — Section 14(1), 14(2), 17, 18, 18(1)
High Courts02 Jul 1979
Commissioner of Income Tax Vs Smt. Eva Raha
Gauhati High Court · (1980) 121 ITR 293
Direct Taxes (Amendment) Act, 1974 — Section 13Income Tax Act, 1961 — Section 254, 254(2), 271, 271(1)