High Courts07 Jul 1975
Commissioner of Income Tax Vs Tezpur Roller and Flour Mills
Gauhati High Court · (1976) 103 ITR 259
Income Tax Act, 1961 — Section 256(2), 271(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,160 of 1,245
High Courts30 Jun 1975Allowed
Quazi Toufiqur Rahman Vs Mst. Nurbanu Bibi
Gauhati High Court · AIR 1976 Guw 39
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts25 Jun 1975
Commissioner of Income Tax Vs India Carbon (P.) Ltd.
Gauhati High Court · (1977) 106 ITR 107
Income Tax Act, 1961 — Section 40
High Courts25 Jun 1975Dismissed
Union of India and another Vs Monoranjan Banik
Gauhati High Court · AIR 1976 Guw 1
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jun 1975
India Carbon Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1976) 102 ITR 797
Companies Act, 1956 — Section 69, 73Income Tax Act, 1961 — Section 10(3)
High Courts20 Jun 1975Allowed
Haraballay Sarma and others Vs Mohodar Sharma
Gauhati High Court · AIR 1975 Guw 76
Limitation Act, 1963 — Section 27
High Courts13 Jun 1975Allowed
Rajballav Paul and others Vs Smt. Kamalarani Dhar and others
Gauhati High Court · AIR 1976 Guw 14
Civil Procedure Code, 1908 (CPC) — Section 35(a)Transfer of Property Act, 1882 — Section 109
High Courts11 Jun 1975Dismissed
Praneswar Das and others Vs Abharsharam Boj and others
Gauhati High Court · AIR 1976 Guw 24
Assam Town And Country Planning Act, 1959 — Section 60Court Fees Act, 1870 — Section 7(iv)(c), 7(v)(b)Transfer of Property Act, 1882 — Section 41
High Courts03 Jun 1975Allowed
Kshitish Chandra Mitra Vs Dewan Sheikh and others
Gauhati High Court · AIR 1976 Guw 41
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Jun 1975
Sankha Sahu and Others Vs Bura Takbi and Others
Gauhati High Court · (1976) CriLJ 1447
Criminal Procedure Code, 1973 (CrPC) — Section 145, 439
High Courts26 May 1975Dismissed
Junaram Bora Vs Saruchoali Kuchuni and others
Gauhati High Court · AIR 1976 Guw 3
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2), Order 17 Rule 2, Order 17 Rule 3
High Courts23 May 1975Dismissed
Karuna Kanta Karikar Vs The State of Assam and others
Gauhati High Court · AIR 1976 Guw 33
Assam Co-operative Societies Act, 1949 — Section 23, 24, 25, 63(1), 80Constitution of India, 1950 — Article 226
High Courts19 May 1975
Mahabir Prasad Kishanlal and Co. Vs Commissioner of Income Tax
Gauhati High Court · (1976) 102 ITR 466
Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 186(1)Income Tax Rules, 1922 — Rule 6B
High Courts15 May 1975
Pranavi Ram Baruva (No. 2) Vs Assistant Controller of Estate Duty
Gauhati High Court · (1976) 102 ITR 580
Estate Duty Act, 1953 — Section 73(1)Estate Duty Rules, 1953 — Rule 26(5)
High Courts15 May 1975
Pranavi Ram Baruva (No. 1) Vs Assistant Controller of Estate Duty and Another
Gauhati High Court · (1976) 102 ITR 568
Estate Duty Act, 1953 — Section 61
High Courts14 May 1975
Phulchand Ratanlal Vs Commissioner of Income Tax
Gauhati High Court · (1976) 103 ITR 174
Income Tax Act, 1961 — Section 171(1)
High Courts07 May 1975
Steelsworth (P.) Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1976) 103 ITR 20
Income Tax Act, 1961 — Section 154, 33, 34(3)
High Courts05 May 1975Allowed
Suranjan Nandi and another Vs S.R. Sastri and others
Gauhati High Court · AIR 1976 Guw 5
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 May 1975
COMMISSIONER OF Income Tax, ASSAM, NAGALAND, MANIPUR AND TRIPURA. Vs AMHED TEA CO. PVT. LTD.
Gauhati High Court · (1977) 108 ITR 853
Income Tax Act, 1961 — Section 66
High Courts01 May 1975
Commissioner of Income Tax Vs Ahmed Tea Co. Pvt. Ltd.
Gauhati High Court · (1977) 108 ITR 853
Companies Act, 1956 — Section 207Income Tax Act, 1922 — Section 23A