High Courts05 Jul 1972Allowed
Praneswar Das and another Vs State of Assam and others
Gauhati High Court · AIR 1973 Guw 51
Administration of Evacuee Property Act, 1950 — Section 48Forest Act, 1927 — Section 82
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 1,169 of 1,245
High Courts05 Jul 1972Allowed
Assistant Commissioner of Taxes and Another Vs Kedarmal Keshardeo and Another
Gauhati High Court · (1973) 32 STC 152
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226
High Courts29 Jun 1972Dismissed
Ahmadellah Vs Mafizuddin Ahmad and another
Gauhati High Court · AIR 1973 Guw 56
High Courts27 Jun 1972Allowed
Sarangthem Tonsana Singh Vs Sarangthem Kalachand Singh
Gauhati High Court · AIR 1973 Guw 64
Transfer of Property Act, 1882 — Section 123, 3
High Courts26 Jun 1972
Sashi Prasad Baruah Vs Agricultural Income Tax Officer and Others
Gauhati High Court · (1973) 91 ITR 488
Assam Agricultural Income Tax Act, 1939 — Section 19(1), 19(2), 20(4), 30
High Courts22 Jun 1972Allowed
Sikaria Sons and Company and Another Vs Superintendent of Taxes and Others
Gauhati High Court · (1973) 31 STC 25
Constitution of India, 1950 — Article 14, 19, 226
High Courts22 Jun 1972
Assam Cane Suppliers Vs Income Tax Officer, ''A'' Ward
Gauhati High Court · (1973) 91 ITR 364
Income Tax Act, 1961 — Section 147, 148
High Courts22 Jun 1972Dismissed
Surendranath Barman Vs The State of Assam and others
Gauhati High Court · AIR 1973 Guw 6
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 46
High Courts22 Jun 1972
ASSAM CANE SUPPLIERS Vs Income Tax OFFICER, A WARD, DIBRUGARH.
Gauhati High Court · (1973) 91 ITR 365
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 151, 23, 33B
High Courts21 Jun 1972Allowed
Simla Konglui Tangkhul Vs Wangmazum Tangkhul and others
Gauhati High Court · AIR 1973 Guw 60
Limitation Act, 1963 — Section 12, 5
High Courts16 Jun 1972Allowed
Khuki Barmani Vs Kumar Prakritish Chandra Barua and others
Gauhati High Court · AIR 1972 Guw 92
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts12 Jun 1972
Tinsukia Min Samabai Samity Ltd. Vs Jt. Secretary to Govt. of Assam and others
Gauhati High Court · AIR 1973 Guw 62
Constitution of India, 1950 — Article 226
High Courts09 Jun 1972Dismissed
Dinesh Chandra Chakraborty Vs Mahesh Chandra Roy
Gauhati High Court · AIR 1972 Guw 65
Transfer of Property Act, 1882 — Section 106, 107
High Courts09 Jun 1972Allowed
Mvi. Ahmadur Rahman and Others Vs Registrar of Companies
Gauhati High Court · (1973) 43 CompCas 522
Companies (Court) Rules, 1959 — Rule 24, 96, 99
High Courts09 Jun 1972Dismissed
Idris Ali Vs Abdul Samad Barbhuva
Gauhati High Court · AIR 1973 Guw 132
Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 16, 16(c)
High Courts06 Jun 1972Allowed
Wahengbam Menjor Singh Vs Adweta Debota
Gauhati High Court · AIR 1973 Guw 84
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31, Order 21 Rule 37, Order 21 Rule 37(2), Order 21 Rule 40, 104
High Courts05 Jun 1972
Irengbam Nabakumar Singh Vs The Government of Manipur
Gauhati High Court · (1973) CriLJ 311
Penal Code, 1860 (IPC) — Section 420, 465
High Courts31 May 1972
Commissioner of Income Tax Vs Nathmal Tolaram
Gauhati High Court · (1973) 88 ITR 34
Income Tax Act, 1922 — Section 10(2), 4
High Courts31 May 1972
Agarwal and Agarwal (Private) Ltd. and Another Vs K.J. Mukherjee, Income Tax Officer and Another
Gauhati High Court · (1973) 92 ITR 282
Income Tax Act, 1961 — Section 147, 148
High Courts26 May 1972
Benode Behari Das Gupta Vs Benoy Bhusan Choudhury
Gauhati High Court · AIR 1973 Guw 66
Contract Act, 1872 — Section 51, 52, 54, 55, 58Specific Relief Act, 1963 — Section 16