High Courts22 Dec 2003Dismissed
Naveen Hardware and Electrical Stores Vs Commissioner of Income Tax and Another
Gauhati High Court · (2004) 188 CTR 19 : (2005) 1 GLR 376 : (2004) 266 ITR 308
Income Tax Act, 1961 — Section 263
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 827 of 1,245
High Courts22 Dec 2003Allowed
Assam Chah Karmachari Sangha Vs Management, Gorunga Tea Estate and Another
Gauhati High Court · (2005) 1 GLR 74
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts22 Dec 2003
Commissioner of Income Tax Vs Down Town Hospital Pvt. Ltd.
Gauhati High Court · (2004) 267 ITR 439
Income Tax Act, 1961 — Section 32A, 68
High Courts22 Dec 2003Allowed
Md. Hayatul Isam Vs State of Assam and Others
Gauhati High Court · (2005) 1 GLR 113 : (2003) 3 GLT 655
High Courts22 Dec 2003Dismissed
Dipak Kumar Sinha Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 21
Constitution of India, 1950 — Article 14, 226
High Courts22 Dec 2003
Workman, Secretary, Assam Chah Karmachari Sangha Vs Management of Gorunga Tea Estate and Another
Gauhati High Court · (2003) 3 GLT 651
Industrial Disputes Act, 1947 — Section 2(OO), 25
High Courts19 Dec 2003Dismissed
Maibam Raghumani Singh Vs State of Manipur and Others
Gauhati High Court · (2005) GLT 636 Supp
Constitution of India, 1950 — Article 1, 226Government Aided Private School Teachers (Discipline, Punishment and Appeal) Rules, 1975 — Rule 2, 5, 6
High Courts19 Dec 2003Dismissed
No. 9111419535 Ex-Ct. K.N. Paswan Vs Union of India (UOI)
Gauhati High Court · (2004) 2 GLR 191
Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 20(3), 226
High Courts19 Dec 2003Dismissed
Khumbongmayum Babu Singh Vs Manipur College and Others
Gauhati High Court · (2004) 3 GLR 620 : (2005) GLT 478 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts19 Dec 2003Dismissed
Hemanta Bordoloi Vs Union of India (UOI)
Gauhati High Court · (2005) 1 GLR 26
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42(2)
High Courts17 Dec 2003Allowed
Utsab Das Vs Assam State Transport Corporation and Others
Gauhati High Court · (2004) 2 GLR 228 : (2004) 3 LLJ 351
High Courts16 Dec 2003Allowed
State of Manipur Vs All Manipur Appointment under the Die-in-Harness Scheme Association and Others
Gauhati High Court · (2006) 2 GLR 237 : (2004) 1 GLT 279
Constitution of India, 1950 — Article 14, 16
High Courts16 Dec 2003Dismissed
Sankar Ghosh Vs Sanju Ghosh
Gauhati High Court · (2005) 1 GLR 69 : (2005) GLT 1 Supp
High Courts16 Dec 2003
North Eastern Security Service Vs State of Assam
Gauhati High Court · (2004) 3 GLR 618
Constitution of India, 1950 — Article 14, 311
High Courts16 Dec 2003
Sukumal Saha Vs Prativa Das and Another
Gauhati High Court · (2005) 1 GLR 32
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Dec 2003Dismissed
Seekha Phukan and Others Vs State of Assam and Others
Gauhati High Court · (2004) GLT 859 Supp
Assam Secondary Education (Provincialisation) Rules, 1977 — Rule 15, 4, 6, 7, 7(2)Assam Secondary Education (Provincialisation) Service (Amendment) Rules, 1991 — Rule 6, 6(2)
High Courts15 Dec 2003Dismissed
Lakhi Narayan Sonowal Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 25
High Courts12 Dec 2003Dismissed
Bonti Bora Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 223 : (2003) 3 GLT 598
Constitution of India, 1950 — Article 226
High Courts12 Dec 2003Dismissed
Syed Samsul Hoque Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 220 : (2003) 3 GLT 583
High Courts11 Dec 2003
Atiqur Rahman Mazumdar Vs State of Assam
Gauhati High Court · (2004) CriLJ 2362 : (2005) 1 GLR 91
Penal Code, 1860 (IPC) — Section 326