High Courts09 May 2001
MC LEDO RUSSEL (INDIA) LTD. Vs AGRICULTURAL INCOME TAX OFFICER and Others
Gauhati High Court · (2001) 250 ITR 51
Income Tax Act, 1961 — Section 80HHC
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 902 of 1,245
High Courts09 May 2001
Mc Ledo Russel (India) Ltd. Vs Agricultural Income Tax Officer and Others
Gauhati High Court · (2001) 2 GLT 167
Assam Agricultural Income Tax Act, 1939 — Section 19(2), 2, 20D, 30, 49Assam Agricultural Income Tax Rules, 1939 — Rule 5, 8Income Tax Act, 1961 — Section 80HHC
High Courts09 May 2001Allowed
Anirudh Dhanda and Another Vs State of Assam
Gauhati High Court · (2001) 2 GLT 66
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 228, 482Penal Code, 1860 (IPC) — Section 201, 326, 376
High Courts07 May 2001Dismissed
New India Assurance Co. Ltd. Vs Nalini Boro and Others
Gauhati High Court · (2003) ACJ 855 : (2001) 2 GLT 484
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140, 166, 175
High Courts04 May 2001Dismissed
Baharan Bibi and Another Vs State of Assam and Others
Gauhati High Court · (2002) CriLJ 2323 : (2001) 2 GLT 74
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts04 May 2001
Deepak Thapa Vs State of Assam and Others
Gauhati High Court · (2001) 3 GLT 541
High Courts04 May 2001
M.H. Tiabi Vs State of Mizoram and Others
Gauhati High Court · AIR 2001 Guw 128 : (2001) 2 GLT 20
Mizoram Co-operative Societies Act, 1991 — Section 31(3)
High Courts04 May 2001Dismissed
State of Assam and Another Vs Shahnasim and Others
Gauhati High Court · (2001) 2 GLT 169
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Section 2, 5
High Courts03 May 2001Dismissed
Indian Oil Corporation Ltd. Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 672
Assam General Sales Tax Act, 1993 — Section 2(34), 23, 8(1)Assam General Sales Tax Rules, 1993 — Rule 12
High Courts01 May 2001
Siddharta Kalita and Others Vs State of Assam and Others
Gauhati High Court · AIR 2001 Guw 131 : (2001) 1 GLT 677
Assam Financial Rules, 1954 — Rule 254, 285
High Courts27 Apr 2001
K. Naba Kishore Singh Vs Neepco Ltd. and Others
Gauhati High Court · (2001) 2 GLT 492
Constitution of India, 1950 — Article 309
High Courts27 Apr 2001
N.K. Sinha Vs State of Tripura
Gauhati High Court · (2002) CriLJ 404 : (2001) 1 GLT 616
Arms Act, 1959 — Section 25(I)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 395(1)Essential Commodities Act, 1955 — Section 3, 3(6)
High Courts27 Apr 2001
K. Naba Kishore Singh Vs North Eastern Electric Power Corporation Ltd.
Gauhati High Court · (2001) 2 GLT 492
High Courts27 Apr 2001Dismissed
Sh. F. Falthanzula Vs State of Mizoram and Others
Gauhati High Court · (2001) 2 GLT 17
Constitution of India, 1950 — Article 14, 15, 309, 310(2), 311
High Courts27 Apr 2001Allowed
Sanjay Kirloskar Vs Badshah Hotel and Resorts
Gauhati High Court · (2001) CriLJ 2714 : (2001) 1 GLT 638
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 401Penal Code, 1860 (IPC) — Section 120, 120A, 120B, 211, 499
High Courts27 Apr 2001
Haroldson Dympep and Others Vs Chairman, M.S.E.B. and Others
Gauhati High Court · (2001) 1 GLT 688
Assam State Electricity Board Subordinate Accounts Services Rules — Rule 15Electricity (Supply) Act, 1948 — Section 79, 79AMeghalaya State Electricity Board Service Regulations, 1996 — Regulation 3, 37(4)
High Courts27 Apr 2001Allowed
Sujya Kanta Deb and Others Vs State of Tripura
Gauhati High Court · (2001) CriLJ 3249 : (2001) 1 GLT 625
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 332, 374Evidence Act, 1872 — Section 11, 145, 27, 5, 8Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Apr 2001Allowed
Dakhin Behara Fishery Co-operative Society Ltd. Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 654
Constitution of India, 1950 — Article 215Contempt of Courts (Gauhati High Court) Rules, 1977 — Rule 9Contempt of Courts Act, 1971 — Section 11, 12, 2
High Courts26 Apr 2001
Tarulata Devi Vs State of Assam and Others
Gauhati High Court · (2002) ACJ 735 : (2001) 2 GLT 419
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 307Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5
High Courts25 Apr 2001
Basant Kumar and Others Vs Union of India (UOI) and Others
Gauhati High Court · (2001) 1 GLT 636