High Courts20 Nov 1999
Commissioner of Income Tax Vs Prahlad Rai Todi (Legal representative of late Kamala Devi Todi)
Gauhati High Court · (2000) 243 ITR 108
Income Tax Act, 1961 — Section 254, 254(2), 256
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 933 of 1,245
High Courts20 Nov 1999Dismissed
Jhunta Ram Vs Union of India (UOI) and Another
Gauhati High Court · (2000) 1 GLT 367
Army Act, 1950 — Section 164, 165Army Rules, 1954 — Rule 22, 35Evidence Act, 1872 — Section 8
High Courts20 Nov 1999Allowed
Commissioner of Income Tax Vs Prahlad Rai Todi
Gauhati High Court · (2002) 123 TAXMAN 359
Income Tax Act, 1961 — Section 254(2), 256(2)
High Courts20 Nov 1999
Steel Worth Pvt. Ltd. Vs Commissioner of Income Tax , Ner.
Gauhati High Court · (2000) 1 GLT 177
Income Tax Act, 1961 — Section 212(1), 212(2), 216, 256(1), 259(2)
High Courts20 Nov 1999
Deputy Commissioner of Income Tax (Assessment) and Others Vs Naginimara Veneer and Saw Mills Pvt. Ltd.
Gauhati High Court · (2000) 241 ITR 636
Income Tax Act, 1961 — Section 139, 147, 148, 151
High Courts20 Nov 1999
Steelsworth Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2000) 241 ITR 695
Income Tax Act, 1961 — Section 216, 256(2)
High Courts19 Nov 1999Dismissed
Dalmia Dairy Industries Ltd. Vs State of Assam
Gauhati High Court · (2000) 1 GLT 110
Criminal Procedure Code, 1973 (CrPC) — Section 197, 319Evidence Act, 1872 — Section 4, 41Prevention of Food Adulteration Act, 1954 — Section 12, 13, 13(5), 14, 14A
High Courts18 Nov 1999
Safiqul Islam (MD.) Vs State of Assam and Others
Gauhati High Court · (2000) 3 GLT 394
Constitution of India, 1950 — Article 226
High Courts18 Nov 1999Allowed
Oil and Natural Gas Corporation Ltd. and Others Vs M/s. Flotech Consultants and Services Pvt. Ltd. and Others
Gauhati High Court · (2003) 1 GLT 403
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 115Constitution of India, 1950 — Article 14, 226, 227Government of India Act, 1935 — Section 107
High Courts12 Nov 1999Allowed
Zohmingliana Vs State of Mizoram and Others
Gauhati High Court · (2000) 1 GLT 209
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(2), 14Central Civil Services (Conduct) Rules, 1964 — Rule 22, 3Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 5(2)
High Courts12 Nov 1999Allowed
Nambam Remeshwor Singh Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 640
Manipur Civil Services (Pension) Rules, 1977 — Rule 9(2)
High Courts03 Nov 1999Allowed
State of Manipur and Others Vs M. Irabot Singh
Gauhati High Court · (1999) 11 GAU CK 0029
High Courts15 Oct 1999Allowed
Sunil Krishna Paul Vs Assam Board of Revenue and Others
Gauhati High Court · (1999) 3 GLT 414
Assam Land and Revenue Regulation, 1886 — Rule 184, 100(1), 110, 111, 116Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts14 Oct 1999Dismissed
Nabin Chandra Kalita Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 429
Constitution of India, 1950 — Article 164, 167, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 203, 239Essential Commodities Act, 1955 — Section 15A
High Courts14 Oct 1999Allowed
Rifat Mazid Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 317
Constitution of India, 1950 — Article 14, 226Northern India Ferries Act, 1878 — Section 12
High Courts13 Oct 1999
Manjushree Extrusions Limited and Others Vs State of Assam and Others
Gauhati High Court · (1999) 3 GLT 562
Assam General Sales Tax Act, 1993 — Section 74, 74(3), 74(3), 9(4), 9(4)Central Sales Tax Act, 1956 — Section 8(5)
High Courts13 Oct 1999Allowed
Union of India (UOI) Vs S.S. Ahluwalia and Others
Gauhati High Court · (1999) 3 GLT 419
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3), 6All India Services (Discipline and Appeal) Rules, 1969 — Rule 8All India Services Act, 1951 — Section 3(1)
High Courts13 Oct 1999Allowed
Puspanjali Barman Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 1
High Courts13 Oct 1999Allowed
Vanhnuaithanga and Others Vs State of Mizoram and Others
Gauhati High Court · (2000) 2 GLT 238
Constitution of India, 1950 — Article 14, 16, 309
High Courts13 Oct 1999Allowed
Gauhati Municipal Corporation and Another Vs Greater Guwahati United Motor Transport Association and Another
Gauhati High Court · (1999) 3 GLT 411
Gauhati Municipal Corporation Act, 1969 — Section 144, 416, 418