High Courts28 Jan 1997
Namdang Tea Co.(India) Ltd. Vs Commissioner of Taxes.Assam
Gauhati High Court · (1997) 2 GLJ 69 : (1997) 1 GLT 640
Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 991 of 1,245
High Courts22 Jan 1997Dismissed
Sudhangshu Mohan Deb Vs Smt. Niroda Sundari Dhupi alias Das and Others
Gauhati High Court · AIR 1998 Guw 8
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151
High Courts22 Jan 1997
R.K. Tamphasana Devi (Smt.) Vs State of Manipur and Others
Gauhati High Court · (1999) 1 GLT 442
High Courts22 Jan 1997Dismissed
All Manipur Science Graduate Two-Years Degree Course Association Vs Commissioner (Health) and Others
Gauhati High Court · (1997) 3 GLR 360
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 309
High Courts21 Jan 1997Allowed
Sabyasachi Bhattacharjee Vs State of Tripura and Another
Gauhati High Court · (1998) 2 GLR 359
High Courts21 Jan 1997
Sudhir Debnath and Others Vs State of Tripura and Another
Gauhati High Court · (1997) 2 GLR 58
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts21 Jan 1997
United India Insurance Co Vs Suhagini Paul
Gauhati High Court · (1997) 1 GLJ 609 : (1997) 1 GLT 352
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140, 140
High Courts21 Jan 1997
Th.Surchandra Singh Vs State of Manipur
Gauhati High Court · (1997) 1 GLJ 611 : (1997) 1 GLT 358
High Courts16 Jan 1997
Nila Ghosh Vs State of Tripura and Others
Gauhati High Court · (1997) 1 GLR 377
Constitution of India, 1950 — Article 226
High Courts16 Jan 1997
Commissioner of Wealth-tax Vs Dilip Kumar Singhania
Gauhati High Court · (1997) 226 ITR 16
Wealth Tax Act, 1957 — Section 16A, 16A(5), 16A(6), 5(1), 7(4)
High Courts16 Jan 1997
Commissioner of Income Tax Vs A.B.C. India Ltd.
Gauhati High Court · (1997) 226 ITR 733
Income Tax Act, 1961 — Section 32
High Courts08 Jan 1997
Assam Frontier Tea Industries Ltd. Vs Assistant Commissioner of Taxes (Appeals) and Others
Gauhati High Court · (1997) 225 ITR 712
Assam Agricultural Income Tax Act, 1939 — Section 8Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Act, 1961 — Section 2(1), 2(2), 8(2)
High Courts07 Jan 1997
Jainal Abedin Vs State of Assam
Gauhati High Court · (1997) 2 GLR 175
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 162(1), 173Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts07 Jan 1997
Smt. Namita Paul Vs Food Corporation of India and Others
Gauhati High Court · AIR 1998 Guw 38
Constitution of India, 1950 — Article 14, 299
High Courts06 Jan 1997
Jagdish Prasad Saraogi and Another Vs Union of India (UOI) and Others
Gauhati High Court · (1997) 225 ITR 642 : (1997) 95 TAXMAN 209
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(5)
High Courts06 Jan 1997
India Carbon Limited and Another Vs State of Assam and Others
Gauhati High Court · (1997) 1 GLR 215
Assam General Sales Tax Act, 1993 — Section 36(1), 74(3)Assam Sales Tax Act, 1947 — Section 16, 35AAssam Sales Tax Rules, 1947 — Rule 20, 21
High Courts06 Jan 1997Dismissed
Nirmal Dey and Another Vs State of Tripura and Others
Gauhati High Court · (1998) 1 LLJ 141
High Courts06 Jan 1997Allowed
Angshuman Das Gupta Vs Jute Corporation of India Ltd. and Others
Gauhati High Court · (1998) 1 LLJ 526
Constitution of India, 1950 — Article 311(1), 311(2)
High Courts06 Jan 1997
Rinchin Khandu Khrimey Vs Nima Tsering Khrime
Gauhati High Court · (1997) 2 GLR 144
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 101, 80, 81, 82
High Courts01 Jan 1997Allowed
Shyamal Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (1998) 3 GLT 278 : (1998) 1 LLJ 399
Constitution of India, 1950 — Article 226, 311(2)