High Courts04 Oct 1996Allowed
The Management of Naharhabi Tea Estate Vs Presiding Officer Labour Court and Another
Gauhati High Court · (1997) 3 GLR 3
Industrial Disputes Act, 1947 — Section 33, 33A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 994 of 1,245
High Courts04 Oct 1996Allowed
Bikash Deb Barma Vs Registrar, Gauhati High Court and Others
Gauhati High Court · (1997) 3 GLR 73
Constitution of India, 1950 — Article 12, 15(4), 16, 16(1), 16(4)Tripura (Courts) Order (Second Amendment) Act, 1992 — Section 4Tripura Judicial Service Rules, 1974 — Rule 10, 22, 6(3)
High Courts03 Oct 1996Dismissed
Management of Dekhami Tea Estate Vs Presiding Officer, Labour Court and Others
Gauhati High Court · (1998) 3 LLJ 248
Industrial Disputes Act, 1947 — Section 33C
High Courts03 Oct 1996
Management of Dekhani Tea Estate Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (1997) 1 GLJ 242 : (1997) 1 GLR 268 : (1996) 3 GLT 681
High Courts01 Oct 1996Allowed
Chari Duari Vs Member, Motor Accidents Claims Tribunal and Others
Gauhati High Court · (1997) ACJ 896
Constitution of India, 1950 — Article 41
High Courts27 Sept 1996
Yengkhom Kunjo Singh Vs The Indian Oil Corporation Ltd. and Others
Gauhati High Court · AIR 1997 Guw 106
Constitution of India, 1950 — Article 14, 226
High Courts27 Sept 1996Allowed
Yengkhom Kunjo Singh Vs State of Manipur and Others
Gauhati High Court · (1998) 3 GLR 346
Constitution of India, 1950 — Article 226Liquefied Petroleum Gas (Regulation, Supply and Distribution) Order, 1993 — Section 2
High Courts27 Sept 1996
United Bank of India Vs Tinsukia Development Corporation Ltd.
Gauhati High Court · (1997) 1 GLJ 246 : (1996) 3 GLT 239
High Courts26 Sept 1996
Assam State Co-Operative Marketing and Vs Union of India
Gauhati High Court · (1997) 1 GLJ 258 : (1997) 1 GLT 572
Contract Act, 1872 — Section 151, 151Railways Act, 1890 — Section 77(1), 77(1), 77(2), 77(2)
High Courts26 Sept 1996
A.B.C. India Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 226 ITR 914
Income Tax Act, 1961 — Section 32
High Courts26 Sept 1996
Commissioner of Income Tax Vs Cachar Native Joint Stock Co. Ltd.
Gauhati High Court · (1997) 140 CTR 59 : (1997) 223 ITR 754
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11, 9Income Tax Act, 1961 — Section 45
High Courts25 Sept 1996
Chandra Prabha Devi and Another Vs Land Acquisition Collector and Ors.
Gauhati High Court · (1997) 1 GLJ 416 : (1997) 1 GLR 288 : (1997) 1 GLT 503
Civil Procedure Code, 1908 — Order 1 Rule 10Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 18, 30, 30, 53, 53
High Courts25 Sept 1996
Commissioner of Income Tax Vs Hotel Belle Vue (P.) Ltd.
Gauhati High Court · (1997) 141 CTR 158 : (1997) 223 ITR 675
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts25 Sept 1996Allowed
Haridas Das Vs Usha Rani Banik and Others
Gauhati High Court · (1997) 1 GLR 273
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 34
High Courts24 Sept 1996
Bengal Tea and Fabrics Ltd. Vs Assistant Commissioner of Taxes
Gauhati High Court · (1997) 140 CTR 137 : (1997) 223 ITR 729
Assam Agricultural Income Tax Act, 1939 — Section 31, 31(1)
High Courts23 Sept 1996
COMMISSIONER OF INCOME TAX Vs HIGHWAY CONSTRUCTION CO. (P) LTD.
Gauhati High Court · (1997) 140 CTR 482
Income Tax Act, 1961 — Section 254, 256
High Courts23 Sept 1996
Commissioner of Income Tax Vs Arunachal Saw and Veneer Mills (P.) Ltd.
Gauhati High Court · (1997) 225 ITR 363
Income Tax Act, 1961 — Section 139(8), 154, 217
High Courts23 Sept 1996
U.Co bank Vs Nazibulumarand Ors.
Gauhati High Court · (1997) 1 GLJ 226
Civil Procedure Code, 1908 — Section 34Civil Procedure Code, 1908 (CPC) — Section 34
High Courts23 Sept 1996
Commissioner of Income Tax Vs Assam Hard Board Ltd.
Gauhati High Court · (1997) 141 CTR 187 : (1997) 224 ITR 318
Income Tax Act, 1961 — Section 2(13)
High Courts23 Sept 1996
Commissioner of Income Tax Vs Arunachal Saw and Veneer Mills (P) Ltd.
Gauhati High Court · (1998) 146 CTR 716
Income Tax Act, 1961 — Section 139, 217, 256