High Courts23 Sept 1996
Commissioner of Income Tax Vs Highway Construction Co. (P.) Ltd. (No. 2)
Gauhati High Court · (1997) 223 ITR 498
Income Tax Act, 1961 — Section 143, 254
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 995 of 1,245
High Courts20 Sept 1996Dismissed
Ka. Mathilda Kharmalki Vs Ka. Sabina Nengrum
Gauhati High Court · AIR 1997 Guw 74
Assam Administration of Justice and Police in the Khanshi and Jaintia Hills Rules, 1937 — Rule 36ACivil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106
High Courts20 Sept 1996
Kh Brojen Singh Vs K.K. Sethi and Others
Gauhati High Court · (1997) 3 GLR 403
Constitution of India, 1950 — Article 166, 215National Security Act, 1980 — Section 14, 14(1), 3, 3(3), 3(4)
High Courts20 Sept 1996Dismissed
Laishram Kamdeva Singh Vs State of Manipur and Others
Gauhati High Court · (1997) 1 GLR 221
Arms Act, 1959 — Section 25, 25(IA), 25(IB)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 19, 226
High Courts19 Sept 1996Dismissed
Selley Ronghinglova and Others Vs State of Mizoram and Others
Gauhati High Court · (1998) 2 GLR 392
Mizoram Civil Services Rules, 1977 — Rule 13, 13(1), 13(2), 5(1)
High Courts18 Sept 1996Dismissed
Swapan Saha Vs Union of India (UOI)
Gauhati High Court · (1997) 1 GLR 238
Arbitration Act, 1940 — Section 30, 35, 39
High Courts18 Sept 1996
Debabrat Borgohain : Debabrat Borgohain : Jatin Das : Manoj Kumar Das : D.K.Shyam : Ajit Saikia : D.Lahan : Chandra Bahadur Limbu : Mostafa Hussai Vs Dilip Hazarika and Ors.: Pranab Deka : Dilip Hazarika : Pranab Deka : Koushik Mohan Sarma;State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 62 : (1996) 3 GLT 310
Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3(1), 3(1), 3(f), 3(f)Constitution of India, 1950 — Article 226, 226
High Courts18 Sept 1996
Swapansaha (First Appeal No, 102 of 1994) Vs Union of India
Gauhati High Court · (1997) 1 GLJ 336
Arbitration Act, 1940 — Section 30, 30
High Courts17 Sept 1996
Neilatuo Suokhrie Vs State of Nagaland and Another
Gauhati High Court · (1997) 3 GLR 41
Constitution of India, 1950 — Article 14, 16Nagaland Technical/Professional Degree Courses (Selection of Candidates) Rules, 1995 — Rule 5.2
High Courts17 Sept 1996
Tripura Govt. Press Employees and Another Vs State of Tripura and Another
Gauhati High Court · (1999) 1 GLT 287
Constitution of India, 1950 — Article 14, 16, 226, 39Industrial Disputes Act, 1947 — Section 2(5)
High Courts17 Sept 1996Dismissed
Smt. Pramila Debbarma and Others Vs Smt. Gitasree Debbarma (Chakraborty)
Gauhati High Court · AIR 1997 Guw 78
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 17Limitation Act, 1963 — Article 64
High Courts13 Sept 1996
Seyiechutuo Solo Sentila Longkumar and Another Vs State of Nagaland and Others
Gauhati High Court · (1997) 3 GLR 398
Nagaland Technical/Professional Degree Courses (Selection of Candidates) Rules, 1995 — Rule 3.2.2, 5.1
High Courts13 Sept 1996
Suresh Prasad Singh :Registrar (J) Gauhati High Court Vs Union of India and Ors.:Suresh Prased Singh and Ors.
Gauhati High Court · (1997) 1 GLJ 214 : (1996) 1 GLR 188 : (1996) 1 GLR 128 : (1996) 3 GLT 198 : (1996) 1 GLT 508
High Courts12 Sept 1996
Shew Kumar Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 57 : (1997) 1 GLT 234
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9
High Courts12 Sept 1996
Pestoches (India) Vs Bogphola Tea And Trading Company Pvt.Ltd.
Gauhati High Court · (1996) 2 GLJ 536 : (1997) 1 GLT 18
Companies Act, 1956 — Section 433(e), 433(e), 433(f), 433(f)Contract Act, 1872 — Section 70, 70
High Courts10 Sept 1996
Ratanlal Nath Vs State of Tripura and Others
Gauhati High Court · (1997) 2 GLR 414
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 173(2), 190(1)
High Courts10 Sept 1996Dismissed
Amarendra Kumar Das and Others Vs Ireshlal Das
Gauhati High Court · (1997) 1 GLR 428
Constitution of India, 1950 — Article 12, 311(2)Oil and Natural Gas Corporation Leave Regulations, 1968 — Regulation 13, 14(5), 14(5), 34Oil and Natural Gas Corporation Leave Rules — Rule 14(5), 143
High Courts10 Sept 1996
Commissioner of Income Tax Vs Umiam Calcinates (P.) Ltd.
Gauhati High Court · (1997) 93 TAXMAN 329
Income Tax Act, 1961 — Section 256(2), 43(1)
High Courts09 Sept 1996Dismissed
S.L. Paokhosei Vs Ngamtheng Haokip and Another
Gauhati High Court · (1997) 1 GLR 370
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 81, 83, 83(1), 83(2), 86
High Courts07 Sept 1996
Association of Inspectors of Drugs, Assam:Chandranath Bhattacharjee:Partho Jyotigogoi : Vs State of Assam and Ors.
Gauhati High Court · (1997) 1 GLJ 151 : (1996) 3 GLT 588
Assam Drugs Control Organisation Service Rules, 1994 — Rule 11, 11, 3, 3, 5, 5Constitution of India, 1950 — Article 309, 309Control Organisation Service Rules, 1994 — Rule 50A(ii), 50A(ii)