COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 996 of 1,245

High Courts07 Sept 1996

George Williamson (Assam) Ltd. Vs Assistant Commissioner of Taxes (Appeals)

Gauhati High Court · (1997) 223 ITR 468

Assam Agricultural Income Tax Act, 1939 — Section 2, 50, 8Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Rules, 1962 — Rule 8

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High Courts07 Sept 1996

George Williamson (Assam) Ltd. Vs Assistant Commissioner of Taxes (Appeals).

Gauhati High Court · (1997) 141 CTR 340

Assam Agricultural Income Tax Act, 1939 — Section 10, 2, 2(a), 28(4), 50

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High Courts06 Sept 1996Dismissed

Mir Hussain Khan and Others Vs State of Meghalaya

Gauhati High Court · (1997) 2 GLR 367

Criminal Procedure Code, 1973 (CrPC) — Section 139(4), 161, 173, 190, 193Juvenile Justice Act, 1986 — Section 18, 2, 24, 32, 5Penal Code, 1860 (IPC) — Section 302

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High Courts06 Sept 1996

Commissioner of Income Tax Vs Rafiulla Tea and Industries (P.) Ltd.

Gauhati High Court · (1999) 154 CTR 486 : (1998) 234 ITR 433 : (1998) 98 TAXMAN 50

Income Tax Act, 1961 — Section 144

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High Courts06 Sept 1996

Commissioner of Income Tax Vs Dinjoye Tea Estate (P.) Ltd.

Gauhati High Court · (1997) 141 CTR 146 : (1997) 224 ITR 263 : (1997) 93 TAXMAN 114

Income Tax Act, 1961 — Section 32AB

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High Courts04 Sept 1996

George Williamson (Assam) Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1997) 139 CTR 194 : (1997) 228 ITR 343 : (1997) 94 TAXMAN 424

Income Tax Act, 1961 — Section 40A(7), 43B

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High Courts04 Sept 1996

Khandelwal Constructions Vs Commissioner of Income Tax

Gauhati High Court · (1997) 227 ITR 900

Income Tax Act, 1961 — Section 131, 68

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High Courts03 Sept 1996

Kolamisangma Vs State of Meghalaya

Gauhati High Court · (1997) 1 GLJ 302

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High Courts30 Aug 1996

Thongkhojam Baite Vs State of Manipur and Others

Gauhati High Court · (1997) 2 GLR 317

Constitution of India, 1950 — Article 14, 226

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High Courts30 Aug 1996

State of Manipur and Others Vs Abdul Matalib

Gauhati High Court · (1997) 1 GLR 365

Constitution of India, 1950 — Article 311

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High Courts30 Aug 1996Allowed

Throngkiu Yimchunger and Others Vs State of Nagaland and Another

Gauhati High Court · (1997) 3 GLR 440

Constitution of India, 1950 — Article 14, 309, 310, 310(1), 311Nagaland Civil Service (Discipline and Appeal) Rules, 1967 — Rule 11, 7, 9, 9(1), 9(2)

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High Courts30 Aug 1996

Kh. Ningol Ningthemcha Ongbi Thambalnambi Devi Vs L. Ningol Leinambi Devi and Others

Gauhati High Court · (1997) 3 GLR 464

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2)

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High Courts30 Aug 1996

Dr. Akhil Ch. Sarma Vs State of Assam and Others

Gauhati High Court · (1997) 3 GLR 249

Assam Aided College Management Rules, 1965 — Rule 3Assam Aided College Management Rules, 1976 — Rule 1(2), 2, 3Dibrugarh University Act, 1965 — Section 32

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High Courts29 Aug 1996

Kanhaiya Lal Kamal Singh Vs Union of India

Gauhati High Court · (1997) 1 GLJ 588 : (1997) 1 GLT 257

Railways Act, 1890 — Section 77C, 77C

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High Courts29 Aug 1996

Mahabir Coke Industry and Another Vs Pollution Control Board and Others

Gauhati High Court · AIR 1998 Guw 10

Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 21, 26, 31A

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High Courts29 Aug 1996

On The Death of Shefali Roy Choudhury her Heirs Shyamal Roy Choudhury and Others Vs Bibekananda Roy

Gauhati High Court · (1997) 3 GLR 7

Assam Urban Areas Rent Control Act, 1972 — Section 5, 5(1)Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(9)Constitution of India, 1950 — Article 133

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High Courts28 Aug 1996