High Courts27 Aug 1996
Saurav Diesel Sales and Services Vs Commissioner of Income Tax
Gauhati High Court · (1997) 223 ITR 347
Income Tax Act, 1961 — Section 271(1), 40A(3)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 997 of 1,245
High Courts26 Aug 1996
Parlawmi Vs State of Mizoram and Others
Gauhati High Court · (1997) 1 GLR 134
Land Acquisition Act, 1894 — Section 18
High Courts26 Aug 1996
Assam Carbon Products Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (1997) 224 ITR 57
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 215, 292B, 31, 37(3A), 43B
High Courts26 Aug 1996
Smt. N. Pramodini Devi and Others Vs State of Manipur and Others
Gauhati High Court · AIR 1997 Guw 100
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3, 7
High Courts26 Aug 1996
Mazid Ansari Vs Union of India (UOI) and Others
Gauhati High Court · (1997) 2 LLJ 329
Constitution of India, 1950 — Article 311(2)
High Courts26 Aug 1996Allowed
Uma Prasad Gogoi Vs State of Assam and Another
Gauhati High Court · (1997) 1 LLJ 1088
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9(3)
High Courts26 Aug 1996
Juliate Zimik and Others Vs State of Manipur and Others
Gauhati High Court · (1997) 3 LLJ 1259
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts24 Aug 1996Dismissed
Ramendra Prasad Das Vs Assam State Electricity Board and Others
Gauhati High Court · AIR 1997 Guw 95
Constitution of India, 1950 — Article 14
High Courts23 Aug 1996
Commissioner of Income Tax Vs George Williamson (Assam) Ltd.
Gauhati High Court · (1997) 225 ITR 256
Income Tax Act, 1961 — Section 256, 35B, 35B(1)
High Courts23 Aug 1996
Collector of Jorhat and Others Vs Deha Assam Tea Co. (P) Ltd.
Gauhati High Court · (1997) 1 GLR 395
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 25, 8(1), 8(2), 8(3)
High Courts23 Aug 1996
Akhil Bharatiya Cha Mazdur Sangh Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (1997) 1 GLJ 133
Criminal Procedure Code, 1973 — Section 173(2)Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts23 Aug 1996Allowed
Rabindar Nath Goswami Vs Gauhati University and Others
Gauhati High Court · (1997) 2 GLR 193
Constitution of India, 1950 — Article 141Gauhati University Retirement Benefit Rule 1974 — Rule 48A
High Courts22 Aug 1996
Kundanmal Kothari (HUF) Vs Commissioner of Income Tax
Gauhati High Court · (1997) 93 TAXMAN 620
Income Tax Act, 1961 — Section 256, 68
High Courts22 Aug 1996
Commissioner of Income Tax Vs George Williamson (Assam) Ltd. (No. 2)
Gauhati High Court · (1997) 223 ITR 310
Income Tax Act, 1961 — Section 254, 35(1), 35(2A)
High Courts22 Aug 1996
Commissioner of Income Tax Vs George Williamson (Assam) Ltd. (No. 1)
Gauhati High Court · (1997) 223 ITR 308 : (1997) 91 TAXMAN 293 : (1997) 91 TAXMAN 127
Income Tax Act, 1961 — Section 2Income Tax Rules, 1962 — Rule 8, 8(1)
High Courts22 Aug 1996
Raichand Kothari (HUF) Vs Commissioner of Income Tax
Gauhati High Court · (1997) 223 ITR 250
Income Tax Act, 1961 — Section 254, 34, 68
High Courts22 Aug 1996
Commissioner of Income Tax Vs George Williamson (Assam) Ltd.
Gauhati High Court · (1997) 141 CTR 490
Income Tax Act, 1961 — Section 254, 256, 35
High Courts22 Aug 1996
Debo Bora Vs State of Assam
Gauhati High Court · (1997) 1 GLJ 346 : (1997) 1 GLT 463
Assam Co-operative Societies Rules, 1953 — Rule 70, 70, 81, 81, 88(9), 88(9)Bar Councils Act, 1926 — Section 14, 14