COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 998 of 1,245

High Courts21 Aug 1996

Jahnobi Matchy Ajibi Samabai Samity Ltd. Vs State of Assam and Ors.

Gauhati High Court · (1997) 1 GLJ 20 : (1998) 1 GLR 375 : (1998) 4 GLT 17 : (1996) 3 GLT 336

Constitution of India, 1950 — Article 14, 14Fisheries Rules, 1953 — Rule 12, 12, 8(b), 8(b)

High Courts21 Aug 1996

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

Gauhati High Court · (1997) 223 ITR 203 : (1997) 91 TAXMAN 308

Income Tax Act, 1961 — Section 31, 37, 37(3A), 37(3B), 43

High Courts21 Aug 1996

Luhit Erasutimach Mahal Samabaisamity Ltd. Vs State of Assam and Ors.

Gauhati High Court · (1997) 1 GLJ 436 : (1997) 1 GLT 276

Constitution of India, 1950 — Article 14, 14Fisheries Rules, 1953 — Rule 12, 12

High Courts20 Aug 1996

Amines Plasticizers Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (1997) 223 ITR 173

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11

High Courts20 Aug 1996Allowed

Miss Lumbini Baruah Vs Cotton College, Guwahati and Others

Gauhati High Court · AIR 1997 Guw 87

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114

High Courts20 Aug 1996

Commissioner of Income Tax Vs K.C. Bezbaruah

Gauhati High Court · (1997) 90 TAXMAN 234

Income Tax Act, 1961 — Section 256(1)

High Courts20 Aug 1996

Anand Ram Raitani Vs Commissioner of Income Tax

Gauhati High Court · (1997) 139 CTR 235 : (1997) 223 ITR 544

Income Tax Act, 1961 — Section 68

High Courts19 Aug 1996

Commissioner of Income Tax Vs Assam Frontier Tea Ltd.

Gauhati High Court · (1997) 140 CTR 534 : (1997) 224 ITR 398

Income Tax Act, 1961 — Section 35B, 35B(1)Income Tax Rules, 1962 — Rule 6AA

High Courts19 Aug 1996

ASSAM FRONTIER TEA LTD. Vs ASSISTANT COMMISSIONER OF TAXES and Others

Gauhati High Court · (1997) 139 CTR 64

Assam Agricultural Income Tax Act, 1939 — Section 8(2)(f)(vii)Income Tax Act, 1961 — Section 2(1A)

High Courts19 Aug 1996

Assam Frontier Tea Ltd. Vs Assistant Commissioner of Taxes and Others

Gauhati High Court · (1997) 223 ITR 141

Assam Agricultural Income Tax Act, 1939 — Section 8, 8(2)Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Act, 1961 — Section 2

High Courts16 Aug 1996

Kalpana Bagchi Vs State of Assam

Gauhati High Court · (1996) 2 GLJ 531

High Courts16 Aug 1996Allowed

Khuraijam Somoi Singh Vs State of Manipur

Gauhati High Court · (1997) CriLJ 1461

Criminal Procedure Code, 1973 (CrPC) — Section 335, 335(1), 338Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 324, 326, 6

High Courts14 Aug 1996

William R. Shimray Vs State of Manipur and Others

Gauhati High Court · (1997) 2 GLR 403

Central Civil Services (Pension) Rules, 1972 — Rule 26, 26(1), 26(4), 27, 27(1)Constitution of India, 1950 — Article 148, 226, 227, 309

High Courts12 Aug 1996

Chanamthabam Surchandra Singh Vs State of Manipur and Others

Gauhati High Court · (1998) 3 GLR 355

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 226, 311, 311(2)

High Courts09 Aug 1996

Sarda Plywood Industries Ltd. and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2006) 203 ELT 28

Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226

High Courts09 Aug 1996

Fatikcherra Tea Estate Vs State of Tripura and Ors.

Gauhati High Court · (1997) 1 GLJ 177 : (1996) 3 GLT 661

Constitution of India, 1950 — Article 226, 226

High Courts08 Aug 1996

COMMISSIONER OF INCOME TAX Vs ARUN KUMAR JHUNJHUNWALLA and SONS.

Gauhati High Court · (1997) 138 CTR 63

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Succession Act, 1956 — Section 14, 6Income Tax Act, 1961 — Section 256

High Courts08 Aug 1996

Ranjit Kumar Ganguly Vs Gauhati High Court

Gauhati High Court · (1996) 2 GLJ 586

Assam Judicial Service Rules, 1967 — Rule 5(4)(ii), 5(4)(ii), 6, 6

High Courts08 Aug 1996

Commissioner of Income Tax Vs Arun Kumar Jhunjhunwalla and Sons

Gauhati High Court · (1997) 223 ITR 45

Hindu Succession Act, 1956 — Section 14

High Courts08 Aug 1996

Khoisnam Heramot Singh Vs Chief Engineer (Power)

Gauhati High Court · (1997) 1 GLJ 285 : (1997) 1 GLT 594

Fundamental Rules — Rule 56(b), 56(b)