Latest Judgements
Filters
Reset filtersFound 0 result
Showing 501- 510 of 0 result for ""
Ikop Laidakol Fishing Co-operative Society Ltd. Vs State of Manipur and Others
Allowed
Shyam Sundar Tea Co. (Pvt.) Ltd. Vs Agricultural Income Tax Officer and Others
Pathak C.J. 1. By this application under, Article 226 and/or Article 227 of the Constitution of India the petitioner has prayed for a writ of certiorari quashing the assessment order dated August 3, 1967, under the Ass…
Assam Cane Suppliers Vs Income Tax Officer, ''A'' Ward
Goswami, C.J.@mdashThis application under Article 226 of the Constitution is directed against a notice u/s 148 of the Income Tax Act, 1961, issued by the Income Tax Officer, "A" Ward, Dibrugarh, on 17/18th October, 1961…
Commissioner of Income Tax Vs P.K. Barooah, Vice-President
K.C. Sen, J.@mdashIn this reference u/s 256(1) of the Income Tax Act, 1961, hereinafter called "the Act", the following question has been posed for our opinion : "Whether, on the facts and in the circumstances of the c…
Holiram Gaonbura and Others Vs Remeswar Das
Sarjoo Prosad, C.J.@mdashThis is a reference made by Sri R, Hazarika, Additional Sessions Judge, Lower Assam Districts, recommending that an order, dated 1-6-53, attaching the disputed land u/s 146, Criminal P. C, shoul…