Arun Chandra Chowdhury Vs State Of Assam And 4 Ors
.... y superannuated from the service, no effective relief can be granted to the petitioner even if any case for interference is made out. 8. Shri Pathak, learned counsel for the respondent no. 5 has submitted that affidavit-in-opposition has been filed on 14.11.2023 and the promotion being mad ...
Gauhati High Court
M/S Atanu Ganguly And Anr Vs State Of Assam And 7 Ors
.... (b) there must be a consensus ad-idem as to the identity of the goods; (c) the transferee should have the legal right to use the goods-consequently all legal consequences of such use including any commission or licenses required therefore should be available to the transferee; (d) fo ...
Gauhati High Court
Raj Khan Vs State Of Assam And 4 Ors
.... nstead of picking one of them and therefore, the Director has rightly remitted back the matter to the Selection Committee. The Director has also rightly disapproved the course of action adopted by the selection committee to re-evaluate only first 20 candidates in the merit list as such course of ...
Gauhati High Court
On The Death Of Ram Chandra Malpani Vs Khirod Chandra Baruah
.... that the said plot, as described in Schedule ‘A’ to the plaint, was purchased by M/s Maganiram Kishanlal in an auction sale. It was further mentioned that the suit land was under exclusive and uninterrupted possession of the defendant and the iron gate was already there. It was further mentione ...
Gauhati High Court
Nidanul Islam Vs State Of Assam And 4 Ors
.... the incident that took place at Hemlai TE, in Jorhat District on 18.08.2013. 12. Mr. Chutia, learned counsel contends that the Government of Assam, by its notification dated 11.09.2019 appointed a “One Man Enquiry Commission” to enquire into the incident of firing in question. Thereafter, O ...
Gauhati High Court
Mozibar Sk. Vs Meher Ali And 6 Ors.
.... verse. The court is not to travel beyond pleading to give any relief, in other words, the plea must stand on its own feet. It was held in the case of Rajeshwari vs. T.C. Saravanabava, reported in 2004 (1) SCC 551 that - “….. A plea not properly raised in the pleadings or its issues at the s ...
Gauhati High Court
Suprio Ghose @ Supriyo Ghosh Vs State Of Assam And Anr.
.... amount due was Rs.22,93,228/-(Rupees Twenty Two Lacs Ninety Three Thousand Two Hundred Twenty Eight) with an interest rate of 18% per annum. The interest on the principal amount stands to the tune of Rs.1,99,825/- (Rupees One Lac Ninety Nine Thousand Eight Hundred Twenty Five). 11. It is fu ...
Gauhati High Court
Ranjan Kumar Sarmah Vs State Of Assam And Anr
.... erent context. 11. Mr. Singh, learned Senior Counsel, further submitted that here in the instant case, it is seen that not only the 2 (two) F.I.Rs., but the 3rd F.I.R. is also lodged against the present accused/petitioner wherein it has been alleged that by creating fake accounts in the nam ...
Gauhati High Court
Ranjan Kumar Sarmah Vs State Of Assam And Anr
.... ., impugned herein, is also lodged against the present accused/petitioner wherein it has been alleged that by creating fake accounts in the name of his relatives, he transferred the money to the fake accounts of his relatives and thus, he also adopted new way for misappropriating the money while ...
Gauhati High Court
Nirod Sarma Vs Safiqur Rahman
.... rt for the last over two years, and in case of such sensitive post ad-hocism is not good for managing and administrating the Secretariat of the Chief Justice; I hereby, by virtue of powers vested under Article 229 of the Constitution of India, read with Rule 63A of the Gauhati High Court Service ...
Gauhati High Court
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