Biswa Bijoy Das And 2 Ors. Vs Kalpana Das And 2 Ors.
.... roduced herein under: “(1) Whether the suit as well as the counter claim is maintainable? 1.(A) Whether the suit is barred by limitation? (2) Whether there is cause of action for the suit and counter claim? (3) Whether the plaintiffs have right, title, interest and possession ...
Gauhati High Court
M/S Popular Tie UP Pvt Ltd And Anr Vs State Of Assam And 4 Ors
.... ent or any other person authorized by it may recover from the employer, such damages, which can be recovered as amount of arrears. However, under the original Act of 1955, “Authorized Officer “ was not a defined expression nor was there any specified procedure laid down for recovery of the amount ...
Gauhati High Court
Pabitra Kumar Hira Vs Union Of India And 2 Ors
.... as the case may be, final. (4) Where the sale of immovable property is not made in accordance with the provisions of sub-rule (1), the attachment order in relation to the said property shall be deemed to have been vacated on the expiry of the time of limitation specified under this rule.] ...
Gauhati High Court
UBC/102 Dilip Gogoi Vs State Of Assam And 4 Ors
.... 012, it is seen that the said penalties were not considered independently by the disciplinary authority for imposition of the penalty of dismissal from service in respect of the petitioner for the allegations as levelled against him vide the Show Cause Notice, dated 05.01.2009, but, the same was ...
Gauhati High Court
Shefali Rani Deb Vs State Of Assam And Anr
.... unsel appearing on behalf of the respondents and have given due consideration to the respective submissions of the learned counsel for the parties. This Court has also perused the application under Order XLI Rule 21 of the Code filed by the Appellant before the learned First Appellate Court. Thi ...
Gauhati High Court
Anil Kumar Yadav Vs Union Of India And 3 Ors
.... petitioner is reasonable, justified and bona fide. 11. The learned counsel for the petitioner has also submitted that similarly situated person have been given the benefits. In this connection, reference has been made to an order dated 07.06.2019 passed by this Court in Review Petition No. ...
Gauhati High Court
Prabhu Dayal Vs Union Of India And 4 Ors
.... fits. In this connection, reference has been made to an order dated 07.06.2019 passed by this Court in Review Petition No.111/2018 filed by one Shri Sant Lal. The learned counsel accordingly submits that there should not be any impediment in granting the relief as prayed for. 11. Per contra ...
Gauhati High Court
Amal Kumar Laha Vs State Of Assam And 6 Ors
.... /2019 on 24.03.2021, the learned Standing Counsel has submitted that the views of the Legal Remembrancer was taken whereafter, the Disciplinary Proceeding was initiated against the petitioner. The learned Standing Counsel has also submitted that there are dearth of Govt. doctors and therefore it ...
Gauhati High Court
Dina Nath Kalita Vs State Of Assam And 6 Ors
.... n the date of the issuance of the advertisement for the purpose as well as on the date the selection was so made, the petitioner had not acquired his B.Ed degree which was contended to have been acquired only in the year 2019. 8. I have heard the learned counsel for the parties and also per ...
Gauhati High Court
Dibru Dangari River Part I Meen Samabay Samity Ltd. Vs State Of Assam And 2 Ors
.... Biju Choudhury from the Board on their failure to attend five consecutive Board meetings. v. The aggrieved Ranjit Das filed an appeal before the Registrar of Cooperative Societies, Assam under section 111 of the 2007 Act. The Advocate of the petitioner in W.P.(C) 3458/2023, produced a copy ...
Gauhati High Court
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