Haren Saikia Vs State Of Assam And 4 Ors
.... 022 has submitted that so far as the aspect of refund of the security amount is concerned, he will not join any issue as the said issue has been decided by this Court in WP(C)/1258/2015 which has been referred to by the learned counsel for the petitioner. He has also submitted that the period of ...
Gauhati High Court
Hamida Begam Vs Union Of India
.... ccordingly, the Tribunal fixed the matter on 24.07.2007 for necessary order. However, petitioner remained absent on 24.07.2007 and on the subsequent dates i.e. on 24.08.2007, 01.10.2007, 30.10.2007, 26.11.2007, 26.12.2007, 24.01.2008 and 01.03.2008. On 01.03.2008, the Tribunal passed an order to ...
Gauhati High Court
M/S J K Construction Co. And Anr Vs State Of Assam And 5 Ors
.... e contractors who claim money to be due will be at liberty to have their names registered in the concerned Division, which registration will be effected by the concerned authority after due verification of their entitlement to the payment claimed." 17. The decision of the Government of ...
Gauhati High Court
M/S Karbi Projects Private Limited Vs State Of Assam And 5 Ors
.... supplemented by fresh reasons in the shape of affidavit or otherwise. Otherwise, an order bad in the beginning may, by the time it comes to the Court on account of a challenge, get validated by additional grounds later brought out. 15. In the case of ABL international Ltd. & Another vs ...
Gauhati High Court
Dulanta Jyoti Kakati Vs State Of Assam And 2 Ors
.... 3 also submits that the respondent No.2 and 3 have no objection if the petition is allowed. 9. Having heard the submission of learned Advocates of both the parties, I have carefully gone through the petition and the documents placed on record and also perused the scanned copy of the recor ...
Gauhati High Court
Karan Tamang Vs State Of Assam And Anr
.... .” 2) In case, the Committee or the Board has reasonable grounds for doubt regarding whether the person brought before it is a child or not, the Committee or the Board, as the case may be, shall undertake the process of age determination, by seeking evidence by obtaining- (i) the date ...
Gauhati High Court
Abdul Wahab Vs State Of Assam And 4 Ors
.... the affidavit-in-opposition filed on 02.08.2019, Ms. Bora, learned Standing Counsel has further submitted that the kist money has been refunded to the petitioner for the period in question. In the said affidavit-in-opposition, reference has also been made to an order dated 30.04.2019 whereby th ...
Gauhati High Court
Ajanta Das Vs State Of Assam And 4 Ors.
.... by the State respondents. The petitioner had submitted her online tender/bid on 21.12.2023. The learned counsel for the respondent no.4 also submits that the petitioner does not have the locus standi to file the present writ petition, inasmuch as, she is not qualified to be considered for the sa ...
Gauhati High Court
Md. Abdul Jinna Prodhani Vs Principal/Secretary, Agomoni Higher Secondary School And 12 Ors
.... 07.2013 and it was attended by Abdul Jinna Prodhani. 13. It is further claimed that Abdus Samad Sk. had secured highest marks in the written test as well as in the viva-voce. 14. On the basis of the pleadings, the trial court framed the following issues: 1. Whether suit is mainta ...
Gauhati High Court
Alpana Das Vs Gita Rani Saha
.... Bina Rani Saha. The defendant Biswanath Das also examined himself and two other witnesses. 25. On the basis of the evidence on record, the trial court decreed the suit of Gita Rani Saha. 26. Biswanath Das preferred an appeal and the appellate court dismissed the appeal by upholding th ...
Gauhati High Court
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