Abu Sayed Mondal Vs State Of Assam And 4 Ors
.... nto consideration the respective contentions and more particularly taking into consideration the communications dated 13.12.2022 and 15.12.2022 issued by the Sectional Officer, Buduchar Basantapur Ferry Service as well as the Assistant Executive Engineer, Inland Water Transport, Dhubri Sub-Divis ...
Gauhati High Court
Jamini Deka Vs State Of Assam And 7 Ors
.... ndent No. 2 submit that they have got no objection to the prayer made by the applicant’s counsel. Accordingly, the opposite party Nos. 8 & 9, i.e., the Chief Electrical Inspector -cum- Advisor, Assam Inspectorate of Electricity, 1st Floor, West end Block, Housefed Complex, Dispur, Guwah ...
Gauhati High Court
Habizur Rahman Laskar Vs State Of Assm And 5 Ors.
.... as Enquiry Officer be treated as foreclosed and the petitioner can submit his reply by taking any other ground other than the aforesaid ground. 3. The learned counsel for the appellant has submitted that he is only aggrieved by the direction of the learned Single Judge whereby it has foreclo ...
Gauhati High Court
Prabal Sarma Bordoloi And 13 Ors. Vs State Of Assam And 2 Ors
.... dation of the 6th Pay Commission and benefits of the 6th Pay Commission were also given to them. The learned Senior Counsel has also drawn the attention of this Court to the affidavit-in-opposition of the Tourism Department filed on 25.11.2021. In the said affidavit-in-opposition, a communicatio ...
Gauhati High Court
Sayed Ali And Anr. Vs Union Of India And 5 Ors.
.... of burden of proof as laid down in Section 9 of the Act of 1946, the law is well settled that the burden of proof that a proceedee is an Indian citizen is always on the said proceedee and never shifts. In the said Section, there is non-obstante clause that the provisions of the Indian Evidence A ...
Gauhati High Court
Mazam Ali Vs Union Of India And 5 Ors.
.... review or reweigh the evidence upon which the determination of the inferior tribunal purports to be based. It demolishes the order which it considers to be without jurisdiction or palpably erroneous but does not substitute its own views for those of the inferior tribunal. The writ of certiorari ...
Gauhati High Court
Shibu Debnath Vs Union Of India And 5 Ors
.... tion 9 which casts the burden of proving that a person is not a foreigner or is not a foreigner of such particular class or description, as the case may be, shall lie upon such person. Therefore, where an order made under the Foreigners Act is challenged and a question arises whether the person ...
Gauhati High Court
Vikky Pachauri @ Vikash Pachauri And Anr. Vs Union Of India
.... s to be drawn. Normally it is advisable to draw one sample in duplicate from each package/container, in case of seizure of more than one package/container. (b) However, when the package/container seized together are of identical size and weight, bearing identical markings and the contents o ...
Gauhati High Court
Mantu Kumar Vs State Of Assam And Anr
.... r birth certificate, Material Exhibit – 3, as her date of birth is 23.10.2007, and as such, she was a ‘child’ at the relevant point of time, as defined under Section 2(d) of the POCSO Act. Notably, the appellant side has not disputed the age of the victim. 17. It is to be noted here that th ...
Gauhati High Court
Sabbir Ahmed Laskar Vs State Of Assam
.... nary Authority to impose a lesser punishment upon the appellant/writ petitioner. 5. Per contra, Mr. R.K. Borah, learned Additional Senior Government Advocate, Assam representing the respondent State has vehemently opposed the appeal and has submitted that the learned Single Judge has rightl ...
Gauhati High Court
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