Anjan Kr Dey And Anr Vs Jayanti Dey And Ors
.... her the substantial questions of law so proposed can be formulated by this Court in exercise of powers under Section 100 (4) of the Code. 12. This Court has heard Mr. P. K. Roychoudhury, the learned counsel for the appellants who submitted that the entire case of the appellants who were the ...
Gauhati High Court
Ashimara Housing Private Ltd Vs Neha Saraf
.... only for the purpose of pressurizing the present petitioners and therefore, the complaint Case No. 5875/2022 is liable to be quashed as per the guidelines laid down by the Apex Court in the case “State of Haryana Vs. Bhjanlal and Others” of reported in (1992) Supp (1) SCC 335. 12. On the ot ...
Gauhati High Court
Anil Basumatary Vs State Of Assam
.... h this case. He has also deposed that Anima Swarglary did not state before him that "My deceased father told us that the accused persons came to the house of the deceased and took him from the bed to the boundary of Someswar where my father was assaulted by the accused persons. As my father ...
Gauhati High Court
Baba @ Khumtai Borah Vs State Of Assam
.... corroborated before it can be relied upon. He submits that in the instant case, no such corroboration is there regarding the extra judicial dying declaration made by the deceased before his daughter. 16. Learned Amicus Curiae has also submitted that in the impugned judgment, the Trial Cou ...
Gauhati High Court
Digamoni Das Vs State Of Assam
.... table at the time of the alleged incident. She has submitted that the testimony of PW-2 would show that there was no previous animosity between the appellant and the victim (PW-2), therefore, no motive could be established by the prosecution side for committing the offence by the present appella ...
Gauhati High Court
Subidita Nath Vs Indian Oil Corporation Ltd. And 5 Ors.
.... refully scrutinized the material available on record. 8. So far as the argument of the learned counsel for the appellant that the respondent No.6/writ petitioner has approached the Court with a great delay, is concerned, it is to be noticed that the advertisement inviting applications for ...
Gauhati High Court
Nisar Ahmed Vs Assam Fisheries Development Corporation Ltd.
.... ble to be dismissed. 9. Heard the learned counsel appearing for the parties and also perused the material available on record. 10. It is not in dispute that the fisheries which were settled in favour of the appellants by the AFDC were vested in it. However, the issue that whether the ...
Gauhati High Court
Arati Rani Mazumder Vs State Of Assam And 4 Ors
.... titioners in the present bunch of cases and such other cases, as may be referred to the said Committee, from time to time, by this Court. Asthe said Committee will be executing and implementing the policy decision taken by the state, this Court considers it appropriate to leave it to the discret ...
Gauhati High Court
Minakshi Das Vs Board Of Secondary Education, Assam And 3 Ors
.... ed her date of birth to be 24.06.1965. The certificate in this connection was received by the petitioner from the office of the Medical Superintendent (Jt. DHS) and Registrar of Births and Deaths, Ganesh Das Government M&CH Hospital, Shillong on 08.11.2022. Thereafter, the petitioner had on ...
Gauhati High Court
A Indu Devi,B Jitendra Nath Sarma,B Himakshi Sharma And Anr. Vs State Of Assam And Ors
.... for an indefinite period of time, the distinction between requisition and acquisition would tend to become blurred, because in that event for all practical purposes the right to possession and enjoyment of the property which constitutes a major constituent element of the right of ownership would ...
Gauhati High Court
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