Nur Nashib Ahmed Vs State Of Assam And Anr
.... d under special statute like the Prevention of Corruption Act or the offences committed by Public Servants while working in that capacity are not to be quashed merely on the basis of compromise between the victim and the offender. 29.4 On the other, those criminal cases having overwhelmingl ...
Gauhati High Court
Trishna Sonowal Vs State Of Assam
.... ing for years. v. In determining as to whether the family is in financial crisis, all relevant aspects must be borne in mind including the income of the family, its liabilities, the terminal benefits if any, received by the family, the age, dependency and marital status of its members, toge ...
Gauhati High Court
Keshab Kharel Vs State Of Assam And 5 Ors.
.... much higher than the bid of the respondent no. 6. Therefore, the justification sought to be given by the Anchalik Panchayat does not withstand reason and appears to be an arbitrary exercise of powers. The endorsement by the concerned Zilla Parishad to accept the decision of the Anchalik Panchaya ...
Gauhati High Court
Workman Md. Saffauddin Ali Vs Management Of Koomtai Tea Estate And Anr.
.... ommitted by the petitioner which were condoned. 17. Shri Das, the learned counsel further submits that the domestic enquiry was itself conducted by following the principles of natural justice and the fairness of the domestic enquiry itself was upheld by the learned Labour Court. He also su ...
Gauhati High Court
Anil Baruah And 6 Ors. Vs State Of Assam And 4 Ors.
.... . For appreciation of the issue involved in this writ petition, it is apposite to refer to the provisions of Section 10 of the 1962 Act, which read as under :- Section 10 - Compensation [1] Where in the exercise of the powers conferred by Section 4, Section 7 or Section 8 by any perso ...
Gauhati High Court
Md. Masiur Rahman Vs State Of Assam And 7 Ors
.... ettlement period in the light of Provision of the 2nd Class Rules 14 & 15. It was mentioned that for choosing the candidates for the 2nd Class Fishery under Government land usually a water body is to be formed from the local villagers and land holders surrounded by the Government 2nd Class F ...
Gauhati High Court
Saju Satnami And 3. Ors Vs State Of Assam And Anr
.... xamined as PW-5, had stated in his examination-in- chief that the accused persons had a fight with Samu Mehera over water, so he had come to him and he asked him to file a case and he left and after 1 (one) hour, he heard a hue and cry and he came out and heard that someone was cut in the hospi ...
Gauhati High Court
Dynasty Bonded Warehouse Pvt Ltd Vs State Of Assam And 2 Ors
.... se and the concerned Superintendent of Taxes. It is on the basis of Clause 9 that an amount of Rs. 49,90,710.00 has been demanded from the petitioner by the respondent No. 3 as arrear establishment charges with effect from September, 2017 to October, 2022, vide demand notice dated 20.12.2022, wh ...
Gauhati High Court
Dharma Kanta Das Vs State Of Assam And 6 Ors
.... ncerning a number of settlements. Under paragraph 16 thereof, the extension of the present market was decided to be given with a caveat that such extension is only till the completion of the tender process which was also directed to be expedited. In any case, he submits that the order of extensi ...
Gauhati High Court
Hemanta Karmakar Vs Union Of India
.... ng programme for the school education sector extending from pre-school to Class 12 has been launched w.e.f. 2018-2019 with the broader goal of improving school effectiveness measured in terms of equal opportunities for schooling and equitable learning outcomes. It subsumes the three Schemes of S ...
Gauhati High Court
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