Oriental Insurance Company Ltd. Vs Pabitra Kr. Roy Prodhani And 2 Ors.
.... ecorded the arguments advanced by the learned counsel for the appellant. It is not a case that the aforesaid six grounds pleaded in the appeal memo were also urged and argued by the learned counsel during the course of hearing and that this Court has not considered such argument. In fact, the af ...
Gauhati High Court
Purbattar Yduog Handicraft Co-Operative Socieites Ltd. Vs State Of Assam And 5 Ors
.... n were not brought on record, this Court would have been in complete darkness as regards these documents. 30. While the writ petition was pending, another very vital development had taken place. An application was filed by the Petitioner society before this Court for deleting the name of t ...
Gauhati High Court
Sunil Kumar Mitra Vs State Of Assam And 6 Ors.
.... the service of the petitioner in terms of the policy decision. Thus, the petitioner has filed this present writ petition. 11. Mr. B. Kumar, learned counsel for the petitioner submits that the petitioner was appointed as per the selection process and he was allowed to draw his salaries till ...
Gauhati High Court
Amar Chakraborty Vs State Of Assam And 5 Ors
.... inciples as to how the criterion of seniority-cum-merit has to be adjudged. 8. Ms. S Sarma, learned counsel appearing on behalf of the respondent Nos. 2, 3, 4 and 5 submitted fairly that from the minutes of the selection committee meeting or the affidavit filed by the respondent No.5, it do ...
Gauhati High Court
Darrang Matshyajibi Society Vs State Of Assam And 4 Ors
.... ijai Certificate dated 15.10.2021 was issued by the Office of the Deputy Commissioner, Darrang. The said certificate has not been cancelled or there is any stand taken by the Respondent Authorities to the effect that the said Bakijai Clearance Certificate was issued by playing fraud. Therefore, ...
Gauhati High Court
Management Of M/S Emami Limited Vs Md. Azaharuddin Ahmed And 15 Ors.
.... learned Labour Court did not traverse beyond the issues. 20. Regarding the application of the Act of 1970, Shri Chakraborty has referred to Sections 7, 9 and 12 which are in connection with requirement of registration and obtaining a license by the contractor. He submits that though the co ...
Gauhati High Court
Akhil Bharatiya Chah Mazdoor Sangha Vs Management Of Ananda Tea Estate
.... only that material that has been placed in a domestic enquiry. The Proviso only confines the Tribunal to the materials on record before it as specified above, when considering the justification or otherwise of the order of discharge or dismissal. It is only on the basis of these materials that th ...
Gauhati High Court
M/S Quality Pharma Products Pvt Ltd (Unit-II) Vs State Of Assam And 5 Ors
.... petitioner had made the claim for subsidy, as a new industrial unit. 12. The counsel for the respondent No. 6, that is, the Pollution Control Board, submits that this Court vide order dated 30.03.2022 had asked for a clarification as to whether any manufacturing unit, such as the petitione ...
Gauhati High Court
Namita Hazarika Vs State Of Assam And 15 Ors
.... he allegations highlighted in the complaint regarding allotment of PMAY houses and misuse of PMAY fund. 3. Mr. Talukdar, learned senior counsel appearing for the respondent nos. 1, 3, & 5 and Mr. Dev Nath, learned Standing Counsel, P&RD Department have submitted that the term of the ...
Gauhati High Court
Ajimuddin Sikdar @ Ajim Ali Sikdar Vs State Of Assam
.... ter her statement was also recorded. In her cross-examination, the PW-6 had stated that as per the direction of the In-charge of Outpost, she had put questions to the victim girl and her answers were recorded by him. She had also stated that sometimes she was entrusted to be present when statemen ...
Gauhati High Court
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