M/S Deepak & Co. Vs Union Of India
.... e Catering Policy of 2017, their licences are liable to be governed by the Policy of 2010, wherein the provision for extension of licence is there and as such, the action of the respondents Railway authorities of directing the appellants to vacate the Stalls by 31.03.2023, is illegal. It is also ...
Gauhati High Court
Jahanara Khatun Vs Union Of India And 5 Ors
.... ed 19.01.2017. 20. Rival submissions made have been duly considered and the materials placed before this Court including the records of the Tribunal have been carefully perused. 21. With regard to the aspect of burden of proof as laid down in Section 9 of the Act of 1946, the law is w ...
Gauhati High Court
Atul Sarkar @ Atul Mandal Vs Union Of India And 4 Ors
.... Constitution, more particularly when it comes to the issue of a writ of certiorari is that in granting such a writ, the High Court does not exercise the powers of Appellate Tribunal. It does not review or reweigh the evidence upon which the determination of the inferior tribunal purports to be ...
Gauhati High Court
Maleka Khatoon Vs Union Of India And 6 Ors
.... ogical end, the High Court would be failing in its duty if it does not notice equitable consideration and mould the final order in exercise of its extraordinary jurisdiction. Any other approach would render the High Court a normal court of appeal which it is not.” 11. It is an admitted fact ...
Gauhati High Court
Dr. Hemam Sunita Devi Vs State Of Assam And 7 Ors
.... nterview. As such the Selection Committee may consider the 3rd candidate Sri Manoj Roy if they think that re-advertisement will cause unnecessary delay. The Selection Committee may take fresh resolution. With this the recommendation of the Selection Committee is returned. Mem ...
Gauhati High Court
Zakaria Haque Choudhury Vs State Of Assam And 5 Ors
.... umer nor a resident of the area in question and therefore does not have any locus to maintain the present challenge. He submits that the petitioner is a political person and only for political reasons, the complaint was filed by him which triggered into the enquiry followed by the suspension ord ...
Gauhati High Court
Union Of India Vs M/S Shree Mahalaxmi Mills
.... petition is not maintainable. 10. The appeal was admitted by this Court and records were called for. I have perused the record of the claim case as well as the judgment of the learned Railway Claims Tribunal, Guwahati. 11. The learned Tribunal by the judgment passed on 16.08.2010 allow ...
Gauhati High Court
Union Of India Vs M/S P P Enterprise
.... was taken on the basis that despite prayers made by the applicant in the aforesaid claim case, the short certificate was not issued by the Railway Authority and the Railway Authority also failed to submit ORR, F/Note, invoice, Delivery Book Extract, Tally Copy, Transit Reports, Loading and Unloa ...
Gauhati High Court
Md. Jakir Hussain And Anr Vs State Of Assam And Anr
.... Sarkar, learned counsel for the respondent No. 2, submits that the question of forging of OPD Register is not possible in view of the fact that the same remain in custody of in-charge of the Civil Hospital and the same was not maintained by the petitioner No. 2 instead, it was maintained by one ...
Gauhati High Court
Aklima Khatun Vs Indian Oil Corporation And 3 Ors.
.... e allegation has been made without any basis and therefore, the writ petition is required to be dismissed. He further submits that in terms of the Letter of Intent dated 12.11.2018, the respondent no. 4 has started the business and is running the same without any hindrance. 9. In his rejoin ...
Gauhati High Court
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