On The Death Of Smti Charu Bala Sarker Vs On The Death Of Shri Hari Saha His Legal Heirs
.... re, the present revision petition has been filed by Lt. Charu Bala Sarkar. 9. I have considered the submissions made by the learned counsels of both sides. 10. I have gone through the judgment of the first appellate court. At this stage, Order 41 Rule 31 of the Code of Civil Proce ...
Gauhati High Court
Ramesh Das Vs Kishore Sharma And Ors
.... tiff were in possession of the suit land? V. Whether the plaintiff had right, title and interest over the suit land? VI. Whether the plaintiff were entitled to the reliefs as claimed for? 10. During the trial of the case, the legal heir of late Bengaram Das examined three witnes ...
Gauhati High Court
Md. Faizul Haque Choudhury Vs On The Death Of Abdul Rauf Borbhuiyan His Legal Heirs Monira Khatun Barbhuiya Wife And Ors,
.... nesses including himself. The respondent Abdul Rauf Borbhuiyan examined seven witnesses including himself. 8. On the basis of the evidence on record, the trial court decreed the suit of Md. Faizul Haque Choudhury. 9. The learned first appellate court allowed the appeal and set aside th ...
Gauhati High Court
Anjala Basumatary Vs State Of Assam And 4 Ors
.... t petition i.e. WP(C)/ 5728 of 2021. In fact, the petitioner had to institute the second writ petition i.e. WP(C)/ 1609 of 2022 whereby the petitioner has put to challenge the Work Order dated 01.12.2021 in favour of the respondent no. 5 which was issued in spite of the interim order dated 02.11 ...
Gauhati High Court
Biren Saikia Vs State Of Assam And 6 Ors
.... ripathi (supra) it is the contention of Mr. D. Deka, learned counsel for the petitioner that the institute whose application for recognition may have been rejected during the session would firstly be entitled to complete course upto the end of the session and the institute offering the course is ...
Gauhati High Court
Kamal Sabharwal Vs State Of Assam And Anr.
.... iven anxious considerations to the arguments advanced by the learned Senior counsels and also the Learned Public Prosecutor. Also perused the materials available on record. B. Under section 438 of the Cr.P.C, the Court of Sessions and High Court are empowered to allow a person to seek pre a ...
Gauhati High Court
Deblal Malpaharia Vs State Of Assam
.... t by the Directorate of Forensic Science, Kahilipara, Guwahati, Assam to the Superintendent of Police, Lakhimpur, North Lakhimpur. Ext-10(1) and Ext-10(2) are the continued pages of the report of the Directorate of Forensic Science, Kahilipara, Guwahati. In his cross-examination, PW-13 has state ...
Gauhati High Court
Khudeja Khatun Chaudhury Vs State Of Assam And 4 Ors
.... f 30.03.2001, her legal right stood violated by the respondent authorities inasmuch as, her name was deleted from the process of being appointed and another person had been substituted in her place. 8. It is this issue of the matter which had not been adequately answered by the respondent ...
Gauhati High Court
Premier Cryogenics Ltd. And Anr. Vs State Of Assam And 5 Ors
.... urer but it had merely relied on the authorization letter issued by one M/s. S.D. Cryogenic Gases Private Limited, having its base at Bhutan. Moreover, as per the documents submitted by the respondent no. 6, the storage capacity under its control at Guwahati was of only 40,000 litres and the rem ...
Gauhati High Court
Kanaklata Chauhan And 11 Ors Vs Union Of India And 6 Ors
.... social status claims. The Inspector would go to the local place of residence and original place from which the candidate hails and usually resides or in case of migration to the town or city, the place from which he originally hailed from. The vigilance officer should personally verify and coll ...
Gauhati High Court
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