Achyut Kr Gohain Vs Union Of India And 6 Ors
.... tion 3A and 3D of the N.H. Act, 1956. 6. Section 3G(5) of the N.H.Act, 1956 prescribes that if the amount determined by the competent authority under Sub Section 1 or Sub Section 2 of Section 3G is not acceptable to either of the parties, the amount shall, on an application by either of the ...
Gauhati High Court
Tanuram Konwar And 10 Ors. Vs Union Of India And 6 Ors
.... d under Section 3A and 3D of the N.H. Act, 1956. 6. Section 3G(5) of the N.H.Act, 1956 prescribes that if the amount determined by the competent authority under Sub Section 1 or Sub Section 2 of Section 3G is not acceptable to either of the parties, the amount shall, on an application by ei ...
Gauhati High Court
Ujjal Bhattacharjee And 12 Ors Vs State Of Assam And 4 Ors
.... ates that the allottee would be required to vacate the space if the ASTC required the same for its own use within a period of a month. 9. It is the submission on behalf of the respondents that in any case, the arrangement was changed into the form of a license from the year 2014 wherein a ...
Gauhati High Court
Abdul Rahim And 2 Ors, Vs Halima Begum And Ors,
.... the legal heirs of the appellant Nos. 1 and 3 within time. The learned counsel for the respondents also raised objection regarding maintainability of the appeal and placed reliance on a decision of the Apex Court in Madan Naik reported in 1983 0 AIR (SC) 676 and contended that the impugned orde ...
Gauhati High Court
Dayal Ch. Paul Vs Indian Oil Corporation Lts
.... f the setting aside of the Letter of Intent dated 11.03.2019 and the Letter of Appointment dated 30.08.2019, this Court should direct the respondent IOCL authorities to issue the Letter of Intent in favour of the Petitioner. This Court is of the opinion that the said submission is totally miscon ...
Gauhati High Court
State Of Nagaland And 2 Ors Vs State Of Nagaland And 2 Ors
.... appointment with no fault of them. Then as per direction of authority the interview was held on 21st July 06, and selected them for appointment. Therefore, to avoid the litigation in the court by the candidates, the appointment should be made immediately, early action on the matter is ...
Gauhati High Court
Kakoli Goswami Vs State Of Assam
.... such, the judgment passed by the learned Court below acquitting the present petitioner is not at all sustainable in the eye of law. 7. Having heard the submission of learned Advocates of both the parties, I have carefully gone through the petition and the documents placed on record and also ...
Gauhati High Court
Pinky @ Md. Mahrum Ali Vs State Of Assam
.... the State of Haryana And Ors vs. Ch. Bhajan Lal And Ors, reported in 1992 Supp (1) SCC 335, while dealing with the categories of cases where the power under section 482 Cr.P.C. can be exercised, held as under:- “102. In the backdrop of the interpretation of the various relevant provisions ...
Gauhati High Court
Urmila Das Vs State Of Assam
.... he issues so raised in this petition it would be appropriate to understand the relevant provision and proposition of law presently holding the field. 13. Section 4 of the Probation of the Offenders Act deals with the power of the court to release certain offenders on probation of good cond ...
Gauhati High Court
Oriental Insurance Co. Ltd. Vs Roopjyoti Kalita @ Gogoi, (On The Death Of Nibha Kalita) And 5 Ors
.... future prospect, at the time the deceased met with the accident. The reason for awarding interest on the compensation amount minus the future prospect is due to the fact that though the loss of dependency starts from the date of the accident and the compensation amount is computed on the date o ...
Gauhati High Court
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