Md. Zanab Khan Vs State Of Assam
.... the specified date, no person shall— (a) commence or carry on the business as— (i) a manufacturer of, or dealer in, scheduled animal articles; or (ia) a dealer in ivory imported into India or articles made there from or a manufacturer of such articles; or (ii) a taxidermist with respect to any s ...
Gauhati High Court
Mahesh Munda Vs State Of Assam
.... -villager and he has deposed before the Court that on 08/07/2014 while he was at his shop, villagers informed him that accused Mahesh Munda has murdered his mother Shanti Munda. On coming to know about the same, he along with the VDP party member, went to the house of the accused and saw the dea ...
Gauhati High Court
Mahammad Ali And Anr Vs Mojibar Rahman And 9 Ors.
.... osal of the suit. Being aggrieved, an Appeal was preferred by the private respondents herein challenging the order dated 23.08.2022 passed in Misc.(J) Case No.73/2022. The said Appeal was allowed vide the order dated 19.9.2023 and it is under such circumstances, the instant proceedings has been ...
Gauhati High Court
National Insurance Co Ltd Vs Jadu Gogoi And Anr
.... son who was not having a duly granted licence, and (iii) person driving the vehicle was disqualified to hold and obtain a driving licence. Hence, in our considered opinion, the insurer cannot disown its liability on the ground that although the driver was holding a licence to drive a l ...
Gauhati High Court
Gunajit Nath Vs State Of Assam And 3 Ors.
.... or a direction to the respondents to allow the review petitioner-writ petitioner to continue with the Contract-Work. In other words, the review petitioner-writ petitioner has sought reviewing of the Order dated 20.09.2023, which would restore the writ petition, W.P.[C] no. 5183/2023 and with suc ...
Gauhati High Court
Don Bosco College And Anr. Vs Union Of India And 4 Ors.
.... sted in the lands or affected by the works: Provided that— (a) a railway administration shall not be required to make any accommodation works in such a manner as would prevent or obstruct the working or using of the railway, or to make any accommodation works with respect to which the ...
Gauhati High Court
Sunil Kumar Modak Vs State Of Assam And 4 Ors
.... eed reported for discharging his duties. However, he was not allowed to discharge his duties and also not allowed to put his signature in the attendance register. 9. The rival submissions have been duly considered and the materials placed before this Court have been carefully examined. ...
Gauhati High Court
Gopal Ghosh Vs Surajit Gope
.... dication of his claim prior to the actual delivery of possession to the decree-holder in the execution proceedings. The view taken by the High Court in this connection also results in patent breach of principles of natural justice as the obstructionist, who alleges to have any independent right, ...
Gauhati High Court
Welfare Association Of Retired Ongcians And Anr Vs Union Of India And 2 Ors
.... y look into the aspect as to how the retired employees of the PSU in question are being treated. 9. The submission made on behalf of the petitioners that the “Asha Kiran” scheme was only for a year has been refuted on behalf of the ONGC and the materials on record would show that the afores ...
Gauhati High Court
Md. Shahjahan Ali Vs State Of Assam And 2 Ors
.... on by the petitioner to the allegations leveled. Apart from the communication said to be relied upon by the Department by construing the same to be an admission, being an appeal under Rule 14 of the Rules pertaining to the aspect of suspension, there is no admission of any allegation as such and ...
Gauhati High Court
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