Ahsim Sinha Vs State Of Assam And 2 Ors
.... e may gainfully refer to the decision of the Hon’ble Supreme Court in the case of Jagdish Mandal v. State of Orissa reported in (2007) 14 SCC 517 wherein the following has been laid down in the context of the powers of judicial review. “22. Judicial review of administrative action is intend ...
Gauhati High Court
Bajaj Allianz General Insurance Co. Ltd. Vs Prasad Kalita
.... pra), perhaps did not lay down the correct law and accordingly, it was further submitted that the said decision should be read to be qua facts of the said case. The learned counsel for the appellant had also submitted a written note of submissions, which is made a part of the record. 11. T ...
Gauhati High Court
Pranab Kumar Saha Vs State Of Assam And 3 Ors.
.... . That Sir, after concluding my Preliminary enquiry within fixed stipulated time, I come into a conclusion that there were a whole lot of anomalies in the said requirement process particularly during the examination of answer scripts. It can also be concluded that on the answer script of t ...
Gauhati High Court
Thaneswar Bora Vs State Of Assam And 4 Ors
.... ty can take advantage of its own illegality. 10. Accordingly, in the manner in which the service of the petitioner was handled by the respondent authorities for his entire career from 1965 up to 2006 when he retired i.e. more than 40 years, the only way we can construe is that there was an ...
Gauhati High Court
Barakpar Co-Operative Society Ltd. And Anr Vs State Of Assam And 6 Ors
.... o the order of suspension which has been annexed to the writ petition and the show-cause notice, the learned State Counsel submits that ample opportunity was granted to the petitioners, who had availed of such opportunity and replied to the show-cause notice. With regard to the allegation of non ...
Gauhati High Court
XXX Vs State Of Assam And 2 Ors
.... osited in the appropriate account for the benefit of both the victim mother and her child. We are not expressing any view on the adequacy of the amount. It is stated that another sum of Rs. 3,00,000/- under the victim compensation scheme had been provided to the victim mother, but if such author ...
Gauhati High Court
Humen Gogoi Vs State Of Assam
.... is the case of the respondent No.4 that the order of his provincialisation as Headmaster was never questioned by any person and the same still continues to hold the field. 11. I have heard the learned counsel for the parties and have also perused the materials available on record. 12 ...
Gauhati High Court
Kamal Dihingia Vs State Of Assam
.... is uncle was open. Police recorded his statement but he did not state before police that on that day in the evening hour, they were on the roof of the house of the deceased and they were betting as to who should pay how much money if someone jumped from the roof. 23. PW-6 is the nephew of ...
Gauhati High Court
Md. Babu Ali @ Imran Ali Vs State Of Assam And Anr.
.... with her mother. At that time, somebody knocked at their door and she opened the door. As it was dark, she did not see anybody. As soon as door was opened, somebody put a cloth over her head and took her somewhere. She recovered herself in a bamboo thatched house, but she did not know where it ...
Gauhati High Court
Damodar Das Vs State Of Assam
.... the action on the part of the respondent authorities in denying to him the benefits of the second financial upgradation under the MACPS although he had achieved all the requisite eligibility criterion for being granted to the same. It is also the projected case that since the date of his initia ...
Gauhati High Court
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