Yuvraj Siddharth Vs Indian Institute Of Technology Guwahati And 5 Ors
.... dering the records and contents of the Petitioner's appeal and the fact that petitioners expressed deepest apologies for his behavior, dedicated almost three years to the Ph.D program and as because there is no previous record of any misbehavior, the BoG decided to give one more opportunity to t ...
Gauhati High Court
Jayanta Kumar Sarma Vs Krishna Kanta Handique State Open University
.... of rules, the nature of penalties which may be imposed on an employee are Censure, Withholding of increments or promotion, Recovery from pay of the whole or part of any pecuniary loss caused by negligence or breach of orders to the University, Reduction to a lower service, grade or post, or to a ...
Gauhati High Court
National Insurance Co. Ltd. Vs Manju Baishya And 6 Ors.
.... n account of negligence of both the drivers. The same has to be determined in the light of evidence on record in form of ocular evidence led with respect to accident and the documentary evidence in the form of site plan etc. Thus, it cannot be held as a Rule that any head on collusion between the ...
Gauhati High Court
State Of Assam Vs Relief Families Welfare Service Society
.... ent Society by way of filing WP(C) No.5324/2012 and their writ petition came to be allowed by the impugned judgment & order dated 16.07.2015. WP(C) No.4337/2016 was disposed of in terms of the judgment & order dated 16.07.2015 passed in WP(C) No.5324/2015. Hence, these appeals. 7. ...
Gauhati High Court
Gangotri Tea And Industries P Ltd. Vs Assam Power Distribution Company Limited And 3 Ors
.... g that the appellant has indulged in mal-practice by using extra circuit in the meter. However, the process of reasoning for coming to such a finding has not been mentioned in the impugned order. There is nothing stated as to how the extra circuit in the meter had helped in the tampering of the m ...
Gauhati High Court
Debaraj Rabha Vs State Of Assam And 6 Ors
.... s well. (e) A separate corpus should be created for reclamation and rehabilitation of mined out areas. (1) Hydro geological reports should be prepared for mining purpose below ground water table. (g) For river bed mining, leases should be granted stretch wise, depth may be restr ...
Gauhati High Court
Satya Ram Baruah And 3 Ors Vs Pranjal Baruah And 10 Ors
.... kdrop of the above, let this Court now take into account the impugned order dated 20.11.2023. From a perusal of the impugned order it reveals that the learned trial court first dealt with as to what is a cause of action and opined that the cause of action appears to be the set of facts which just ...
Gauhati High Court
Azizullah Khan Vs State Of Assam And Anr
.... s regard reference is made to the decision of the Apex Court in the case of State of Karnataka Vs. L. Muniswamy reported in (1977) 2 SCC 699, wherein the Hon’ble Apex Court enunciated the principle that for the purpose of determining whether there is sufficient ground for proceeding against the ...
Gauhati High Court
On The Death Of Hemanta Kumar Mandal His Sons And Legal Heirs Amar Chand Mandal And 6 Ors Vs Union Of India And 11 Ors
.... erted into Government land but the owners have not received any compensation against their land over which 31 No. National Highway was constructed. Thereafter, although several correspondences were exchanged in this matter, yet, from the letter dated 20/07/2011 issued by the Executive Engineer, ...
Gauhati High Court
New India Assurance Co. Ltd. Vs Mamta Das And 4 Ors
.... Registration AS-01/AH-5390 which was later formally seized after the filing of an FIR. He submits that the written FIR was received on 05.12.2010 after a month and the case was registered on 05.12.2010 at Jalukbari P.S. Traffic Branch No. GDE No.173 it was duly investigated into. The formal sei ...
Gauhati High Court
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