On The Death Of Abdul Malik Barbhuiya, His Legal Heirs Abdul Hannan Barbhuiya And 4 Ors Vs State Of Assam And 5 Ors
.... 014 has been passed. 7. Per contra, Shri Gogoi, the learned Standing Counsel has submitted that the aspect of submission of the medical documents in original has not been able to be answered by the petitioner as at no point of time such documents were submitted by the petitioner in original ...
Gauhati High Court
Lohit Kumar Kalita Vs State Of Assam And 9 Ors.
.... ndia and Ors. Vs. Major General Manomoy Ganguly, VSM] 14. The case of M.B. Koyakutty (supra) has been cited in support of the prayer / contention that a positive direction for promotion can be granted in an appropriate case. 15. The case of Major General Manomoy Ganguly (supra) has be ...
Gauhati High Court
Abdul Karim Vs State Of Assam
.... initiation of frivolous criminal proceedings. 12. It is further submitted that misappropriating of public funds cannot be a part of the official duty of a public servant as such prosecution sanction is not required in this case. 13. I have considered the submissions of the learned coun ...
Gauhati High Court
Shiv Kumar Kanoi Vs State Of Assam
.... , 1955 and by deliberately not filing the complaint under Section 7(3) of the said act, the respondent No. 2, who is the complainant, has taken resort to circumvent the provisions of special law. The learned counsel for the petitioners has submitted that the Doctrine of Circumvention comes into p ...
Gauhati High Court
Asha Kalita Vs Union Of India And 4 Ors
.... risis. (iii) Compassionate appointment is not a vested right which can be exercised at any time in future. Compassionate employment cannot be claimed or offered after a lapse of time and after the crisis is over. (iv) That compassionate appointment should be provided immediately to re ...
Gauhati High Court
Narendra Roy @ Narendra Nath Roy Vs State Of Assam And 3 Ors
.... nesses and the impugned action was taken at the behest of the Superintendent of Police who had a grudge against him. 9. What is however striking is the fact of the inordinate and unexplained delay of about three decades from the date of the order of dismissal till the date of preferring an ...
Gauhati High Court
Papu Das Vs State Of Assam
.... appellant laid her on the ground and also he got atop her person and thereafter, he got penis touched over her private part. P.W.10, Smti. Jinti Panging is the Judicial Magistrate, who had recorded the statement of the victim girl under Section 164 of the Cr.P.C. who also confirmed the statement ...
Gauhati High Court
Raj Sobhan Goswami Vs State Of Assam And 2 Ors
.... he provisions of the Evidence Act in a departmental proceeding, the same being a quasi judicial one, the principles of natural justice are required to be adhered to. 12. Per contra, Shri S. Dutta, learned Standing Counsel of the Revenue Department, by referring to the affidavit-in-oppositio ...
Gauhati High Court
Bishan Singh Pingal And 13 Ors Vs Union Of India And 6 Ors
.... (4) to bring equity and parity in the relevant Border Roads Recruitment Rules by bringing in necessary amendments to promote JEs to AEs and further from AEs to EEs in proportion and criteria as stated in 6th CPC Recommendations and which were implemented by DOPT orders and has been followed ...
Gauhati High Court
Prafulla Govinda Baruah Vs State Of Assam And Anr
.... fees taken in Court' cannot be equated to 'Taxes'. If this is so, is their any essential difference between fees taken in Court and other fees.? We are unable to appreciate why the word 'fees' bears a different meaning in Entries 77, List I and Entry 96, List I or Entry 3 List II and Entry 66, L ...
Gauhati High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!