Pankaj Bhuyan Vs State Of Assam And 3 Ors
.... submissions of the learned Senior Counsel for the petitioner. This Court has held in a number of cases that compassionate appointment is intended to enable the family of the deceased employee to tide over sudden crisis resulting due to death of the breadearner who had left the family in penury a ...
Gauhati High Court
Arabinda Biswas And 4 Ors. Vs Union Of India And 7 Ors
.... ular class or description the onus of proving that such person is not a foreigner or is not a foreigner of such particular class or description, as the case may be, shall, notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), lie upon such person.” 17. In this con ...
Gauhati High Court
Sarifun Nessa @ Sarifan Nessa Vs Union Of India And 5 Ors.
.... d in the list.” 13. The rival contentions have been duly considered and the materials placed before this Court have been carefully examined. 14. With regard to the aspect of burden of proof as laid down in Section 9 of the Act of 1946, the law is well settled that the burden of proof t ...
Gauhati High Court
Aitullah Paramanik Vs Union Of India And 6 Ors
.... r of such particular class or description, as the case may be, shall lie upon such person. Therefore, where an order made under the Foreigners Act is challenged and a question arises whether the person against whom the order has been made is a foreigner or not, the burden of proving that he is n ...
Gauhati High Court
Md. Samed Ali Vs State Of Assam And Anr.
.... O. of the case, who has carried out the investigation and submitted charge-sheet. His evidence reveals that during investigation, he visited the place of occurrence, examined the witnesses and drew a Sketch Map (Exhibit P-7) and he also got the victim examined at Kanaklata Civil Hospital and he r ...
Gauhati High Court
Birsha Murah Vs State Of Assam
.... mlal Mirdha [P.W.3] and the Report was submitted by Dr. Rohini Borkotoki, who was the then Superintendent of M/s Sanjivani Diagnostics & Hospital, Dibrugarh. He stated that he was acquainted with the signature of Dr. Rohini Borkotoki as he worked with Dr. Borkotoki for several months in M/s ...
Gauhati High Court
Union Of India And 2 Ors Vs M/S S.D. Eastern Bhutan Coals Co Ltd And Anr
.... efore the delivery of the goods:” Provided that it shall be lawful for the railway administration to unload the goods loaded beyond the capacity of the wagon, if detected at the forwarding station or at any place before the destination station and to recover the cost of such unloading and a ...
Gauhati High Court
Kushal Kowar Deka And 5 Ors Vs State Of Assam And 8 Ors
.... f mandamus to finalise the gradation list published on the basis of notification dated 20.12.2005 and to promote the writ petitioners to the post of Assistant Conservator of Forest against the existing vacancies. 9. During the pendency of WP(C) No.6723/2013, two writ petitioners viz., Sri ...
Gauhati High Court
State Of Assam And Anr Vs Modi Distilerry And 2 Ors.
.... of “The Rockford Reserve Fine & Rare Whiskey 750 ml’ were dispatched to the consignee. 16. When the senior official of the respondent company realised about the inadvertent error, immediately on 28.11.2022, he issued a communication to the Additional Commissioner of Excise, Housefed Co ...
Gauhati High Court
Sumen Doimary Vs State Of Assam
.... from the vehicle. 15. P.W. 7 – DSP- Swapan Kr. Seal also lend support to the version of the informant in respect of recovery of Ganja. He also confirmed that he had authorized S.I. Upen Sharma vide Authorization Letter - Exhibit-7. 16. Further it also appears that samples from the con ...
Gauhati High Court
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