Abdur Rahim Vs Arjooara Begum
.... on 181(4) of the Cr.P.C. the jurisdiction lies within the district of Barpeta. The learned counsel for the petitioner has prayed to set aside and quash the proceeding of CR Case No. 3516C/2019 and the impugned order dated 25.11.2019. 10. Per contra the learned counsel for the respondent has ...
Gauhati High Court
Rakesh Kumar Paul Vs State Of Assam
.... held : (AIR p. 1423, para 13) – “13. … The law with regard to transfer of cases is well settled. A case is transferred if there is a reasonable apprehension on the part of a party to a case that justice will not be done. A petitioner is not required to demonstrate that justice will inevitab ...
Gauhati High Court
Rupeswari Rabha Ray And 3 Ors Vs Divisional Manager, Oriental Insurance Co. Ltd And 2 Ors
.... Pulen Ray and Sri Jitesh Barman, the investigating officer of the case. 18. Pulen Ray stated before the Tribunal that he was an eye witness to the occurrence and he had seen that the scooter AS-19-4069 was hit by a truck bearing registration no.AS-18-9361. But in the connected criminal cas ...
Gauhati High Court
M/S Mohanpur Gpss Ltd. And 2 Ors. Vs State Of Assam And 5 Ors
.... it affects the life and livelihood of the licensee. 15. Per contra, Shri M. Chetia, the learned State Counsel submits that this Court exercising writ jurisdiction would confine its examination only to the decision making process and not the merits of the decision. He submits that there is ...
Gauhati High Court
Jaymati Kachari Vs Future General India Insurance Co. Ltd And 2 Ors
.... amount of Rs.12,271/-, which is not disputed by the insurance company. The deceased received his pension from defence service was Rs.5,087/-, prior to his death. Hence, the monthly income of the deceased was (Rs.12,271/- + Rs.5,087/-)=Rs.17,358/- which be taken into consideration in this case. ...
Gauhati High Court
Maya Barman @ Maya Rani Barman Vs Union Of India
.... on dated 22.11.2019. Mr. Sarma, learned Standing counsel, Home Department, Assam submitted that the petitioner/proceedee failed to adduce reliable evidence exhibit requisite documents so as to prove her linkage with her projected father and grandparents and thereby the petitioner failed to disch ...
Gauhati High Court
M/S New India Assurance Co. Ltd. Vs Mantu Kr. Daimary And Anr
.... aforesaid factual position the circulars dated 16th November 2009 and 3rd December, 2009, that have been reproduced hereinabove, were issued. 20. It is also worthy to note that the High Court after referring to individual circulars issued by various insurance companies and eventually state ...
Gauhati High Court
Chandan Paul Vs State Of Assam And 8 Ors
.... d as WP(C) No.4351/2013. The record reveals that this Court vide order dated 14.02.2014, had disposed of the said Writ Petition directing the Badarpur Town Committee as well as its officials to consider allotment of the rooms to the petitioners therein i.e. the respondent Nos.8 & 9 herein, in ...
Gauhati High Court
Management Of Lalamookh Tea Estate Vs State Of Assam And 3 Ors
.... the learned Tribunal. 13. Shri Singha, learned counsel for the respondent no. 4-workman has, however, submitted that from 29.11.2003, the workman was not allowed to discharge his duties. He submits that since there would be no difference in performing the duties either in the garden or in ...
Gauhati High Court
Abdul Motalib Mondal Vs State Of Assam
.... ointment 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 redeem the family in distress. It is im ...
Gauhati High Court
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