Saurav Roy Vs Union Of India And 5 Ors
.... lice Station, however, inspite of such notices, the petitioner did not rejoin his office. IV. The charge memos were also duly served in the residence of the petitioner, which was duly received by the mother of the petitioner and therefore, it cannot be said that the petitioner was not been ...
Gauhati High Court
Manabedra Kumar Sarma Vs Board Of Control For Cricket In India And 3 Ors.
.... are played. All these activities are undertaken with the tacit concurrence of the State Government and the Government of India who are not only fully aware but supportive of the activities of the Board. The State has not chosen to bring any law or taken any other step that would either deprive ...
Gauhati High Court
Baten Paramanik @ Abdul Bater Vs Union Of India And 5 Ors
.... petitioner to establish her claim, which she utterly failed to do so. In this context, we may observe that in a proceeding under the Foreigners Act, 1946 and the Foreigners (Tribunals) Order, 1964, the primary issue for determination is whether the proceedee is a foreigner or not. The relevant fa ...
Gauhati High Court
Amran Hussain Laskar Vs State Of Assam And 6 Ors
.... not in existence any longer. 12. The issue to be decided is whether Clause 10 of the NIT dated 29.04.2023 can be put to challenge in the present writ petition, as the petitioner had submitted his bid and taken part in the selection proceedings pursuant to the NIT. It is not denied by any of ...
Gauhati High Court
Ruhul Amin Vs State Of Assam And 2 Ors
.... money would be forfeited. 10. Rule 47(11) and Rule 47(13) of the 2002 Rules provides as follows : “47[11] On acceptance of the tender, the Panchayat concerned shall inform the selected tenderers concerned requiring the tenderers to submit within seven days from the date of issuing the ...
Gauhati High Court
Kabindra Roy Vs State Of Assam
.... dated 13.09.2023 and thereafter, had surrendered before the I.O. and thereafter, he was arrested and forwarded to the jail hajot and since then, he has been languishing in jail hajot for last 35 days. Mr. Laskar further submits that the accused is ready to cooperate with the investiga ...
Gauhati High Court
Santi Ram Nath Vs Assam Co-Operative Apex Bank Ltd. And Ors
.... oceeding has also been produced. 7. The respondents denied the allegations made by the writ petitioner and specifically asserted that the petitioner was allowed to cross-examine the presenting officer as well as witnesses during the enquiry process on 17.08.2011, 16.09.2011 and 04.11.2011. ...
Gauhati High Court
GO 3006M Sri Ram Asra Khural Vs Union Of India And 5 Ors
.... shall have all right to make reply to the charges made. The petitioner shall be given fair opportunity to defend his case. Therefore, in exercise of its judicial power, this Court should not interfere with the entire proceeding at this initial stage. In support of her contention, she relies on t ...
Gauhati High Court
Md. Khalilur Rahman Vs State Of Assam (CBI)
.... inion and Exhibits 59/1, 59/2 and 59/3 are his signatures and Exhibits 59/4 to 59/6 are the signatures of the said A.S. Gupta and after examination of the documents he opined that the person so wrote the blue signature stamped and marked S22 to S24 did not write the red enclosed signatures simil ...
Gauhati High Court
Sanjib Murah @ Lodha Vs State Of Assam
.... 015 at about 12.00 noon, he went to St. Lukes Hospital for recording statement of the victim who had died later on 25.06.2015. He has also deposed that at the time of recording the statement of victim Rita Murah except her face remaining part of her body was covered. PW-10 has also deposed that ...
Gauhati High Court
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