Bhupen Kalita And 406 Ors Vs State Of Assam And 4 Ors
.... her submits that the Speaking Order has given reasons which are acceptable, rational and cogent and therefore, no infirmity can be found in the decision making process. With regard to the submission that the petitioners can be accommodated in the Unarmed Branch, the learned State Counsel has sub ...
Gauhati High Court
Icici Lombard Insurance Company Ltd . Vs Parul Talukdar And 3 Ors
.... n Quamarul Islam v. S.K. Kanta, 1994 Supp (3) SCC 5, the Supreme Court has held as under – “48. Newspaper reports by themselves are not evidence of the contents thereof. Those reports are only hearsay evidence. These have to be proved and the manner of proving a newspaper report is well set ...
Gauhati High Court
Sibu Karuwa Vs State Of Assam
.... ent to the house of the appellant and knocked his door, but he refused to open the door and accordingly, he told the informant about it and thereafter, the informant arrived and asked him to call the appellant, upon which the appellant came out of the house and he entered into the house and saw ...
Gauhati High Court
Shiv Kumar Agarwal Vs State Of Assam
.... l jurisdiction of the Magistrate concerned. The same was found necessary in order to protect innocent persons from being harassed by unscrupulous persons and making it obligatory upon the Magistrate to enquire into the case himself, or to direct investigation to be made by a police officer, or b ...
Gauhati High Court
Ngahlhai Limsong Vs State Of Assam And Ors
.... against any vacant sanctioned post. In fact, his engagement was against non-existent post. In such circumstances, regularization of his services, in the light of the decisions in Uma Devi (supra), M.L. Kesari (supra) and Jitendra Kalita (supra), is impermissible in law. 16. With regard to ...
Gauhati High Court
Harekrishna Mahanta Vs State Of Assam And 2 Ors
.... t, two persons had already joined in their services. However, in view of the interim direction passed by this Court in the present proceedings, the respondent No.4 could not join his services. 6. This Court upon considering the issues so arising was pleased vide order dated 02.12.2016, to a ...
Gauhati High Court
Naba Kumar Sarania Vs State Of Assam And 7 Ors
.... y and found that the said person belongs to Soronia Kochari Community which is under the purview of ST(P) category. In this regard, I collected the copy of letter issued by Govt. of Assam Department of Welfare of Plain Tribes and Backward Classes, Dispur, Guwahati referred to letter no. TAD/BC/2 ...
Gauhati High Court
Pubali Housing Co-Operative Society Ltd. Vs Union Of India And 4 Ors
.... the amount due from any employer, as the case may be, on the basis of the evidence adduced during such inquiry and other documents available on record. (4) Where an order under sub-section (1) is passed against an employer ex parte, he may, within three months from the date of communication ...
Gauhati High Court
On The Death Of Munindra Nath Acharyee, His Legal Heirs Mrs. Renuprobha Acharya Vs Oil India Ltd And Ors.
.... under Article 19 of the Constitution. It is pertinent to note that even after the Right to Property seized to be a Fundamental Right, taking possession of or acquiring the property of a citizen most certainly tantamounts to deprivation and such deprivation can take place only in accordance with ...
Gauhati High Court
General Secretary Mantri Vs State Of Assam And 4 Ors
.... en complied with in full. 3C. Renewal of registration.- (1) A society registered under section 3 shall, on application made to the Registrar within the validity period of registration or within one month of the expiration of the validity period of registration referred to in section 3B and ...
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!