Saidur Rahman And 47 Ors. Vs State Of Assam And 3 Ors
.... red to be given a due consideration under the provisions of the said Act of 2017. 6. In view of the above position, the petitioners herein are required to submit individual representations before the Director of Secondary Education, Assam, bringing on record their respective service particu ...
Gauhati High Court
Director, Arunodi Apartment Pvt. Ltd. Vs Fatema Bibi @ Bewa And Anr.
.... gment of the learned Commissioner as well as the order of this Court vide dated 18.04.2022. 15. Before dealing with the issues raised by the petitioner, it is apt to note that the petitioner has moved this petition under Order 47 read with Section 114 of the C.P.C., which provides power to ...
Gauhati High Court
Md. Pashan Ali Vs National Insurance Company Ltd. And 2 Ors.
.... petition of the claimant on the ground that the appellant/claimant has failed to adduce any evidence. 6. Being aggrieved, the appellant has filed this appeal stating the ground that the appellant/claimant could not appear before the learned Tribunal on the last two occasions due to illnes ...
Gauhati High Court
Union Of India And 3 Ors Vs Shrihari Sekhar
.... led the order dated 24/07/2017, inter alia, contending that the order of the learned CAT is not only illegal but is also based on incorrect appreciation of facts. Therefore, the same calls for interference by this Court. 7. Ms. U. Das, learned counsel for the sole respondent /applicant has ...
Gauhati High Court
Indrajit Bora Vs State Of Assam
.... d it is suspected that he has accumulated assets, disproportionate to his known source of income using the colour of his office through dishonest and fraudulent means and he had intentionally enriched himself illegally during the period of his tenure. 14. This being the factual position, c ...
Gauhati High Court
Ahmed Ibrahim Mazarbhuiya Vs State Of Assam And 3 Ors
.... t was on 21.08.2012 and the initial application was claimed to be made by the mother of the appellant which admittedly was not pursued. The appellant claims that after seven years, he had applied for appointment on compassionate ground on attaining the age of majority. The application annexed to ...
Gauhati High Court
M/S Niharika Enterprises Vs State Of Assam And 4 Ors
.... ish by that date, the report of such audit in the prescribed form duly signed and verified by such Accountant and setting forth such particulars as may be prescribed. 13. Section 139 of the Income Tax Act, 1961 provides the procedure for assessment of the return of income of a company or a ...
Gauhati High Court
Manash Jyoti Rajkhowa Vs Runi Sonowal
.... clear the arrear of the maintenance within the next date fixed without fail. 9. Against the said order dated 28.07.2023 the instant proceedings have been initiated. 10. It reveals from the records of this case that this Court sent the present proceedings for mediation. In the order d ...
Gauhati High Court
M Isaac Vs State Of Manipur And 3 Ors
.... ting him as Caretaker Chairman of the ADC, Ukhrul cannot be discarded, particularly when the post of Chairman of the ADC, Ukhrul is vacant. 19. Learned senior counsel has placed reliance on the decision of the Hon’ble Supreme Court rendered in Ravi S. Naik vs. Union of India and Others, repo ...
Gauhati High Court
Dr. Dipika Kalita Vs State Of Assam
.... r as a lecturer in the Department of Zoology was regularized with effect from 08.04.2008 with certain terms and conditions. 20. Mr. S. Das, learned Standing Counsel further submits that vide order dated 04.04.2013, the respondent No. 2 had approved the date of joining of the petitioner wit ...
Gauhati High Court
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