Humara Begum @ Jahanara Begum Vs Union Of India And 4 Ors.
.... atherkandi, District-Karimganj. In his cross evidence said DW-2 stated that the petitioner is his eldest daughter but he did not remember as to where she was born. 11. A Co-ordinate bench of this Court, in the case of Asia Khatoon Vs. Union of India and 3 Others in WP(C) No. 4020/2017, deci ...
Gauhati High Court
Musstt. Naima Begum. Vs Union Of India And 4 Ors
.... sound reason for placing the burden of proof upon the person concerned who asserts to be a citizen of a particular country. In order to establish one's citizenship, normally he may be required to give evidence of (i) his date of birth (ii) place of birth (iii) name of his parents (iv) their pla ...
Gauhati High Court
Anima Gogoi Vs State Of Assam And 3 Ors
.... 2] and Periodic Patta no. 3208 at Sivasagar Town, Mouza – Nagarmohol, District - Sivasagar and accordingly, possession of the said plot of land measuring 1 Katha 5 Lessas was also handed over to the petitioner. It has further been averred that the petitioner after taking over possession of the s ...
Gauhati High Court
Upen Basumatary Vs State Of Assam
.... the process of thinking, of contact with reality, and of emotional responsiveness. Positive symptoms, such as *delusions and *hallucinations (especially of voices), are common, and any *Schneiderian first-rank symptoms are particularly indicative of the illness. Negative symptoms include social ...
Gauhati High Court
Pranjal Saikia Vs State Of Assam
.... posing falsely that the next day the paternal aunt of the accused came to his house and told her that the accused is previously married. She denied that the accused did not bring her to his house and established physical relationship with her and that she is deposing falsely. 19. PW-7 Shri ...
Gauhati High Court
Khireswar Tanti And Anr Vs State Of Assam And Anr
.... nt Nos. 1 and 2 were there and the appellant No. 1 told her that he had turned the deceased into a dead body. The appellant No. 1 then tried to assault PW1 with a rod. PW2 stated that she saw PW1 holding the rod and seeing the dead body of the deceased, PW2 became unconscious. In her cross- ...
Gauhati High Court
Jarin Aktar Laskar And 8 Ors Vs State Of Assam And 5 Ors
.... the statutory mandate under Section 13 (2) of the Act of 1994, 9. Upon hearing the learned counsels for the parties and upon perusal of the materials on record which categorically shows that the earlier President had been ousted in the no confidence motion held on 10.11.2023 and by dint of ...
Gauhati High Court
Raj Narayan Das Vs State Of Assam
.... e cough syrup from the Durga Medicos Pharmacy and he paid Rs.300/- to the owner of the pharmacy. However, learned counsel for the appellant submitted that the present appellant is not the owner of the pharmacy and the pharmacy belongs to the brother of the appellant which according to the submis ...
Gauhati High Court
Moni Mazumdar @ Champa Vs State Of Assam And Anr
.... . 5. Both lower limbs sparing soles. 6. Genitalia. Epidermis of the burnt areas is peeled off at places. The burnt areas are congested. The burnt injuries are epidermal to dermo-epidermal in nature covering 95 to 98% of the total body surface area. Organs were congested. He opined that death was ...
Gauhati High Court
Saleswar Daimary Vs State Of Assam And 4 Ors.
.... mitted that there is a major defect in the bid submitted by the petitioner. By producing the original records which contain the bid document of the parties, including the petitioner, it is submitted that in the row Tender Value, the petitioner has given the amount as Rs. 2,29,651/-. The comparat ...
Gauhati High Court
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