Kotalgoorie Tea Estate Vs State Of Assam And Anr
.... nd reasonable doubt, whereas in a domestic inquiry, charges can be proved even by preponderance of probability. He therefore submits that the impugned Award passed by the Labour Court should be set aside. In support of his submission, the learned counsel relies upon the following authorities:- ...
Gauhati High Court
Union Of India Vs Utsab Deb
.... personnel under the Department of Defence Research & Development are excluded from the purview. It is further contended that at present, the respondent is engaged in various research works of important nature and for that reason the fixed tenure of him is not possible because as a Scientist ...
Gauhati High Court
Ishan Saikia State Of Assam And Anr @RESPONDENT Vs
.... ctum of law is not free from exception because there can be cases when noncompliance of the provisions of Section 154(3) would not divest the Magistrate of his jurisdiction in terms of Sec. 156(3) and there can be cases where incidentally and in the facts of the case, however, there is possibilit ...
Gauhati High Court
Afsarul Islam And Anr Vs State Of Assam
.... of the Cr.P.C. has been firmly settled since the decision of the Apex Court in the case of Bhajan Lal and others (supra).” 13. In this context, Mr. R. A. Ahmed, learned counsel for the respondent No. 2/informant, has submitted that both the parties have already settled/compromised the matt ...
Gauhati High Court
Samsul Hoque Laskar Vs Joy Kumar Saha
.... ting expert for obtaining handwriting expert’s opinion so as to ensure fair trial and fair decision as well as for proper adjudication of the subject matter in dispute. It also appears that the petitioner, from the very beginning, has been taking a stand that he had lost two cheque books on 28.0 ...
Gauhati High Court
Nabin Boro Vs State Of Assam And Anr.
.... ut. No other injury is found.” 22. The doctor (PW-5) has opined that the death was due to haemorrhage as a result of injury of neck caused by sharp object. The injury was ante-mortem. PW-5 has proved the post-mortem report (Ext-2) by identifying his signature therein. 23. Sri Dipak De ...
Gauhati High Court
Baluram Boro Vs State Of Assam
.... vil Hospital on 23.12.2019 when the dead body of Golapi Boro was brought there for post-mortem examination. According to the doctor, performing the post-mortem examination following wounds were found in the dead body : “Wounds position and character : Lacerated cut injury on occipital ...
Gauhati High Court
Biju Kumar Roy Vs State Of Assam And Anr
.... d that such amount is to be deposited within a period of 60 days from the date of the order, or within such further period not exceeding 30 days as may be directed by the appellate court for sufficient cause shown by the Appellant. Therefore, if amended Section 148 of the N.I. Act is purposively ...
Gauhati High Court
Lakshman Chauhan Vs State Of Assam And Anr
.... he deceased occurred due to massive haemorrhage leading to shock and cardio-respiratory failure. This witness had further deposed that the Joint Director of Health Services had agreed to his report and put his signature which he has been able to identify. 21. As has been mentioned herein ab ...
Gauhati High Court
Sarbat Ali Vs State Of Assam
.... , etc. However, for determining the controversy involved in the present case, only a few of them are relevant. Teeth (dental age) 28. So far as permanent teeth are concerned, eruption generally takes place between 6-8 years. The following table shows the average age of eruption of the ...
Gauhati High Court
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