Ala Uddin Barbhuiya Vs State Of Assam
.... School" or "Venture L.P. School", which have been defined in Section 2(za) and 2(zb) of the Act of 2017. The said definitions, being relevant, are also quoted herein below:- "2(za) 'Venture ME School' including 'Venture ME Madrassa' means an Upper Primary School impart ...
Gauhati High Court
Bidhu Bhusan Hazarika @ Biblu Hazarika Vs Jayanta Lekharu And 32 Ors
.... submitted that from a perusal of the legal notice as well as the contents of the plaint, it would be seen that in the legal notice, it was mentioned that the total land remaining in the dag No.7169 was 3 bighas 2 kathas 12 lessas and the share of the plaintiffs was 4 kathas 8 lessas, whereas, in ...
Gauhati High Court
UCO Bank And Anr Vs Arif Hussain And Anr
.... under Rule 9(2) of the Rules of 2002 invests the successful auction purchaser with a vested right to obtain a certificate of sale of the immovable property in form given in appendix (V) to the Rules i.e., in accordance with Rule 9(6) of the SARFAESI. 110.3 In accordance with the unamended ...
Gauhati High Court
M/S Peyush Traders Vs General Manager, Northeast Frontier Railway And 4 Ors
.... rbitrator, it was held that a party interested in the dispute or who shares a conflict, cannot be eligible to be appointed as an arbitrator without giving due choice to the other party. It was further held that when the person having power to appoint an arbitrator is himself ineligible to act as ...
Gauhati High Court
Mahmodur Rahman Choudhury And 5 Ors. Vs Noor Uddin Choudhury And Anr.
.... he suit is filed under the Act of 1963 and under such circumstances, the only question involved is whether the Petitioners/Plaintiffs were in possession of the suit land and whether the suit was filed within 6 (six) months from the date of dispossession. The learned counsel submitted that the pl ...
Gauhati High Court
Dakhin Dhaniabheti Charapara LP School Vs State Of Assam And 5 Ors
.... ment of the petitioner’s school were considered and provincialised. Accordingly, the petitioners pray that their cases for provincialisation of services be considered under the provisions of the said Act of 2017. 4. In the view of the nature of grievance raised by the petitioners herein, th ...
Gauhati High Court
Bhupali Saikia Vs State Of Assam And 3 Ors
.... B. Bon Foringor Rong B. Xomipexu D. Dinor Pisot Din” 3. It is seen that with regard to question no. 133, the answer key as reflected option A to be the correct answer, however, it is contended by the petitioner herein that she had opted for option B. The petitioner furt ...
Gauhati High Court
Bikash Bucha Vs State Of Assam And Anr
.... ubmits that the FIR filed by the Munindra Saikia in Panbazar P.S. Case No.288/2021, the I.O already submitted a final report, though, the allegation leveled against the accused/petitioner is identical to the FIR filed the present respondent No.2/informant, but, here in the instant case, no repor ...
Gauhati High Court
Abhijit Saikai Vs State Of Assam
.... reate suspicion of the commission of any offences, would not include the power to attach, seize and seal an immovable property. 11. Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondents has submitted that the learned Court below rightly passed the order consideri ...
Gauhati High Court
JLD Construction Private Ltd Vs Union Of India And 5 Ors.
.... ssed. Moreover, this writ petition is also dismissed on the ground of suppression of material facts, which is dealt herein before. 26. The interim stay order passed by this Court on 09.01.2023, is vacated. 27. The parties are left to bear their own cost.” 5. Assailing the impugne ...
Gauhati High Court
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