Binoy Deka Vs State Of Assam And 2 Ors
.... d referral to higher centres if required can also be considered under the RBSK Programme. Further to that, it is also mentioned that in addition to the above, the child of the Petitioner can claim financial assistance under Snehasparsha Plus (One time financial assistance of Rs.50,000/- followed ...
Gauhati High Court
State Of Assam And 3 Ors Vs Monsoon Barkakoti
.... rtificate of the Petitioner therein vide an order dated 28.12.2022. It is mentioned during the course of the hearing in the writ proceedings as would be apparent from a perusal of Paragraph No.10 of the judgment dated 17.02.2023 that a Writ Appeal being WA No.42/2023 was filed by a third party c ...
Gauhati High Court
Abdul Malek @ Malek Ali And Anr Vs State Of Assam And Anr
.... on and character :- A deep sharp cut wound found on the right lower part of chest. Size – Length 3”, Breadth – 1”, depth – 4”. Laceration wound on right elbow jt., size – 3”x ½ “x 1”. The doctor has opined that the cause of death was due to shock and hemorrhage as a result of che ...
Gauhati High Court
Amjad Ali And 5 Ors Vs State Of Assam And Anr
.... nection with the Mankachar P.S. Case No. 159/1997. He has stated that a written ejahar was received at about 02:25 pm on 11-10-1997. On being entrusted with the investigation in connection with the Mankachar P.S. Case No. 159/1997, he went to the place of occurrence, examined the witnesses, prep ...
Gauhati High Court
M/S By The Way And 2 Ors Vs State Of Assam And 2 Ors
.... to the proposed action. It is not a case that the authority issuing the show cause notice, that is, the GMC lacks jurisdiction to issue such a show cause notice. The show cause notice has been issued under the provisions of Section 337[1][2] and Section 337[2] of the Guwahati Municipal Corporati ...
Gauhati High Court
M/S Anmol India Ltd. And 3 Ors Vs North Eastern Coalfields Limited And 3 Ors
.... tes that all terms and conditions of the Scheme are subject to force majeure conditions as applicable. Clause 11.7 stipulates that the quantity mentioned in the notice are only indicative and may undergo a change depending on the factors like actual production of coal, bottlenecks in coal transp ...
Gauhati High Court
Ganesh Tanti Vs State Of Assam
.... her testimony that she had not seen who had assaulted the deceased. Learned Amicus Curiae has submitted that as Munu Tanti had herself not seen the incident of assault, hence, the statement of PW-2 that she was informed by Munu Tanti about the appellant assaulting his father is not reliable and ...
Gauhati High Court
Kailalson Khongsai Vs State Of Assam
.... sideration the very object of the enactment, namely to curb the menace of drugs and its devastating effects on the society which has the propensity to destroy the generation as a whole. Therefore, any consideration of a prayer for bail in a NDPS case, that too for a commercial quantity has to be ...
Gauhati High Court
Khaiminlal Touthang Vs State Of Assam
.... sideration the very object of the enactment, namely to curb the menace of drugs and its devastating effects on the society which has the propensity to destroy the generation as a whole. Therefore, any consideration of a prayer for bail in a NDPS case, that too for a commercial quantity has to be ...
Gauhati High Court
Naimuddin Vs State Of Assam And 4 Ors
.... at the settlement was offered to the petitioner vide notice of acceptance dated 06.07.2023 which was received by his wife. It is further submitted that when the document could be submitted by the petitioner on 07.07.2023, there was no reasons as to why the kist money could not have been deposite ...
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!