Sabura Khatun Vs Union Of India And 12 Ors
.... or the petitioner however submits that the cases of Ohab Ali (supra) and Rukia Begum (supra) are per incuriam the decision laid down by a Full Bench of this Court in the case of Muslim Mondal Vs. State of Assam reported in 2013(1) GLT 809. He also relies upon a decision of the Hon’ble Supreme Co ...
Gauhati High Court
Kulsum Khatun @ Kursun Khatoon @ Umme Kulsum Nessa Vs Union Of India And 5 Ors
.... person.” 10. In this connection, the observation of the Hon’ble Supreme Court in the case of Fateh Mohd. Vs. Delhi Administration [AIR 1963 SC 1035] which followed the principles laid down by the Constitutional Bench in the case of Ghaus Mohammad Vs. Union of India [AIR 1961 SC 1526] in th ...
Gauhati High Court
Baharul Islam Vs Union Of India And 6 Ors
.... the materials on record, we are reminded that a Writ Court in exercise of jurisdiction under Article 226 of the Constitution of India would confine its powers to examine the decision making process only. Further, the present case pertains to a proceeding of a Tribunal which has given its findin ...
Gauhati High Court
Trimurti Anusushita Jati Sikhita Nibonuwa Self Help Group And Anr Vs State Of Assam And 7 Ors
.... issued by the State Government, wherein the respondent no. 8 has been settled with the Fishery again, though with a lesser/smaller boundary area than before, at the lesser rate than what was quoted by him in his bid pursuant to the NIT dated 03.07.2014. 7. The respondent no. 8 had quoted R ...
Gauhati High Court
M/S ATW (India) Pvt. Ltd. Vs Union Of India And Anr.
.... being said, the petitioner has stated that Clause 10.1 of the contract agreement is void. At the outset, it is noticed that there is no challenge made to Clause 10.1 of the contract agreement by the petitioner. 14. In the case of Duro Felguera, S.A. v. Gangavaram Port Limited, reported in ( ...
Gauhati High Court
ATW (India), Pvt. Ltd. Vs Union Of India And Anr
.... se 10.1 of the contract agreement is void. At the outset, it is noticed that there is no challenge made to Clause 10.1 of the contract agreement by the petitioner. 14. In the case of Duro Felguera, S.A. v. Gangavaram Port Limited, reported in (2017) 9 SCC 729, the Supreme Court noted that a ...
Gauhati High Court
Beaver Infra Consultants Pvt. Ltd. Vs Union Of India And 2 Ors
.... ing said, the petitioner has stated that Clause 10.1 of the contract agreement is void. At the outset, it is noticed that there is no challenge made to Clause 10.1 of the contract agreement by the petitioner. 14. In the case of Duro Felguera, S.A. v. Gangavaram Port Limited, reported in (20 ...
Gauhati High Court
Habeza Khatun @ Hafiza Khatun Vs Union Of India And 5 Ors
.... /16, wherein the learned Member, Foreigners Tribunal No. 1 Goalpara, Assam passed the impugned order /opinion on 15.09.2023, which has been challenged in this writ petition. 3. Call for the records of FT Case No. 8178/G/16 from the Office of the learned Member, Foreigners Tribunal No. 1 Goa ...
Gauhati High Court
Akash Ray Vs State Of Assam Anr
.... about 11.30 P.M. and when asked her about cause of delay, then his daughter informed that the accused committed rape upon her at New Bongaigaon, near Vivekananda H.S. School and threatened her not to disclose the same to anybody else. The learned counsel for the accused submits that the ac ...
Gauhati High Court
Umar Faruque Vs State Of Assam
.... rnish bail bond, after granting of default bail by the learned Chief Judicial Magistrate, Dhubri on account of failing to submit charge sheet by the I.O. and to be released, exists after subsequent filing of charge sheet or not. 9. This issue has aptly been decided by the Hon’ble Supreme Co ...
Gauhati High Court
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