Jayanta Khaund Vs Assam Power Distribution Company Limited [APDCL]
.... d the observations made by this court in the case of U.P. Coop. Federation Ltd vs. Singh Consultants and Engineers [P] Ltd., [1988] 1 SCC 174. * * * * * * * * * 14. From the discussions made hereinabove relating to the principles for grant or refusal to grant of injunction to restrain ...
Gauhati High Court
Anjala Basumatary Vs State Of Assam And 4 Ors
.... submitted that at the time of technically disqualifying the petitioner the authorities were fully conscious and aware that that the State exchequer would suffer financial loss to the extent of Rs.3,33,00,511/- (Rupees three crore thirty three lakh five hundred fifty one only) by rejecting the bi ...
Gauhati High Court
United India Insurance Co. Ltd. Vs Gautam Das And 4 Ors
.... ated his duty of care to a third person does not enable the plaintiff who is also injured by the same act to claim unless he is also within the area of foreseeable danger. The same act or omission may accordingly in some circumstances involve liability as being negligent although in other circum ...
Gauhati High Court
Md Nausad Ali And 2 Ors Vs State Of Assam
.... ted that the applicants are innocent and no way involved with the offence alleged in the FIR and the informant is not the biological father of the missing boy and as per his instruction, the victim boy was subjected to torture by the informant and therefore, he has fled away and that the applica ...
Gauhati High Court
Dr. Dibyajyoti Mahanta Vs Krishna Kanta Handique State Open University And 2 Ors
.... e Dean (Study Centre). * * * 21. Statutes .- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely: (a) * * * (d) the appointment of teachers and other employees of the University, their emoluments and their conditio ...
Gauhati High Court
Mahesh Chandra Kakati Vs State Of Assam And 3 Ors.
.... ing the learned counsel appearing on behalf of the parties and also upon perusal of the materials on record, it appears that the petitioner is entitled to the refund of the security deposit upon successful completion of the work in question. There is no denial to the fact that the petitioner did ...
Gauhati High Court
Avadhesh Kumar Singh And 2 Ors. Vs State Of Assam And 4 Ors.
.... 2012, in pursuance to the Government letter dated 13.08.2014, the respondent no. 2 vide order dated 22.09.2014, had provincialised the service of teaching and non- teaching staff of Bapuji High School (Hindi Medium) under the Assam Venture Educational Institution (Provincialisation of Services) ...
Gauhati High Court
All Assam Police Housing Corporation Contractors Association And Anr Vs State Of Assam And 4 Ors
.... v. I.V.R. Construction Ltd., [(1999) 1 SCC 492] ii. Michigan Rubber (India) Ltd. v. State of Karnataka, [(2012) 8 SCC 216] iii. Montecarlo Ltd. v. NTPC Ltd., [(2016) 15 SCC 272] iv. Silppi Constructions Contractors v. Union of India, [(2020) 16 SCC 489] v. Uflex Ltd. v. St ...
Gauhati High Court
Khagen Sensua Vs State Of Assam And 3 Ors
.... therefore submitted that the notice which was issued on 23.02.2017 did not at all mention that the said notice was issued in terms with Clause 15(2) and against a proposed cancellation. The learned counsel for the Petitioner further submitted that the license which has been issued to the Petiti ...
Gauhati High Court
Samiran Neog Vs State Of Assam
.... g dailies atleast in two consecutive issues. As per Sub-Rule (7) of Rule 5 the Governing Body shall conduct the selection process and make recommendation to the Director who shall issue order of appointment. Rule 7 lays down the detailed procedure while making such direct recruitment. From a per ...
Gauhati High Court
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