Dilip Kalita Vs State Of Assam
.... nt along with the additional affidavit filed by the appellant and other connected documents before the Cabinet for its perusal and consideration/decision in its next meeting. 6. Pursuant to that, the Cabinet has considered the matter and passed a order dated 14.02.2018 whereby it was ordere ...
Gauhati High Court
Panpong Tangha Vs State Of Arunachal Pradesh And 2 Ors
.... ordinarily should not interfere as the executive instruction and guidelines are not legally enforceable. In the instant case, he submits, there is no allegation of malafide. If at all the petitioner alleges malafide, no one has been arrayed as a party against whom malafide is alleged. That apart, ...
Gauhati High Court
Subhashish Das Vs State Of Assam And 5 Ors
.... unsel for the respondent Nos. 2 and 3 has produced the original answer script of the appellant. From a scrutiny of the answer script, we find that the correct answer with regard to question No. 7 was option [d] and the appellant had also put his tick mark on the said option. However, having done ...
Gauhati High Court
Suruj Zamal Vs GLT Infrastructure Ltd (Gil)
.... e, as indeed is envisaged in Section 16(2) ACA. That is likely to be a much more convenient arrangement. Clearly if the parties were in agreement as to where a particular hearing were to take place, that would be likely to be very influential on the Arbitral Tribunal. But if for whatever reason ...
Gauhati High Court
Dimbeswar Bobo Vs State Of Assam
.... ation, he has denied the suggestion that the charge-sheet has not been submitted in accordance with law. 12. PW-8, Aditya Kumar Das, Inspector, CID has deposed that on 24.02.2005, he was working as the In-charge of Mandia Police Out-post under Boko Police Station and on that day at about 4: ...
Gauhati High Court
Shridhar Amasidha Awate Vs Maxim Infrastructure And Real Estate Pvt. Ltd.
.... or of the Company. The acceptance of the appellant's resignation is duly reflected in the Resolution dated 2-3-2004. Then in the prescribed form (Form 32), the Company informed to the Registrar of Companies on 4-3-2004 about the appellant's resignation. It is not even the case of the complainant ...
Gauhati High Court
M/S Trideep Changmai Vs Micro And Small Enterprises Facilitation Council (Samadhaan) And Anr
.... te dispute resolution services for such arbitration and the provisions of the Arbitration and Conciliation Act, 1996 shall then apply to the dispute as if the arbitration was in pursuance of an arbitration agreement referred to in sub-section (1) of section 7 of that Act. (4) Notwithstandin ...
Gauhati High Court
Thoiba Singh Vs State Of Assam
.... done by the Customs Officer and thereafter, he had put his signatures. 20. Section 52(A) of NDPS Act provides for disposal of seized narcotic drugs and psychotropic substances. It read as under:- (1) The Central Government may, having regard to the hazardous nature, vulnerability to t ...
Gauhati High Court
Rupen Gogoi Vs State Of Assam
.... goi and he heard from the victim and Purnananda heard that there was a physical relationship between victim and the appellant. He being the VDP, vice president, had told the police about the same. 11.1 During cross-examination, PW-7 denied the defence suggestion that he had told the police ...
Gauhati High Court
Dipan Barman Vs State Of Assam
.... e of occurrence was sought from the President/Secretary on some given dates, but the said Society could not provide the CCTV footage as they were not equipped to keep the record for such a long duration. The CDR records cannot be said to be evidence relating to the offence alleged against the pr ...
Gauhati High Court
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