Md. Johur Uddin Vs State Of Assam And Anr
.... t be maintainable against an order passed in exercise of power under sub section 5 of Section 11 of the Act, 2021 and appropriate remedy shall be an appeal under Section 12 of the Act, 2021. VI. No appeal shall be maintainable under section 12 of the Act, 2021 when a determination is made ...
Gauhati High Court
Sulata Paul Vs Ashim Paul
.... point involved, wherein the case involved two questions. The first question is as to whether Article 137 of the Limitation Act shall be applicable for an application for grant of probate or letter of administration and the second question was whether the application under Section 228 of the Succ ...
Gauhati High Court
Jahanara Rahman @ Jahanara Rohman Vs State Of Assam And Anr
.... cision of the Hon’ble Apex Court in Padal Venkata Rama Reddy Alias Ramu –Vs- Kovvuri Satya Narayana Reddy and Others reported in (2011) 12 SCC 437. 11. A Coordinate Bench under its order dated 18.09.2023, while issuing notice of motion, called for the case diary and directed the Invest ...
Gauhati High Court
Abdul Sukkur Vs State Of Assam
.... e to dispute in the family, the accused had killed his wife. P.W.5 further stated to him that P.W.5 had informed the VDP Secretary, P.W.1 about the incident. 19.2. In his cross-examination by the defence, P.W.7 stated that the phone number of the caller was not written in Ext.-7, GDE no. 42 ...
Gauhati High Court
Jayanta Mohan Singha Vs Food Corporation Of India And Ors.
.... f physical verification undertaken, the findings arrived at by the physical verification team were also shown to the petitioner. No challenge thereto at any point of time has been made by the petitioner. In his reply filed before the authorities, there is no finding that conclusions of the physi ...
Gauhati High Court
Bhubaneswar Sarma Vs State Of Assam
.... rict Establishment Service Rules, 1967 (hereinafter referred to as ‘the Rule of 1967’) lays down the criteria for the post of Sheristadar. The Sheristadar is to be appointed by selection from amongst persons who must have served for atleast 15 years in any Deputy Commissioners Establishment and ...
Gauhati High Court
Asi/Gd T V Chandra Mohan And 71 Ors Vs Union Of India And 5 Ors
.... s rendered by this Court, we are of the view, that orders passed by the employer seeking recovery of monetary benefits wrongly extended to employees, can only be interfered with, in cases where such recovery would result in a hardship of a nature, which would far outweigh, the equitable balance ...
Gauhati High Court
Union Of India And 2 Ors. Vs Dwipendra Nath Sharma
.... e to be interfered with the writ petition filed by the petitioner may kindly be dismissed. 20. We have considered the submissions advanced by the learned counsel for the parties and have perused the material available on record. 21. Having gone through the impugned order, we find that ...
Gauhati High Court
Mafidul Islam And Anr. Vs Indian Oil Corporation Ltd And 2 Ors.
.... ning but it must take its colour and content from the context in which it appears and it cannot be read in isolation. By this decision another dimension was added to the concept of residence in the form of concept of de facto residence and the concept of de jure residence. The Supreme Court in th ...
Gauhati High Court
Md. Sattar Ali @ Sattar Khan And Ors. Vs Maziran Nessa
.... ccordance with Section 67 and Section 68 of the Act of 1872 by calling at least one attesting witness for the purpose of proving its execution. It was further observed by the learned First Appellate Court that the DW-2 had categorically revealed that he was neither present at the time of executio ...
Gauhati High Court
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