Abdul Aziz Sheikh Vs State Of Assam And Anr
.... ties and I have also perused the scanned copy of the trial court record. 13. It appears that the accused/petitioner has challenged the signature in the cheque alleged to be issued by him. According to the learned counsel for the accused/petitioner, cheque was forwarded to the Forensic Scien ...
Gauhati High Court
Ram Kishan Maheswari Vs Roopchand Kucheria And Anr
.... s entitled to get the shop room along with two rooms residential accommodation on the backside of the shop room being her share as per the promise made by her father. Although two schedules were mentioned in the body of the purported deed of agreement, but perusal of the said deed do not show an ...
Gauhati High Court
Uttam Kakati Vs Union Of India
.... order dated 17.09.2001 passed in Civil Rule No.5975/1998 and the NERIWALM having been continued its functioning after March, 2002, they ought to have been regularized in their services and considered as regular employees and not temporary employees. The present writ petition was stated to have be ...
Gauhati High Court
Mamoni Borah Vs Union Of India
.... cadre on temporary basis and authorized a Scale of Pay. The petitioner although being similarly situated and working in the Institute was not extended with such benefits. It is to be noted that the said Institute was subsequently taken over by the Ministry of Water Resources, Government of India ...
Gauhati High Court
Rajpal Walia Vs Rajeev Mehrotra
.... se of the process of the Court and the application is liable to be dismissed. The respondent will be prejudiced by grave injustice if the amount paid by the respondent is not returned to him. The petitioner has approached the Court with unclean hands, in sync with his earlier subterfuged fraudul ...
Gauhati High Court
Prabhat Rajkhowa Vs State Of Assam
.... 019 has been implanted with pacemaker, if now travels to Sivasagar/Nazira, his health will be deteriorated. 14. The aforesaid Certificate does not inspire confidence of this Court as though the implantation was done way back on 09.05.2019 after which the petitioner has been constantly trav ...
Gauhati High Court
Naba Kumar Sarania Vs State Of Assam And 7 Ors
.... extant norms and the decision rendered in Madhuri Patil and the petitioner had duly participated in the proceeding. The vigilance committee and the SLSC had duly adhered to the procedure prescribed and therefore, the contention of the petitioner regarding the prima facie case is also liable to b ...
Gauhati High Court
Namah Sudrah Fishery Co-Operative Society Ltd. Vs State Of Assam And 6 Ors
.... ounsel for the respondent no. 7 by contending that while the order dated 08.10.2018 has been impugned in the present proceeding, a review petition no. 25 of 2020 was filed in respect of the order dated 29.05.2018 which was already acted upon. The said review petition was dismissed on 27.09.2021 a ...
Gauhati High Court
Joynab Bibi And 17 Ors. Vs Union Of India And 9 Ors
.... ared for which the elections have been slightly delayed. It is however submitted that for the said reason, no right will accrue upon the earlier Members to continue. 29. It is also submitted on behalf of the State that in some of the petitions, the State Election Commission (SEC) has not be ...
Gauhati High Court
Md. Abdul Salam Vs State Of Assam And 2 Ors
.... ter submitted a petition dated 06.07.2022 before the DC, Hojai, praying for refund of the call deposit of Rs.6,000/- and two kist money installments amounting to Rs.4900/-. He submits that thereafter the petitioner submitted another representation dated 12.04.2023 to allow him to take possession ...
Gauhati High Court
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