M/S. Hotel Barak Residency And 2 Ors. Vs State Of Assam And 4 Ors.
.... ounsel, appearing on behalf of the respondents/ APDCL and have duly taken note on their submissions. 9. The submissions which have been made by the learned counsel for the petitioners is not on the question of jurisdiction touching on the authority of respondent No. 5 to issue impugned comm ...
Gauhati High Court
Bina Mirdha And Anr. Vs State Of Assam And 3 Ors
.... Nos. 3 and 4, an additional affidavit-in-reply was filed by the petitioners stating inter alia that the land in question measuring 1 Bigha 14 Katha 3 Chatak is in clear possession of the petitioners and there is none in occupation of the said land except the petitioners. Further to that, anothe ...
Gauhati High Court
Assam Khadi And Village Industries Board Vs Employees Provident Fund Organization And 2 Ors
.... he Pawan Hans Employees Provident Fund Trust Regulations in force. The Company however restricted the application of the PF Trust Regulations to only the “regular” employees. The PF Trust Regulations of the Company were not framed by the Central or the State Government, nor were they applicable ...
Gauhati High Court
Raj Babu Singh (UBC/295) Vs State Of Assam And 6 Ors
.... ervice (other than an order based on facts which have led to his conviction in a criminal court) unless he has been informed in writing of the grounds on which it is proposed to take action and has been afforded an adequate opportunity of defending himself. The grounds on which it is proposed to ...
Gauhati High Court
Sanjib Sekhar Bhuyan Vs State Of Assam
.... H.M. Higher Secondary School is requisite to hold him to be eligible to be considered for recruitment to the post of Principal as and when the process for filling up the vacancies against the said post is initiated. However, the petitioner had only completed around 7 years of service as a Gradua ...
Gauhati High Court
Gobin Sarmah Vs State Of Assam
.... igh school in the State. 12. The promotion to the post of Headmaster in a provincialised high school is governed by the provisions of Rule 14 of the Assam Secondary Education (Provincialised Schools) Rules, 2018 (in short, the Rules of 2018). In terms of the provisions of Rule 14(2) of the ...
Gauhati High Court
Nipumoni Kalita Vs State Of Assam And 3 Ors
.... the panel list prepared and the said panel list was forwarded on 14.09.2001 to the CC, VDO, Guwahati for approval. The CC, VDO, Guwahati had not accorded approval to the select list as forwarded to him on 14.09.2001, by the district, authorities of Nagaon district only on account of the fact tha ...
Gauhati High Court
Purbanchal Buildtech Private Ltd. And Anr Vs State Of Assam And 5 Ors
.... ur Metro Rail Corporation Limited and Anr. [(2016) 16 SCC 818] v. Uflex Limited Vs. Government of Tamil Nadu &Ors. [(2022) 1 SCC 165] vi. Agmatel India Private Limited Vs. Resoursys Telecom &Ors. [(2022) 5 SCC 362] vii. National High Speed Rail Corporations Vs. Montecarlo ...
Gauhati High Court
Zakir Hussain And 2 Ors. Vs State Of Assam And Anr
.... sult of the injuries inflicted upon the deceased. Ext.7 is PM report. Ext.7 (1) is the signature of Dr. K. M. Das, which is known to PW-15. The PM report is countersigned by the then Joint Director of Health Services, Dhubri 30. During cross examination, PW-15 Dr. S.M. Emdadullah has deposed ...
Gauhati High Court
National Insurance Co. Ltd. Vs Md. Safiur Rahman And Ors
.... (1) ( C) (ii), in view of explanation II to the said provision. (ii) Whether the learned Commissioner was justified in awarding interest under Section 4-A (3) of the 1923 Act from the date of accident. 15. It is an admitted fact that no medical practitioner was examined to assess the ...
Gauhati High Court
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