Xxxxxxxx Vs Xxxxxxxx
.... hat the alimony of Rs. 5,00,000/- (Rupees Five Lakh) only is absolutely on the lower side as the appellant is facing grave hardships in her livelihood. It is also submitted that for the purpose of the marriage of the only daughter, she had taken loan with the expectation that the respondent woul ...
Gauhati High Court
Shiksha Valley School Vs State Of Assam And 4 Ors
.... the Higher Education Department, he has submitted that there was a clear resolution in the minutes of the Empowered Committee dated 30.01.2019 which was forwarded by the said OM that School cannot be held to be an Industrial Unit and therefore to communicate the said decision it was marked to t ...
Gauhati High Court
Manjit Sonowal Vs The State Of Assam And 2 Ors
.... Gogoi, learned departmental counsel, on the other hand, submits that he does not have any specific instruction from the department to take a stand in the matter on the above point and therefore, he submits that the department would abide by the order that may be passed by this Court. ...
Gauhati High Court
Nirmal Kumar Sharma @ Nirmal Sharma And Anr Vs Anjumon Ara Ahmed
.... e aspects of the matter were not taken into consideration and even not discussed by the learned Trial Court. 11. Per Contra , Mr. R Ali, the learned counsel appearing on behalf of the plaintiff submitted that the plaintiff had been all along in possession of the Schedule A and ...
Gauhati High Court
Nabajit Kr. Das Vs Nirmali Das Bania
.... y on 9.30 A.M. and came back to his home on 08 P.M. During the time of his absence, the respondent went outside the house independently. When the petitioner came to know about it, he restrained the respondent. But the respondent did not listen to her husband / the petitioner and the respondent r ...
Gauhati High Court
Albish Banda @ Lakra Vs State Of Assam
.... deceased. 20. Hence, let us scrutinized the other evidences of the witnesses who adduced evidence in favour of the prosecution case. 21. PW-1 is the informant of this case/father of the deceased and he deposed that on the fateful day, while his son/deceased was ...
Gauhati High Court
Self Dependent Motor Driver Union And 12 Ors Vs The Union Of India And 4 Ors
.... erused the materials available on record. 14. It is on record that there was an agitation by some local organisations against the earlier tender issued by ONGCL for hiring of Light Motor Vehicles. It is seen that the Deputy Commissioner of Sivasagar district mediated such a dispu ...
Gauhati High Court
Amar Deka And Anr Vs State Of Assam And 6 Ors
.... he Urban Local Bodies. Clause (iii) of Sub-Rule (3) of Rule 5 of the Rules of 2013 is the answer to that question inasmuch as the Urban Local Bodies when they consume or use minor minerals, the Royalty in respect to the projects/works of the Urban Local Bodies are to be realized from the Urban L ...
Gauhati High Court
Y. Brajabidhu Singh Vs Nia
.... in exercise of its Writ jurisdiction to permit registration before the Registering Authority even at a belated stage and hence, he prays for allowing the petitioner to get his name registered before the District Foreigners Registration Authority at Tezpur. 13. Learned counsel for ...
Gauhati High Court
Sati Baishya @ Sati Mitra @ Saraswati Baishya Vs Union Of India And 5 Ors
.... so appears that the communication made by the Electoral Registration Officer of 74 Rangapara Legislative Assembly Constituency to the competent authority, Sonitpur, Tezpur was also in respect of Smt. Saraswati Baishya, wife of Pratibal Baishya and the reference made to the learned Foreigners Tri ...
Gauhati High Court
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