Vikky Pachauri @ Vikash Pachauri And Anr. Vs Union Of India
.... s to be drawn. Normally it is advisable to draw one sample in duplicate from each package/container, in case of seizure of more than one package/container. (b) However, when the package/container seized together are of identical size and weight, bearing identical markings and the contents o ...
Gauhati High Court
Mantu Kumar Vs State Of Assam And Anr
.... r birth certificate, Material Exhibit – 3, as her date of birth is 23.10.2007, and as such, she was a ‘child’ at the relevant point of time, as defined under Section 2(d) of the POCSO Act. Notably, the appellant side has not disputed the age of the victim. 17. It is to be noted here that th ...
Gauhati High Court
Sabbir Ahmed Laskar Vs State Of Assam
.... nary Authority to impose a lesser punishment upon the appellant/writ petitioner. 5. Per contra, Mr. R.K. Borah, learned Additional Senior Government Advocate, Assam representing the respondent State has vehemently opposed the appeal and has submitted that the learned Single Judge has rightl ...
Gauhati High Court
State Of Assam And 4 Ors Vs Naba Kumar Sarania And 3 Ors
.... Patil (supra), it was incumbent upon the SLSC to give reasons, even if in brief, for accepting the report of the Vigilance Officer. It is submitted that a bare perusal of the order dated 12.01.2024 clearly reveals that no reasons have been given by the SLSC while giving its opinion for cancella ...
Gauhati High Court
Arpana Devi Vs State Of Assam And 4 Ors.
.... on the 1st of March, 1978. On a deduction from the said document, the date of birth comes to 01.03.1957. It is submitted that an application to SEBA was also made by the petitioner for correction of the date of birth on 16.10.2013. 5. The learned counsel accordingly submits that an appropri ...
Gauhati High Court
Mahammad Azad Vs State Of Assam And 4 Ors
.... ng to consider the matter on merit, this court deem it appropriate to refer to the relevant case laws relied by the learned counsel for the parties on maintainability of the writ petition. 25. In Whirlpool Corporation (Supra), wherein Hon’ble Apex Court has held, which is reproduced here-in ...
Gauhati High Court
Abdul Barek Vs State Of Assam And 7 Ors
.... y for settling the issue raised by the petitioner in terms of Section 105(4) of the 1994 Act, the present issue should be referred to the Principal Secretary to the Government of Assam, P&RD Department for his decision. 16. At this stage, the petitioner’s counsel has vehemently denied t ...
Gauhati High Court
Assam Rastrabhasa Prasar Samity Vs State Of Assam And 4 Ors
.... He submits that the 4th charge framed against the petitioner does not make any mention of the respondent No.3 entering the office of the Mantri on 07.10.2002 without permission. He accordingly submits that there being no ground to interfere with the impugned award passed by the learned Tribunal ...
Gauhati High Court
National Insurance Co Ltd Vs Jahanara Khatun And 3 Ors
.... lent on this aspect and in defining the term ‘accident’ with reference to the employment. 15. In National Insurance Co. Ltd. –vs- Presiding Officer, Labour Court and other reported in AIR 2000 ACJ 343, it has been held that the word ‘accident’ includes murder as it was an accidental happeni ...
Gauhati High Court
State Of Assam Vs Dangman Jugli
.... te or dates to be fixed for the purpose.” 12. It is well settled by a catena of judicial pronouncements, over the period of time, that once confiscation proceeding has started the criminal courts have no jurisdiction to release the seized vehicle. 13. Reference in this context can be m ...
Gauhati High Court
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