Santi Ram Nath Vs Assam Co-Operative Apex Bank Ltd. And Ors
.... oceeding has also been produced. 7. The respondents denied the allegations made by the writ petitioner and specifically asserted that the petitioner was allowed to cross-examine the presenting officer as well as witnesses during the enquiry process on 17.08.2011, 16.09.2011 and 04.11.2011. ...
Gauhati High Court
GO 3006M Sri Ram Asra Khural Vs Union Of India And 5 Ors
.... shall have all right to make reply to the charges made. The petitioner shall be given fair opportunity to defend his case. Therefore, in exercise of its judicial power, this Court should not interfere with the entire proceeding at this initial stage. In support of her contention, she relies on t ...
Gauhati High Court
Md. Khalilur Rahman Vs State Of Assam (CBI)
.... inion and Exhibits 59/1, 59/2 and 59/3 are his signatures and Exhibits 59/4 to 59/6 are the signatures of the said A.S. Gupta and after examination of the documents he opined that the person so wrote the blue signature stamped and marked S22 to S24 did not write the red enclosed signatures simil ...
Gauhati High Court
Sanjib Murah @ Lodha Vs State Of Assam
.... 015 at about 12.00 noon, he went to St. Lukes Hospital for recording statement of the victim who had died later on 25.06.2015. He has also deposed that at the time of recording the statement of victim Rita Murah except her face remaining part of her body was covered. PW-10 has also deposed that ...
Gauhati High Court
Oriental Insurance Company Ltd. Vs Pabitra Kr. Roy Prodhani And 2 Ors.
.... ecorded the arguments advanced by the learned counsel for the appellant. It is not a case that the aforesaid six grounds pleaded in the appeal memo were also urged and argued by the learned counsel during the course of hearing and that this Court has not considered such argument. In fact, the af ...
Gauhati High Court
Purbattar Yduog Handicraft Co-Operative Socieites Ltd. Vs State Of Assam And 5 Ors
.... n were not brought on record, this Court would have been in complete darkness as regards these documents. 30. While the writ petition was pending, another very vital development had taken place. An application was filed by the Petitioner society before this Court for deleting the name of t ...
Gauhati High Court
Sunil Kumar Mitra Vs State Of Assam And 6 Ors.
.... the service of the petitioner in terms of the policy decision. Thus, the petitioner has filed this present writ petition. 11. Mr. B. Kumar, learned counsel for the petitioner submits that the petitioner was appointed as per the selection process and he was allowed to draw his salaries till ...
Gauhati High Court
Amar Chakraborty Vs State Of Assam And 5 Ors
.... inciples as to how the criterion of seniority-cum-merit has to be adjudged. 8. Ms. S Sarma, learned counsel appearing on behalf of the respondent Nos. 2, 3, 4 and 5 submitted fairly that from the minutes of the selection committee meeting or the affidavit filed by the respondent No.5, it do ...
Gauhati High Court
Darrang Matshyajibi Society Vs State Of Assam And 4 Ors
.... ijai Certificate dated 15.10.2021 was issued by the Office of the Deputy Commissioner, Darrang. The said certificate has not been cancelled or there is any stand taken by the Respondent Authorities to the effect that the said Bakijai Clearance Certificate was issued by playing fraud. Therefore, ...
Gauhati High Court
Management Of M/S Emami Limited Vs Md. Azaharuddin Ahmed And 15 Ors.
.... learned Labour Court did not traverse beyond the issues. 20. Regarding the application of the Act of 1970, Shri Chakraborty has referred to Sections 7, 9 and 12 which are in connection with requirement of registration and obtaining a license by the contractor. He submits that though the co ...
Gauhati High Court
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