Akhil Bharatiya Chah Mazdoor Sangha Vs Management Of Ananda Tea Estate
.... only that material that has been placed in a domestic enquiry. The Proviso only confines the Tribunal to the materials on record before it as specified above, when considering the justification or otherwise of the order of discharge or dismissal. It is only on the basis of these materials that th ...
Gauhati High Court
M/S Quality Pharma Products Pvt Ltd (Unit-II) Vs State Of Assam And 5 Ors
.... petitioner had made the claim for subsidy, as a new industrial unit. 12. The counsel for the respondent No. 6, that is, the Pollution Control Board, submits that this Court vide order dated 30.03.2022 had asked for a clarification as to whether any manufacturing unit, such as the petitione ...
Gauhati High Court
Namita Hazarika Vs State Of Assam And 15 Ors
.... he allegations highlighted in the complaint regarding allotment of PMAY houses and misuse of PMAY fund. 3. Mr. Talukdar, learned senior counsel appearing for the respondent nos. 1, 3, & 5 and Mr. Dev Nath, learned Standing Counsel, P&RD Department have submitted that the term of the ...
Gauhati High Court
Ajimuddin Sikdar @ Ajim Ali Sikdar Vs State Of Assam
.... ter her statement was also recorded. In her cross-examination, the PW-6 had stated that as per the direction of the In-charge of Outpost, she had put questions to the victim girl and her answers were recorded by him. She had also stated that sometimes she was entrusted to be present when statemen ...
Gauhati High Court
Rashmi Rekha Majumder Vs Union Of India And 23 Ors
.... filled, for determining the ceiling of 50% reservation on total number of vacancies of that year. It is also provided that to treat the backlog reserved vacancies of OBCs also as a separate and distinct group, as that of the SCs and STs are being treated. Thus the ceiling of 50% reservation on f ...
Gauhati High Court
Union Of India Vs Lakhi Prava Sonowal Keot
.... ngs of both made by the parties and the evidence on record, even though, the bonafide of the deceased as a passenger as well as his accidental fall has not been proved as there was no ticket and no eye witness of his falling down, the fact remains that his body was found almost three meters away ...
Gauhati High Court
Mustt Monowara Begum Vs Md Moinul Haque And 8 Ors
.... cross examination of PW-1, it reveals that there was no contradiction taken by the defence counsel on that point while cross examining the PW-1. Only suggestion was given to PW-1 that she did not witness the incident and she came to know about the incident regarding death of her husband from pol ...
Gauhati High Court
Balraj Agro Industries Vs State Of Assam And 4 Ors
.... on the quality of the goods and having decided that the petitioner should be given the work order, the State respondents cannot be allowed to rescind the decision taken by the Bid Evaluation Committee to award him the work order. He submits that in terms of the decision of this Court in the case ...
Gauhati High Court
On The Death Of Smti Pesa Rani Ravani Her Legal Heirs Vs On The Death Of Hangsha Rabha His Legal Heirs
.... as his daughter during his lifetime. Though the fact cannot be dealt in second appeal as substantial question of law. 20. Having heard the learned counsel for the parties and having gone through the materials on record, the only question that falls for my consideration is as to whether ther ...
Gauhati High Court
Dipanka Borah Vs State Of Assam And 3 Ors
.... for recruitment of teachers for classes I-V being relevant is extracted herein below:- “1. Minimum Qualifications:- (i) Classes I-V (a) Senior Secondary (or its equivalent) with at least 50% marks and 2-year Diploma in Elementary Education (by whatever name known) OR ...
Gauhati High Court
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