Md. Islam Uddin Vs State Of Assam
.... ignature in the seizure memo, the PW-3, during cross-examination even stated that police did not recorded his statement, the PW-4 during cross-examination took a similar stand that police even did not record his statement, the PW-5, during cross-examination has stated that his house is at distan ...
Gauhati High Court
Forhad Ali Vs Union Of India And 5 Ors.
.... it was produced, by giving such particulars of any device involved in the production of the electronic record and purportedly signed by a person occupying responsible official position in relation to the operation of the relevant device or the management of the relevant activity shall be evidenc ...
Gauhati High Court
Janardan Kalita Vs State Of Assam And 6 Ors
.... the Respondent No. 7 inspite of the fact that the Petitioner was the highest bidder. He further submitted that the records were also not furnished to him inspite of the order passed by this Court on 9.8.2023. 11. Mr. P. Handique, the learned counsel appearing on behalf of the P & RD De ...
Gauhati High Court
Shyamal Bezbaruah Vs Central Bureau Of Investigation
.... ion, he recorded the statement of witnesses, collected the seized documents by various seizure memos, arrested the accused- A. R. Mazarbhuyan, who agreed to confess his guilt and accordingly, his confessional statement was recorded under Section 164 Cr.P.C. by the learned Special Judicial Magist ...
Gauhati High Court
State Of Assam And Anr. Vs Faijuddin Ahmed @ Faizuddin Ahmed
.... l, each having a distinct purpose. The object of confiscation proceeding is to enable speedy and effective adjudication with regard to confiscation of the produce and the means used for committing the offence while the object of the prosecution is to punish the offender. The scheme of the Adhini ...
Gauhati High Court
Mohan Kumar Vs State Of Assam And Anr.
.... t left exhymosis (eye). 18. P.W.8 is another Medical Officer who conducted autopsy on the dead body of the deceased. He deposed in his evidence that on 11.08.2009, he was posted as Professor and Head of the Department of Forensic Medicine, GMCH. On that day, he conducted post-mortem examina ...
Gauhati High Court
Gitali Bordoloi Das Vs State Of Assam And 4 Ors
.... er due weightage for the 15 years experience had been given. 6. Mr. JC Gogoi, learned counsel for the respondents in the Sankardev Mahavidyalaya has produced a communication from the Principal in-charge dated 06.01.2020 to the Director of Higher Education, Assam wherein it is stated as ext ...
Gauhati High Court
Bibhucharan Dutta And 15 Ors Vs Management Of Oil And Natural Gas Corporation Ltd. And 4 Ors
.... drawn on these documents as to the period of the works rendered by the workman Nripen Lahon. The Exhibit-N(9), the Identity Card issued in the name of workman Kula Dutta shows the field season 1995-96 and nothing else, which was valid upto June 1996 and on the basis of this Identity Card it cann ...
Gauhati High Court
Nepur Das Vs State Of Assam And Ors
.... e appointment of the respondent no. 3 in the post of PBX Operator nor is the order of his appointment a part of the record. Therefore, that aspect of the matter need not detain this Court. 9. It is noticed from the materials available on record that even under the Rules of 1991, the post o ...
Gauhati High Court
Nepali Boruah Vs State Of Assam
.... and simple in nature; Further, his evidence reveals that the injury was caused within 12 hours of examination. His report -Exhibit-2 is also consistent with the evidence. 16. The other prosecution witnesses, P.W.1- Nomal Mili, P.W.2 Phuleswar Doley, P.W.3, Birason Doley also lends supp ...
Gauhati High Court
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