State Of Mizoram Vs R. Lalthanzauva
.... the applicability of the Act made by the Parliament or the State Legislature on the subject of acquisition in the light of the provisions of the Constitution of India and other relevant laws. 22. First of all, we deal with the argument of the learned Advocate General that the l ...
Gauhati High Court
Dr. Plaban Bora And 2 Ors Vs State Of Assam And 4 Ors
.... r such short-listed candidates strictly in accordance with the procedure as mandated in the matter. (ii). On conclusion of the said viva voce/interview segment of the selection process; the Assam Public Service Commission(APSC) authorities shall duly publish the select list and recommend th ...
Gauhati High Court
Swapan Deb Vs State Of Assam And Anr
.... y relying upon the judgment of Rambraksh @ Jalim Vs. State of Chhattisgarh reported in (2016) 12 SCC 251, Shri Islam, the learned counsel for the appellant has submitted that the concept of last seen together theory has been explained and in the instant case the same cannot be a basis of the con ...
Gauhati High Court
Dipika Nath Haloi Vs Bipul Nath
.... om the company of the respondent - husband. It is also submitted that so far as the evidence is concerned, all the witnesses of the First Party were given the suggestion that the respondent was having certain illicit relationship which would show that the appellant was consistent with her leveli ...
Gauhati High Court
Asma Khatun Vs Assam Power Distribution Company Limited And 4 Ors
.... 1) of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 on part of the owner of the overhead line that is the Assam Power Distribution Company Limited (APDCL). 13) Recommendations : The provisions as laid down in the Central El ...
Gauhati High Court
Rokongulie Vs State Of Assam
.... ized vehicle under custody. It is submitted that the impugned orders are bad in law and are liable to be set aside and quashed. 15. It is submitted that the learned Courts below did not properly appreciate the requirements of Sections 451/457 of the CrPC. The Court is ...
Gauhati High Court
On The Death Of Deba Kumar Bora, His Legal Heir Rep. Vs Indian Oil Corporation Ltd. And 4 Ors
.... , the provision of section 100 of the Cr.P.C 1973 so far relating to search and seizure is to be followed. 20. One of the conditions of search as provided under section 100 Cr.P.C is that the authorized officer conducting a search is required to call upon two or more independent ...
Gauhati High Court
Xxxxxxxx Vs Xxxxxxxx
.... sions have been duly considered and the materials placed before this Court have also been carefully perused. The LCRs have also been scrutinized. 13. As observed above, the present challenge is not on the aspect of dissolution of marriage but only confined to the quantum of the ...
Gauhati High Court
Anowaruddin Wakf Estate And 2 Ors Vs State Of Assam And 5 Ors
.... t too after notice but could not have removed the premises. The learned counsel appearing on behalf of the Respondent authority submitted that the kiosk which was permanently transferred to the earth was in violation to the setback regulations, and as such, the said action was taken. ...
Gauhati High Court
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
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