Atlantic Engg. and Services Pvt. Ltd. Vs Sh. S.S. Sandhu and Others
.... y to substantiate the claim, all these applications were dismissed. These cases fall in two categories. It may be useful to quote one such order from each category:- ''''CA (C) No. 105/91. This is an application u/s 446 of the Companies Act, 1956 is filed for recovery of Rs. 1,29,499/- as princip ...
Delhi High Court
Council of The Institute of Chartered Accountants of India Vs Milind Kantilal Shah, Chartered Accountant
.... to the aggregate amount of unpaid suppliers which indicated that the suppliers were unpaid to the extent of Rs.11.34 lakhs and as to how they had agreed to extend so much credit, he was once again at a loss to give a logical explanation. 6. Upon consideration of the evidence on record and the sta ...
Gujarat High Court
Devika Kumbang and Others Vs State of Assam and Others
.... artment in the process of selection, which required to be made as per Rule 3 of the Rules. In the instant case, it is the case of the Petitioners that they were selected by the Under Secretary to the Govt. of Assam, Education (Elementary) Department and in pursuant to the said selection the outgoing ...
Gauhati High Court
Union of India Vs Sushanta Kumar Bhattacharjee
.... ts GroupC and GroupD, Recruitment Rules, 1992, wherein it provides that the post of Lower Division Clerk is to be filled up by direct recruitment failing which by transfer on deputation. Therefore, service rules also contemplate the transfer on deputation being a mode of appointment to the post of L ...
Gauhati High Court
Devika Kumbang Vs State of Assam
.... n, which required to be made as per Rule 3 of the Rules, hi the instant case, it is the case of the petitioners that they were selected by the Under Secretary to the Govt. of Assam, Education (Elementary) Department and in pursuant to the said selection the outgoing Director appointment them on the ...
Gauhati High Court
Bedang Apum Vs State of Arunachal Pradesh
.... NDS" means and includes all lands which any member or members of a village or community have customary rights to cultivate by means of shifting cultivation or to utilize by clearing jungle or grazing livestock provided that such village or community is in a permanent location but does not include (i ...
Gauhati High Court (Itanagar Bench)
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