Bharat Hydro Power Corp. Ltd. Vs State of Assam and Others
.... 03.2004 passed by the High Court. Relevant extracts from the order reads as under: "i) The Appellants shall pay a sum of Rs. 34 crores to respondent no. 2-Bharat Hydro Power Corporation Limited in full and final settlement of their claim which is the subject matter of these appeals. ii) Out of ...
SUPREME COURT OF INDIA
State of Assam and Others Vs Bharat Hydro Power Corporation Ltd. and Others
.... , if any, in the amount claimed in the petition under particular head and the amount reflected in the DPR anchor status report. Not only that, no witness examined by the State has deposed that the amount claimed under the different heads would not fall within the DPR or the status report. The best p ...
Gauhati High Court
Bharat Hydro Power Corpn. Ltd. and Others Vs State of Assam and Another
.... e provisions of entry 56 of List I. Entry 38 of List III: Electricity; Entry 42 of List III: Acquisition and requisitioning of property. 22. It was conceded before us that Entry 56 List I would not be applicable. 23. Learned Single Judge held that the Act enacted by the Assam Legislature ...
Supreme Court of India
Assam State Electricity Board and Others Vs Bharat Hydro Power Corporation Ltd. and Others
.... o be struck down and how they are not consistent. In paragraph 47, the same contention which has been raised regarding compensation and ouster of the jurisdiction of the Court. That was taken into consideration and that they were found to be valid by the Apex Court. So considering this case Tinsukh ...
Gauhati High Court
Bharat Hydro Power Corporation Ltd., Guwahati and Others Vs State of Assam and Another
.... ons under the Agreement and'' MoU, but the same was not complied with and have been threatening to cancel the agreement, though the petitioner performed and was ready and willing to perform their part but they were prevented by the Respondents, and their officers, as alleged, having vested interest ...
Gauhati High Court
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