Piyar Ali Sarkar Vs Nausad Ali And 4 Ors.
.... are well settled. In a recent decision dated 18.08.2022 reported in (2022) SCC OnLine 1034, (S Madhusudhan Reddy Vs. V Narayana Reddy & Ors.) a three Judges’ Bench of the Hon’ble Supreme Court, after discussing the relevant case laws has reiterated the principles laid down in the case of Ka ...
Gauhati High Court
Prashanna Baishya Vs State Of Assam And 2 Ors
.... ble Supreme Court in the case of Rajasthan State Roadways Transport Corporation vs. Paramjeet Singh reported in (2019) 6 SCC 250. In the said case, the termination of a contractual employee was not interfered with. Reliance has also been made on a judgment of this Court dated 10.09.2019 passed in ...
Gauhati High Court
Binoy Kumar Sinha Vs State Bank Of India And 4 Ors
.... ould be sub-served, if the Corporation was made to pay a sum of Rs. 50,000/- to the workman. 18. In the case of Nand Kumar vs. State of Bihar and others (supra), the Supreme Court considered the judgment of the Constitution Bench in the case of State of Karnataka vs. Uma Devi reported in (2 ...
Gauhati High Court
Dhrubajytoi Kalita Vs Bhanita Deka
.... destitution and starvation.” 10. In Chaturbhuj v. Sita Bai [(2008) 2 SCC 316 : (2008) 1 SCC (Civ) 547 : (2008) 1 SCC (Cri) 356] , reiterating the legal position the Court held : (SCC p. 320, para 6) 6. “… Section 125 CrPC is a measure of social justice and is specially enacted to pr ...
Gauhati High Court
Voyants Solutions Private Limited Vs Union Of India
.... to fulfill the requirements of principles of natural justice, a Show-Cause Notice should meet the following two requirements viz : “i) The material/ grounds to be stated on which according to the Department necessitates an action; ii) Particular penalty/action which is proposed to be ...
Gauhati High Court
Kushal Das Vs State Of Assam And 3 Ors
.... the said force. 10. The rival submissions have been duly considered and the materials placed before this Court have been carefully examined. 11. The materials on record would reflect that the petitioner was found to be regularly absent from duties without any permission. The communica ...
Gauhati High Court
Makibur Rahman Vs Union Of India And 7 Ors.
.... that governs the exercise of extraordinary jurisdiction under Article 226 of the Constitution, more particularly when it comes to the issue of a writ of certiorari is that in granting such a writ, the High Court does not exercise the powers of Appellate Tribunal. It does not review or reweigh t ...
Gauhati High Court
Simanta Borgohain And 15 Ors Vs Oil And Natural Gas Corporation Ltd And 5 Ors
.... hanged to 19 for Un-reserved, 11 OBC and 13 for ST. (iv) The rank of the petitioner no. 9 who had applied for the post of Assistant Rigman (Drilling) was initially stated to be 3rd in the wait list (OBC) which was changed to 24. (v) The rank of the petitioner no. 6 in the post of JAT ...
Gauhati High Court
Samsul Islam Vs Uco Bank And 7 Ors
.... salary for the intervening period and if he does, the extent to which he deserves it. Life being complex, it is not possible to anticipate and enumerate exhaustively all the circumstances under which such consideration may become necessary. To ignore however, such circumstances when they exist a ...
Gauhati High Court
Kalam Ali Vs State Of Assam
.... atement was made: Provided that when any witness is called for the prosecution in such inquiry or trial whose statement has been reduced into writing as aforesaid, any part of his statement, if duly proved, may be used by the accused, and with the permission of the court, by the prosecution ...
Gauhati High Court
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