HCHIGH COURT REPORT
Recent LawLens analyses from the Gauhati High Court and its benches.
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The petitioner, a Scheduled Caste candidate, was initially appointed as a Grade-IV Peon in the establishment of the Deputy Commissioner, Nalbari, under the Assam Public Services (Appointment of Family Members of Perso...
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The North East Frontier Railway issued Notice Inviting Tender No. Mech-LMG-ET-14-2025-26 for a ten-year BOOT contract relating to the establishment and operation of a mechanized laundry at Badarpur and associated line...
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On 02.04.2018, Abdul Mannan Akand was riding his motorcycle from Chenga towards Barpeta when a Tata Star Bus bearing Registration No. AS-01-FC-4588, allegedly driven rashly and negligently, collided head-on with his m...
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The petitioner’s predecessor claimed rights over 4 Bighas of land covered by old Dag No. 205 under a 99-year lease deed dated 16 March 1966, followed by mutation in his favour.
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A show-cause notice dated 10 July 2024 was issued to the petitioner, an Assistant Battalion Sub-Inspector in the 27th Assam Police Battalion, alleging that he had used the names of several police personnel to issue fa...
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The petitioner, a Constable (GD) in the 58th Battalion of the CRPF, was found absent from the Unit Headquarters on 13 May 2014 and remained unauthorisedly absent for 68 days, from 14 May to 20 July 2014.
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The appellant, a Deputy Superintendent of Excise, alleged that the respondent, a police officer, had sexually and emotionally exploited her and subsequently lodged a false FIR against her and others in retaliation for...
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The appellant was convicted by the Special Judge (POCSO), Sivasagar, in Special (POCSO) Case No. 50/2021, arising from Demow P.S. Case No. 192/2021, and sentenced to five years’ rigorous imprisonment with a fine of ₹5...
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The petitioner, an industrial unit, claimed a 3% Central Interest Subsidy under the North East Industrial Policy, 2007 and the scheme framed thereunder.
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Respondent No. 2, a married woman with two children, alleged that the petitioner enticed and threatened her with a promise of marriage, took her to his residence, confined her for approximately 15 days, and repeatedly...
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The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
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The petitioner joined the Food Corporation of India (“FCI”) as an Assistant Manager on 12.05.1997, was regularised as Assistant General Manager (Technical), and was promoted as Deputy General Manager (General) on 25.0...
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The appellant was convicted by the Assistant Sessions Judge, Karbi Anglong, Diphu, in Sessions Case No. 36/2021 under Section 376 IPC and sentenced to 10 years’ rigorous imprisonment and a fine of ₹10,000, with a defa...
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The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
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The petitioner challenged, under Article 226 of the Constitution, the ex parte opinion dated 19 July 1991 passed by the Illegal Migrants (Determination) Tribunal, Dibrugarh, in Case No. DDT 7/89/325-326, declaring him...
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The petitioners challenged the non-release of compensation for land covered by various dag and patta numbers situated at Village Borpara, Boko Revenue Circle, Kamrup, Assam, and also challenged the notice dated 9 June...
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The petitioner, a contract worker, maintained Savings Bank Account No. 505118210004021 with Bank of India, Morigaon Branch.
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The petitioner, a Child Development Project Officer in the Government of Arunachal Pradesh, was deputed to the Food Corporation of India (FCI) as Assistant General Manager/Area Manager from 2011.
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A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
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