PRABIN RAM PHUKAN Vs. STATE OF ASSAM
LAWS(SC)-2014-12-70
SUPREME COURT OF INDIA (FROM: GAUHATI)
Decided on
December 11,2014
Prabin Ram Phukan
Appellant
VERSUS
STATE OF ASSAM
Respondents
Referred Judgements :-
CHAIRMAN AND MANAGING DIRECTOR SIPCOT MADRAS VS. CONTROMIX PRIVATE LIMITED [REFERRED TO]HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
Cited Judgements :-
PEMA KHANDU VS. THE SPEAKER, ARUNACHAL PRADESH LEGISLATIVE ASSEMBLY [LAWS(GAU)-2016-3-26] [REFERRED TO]SEIKHOTHANG HAOKIP VS. STATE OF MANIPUR [LAWS(MANIP)-2019-5-28] [REFERRED TO]
STATE OF MIZORAM VS. P. B. LALZUITHANGA [LAWS(GAU)-2021-3-73] [REFERRED TO]
CHANDRAKANT KANTILAL BHATT VS. JANAKARAY KANTILAL BHATT [LAWS(GJH)-2019-7-148] [REFERRED TO]
KALYAN NAGAR CO-OPERATIVE HOUSING SOCIETY VS. STATE OF TELANGANA [LAWS(TLNG)-2021-6-90] [REFERRED TO]
SHARDABEN LALLUBHAI PATEL VS. VADODARA URBAN DEVELOPMENT AUTHORITY [LAWS(GJH)-2020-1-139] [REFERRED TO]
SAKARBEN AALABHAI RATIYA VS. DEVELOPMENT COMMISSIONER GUJARAT STATE [LAWS(GJH)-2019-12-20] [REFERRED TO]
S. HONNAMMA VS. STATE OF KARNATAKA [LAWS(KAR)-2023-2-166] [REFERRED TO]
NATWARBHAI J PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2016-9-249] [REFERRED TO]
A.H. WADIA TRUST VS. STATE OF MAHARASHTRA [LAWS(BOM)-2023-3-79] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted
(2.)These civil appeals arise out of common judgment dated 06.05.2005 passed by the Division Bench of the High Court of Guwahati in W.A. No. 512 of 2002, which in turn, arises out of judgment dated 26.02.2001 passed by the learned Single Judge in W.P. No. 2234 of 2000 and W.P. (Civil) No. 5628 of 2004 arising out of order dated 23.02.1998 passed by the Board in Case No. 42RA(K) of 1996.
(3.)By impugned judgment, the Division Bench allowed the writ appeal and writ petition filed by the State of Assam, in consequence, set aside the order dated 23.02.1998 passed by the Board at Guwahati impugned in the writ petition and also set aside the order dated 26.02.2001 passed by the learned Single Judge in W.P. No. 2234 of 2000.
(2.)These civil appeals arise out of common judgment dated 06.05.2005 passed by the Division Bench of the High Court of Guwahati in W.A. No. 512 of 2002, which in turn, arises out of judgment dated 26.02.2001 passed by the learned Single Judge in W.P. No. 2234 of 2000 and W.P. (Civil) No. 5628 of 2004 arising out of order dated 23.02.1998 passed by the Board in Case No. 42RA(K) of 1996.
(3.)By impugned judgment, the Division Bench allowed the writ appeal and writ petition filed by the State of Assam, in consequence, set aside the order dated 23.02.1998 passed by the Board at Guwahati impugned in the writ petition and also set aside the order dated 26.02.2001 passed by the learned Single Judge in W.P. No. 2234 of 2000.
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