STATE OF ASSAM Vs. SUSRITA HOLDINGS PVT. LTD.
LAWS(SC)-2014-4-66
SUPREME COURT OF INDIA (FROM: GAUHATI)
Decided on
April 23,2014
STATE OF ASSAM
Appellant
VERSUS
Susrita Holdings Pvt. Ltd.
Respondents
Referred Judgements :-
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]KASTURI LAL LAKSHMI REDDY REPRE SENTED VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
MAHESH CHANDRA VS. REGIONAL MANAGER U P FINANCIAL CORPORATION [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
AKHIL BHARTIYA UPBHOKTA CONGRESS VS. STATE OF MADHYA PRADESH [REFERRED TO]
Cited Judgements :-
THE BRANCH MANAGER VS. RATNA BAHADUR CHETTRI [LAWS(SIK)-2014-10-4] [REFERRED TO]SANJAY S/O RATNAKAR ZINJE VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2016-12-223] [REFERRED TO]
STATE OF RAJASTHAN AND OTHERS VS. SMT. KANTA SAHARAN AND OTHERS [LAWS(RAJ)-2018-5-173] [REFERRED TO]
THE BRANCH MANAGER, NATIONAL INSURANCE COMPANY LIMITED AND ORS. VS. PASSANG RINGZING SHERPA AND ORS. [LAWS(SIK)-2015-4-12] [REFERRED TO]
DUSMANT MALLICK VS. STATE OF ODISHA [LAWS(ORI)-2020-8-14] [REFERRED TO]
SICAL LOGISTICS LTD VS. MAHANADI COALFIELDS LIMITED AND OTHERS [LAWS(ORI)-2017-9-55] [REFERRED TO]
STATE OF WEST BENGAL & ORS. VS. PRANAB KUMAR MAITY & ORS. [LAWS(CAL)-2016-11-72] [REFERRED TO]
STATE OF GUJARAT VS. ISMAIL YUSUF CHHUNGA [LAWS(GJH)-2016-4-305] [REFERRED]
MAHANADI COALFIELDS LTD. & ORS. VS. DHIRA KUMAR PARIDA [LAWS(ORI)-2016-8-39] [REFERRED TO]
COMMISSIONER OF C. EX. & CUSTOMS VS. KRISHAK BHARTI CO [LAWS(GJH)-2016-4-376] [REFERRED TO]
MOTIBHAI REVABHAI PRAJAPATI S/O REVABHAI PRAJAPATI VS. STATE OF GUJARAT [LAWS(GJH)-2022-4-33] [REFERRED TO]
BVG INDIA LIMITED VS. STATE OF M. P. [LAWS(MPH)-2021-3-6] [REFERRED TO]
UNION OF INDIA, NORTH EAST FRONTIER RAILWAY, GUWAHATI, MALIGAON, ASSAM VS. ON THE DEATH OF BANESWAR DAS HIS LEGAL HEIR MANJU DAS [LAWS(GAU)-2020-9-45] [REFERRED TO]
STATE OF GUJARAT VS. MAGANSINHJI MEDATIA [LAWS(GJH)-2022-2-1472] [REFERRED TO]
STATE OF ORISSA VS. BHASKAR DUTTA [LAWS(ORI)-2022-7-114] [REFERRED TO]
STATE OF WEST BENGAL AND ORS. VS. BORJORA ASHAR ALO AND ORS. [LAWS(CAL)-2016-11-38] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)This appeal is filed by the appellants questioning the correctness of the impugned judgment and final Order dated 2.2.2012 passed by the High Court of Guwahati, Assam, in M.C. No. 5 of 2012 in Writ Appeal Sl. No.168339 of 2011, urging various facts and legal contentions in justification of their claim.
(3.)Necessary relevant facts are stated hereunder to appreciate the case of the appellants and also to find out whether the appellants are entitled for the relief as prayed in this appeal.
(2.)This appeal is filed by the appellants questioning the correctness of the impugned judgment and final Order dated 2.2.2012 passed by the High Court of Guwahati, Assam, in M.C. No. 5 of 2012 in Writ Appeal Sl. No.168339 of 2011, urging various facts and legal contentions in justification of their claim.
(3.)Necessary relevant facts are stated hereunder to appreciate the case of the appellants and also to find out whether the appellants are entitled for the relief as prayed in this appeal.
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