Madhu Karmakar vs. The State Of Assam And 5 Ors
Held
The Court directed the respondents to release the admitted contractual dues of Rs. 40,43,514/- to the petitioner within six months. It also ordered verification and deduction of a previously paid amount of Rs. 1,56,538/- if it was part of the admitted claim.
Facts
Madhu Karmakar sought payment of Rs. 40,63,108/- for hiring out two vehicles to the State of Assam and its police department for law and order duties from 2016 to 2024. The respondents admitted to hiring the vehicles and the outstanding dues but cited financial constraints for non-payment.
Key Issues
The key legal issue was whether the respondents were obligated to pay the admitted contractual dues for vehicle hiring to the petitioner, and to determine the final payable amount after considering any prior payments.
Sections Cited
None
AI-generated summary — verify with the full judgment below
Page No.# 1/6 GAHC010211512025
undefined
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : WP(C)/5657/2025 MADHU KARMAKAR SON OF LATE PARESH CH. KARMAKAR, RESIDENT OF SOUTH BAZAR ROAD, WARD NO. 6, KOKRAJHAR, P.O. KOKRAJHAR, DIST- KOKRAJHAR, BTR, ASSAM, PIN-783370. VERSUS THE STATE OF ASSAM AND 5 ORS REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM, HOME AND POLITICAL DEPARTMENT, DISPUR, GUWAHATI, PIN- 781006. 2:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM FINANCE DEPARTMENT DISPUR GUWAHATI ASSAM PIN-781006. 3:THE DISTRICT COMMISSIONER KOKRAJHAR BTR ASSAM PIN- 783370. 4:THE SUPERINTENDENT OF POLICE KOKRAJHAR KOKRAJHAR BTR ASSAM PIN- 783370. Page No.# 2/6 5:MOTOR TRANSPORT OFFICER (MTO) OFFICE OF THE DIRECTOR GENERAL OF POLICE ASSAM ULUBARI GUWAHATI PIN- 781007. 6:MOTOR TRANSPORT OFFICER (MTO) POLICE RESERVE KOKRAJHAR BTR ASSAM Advocate for the Petitioner : MR. B J MUKHERJEE, MS R SAHA Advocate for the Respondent : GA, ASSAM, SC, FINANCE
BEFORE H
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Gauhati High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.