High Courts22 Aug 2007Dismissed

Tripura Board of Wakf Vs Ayasha Bibi

Gauhati High Court · AIR 2008 Guw 10 : (2008) 1 GLT 273

Constitution of India, 1950 — Article 226, 227Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4
High Courts20 Aug 2007Allowed

K. Vikheho Sema Vs State of Nagaland

Gauhati High Court · (2007) CriLJ 4266 : (2007) 4 GLT 130

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 468, 470, 471, 472Penal Code, 1860 (IPC) — Section 406