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Gauhati High Court judgments, 2021

849 judgments · page 2 of 43

High Courts13 Dec 2021Allowed

Champa Chanda Vs Moni Chanda

Gauhati High Court · (2021) 12 GAU CK 0021

Hindu marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib), 13(1)(i)Code Of Criminal Procedure, 1973 — Section 125
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High Courts10 Dec 2021Dismissed

Raju Kalita And 3 Ors. Vs Ananta Chandra Kalita

Gauhati High Court · (2021) 12 GAU CK 0025

Code Of Civil Procedure, 1908 — Section 47, 100, 115, Order 2 Rule 2, Order 21 Rule 5, Order 20 Rule 12ASpecific Relief Act, 1963 — Section 22, 22(1), 22(2), 28Transfer of Property Act, 1882 — Section 55, 55(1)
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High Courts09 Dec 2021Allowed

Dr. Subramanian Swamy Vs State Of Assam

Gauhati High Court · (2021) 12 GAU CK 0009

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 21, 43, 146, 153, 153A, 295A, 298Code Of Criminal Procedure, 1973 — Section 2(d), 2(g), 155(2), 156(1), 190, 190(1)(a), 190(1)(b), 190(1)(c), 192, 196(1), 200, 202, 202(1), 204, 465, 482
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High Courts08 Dec 2021Allowed

Ghan Shyam Das Vs State Of Assam And Anr

Gauhati High Court · (2021) 12 GAU CK 0016

General Clause Act, 1897 — Section 27Indian Penal Code, 1860 — Section 354A, 354B, 376, 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 6
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High Courts07 Dec 2021Dismissed

Motiur Rahman Vs State Of Assam

Gauhati High Court · (2021) 12 GAU CK 0045

Constitution Of India, 1950 — Article 13(3)(a), 14, 21, 25, 243F, 243F(1)(b)Assam Panchayat [Constitution] Rules, 1995 — Rule 62, 62(1), 62(1)(b), 62(1)(f), 6(1)(g), 62(1)(h)Assam Panchayat [Constitution] [Amendment] Rules, 2018 — Rule 1(2), 2(1)(b)
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