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Gauhati High Court judgments, 2022

621 judgments · page 26 of 32

High Courts22 Feb 2022Dismissed

Tarun Chandra Das Vs Bhanjana Kalita

Gauhati High Court · (2022) 02 GAU CK 0050

Constitution Of India, 1950 — Article 15(3), 39Code Of Criminal Procedure, 1973 — Section 125, 386, 401, 482Hindu Marriage Act, 1955 — Section 5, 5(1), 5(i), 5(iv), 5(v), 11
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High Courts18 Feb 2022Allowed

Niren Sarma Vs State Of Assam

Gauhati High Court · (2022) 02 GAU CK 0043

Assam District Institute of Education and Training (DIET) Service Rules, 2010 — Rule 3, 5(ii), 5(iii), 8, 12(1), 12(3), 12(3)(i), 12(3)(ii)
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High Courts17 Feb 2022Dismissed

Hiron Kalita Vs Sabita Kalita

Gauhati High Court · (2022) 02 GAU CK 0046

Constitution Of India, 1950 — Article 31(1)Assam Civil Service (Conduct) Rules, 1965 — Rule 26(1)Assam Services (Pension) Rules, 1969 — Rule 143
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High Courts17 Feb 2022Disposed Of

Dimbeswar Roy Vs State Of Assam

Gauhati High Court · (2022) 02 GAU CK 0045

Code Of Criminal Procedure, 1973 — Section 190, 482Indian Penal Code, 1860 — Section 34, 166, 325, 338, 366AProtection of Children from Sexual Offences Act, 2012 — Section 8
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High Courts15 Feb 2022Dismissed

Basiran Bewa Vs State Of Assam And 7 Ors

Gauhati High Court · (2022) 02 GAU CK 0039

Code Of Criminal Procedure, 1973 — Section 207, 208, 313, 319, 319(1)Indian Penal Code, 1860 — Section 120B, 147, 148, 384, 427, 436, 448, 506
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