High Courts14 Mar 2014Disposed Off

Rajab Ali Vs Mustt. Manjula Khatoon

Gauhati High Court · (2014) ALLMR(Cri) 273 : (2014) CriLJ 2162 : (2014) 4 Crimes 419 : (2014) 3 Crimes 478 : (2014) 3 DMC 867 : (2015) 4 GLT 859 : (2014) 3 JCC 2063 : (2014) 3 RCR(Civil) 709 : (2014) 3 RCR(Criminal) 692

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 17(1), 18, 19
High Courts14 Mar 2014

Punal Kumar Das Vs State of Assam

Gauhati High Court · (2014) 3 GLD 717 : (2014) 2 GLT 715

Constitution of India, 1950 — Article 14University Grants Commission Act, 1956 — Section 12, 12(b), 12-A, 16, 2(f)
High Courts14 Mar 2014Allowed

Moynul Hoque (Md.) Vs State of Assam

Gauhati High Court · (2014) 2 GLD 97 : (2014) 2 GLT 458

Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Notaries Act, 1952 — Section 13Penal Code, 1860 (IPC) — Section 109, 120B, 201, 34, 366(A)
High Courts13 Mar 2014

Anju Saha Vs Gobinda Saha

Gauhati High Court · (2014) 3 DMC 563 : (2015) 1 GLD 503

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 13(1)(i), 3(1)
High Courts12 Mar 2014Allowed

Satipada Saha Vs Sadhana Ray

Gauhati High Court · (2014) 3 GLD 576 : (2014) 2 GLT 602

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 26, Order 26 Rule 9, 75, 75(b)Constitution of India, 1950 — Article 227