Lex(ACTING), . KARDAK ETE
52 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 52 |
Disposal nature
| Disposed Of | 29 |
| Allowed | 7 |
| Dismissed on withdrawal with liberty to approach again | 7 |
| Dismissed | 5 |
| Dismissed As infractuous | 2 |
| Closed | 1 |
| Dismissed On withdrawal no order for such liberty | 1 |
Recent judgments
- MAMONI BORBORUAH BORGOHAIN v. THE STATE OF ASSAM AND 4 ORS. — Gauhati High Court (2024-02-04)
- THE STATE OF ASSAM AND ANR. v. PAPARI BARMAN AND 2 ORS. — Gauhati High Court (2024-02-04)
- RASHMI REKHA MAJUMDER v. THE UNION OF INDIA AND 23 ORS. — Gauhati High Court (2024-02-01)
- THE BANK OF BARODA AND ANR v. STATE OF ASSAM AND 3 ORS — Gauhati High Court (2024-02-01)
- PRASANTA BARUA v. UNION OF INDIA AND 12 ORS. — Gauhati High Court (2024-02-01)
- ABU TALEB v. PUNJAB NATIONAL BANK AND 3 ORS — Gauhati High Court (2024-01-31)
- REETAM SINGH v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2024-01-28)
- HUMEN GOGOI, v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2024-01-24)
- THE ASSAM TAXATION OFFICERS' ASSOCIATION and ANR v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2024-01-24)
- GRADUATE LEVEL ELEMENTARY TEACHER ASSOCIATION, ASSAM AND 3 ORS v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2024-01-23)