LexARUN DEV CHOUDHURY
117 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 117 |
Disposal nature
| Disposed Of | 57 |
| Allowed | 24 |
| Dismissed | 18 |
| Closed | 7 |
| Dismissed on withdrawal with liberty to approach again | 4 |
| Dismissed As infractuous | 3 |
| Rejected | 3 |
| Dismissed On withdrawal no order for such liberty | 1 |
Recent judgments
- Rosy Taba v. THE STATE OF AP and 4 Ors. — Gauhati High Court (2023-12-08)
- Colonel Koj Tari v. THE STATE OF AP and 5 Ors. — Gauhati High Court (2023-12-08)
- Olek Mize Tamuk v. The State of AP and 2 Others — Gauhati High Court (2023-11-17)
- M/s Pasighat Smart City Development Corporation v. Olek Mize Tamuk and 3 Ors. — Gauhati High Court (2023-11-17)
- Yorum Tach v. The Chief Electoral Officer and 6 Ors. — Gauhati High Court (2023-11-16)
- DR. MIGO RIBA v. THE STATE OF A.P. AND 2 ORS. — Gauhati High Court (2023-11-16)
- Tagam Ruti v. Nyage Geyi — Gauhati High Court (2023-11-16)
- Migo Riba v. Bidol Tayeng (IAS) — Gauhati High Court (2023-11-16)
- DR. MIGO RIBA v. THE STATE OF A.P. AND 2 ORS. — Gauhati High Court (2023-11-16)
- Tagam Ruti v. THE STATE OF AP and 2 Ors. — Gauhati High Court (2023-11-16)