ARUP KUMAR GOSWAMI

1,218 recorded High Court judgment(s) · 2018–2019

Courts

Gauhati High Court

1218

Disposed Of	659
Dismissed	236
Allowed	101
Dismissed As infractuous	66
Dismissed on withdrawal with liberty to approach again	62
Dismissed For Non-prosecution	39
Closed	34
Dismissed On withdrawal no order for such liberty	12

BIDYADHAR CHETIA v. THE NORTH EAST FRONTIER RAILWAY AND ANR. — Gauhati High Court (2019-03-15)
M/S. BINAPANI RANDHAN GAS v. THE STATE OF ASSAM AND 2 ORS. — Gauhati High Court (2019-03-15)
MD. IMAMUL HAQUE v. JAYANTA KUMAR BARUAH AND 4 ORS — Gauhati High Court (2019-03-15)
HEM BAHADUR NEWAR ALIAS HEM BAHADUR PRADHAN v. THE STATE OF ASSAM AND 4 ORS. — Gauhati High Court (2019-03-15)
BURHAN UDDIN v. THE UNION OF INDIA AND 4 ORS. — Gauhati High Court (2019-03-15)
ABCI INFRASTRUCTURE PVT. LTD. v. THE UNION OF INDIA AND 11 ORS. — Gauhati High Court (2019-03-15)
THE LASKAR BHALUKMARI SAMABAI SAMITY LIMITED v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2019-03-15)
M/S BORUAH AND CO. PVT. LTD. v. THE STATE OF ASSAM and 7 ORS. — Gauhati High Court (2019-03-15)
SAHARA BEGUM v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2019-03-15)
NIRMAL CH. GOGOI v. SUBRAMONEY IYER LAKSHMANAN AND ANR. — Gauhati High Court (2019-03-15)