LexARUP KUMAR GOSWAMI, . MANASH RANJAN PATHAK
232 recorded High Court judgment(s) · 2018–2019
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 232 |
Disposal nature
| Disposed Of | 143 |
| Dismissed | 55 |
| Dismissed on withdrawal with liberty to approach again | 20 |
| Allowed | 8 |
| Dismissed As infractuous | 3 |
| Closed | 2 |
| Dismissed On withdrawal no order for such liberty | 1 |
Recent judgments
- SHRI ABU BOKKOR SIDDIQUE v. THE UNION OF INDIA AND 6 ORS — Gauhati High Court (2019-03-07)
- KHUDEZA KHATUN v. UNION OF INDIA AND 5 ORS — Gauhati High Court (2019-01-25)
- TARAPRASAD ARJYA v. THE UNION OF INDIA and 3 ORS. — Gauhati High Court (2018-09-06)
- ALTAP HUSSAIN v. THE UNION OF INDIA AND 6 ORS. — Gauhati High Court (2018-09-04)
- JAIDUL ISLAM v. THE UNION OF INDIA AND 3 ORS. — Gauhati High Court (2018-09-04)
- TARA BHANU v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2018-09-04)
- JIBAN CHOUDHURY v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2018-09-04)
- SABUR ALI @ SOBUR ALI AKAND v. THE UNION OF INDIA AND 4 ORS. — Gauhati High Court (2018-09-04)
- MUSTT. AJUFA KHATUN v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2018-09-04)
- JAYNAB BIBI @ JAYNAB KHATUN @ JOYNAR BIBI v. THE UNION OF INDIA and 2 ORS — Gauhati High Court (2018-09-04)