CIVIL BENCH-II

289 recorded High Court judgment(s) · 2010–2023

Courts

Gauhati High Court

289

Disposed Of	213
Dismissed For Non-prosecution	23
Closed	20
Dismissed	18
Allowed	11
Dismissed For default	2
Dismissed on withdrawal with liberty to approach again	2

DR. JYOTIRUPA SARMA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2023-05-12)
MRS. JULEE DUTTA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2023-05-09)
RATUL CHANDRA DAS v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2023-05-04)
SK. MAHBUBUL KARIM v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2023-05-02)
SALIM UDDIN AHMED v. THE STATE OF ASSAM AND 7 ORS — Gauhati High Court (2023-05-02)
SALIM UDDIN AHMED v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2023-05-02)
ALL B.T.C. L.P. SCHOOL ENGLISH TEACHERS' ASSOCIATION and ANR. v. THE STATE OF ASSAM and 12 ORS. — Gauhati High Court (2023-04-27)
SADOU BAC SCHOOL SIKHA MATRE AND KENDRIYA COMMITTEE and ANR. v. THE STATE OF ASSAM and 12 ORS. — Gauhati High Court (2023-04-27)
DITUL CHETIA and 9 ORS v. THE STATE OF ASSAM AND 17 ORS. — Gauhati High Court (2023-03-30)
PABITRA SARKAR v. THE STATE OF ASSAM and 6 ORS. — Gauhati High Court (2023-03-30)