CIVIL BENCH-III

140 recorded High Court judgment(s) · 2018–2025

Courts

Gauhati High Court

140

Disposed Of	77
Dismissed	20
Dismissed For Non-prosecution	16
Allowed	10
Closed	8
Dismissed As infractuous	6
Dismissed For default	2
Dismissed on withdrawal with liberty to approach again	1

MOHIDUL ISLAM AHMED v. THE UNION OF INDIA AND ANR. — Gauhati High Court (2025-11-23)
THE UNION OF INDIA v. MOHIDUL ISLAM AHMED — Gauhati High Court (2025-11-23)
SANJOY DEORI and 10 ORS v. THE STATE OF ASSAM AND 6 ORS — Gauhati High Court (2023-08-08)
JITEN CHANDRA KOTOKY v. THE ASSAM PLANTATION CROPS DEVELOPMENT CORPORATION LTD and 3 ORS — Gauhati High Court (2023-07-18)
NABAJIT BARUAH v. THE STATE OF ASSAM AND ORS — Gauhati High Court (2023-06-20)
SECRETARY , ASSAM CHAH MAZDOOR SANGHA v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2023-06-19)
AYNAL HOQUE v. THE UNION OF INDIA and ORS. — Gauhati High Court (2023-06-15)
NABA KUMAR HALOI and 2 ORS v. THE STATE OF ASSAM AND ORS — Gauhati High Court (2023-06-15)
SHRI BALA RAVI C.P. and ORS v. THE UNION OF INDIA and ORS — Gauhati High Court (2023-06-05)
MD INAMUL ISLAM v. THE UNION OF INDIA and ORS — Gauhati High Court (2023-06-05)