LexCIVIL BENCH-IV
210 recorded High Court judgment(s) · 2018–2023
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 210 |
Disposal nature
| Disposed Of | 99 |
| Dismissed For Non-prosecution | 43 |
| Dismissed | 22 |
| Dismissed As infractuous | 18 |
| Allowed | 11 |
| Closed | 7 |
| Dismissed For default | 6 |
| Dismissed on withdrawal with liberty to approach again | 2 |
Recent judgments
- UMESH ENGTI v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2023-08-08)
- UMESH ENGTI v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2023-08-08)
- SMTI JAMINI SARKAR and ANR v. THE STATE OF ASSAM AND ORS — Gauhati High Court (2023-08-08)
- M/S MINT LOGISTICS PVT. LTD. v. THE UNION OF INDIA and 7 ORS — Gauhati High Court (2023-07-19)
- PRADIP KUMAR DAS v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2023-07-19)
- MUSSTT. HUMERA BEGUM BORBHUIYA v. THE UNION OF INDIA and 5 ORS — Gauhati High Court (2023-07-19)
- MAHESH DEKA 22 ORS v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2023-07-19)
- ROSSELL INDIA LIMITED and ANR. v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2023-07-19)
- FANCY BAZAR GUOUP OF TRADERS v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2023-07-18)
- MOSADDIQUE ULLAH and 5 ORS v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2023-07-18)