DEVASHIS BARUAH

389 recorded High Court judgment(s) · 2022–2026

Courts

Gauhati High Court

389

Disposed Of	312
Dismissed	34
Dismissed on withdrawal with liberty to approach again	30
Dismissed On withdrawal no order for such liberty	6
Allowed	5
Closed	2

MRS. HESHENI SUMI v. THE STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2026-06-03)
ANGAMI WOMEN COOPERATIVE JOINT FARMING SOCIETY, DIMAPUR v. SMTI. NEILE KOZA AND 9 ORS — Gauhati High Court (2026-06-03)
ANGAMI WOMEN COOPERATIVE JOINT FARMING SOCIETY, DIMAPUR v. SHRI Z. RONGMEI AND 9 ORS — Gauhati High Court (2026-06-03)
ANGAMI WOMEN COOPERATIVE JOINT FARMING SOCIETY, DIMAPUR v. SHRI R. TEMJEN AND 9 ORS — Gauhati High Court (2026-06-03)
SHRI TSICHOPA SANGTAM AND ANR v. STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2026-06-03)
ANGAMI WOMEN COOPERATIVE JOINT FARMING SOCIETY, DIMAPUR v. SHRI KEZHAGWETUO PESEYIE AND 9 ORS — Gauhati High Court (2026-06-03)
ANGAMI WOMEN COOPERATIVE JOINT FARMING SOCIETY, DIMAPUR v. SHRI WAKENYE SEB AND 9 ORS — Gauhati High Court (2026-06-03)
SHRI LONGTISE Y. SANGTAM, v. THE STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2026-06-03)
SMTI. KOYEL DUTTA v. THE STATE OF NAGALAND AND 5 ORS — Gauhati High Court (2026-06-03)
AKUMLONG JAMIR v. THE STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2026-06-01)