LexDIVISION BENCH-I
202 recorded High Court judgment(s) · 2017–2022
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 202 |
Disposal nature
| Disposed Of | 170 |
| Dismissed | 19 |
| Allowed | 6 |
| Dismissed For Non-prosecution | 3 |
| Closed | 3 |
| Dismissed As infractuous | 1 |
Recent judgments
- ALL ASSAM MODERN CHAKKI MILL ASSOCIATION and ANR v. THE STATE OF ASSAM and 6 ORS — Gauhati High Court (2022-11-16)
- ALL ASSAM GRADUATE HINDI SIKSHAN PARANGAT EQUIVALENT B.ED TEACHERS ASSOCIATION, ASSAM v. THE STATE OF ASSAM AND 7 ORS — Gauhati High Court (2022-11-02)
- MRS PADMAWATI BORA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2022-07-27)
- SUB-DIVISIONAL WELFARE BOARDS FOR SCHEDULE TRIBES and 7 ORS. v. PRAFULLA KUMAR HAJOWARY — Gauhati High Court (2022-07-26)
- M/S PURBANCHAL CEMENT LTD. v. THE STATE OF ASSAM AND 2 ORS — Gauhati High Court (2022-06-24)
- MOHAMMED ANSARI v. THE UNION OF INDIA and 2 ORS. — Gauhati High Court (2022-02-22)
- BISWAJIT HAZARIKA v. THE STATE OF ASSAM AND 2 ORS. — Gauhati High Court (2021-11-03)
- SRI MUSTAB AHMED @ MUSTAB UDDIN v. THE STATE OF ASSAM and 14 ORS — Gauhati High Court (2020-01-03)
- THE PRINCIPAL COMMISSIONER OF INCOME TAX v. M/S PIONEER TRADING CO. — Gauhati High Court (2019-11-26)
- THE UNION OF INDIA and 3 ORS v. SYED CHAND MOHAMMAD ALI and ANR — Gauhati High Court (2019-10-24)