LexDIVISION BENCH-II
33 recorded High Court judgment(s) · 2019–2023
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 33 |
Disposal nature
| Disposed Of | 29 |
| Dismissed For Non-prosecution | 3 |
| Allowed | 1 |
Recent judgments
- RANJIT DAS v. THE UNION OF INDIA and 4 ORS — Gauhati High Court (2023-01-17)
- HEOTI MOHAN v. THE STATE OF ASSAM and ANR. — Gauhati High Court (2022-12-08)
- SMT. HEOTI MAHAN v. THE STATE OF ASSAM — Gauhati High Court (2022-12-08)
- HEOTI MOHAN v. THE STATE OF ASSAM and ANR. — Gauhati High Court (2022-12-08)
- SRI PRADIP BHARALI v. STATE OF ASSAM and ANR — Gauhati High Court (2022-11-15)
- BIREN MALI v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2022-09-21)
- JAMAL UDDIN BARBHUIYA v. THE STATE OF ASSAM — Gauhati High Court (2022-09-12)
- INDIRA CHETRY v. THE STATE OF ASSAM and 6 ORS. — Gauhati High Court (2022-08-24)
- MD. FATIK ALI v. THE STATE OF ASSAM — Gauhati High Court (2022-07-21)
- MD IMAN ALI and 2 ORS v. STATE OF ASSAM and ANR — Gauhati High Court (2022-07-19)