HITESH KUMAR SARMA, . MIR ALFAZ ALI

58 recorded High Court judgment(s) · 2018–2019

Courts

Disposal nature

Recent judgments

• DEBARU HEMRAM @ BOHIRA HAMRON v. THE STATE OF ASSAM — Gauhati High Court (2019-02-04)
• NUR NAHAR BEGUM v. THE STATE OF ASSAM AND ORS — Gauhati High Court (2019-01-18)
• THE STATE OF ASSAM, v. AMIR UDDIN MAZARBHUYA and 4 ORS, — Gauhati High Court (2019-01-18)
• MD. FAKAR UDDIN BARBHUIYA and ANR, v. THE STATE OF ASSAM, — Gauhati High Court (2019-01-18)
• SONESWAR BORO v. THE STATE OF ASSAM — Gauhati High Court (2018-11-30)
• SUKRA BHAKTA v. THE STATE OF ASSAM — Gauhati High Court (2018-11-30)
• KAMAL SHAH v. THE STATE OF ASSAM — Gauhati High Court (2018-11-30)
• GUNJA MURA v. THE STATE OF ASSAM — Gauhati High Court (2018-11-30)
• DIPALI KUNDU and ANR v. THE STATE OF ASSAM and ANR — Gauhati High Court (2018-11-29)
• SMTI BINITA CHUTIA and 2 ORS v. STATE OF ASSAM and ANR — Gauhati High Court (2018-11-29)