HRISHIKESH ROY

399 recorded High Court judgment(s) · 2014–2018

Courts

Gauhati High Court

399

Disposed Of	143
Closed	78
Allowed	52
Dismissed	41
Dismissed For Non-prosecution	34
Dismissed on withdrawal with liberty to approach again	21
Dismissed As infractuous	17
Dismissed On withdrawal no order for such liberty	10

SULTAN UDDIN AHMED v. ALOK KUMAR and ANR. — Gauhati High Court (2018-05-28)
SMT. AMBIA KHATUN v. S. S. MEENAKSHI SUNDARAM — Gauhati High Court (2018-05-25)
RAJEN KONCH AND 46 ORS. v. THE STATE OF ASSAM AND 8 ORS. — Gauhati High Court (2018-05-25)
PRADIP KUMAR DAS v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2018-05-25)
SWAPAN KUMAR DAS v. SATYA GOPAL GOSWAMI and ANR. — Gauhati High Court (2018-05-25)
ANIL KUMAR UPADHYAY v. RAJIV MEHRISHI and 4 ORS. — Gauhati High Court (2018-05-25)
ARATI TALUKDAR v. SAMIR KR. SINHA and 3 ORS. — Gauhati High Court (2018-05-25)
SMT. BANDITA PEGU v. SRI JISHNU BARUAH and 2 ORS. — Gauhati High Court (2018-05-23)
MD. IMDADUL HAQUE CHOUDHURY v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2018-05-23)
DHARU NATH DEKA AND ANR. v. CHAHAN DOLEY AND 4 ORS. — Gauhati High Court (2018-05-23)