LexK. SEMA
423 recorded High Court judgment(s) · 2021–2025
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 423 |
Disposal nature
| Disposed Of | 262 |
| Closed | 39 |
| Allowed | 38 |
| Dismissed On withdrawal no order for such liberty | 22 |
| Dismissed As infractuous | 21 |
| Dismissed on withdrawal with liberty to approach again | 20 |
| Dismissed For Non-prosecution | 12 |
| Dismissed | 9 |
Recent judgments
- BHUBON CHANDRA DAS v. RAJESH PRASAD AND 8 ORS. — Gauhati High Court (2025-04-07)
- ABUL KALAM v. BIJOYA CHOUDHURY, IAS AND ANR — Gauhati High Court (2025-04-06)
- HAMIDA BEGUM v. PANKAJ KUMAR NAGBANSHI AND 2 ORS — Gauhati High Court (2025-04-04)
- DULAL KAPASIA v. PRITOM SAIKIA AND 2 ORS — Gauhati High Court (2025-04-03)
- SRI BHAIRAB KUMAR MEDHI and ANR v. SRI PREETOM SAIKIA, IAS SPECIAL COMMISSIONER TO THE GOVERNMENT OF ASSAM — Gauhati High Court (2025-04-03)
- ALAKA RANI PAUL v. SIDHARTH SINGH — Gauhati High Court (2025-04-03)
- SRI JADAV BORAH AND 3 ORS v. SRI NARAYAN KONWAR AND 8 ORS — Gauhati High Court (2025-04-03)
- IUNUSH ALI v. PREETOM SAIKIA — Gauhati High Court (2025-04-03)
- ALL ASSAM GAON PANCHAYAT SECRETARY ASSOCIATION AND ANR. v. SMTI J. KEERTHI, — Gauhati High Court (2025-04-03)
- PHUKAN DEKA v. PREETOM SAIKIA AND ORS — Gauhati High Court (2025-04-03)