LexKAKHETO SEMA
74 recorded High Court judgment(s) · 2022–2024
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 74 |
Disposal nature
| Disposed Of | 34 |
| Dismissed On withdrawal no order for such liberty | 13 |
| Allowed | 7 |
| Dismissed As infractuous | 6 |
| Dismissed on withdrawal with liberty to approach again | 5 |
| Closed | 4 |
| Disposed On Motion date after hearing the both sides | 3 |
| WITHDRAWN | 1 |
Recent judgments
- Nangram Pingkap v. The State of AP and 5 Ors — Gauhati High Court (2024-11-28)
- M/s L.K Enterprises v. The State of AP and 3 Others — Gauhati High Court (2024-11-27)
- Nyayom Loyi v. THE STATE OF AP and 4 Ors. — Gauhati High Court (2024-11-26)
- Chokni Niji and 41 Ors. v. The Arunachal Pradesh Staff Selection Board and 2 Ors. — Gauhati High Court (2024-11-26)
- Takang Mangam @ Mangum Tukang v. The State of AP and 3 Ors — Gauhati High Court (2024-11-19)
- Gollo Tajam v. The State of AP and 5 Ors — Gauhati High Court (2024-11-19)
- Mimmo Ete v. THE STATE OF AP and 6 Ors. — Gauhati High Court (2024-11-18)
- Mikek Yomcha v. The State of AP and 2 Ors — Gauhati High Court (2024-11-17)
- M/s Eka Enterprise v. The State of AP and 5 Others — Gauhati High Court (2024-08-30)
- Nabam Yate Techi v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2024-08-29)