KALYAN RAI SURANA

64 recorded High Court judgment(s) · 2019–2026

Courts

Gauhati High Court

Disposed Of	42
Dismissed	12
Dismissed on withdrawal with liberty to approach again	7
Allowed	2
Dismissed On withdrawal no order for such liberty	1

UNION OF INDIA v. MAJOR LAUV KUMAR — Gauhati High Court (2026-05-24)
UNION OF INDIA v. MAJOR LAUV KUMAR — Gauhati High Court (2026-05-24)
MAJOR LAUV KUMAR v. UNION OF INDIA THROUGH THE MILITARY SECRETARY IHQ OF MOD (ARMY), DELHI — Gauhati High Court (2026-05-24)
SMTI. JENNY NDANG v. THE SPEAKER, NAGALAND LEGISLATIVE ASSEMBLY SECRETARIAT AND 3 ORS — Gauhati High Court (2026-05-07)
BERACHAH MPCS LTD. v. THE STATE OF NAGALAND AND 6 ORS — Gauhati High Court (2026-05-06)
SMTI SWULI ASSUMI v. STATE OF NAGALAND AND 2 ORS — Gauhati High Court (2026-05-06)
THE STATE OF NAGALAND AND 5 ORS v. SHRI AGWENYE MAGH — Gauhati High Court (2026-05-06)
MR. RENPENTHUNG W. PATTON AND 44 ORS v. STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2026-05-04)
SMTI. MANNON WANGNAO K AND 42 ORS v. THE STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2026-05-04)
M/S CHARLIE SEKHOSE v. THE UNION OF INDIA AND 5 ORS — Gauhati High Court (2026-05-04)