LexKALYAN RAI SURANA
170 recorded High Court judgment(s) · 2020–2023
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 170 |
Disposal nature
| Disposed Of | 40 |
| Dismissed | 36 |
| Allowed | 34 |
| Closed | 27 |
| Dismissed On withdrawal no order for such liberty | 15 |
| Dismissed on withdrawal with liberty to approach again | 10 |
| Rejected | 5 |
| Dismissed For default | 1 |
Recent judgments
- M/s N.T Agency v. The State of AP and 5 Others — Gauhati High Court (2023-12-08)
- Gangdiap Gangsa v. The State of AP and 4 Others — Gauhati High Court (2023-12-07)
- Satish Kumar Pandey v. The State of AP and 5 Others — Gauhati High Court (2023-12-07)
- Satish Kumar Pandey v. The State of AP and 5 Others — Gauhati High Court (2023-12-07)
- Nabam Tadik v. The State of AP and 4 Others — Gauhati High Court (2023-12-06)
- Nobu Lamnio v. The State of AP and Anr. — Gauhati High Court (2023-12-06)
- Chonkai Boham v. The State of AP and 5 Ors. — Gauhati High Court (2023-12-05)
- THE UNION OF INDIA v. The Deputy Commissioner and Anr. — Gauhati High Court (2023-12-05)
- THE STATE OF AP and Anr. v. Abdul Latif and Anr. — Gauhati High Court (2023-12-05)
- Smti Iter Lollen v. The State of AP and 2 Others — Gauhati High Court (2023-12-05)