KALYAN RAI SURANA, . MIR ALFAZ ALI

31 recorded High Court judgment(s) · 2019–2021

Courts

Disposal nature

Recent judgments

• THE UNION OF INDIA AND 3 ORS. v. TAPAN DAS — Gauhati High Court (2021-04-09)
• LUTHFA BEGUM LASKAR v. THE STATE OF ASSAM AND 16 ORS. — Gauhati High Court (2021-01-22)
• AA JANAJATI SURAKSHA MANCH SADIYA v. PRODYUT KUMAR BORA — Gauhati High Court (2020-12-21)
• PREMCHAN MANDAL AND 4 ORS. v. THE STATE OF ASSAM AND 10 ORS. — Gauhati High Court (2020-12-18)
• OIL AND NATURAL GAS CORPORATION LTD v. THE STATE OF ASSAM AND 2 ORS — Gauhati High Court (2020-12-16)
• HAR SING TERON v. STATE OF ASSAM AND ANR — Gauhati High Court (2020-10-08)
• THE MANAGING DIRECTOR, GUWAHATI SMART CITY LTD. v. RITA DAS MOZUMDAR AND 18 ORS. — Gauhati High Court (2020-09-24)
• SRI KONBHAITY DAS @ LAKHAN v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2020-09-23)
• HAR SING TERON v. STATE OF ASSAM AND ANR — Gauhati High Court (2020-09-22)
• UNION OF INDIA AND 4 ORS v. INDRA NATH SENGUPTA — Gauhati High Court (2020-09-21)