LexKARDAK ETE
156 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 156 |
Disposal nature
| Disposed Of | 113 |
| Allowed | 14 |
| Dismissed on withdrawal with liberty to approach again | 8 |
| Dismissed | 6 |
| Closed | 6 |
| Dismissed On withdrawal no order for such liberty | 4 |
| Dismissed For Non-prosecution | 2 |
| Dismissed As infractuous | 2 |
Recent judgments
- Temo Hane and 15 Ors. v. THE STATE OF AP and 2 Ors. — Gauhati High Court (2024-09-06)
- Narang Chatung v. Hibu Dole — Gauhati High Court (2023-12-22)
- Karsing Borang v. The State of AP and 2 Others — Gauhati High Court (2023-12-22)
- Kame Bengia v. THE STATE OF AP and 6 Ors. — Gauhati High Court (2023-12-22)
- Tadap Tok v. THE STATE OF AP — Gauhati High Court (2023-12-22)
- Tabum Tapir v. The State of AP and 2 Others — Gauhati High Court (2023-12-22)
- Smti Nikh Sita v. The State of AP and 4 Others — Gauhati High Court (2023-12-22)
- Shri Kame Bengia v. The State of AP and 10 Others — Gauhati High Court (2023-12-22)
- Miss Deepika Das v. THE STATE OF AP — Gauhati High Court (2023-12-22)
- Vicky Darung v. The State of AP and 2 Others — Gauhati High Court (2023-12-22)