KARDAK ETE

2,559 recorded High Court judgment(s) · 2023–2026

Courts

Gauhati High Court

2559

Disposed Of	1899
Closed	203
Dismissed	104
Dismissed on withdrawal with liberty to approach again	96
Allowed	95
Dismissed On withdrawal no order for such liberty	64
Dismissed As infractuous	58
Dismissed For Non-prosecution	34

SRI SUNIL BISWAS v. THE UNION OF INDIA AND 4 ORS. — Gauhati High Court (2026-06-04)
BHUSHAN KUMAR SINGH v. THE STATE OF ASSAM — Gauhati High Court (2026-06-04)
SRI GANSWAER DEKA v. THE STATE OF ASSAM — Gauhati High Court (2026-06-04)
EYAKUB ALI AND 2 ORS v. THE STATE OF ASSAM AND 9 ORS — Gauhati High Court (2026-06-04)
M/S METAL SYNDICATE AND OTHER v. THE UNION OF INDIA AND OTHERS — Gauhati High Court (2026-06-04)
IIFL FINANCE LIMITED v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2026-06-04)
M/S VINDHYA VASHINI TRADERS AND ANR v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2026-06-04)
SRI UTTAM KR GOHAIN BORUAH v. THE STATE OF ASSAM — Gauhati High Court (2026-06-04)
NANDINI DUTTA v. STATE OF HARYANA AND 6 ORS — Gauhati High Court (2026-06-04)
SAJU BARBHUIYA AND 7 ORS v. THE UNION OF INDIA AND 7 ORS — Gauhati High Court (2026-06-03)