KARDAK ETE

316 recorded High Court judgment(s) · 2023–2025

Courts

Gauhati High Court

316

Disposed Of	165
Dismissed	69
Allowed	60
Closed	12
Dismissed As infractuous	4
Dismissed on withdrawal with liberty to approach again	2
Dismissed On withdrawal no order for such liberty	2
Dismissed For Non-prosecution	1

NUMALIGARH REFINERY LTD AND 3 ORS v. PANKAJ BORO — Gauhati High Court (2025-05-26)
AJIT KR. BHUYAN v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2025-05-26)
NUMALIGARH REFINERY LTD AND 3 ORS v. DIGANTA HALOI — Gauhati High Court (2025-05-26)
NUMALIGARH REFINERY LTD AND 3 ORS v. DIGANTA HALOI — Gauhati High Court (2025-05-26)
NUMALIGARH REFINERY LTD AND 3 ORS v. PANKAJ BORO — Gauhati High Court (2025-05-26)
ARUN KUMAR DAS v. THE UNION OF INDIA AND 2 ORS — Gauhati High Court (2025-05-25)
MEDHABRATA BURAGOHAIN v. THE ASSAM PUBLIC SERVICE COMMISSIONER, — Gauhati High Court (2025-05-25)
TEZPUR UNIVERSITY AND 2 ORS v. UPASANA DAS AND ANR — Gauhati High Court (2025-05-25)
REETAM SINGH v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2025-05-25)
HUSSAIN MD ROFIQUZZAMAN v. UCO BANK AND ANR — Gauhati High Court (2025-05-25)