KARDAK ETE

141 recorded High Court judgment(s) · 2023–2026

Courts

Gauhati High Court

141

Disposed Of	104
Dismissed on withdrawal with liberty to approach again	25
Allowed	5
Closed	3
Dismissed	2
Dismissed On withdrawal no order for such liberty	2

SMTI. S. INNYU K AND 7 ORS v. THE STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2026-03-11)
NO.G/3201248H, RFN/GD, SHRI IMKONGSANEN AO @ SANEN AO @ SANAM AO v. UNION OF INDIA AND 4 ORS — Gauhati High Court (2026-03-09)
SHRI. P. NOKLON KONYAK v. THE STATE OF NAGALAND AND 2 ORS — Gauhati High Court (2026-03-08)
SHRI MEDOSE ZHOTSO v. STATE OF NAGALAND AND 5 ORS — Gauhati High Court (2026-03-08)
SHRI AVITUO ALBERT MERE AND 13 ORS v. STATE OF NAGALAND AND 34 ORS — Gauhati High Court (2026-03-05)
SHRI DZIESEVITUO MERE AND 2 ORS v. STATE OF NAGALAND AND 26 ORS — Gauhati High Court (2026-03-05)
SHRI ODONGLEMBA AND 48 ORS v. STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2026-03-05)
SHRI SHEYAO KONYAK v. THE STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2026-03-04)
SHRI MARK M HUMTSOE v. STATE OF NAGALAND AND 7 ORS — Gauhati High Court (2026-03-04)
SHRI THSAPISE SANGTAM v. THE STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2026-03-04)