KAUSHIK GOSWAMI

1,899 recorded High Court judgment(s) · 2023–2026

Courts

Gauhati High Court

1899

Disposed Of	1424
Dismissed	109
Allowed	102
Dismissed As infractuous	62
Closed	53
Dismissed For Non-prosecution	52
Dismissed On withdrawal no order for such liberty	46
Rejected	24

RAJKUMAR BORDOLOI v. TIWA AUTONOMOUS COUNCIL AND ANR — Gauhati High Court (2026-06-04)
SURAJIT NATH v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2026-06-04)
SAIFUL ISLAM v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2026-06-04)
ZAHIDUR RAHMAN v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2026-06-04)
RAJIB DEKA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2026-06-04)
SUPTA DEY v. THE ASSAM POWER DISTRIBUTION COMPANY LTD. AND 3 ORS. — Gauhati High Court (2026-06-04)
SIDDIK ALI v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2026-06-04)
ASIM MISRA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2026-06-04)
HAJRAT ALI v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2026-06-04)
M/S AMINUR RAHMAN MONDAL AND ANR v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2026-06-04)