LexLANUSUNGKUM JAMIR
2,526 recorded High Court judgment(s) · 2018–2025
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 2526 |
Disposal nature
| Disposed Of | 1523 |
| Dismissed on withdrawal with liberty to approach again | 278 |
| Allowed | 171 |
| Closed | 158 |
| Dismissed On withdrawal no order for such liberty | 144 |
| Dismissed As infractuous | 114 |
| Dismissed | 97 |
| Dismissed For Non-prosecution | 36 |
Recent judgments
- RAJPUR HIGH SCHOOL v. MAMATA HOJAI — Gauhati High Court (2025-05-29)
- SMT MAMATA HOJAI v. RAJPUR HIGH SCHOOL — Gauhati High Court (2025-05-29)
- AFIYA BEGAM BARBHUIYA v. THE STATE OF ASSAM AND ORS — Gauhati High Court (2025-05-29)
- AFIYA BEGAM BARBHUIYA v. THE DISTRICT LEVEL COMMITTEE (DLC) — Gauhati High Court (2025-05-29)
- REETA DAS HAZARIKA ALIAS REETA DAS v. MR NARAYAN KONWAR IAS — Gauhati High Court (2025-05-27)
- MD KHALED AKTAR CHOUDHURY v. THE STATE OF ASSAM — Gauhati High Court (2025-05-27)
- MD. ABDUL AZIZ ALI AND ANR v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2025-05-27)
- LUTFA KHANOM v. THE STATE OF ASSAM — Gauhati High Court (2025-05-27)
- PARVEEN SULTANA v. THE STATE OF ASSAM AND ORS — Gauhati High Court (2025-05-27)
- ATUL BORAH v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2025-05-25)