LexLANUSUNGKUM JAMIR, . KARDAK ETE
48 recorded High Court judgment(s) · 2023–2025
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 48 |
Disposal nature
| Disposed Of | 21 |
| Allowed | 12 |
| Dismissed | 10 |
| Dismissed On withdrawal no order for such liberty | 2 |
| Dismissed on withdrawal with liberty to approach again | 2 |
| Closed | 1 |
Recent judgments
- RAJIB DAS v. THE STATE OF ASSAM AND 11 ORS. — Gauhati High Court (2025-02-24)
- STATE BANK OF INDIA v. PALLABH BHOWMICK AND 4 ORS. — Gauhati High Court (2024-09-12)
- THE DIRECTOR NATIONAL INSTITUTE OF TECHNOLOGY AND ANR. v. ARUP BHATTACHARJEE — Gauhati High Court (2024-09-12)
- MANIPUR HOCKEY v. STATE OF MANIPUR AND 2 ORS. — Gauhati High Court (2024-07-25)
- MANIPUR HOCKEY v. STATE OF MANIPUR AND 2 ORS. — Gauhati High Court (2024-07-25)
- THE HOCKEY MANIPUR v. MANIPUR HOCKEY AND 2 ORS — Gauhati High Court (2024-07-25)
- HIREN BAURI v. THE STATE OF ASSAM — Gauhati High Court (2024-05-27)
- ARUP DAS @ KALAMANI v. THE STATE OF ASSAM — Gauhati High Court (2024-04-23)
- ASIRUDDIN AHMED v. THE STATE OF ASSAM AND 6 ORS — Gauhati High Court (2024-03-04)
- D SURESH v. THE UNION OF INDIA AND ORS. — Gauhati High Court (2024-02-28)