LexMALASRI NANDI
40 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 40 |
Disposal nature
| Disposed Of | 31 |
| Dismissed | 4 |
| Dismissed On withdrawal no order for such liberty | 3 |
| Allowed | 1 |
| Dismissed on withdrawal with liberty to approach again | 1 |
Recent judgments
- SRI NGAPI TAYU AND ANR. v. THE STATE OF A.P. AND ANR. — Gauhati High Court (2023-11-22)
- Munpo Taiju and Anr. v. Devendra Singh Rathore — Gauhati High Court (2023-09-21)
- Yaring Lute v. Mardo Sera — Gauhati High Court (2023-09-21)
- Kailyan Buragohain v. THE STATE OF AP — Gauhati High Court (2023-09-21)
- Amulya Bori v. THE STATE OF AP — Gauhati High Court (2023-09-21)
- Pranjal Sonowal v. THE STATE OF AP — Gauhati High Court (2023-09-21)
- Tatu @ Jentu Eru v. THE STATE OF AP — Gauhati High Court (2023-09-20)
- Dojen Eru v. THE STATE OF AP — Gauhati High Court (2023-09-20)
- Tadak @ Jendak Eru v. THE STATE OF AP — Gauhati High Court (2023-09-20)
- Tajak Bayor v. THE STATE OF AP — Gauhati High Court (2023-09-20)