MALASRI NANDI

3,338 recorded High Court judgment(s) · 2021–2025

Courts

Gauhati High Court

3338

Disposed Of	3049
Allowed	100
Dismissed	64
Dismissed On withdrawal no order for such liberty	46
Rejected	38
Closed	24
Dismissed on withdrawal with liberty to approach again	10
Dismissed For Non-prosecution	4

SRI JITUMONI BORAH v. THE ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED, — Gauhati High Court (2025-06-18)
DURGA DEVI v. THE STATE OF ASSAM — Gauhati High Court (2025-06-16)
GOGOU HOUKIP v. THE STATE OF ASSAM — Gauhati High Court (2025-06-12)
FAIJUL HAQUE ALIAS FAIZUL HAQUE v. THE STATE OF ASSAM — Gauhati High Court (2025-06-12)
HIRANYA THAKURIA v. THE STATE OF ASSAM — Gauhati High Court (2025-06-12)
PREMPAL SINGH AND ANR v. THE UNION OF INDIA — Gauhati High Court (2025-06-05)
NAZRUL ISLAM v. THE STATE OF ASSAM — Gauhati High Court (2025-06-03)
KHUDEJA KHATUN v. THE STATE OF ASSAM — Gauhati High Court (2025-06-02)
RAHUL KUMAR SINGH v. THE STATE OF ASSAM — Gauhati High Court (2025-06-02)
JITEN PRASAD v. JAMUNA PRASAD KOIRI AND 2 ORS — Gauhati High Court (2025-06-02)