LexMANASH RANJAN PATHAK, . MITALI THAKURIA
107 recorded High Court judgment(s) · 2022–2025
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 107 |
Disposal nature
| Disposed Of | 67 |
| Dismissed | 14 |
| Dismissed on withdrawal with liberty to approach again | 8 |
| Dismissed For Non-prosecution | 7 |
| Dismissed As infractuous | 3 |
| Dismissed On withdrawal no order for such liberty | 3 |
| Allowed | 2 |
| Closed | 1 |
Recent judgments
- THE UNION OF INDIA AND 2 ORS. v. PRADIP KUMAR NANDY — Gauhati High Court (2025-06-26)
- ANOWARA KHATUN @ ANOWARA KHATOON v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2024-08-01)
- ANOWARA KHATUN @ ANOWARA KHATOON v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2024-08-01)
- ASIA KHATUN AND ANR. v. UNION OF INDIA AND 6 ORS. — Gauhati High Court (2024-05-15)
- ASIA KHATUN AND ANR. v. UNION OF INDIA AND 6 ORS. — Gauhati High Court (2024-05-15)
- BISHNU BARMAN @ BISHNU CHANDRA BARMAN @ PRADIP KUMAR BARMAN v. THE UNION OF INDIA AND 5 ORS — Gauhati High Court (2024-03-06)
- MD. HANIF MANDAL @ HANIF ALI v. THE UNION OF INDIA AND 4 ORS — Gauhati High Court (2024-03-06)
- SAFIA KHATOON v. THE UNION OF INDIA AND 7 ORS. — Gauhati High Court (2024-03-06)
- ANOWARA KHATOON @ ANOWARA KHATUN v. THE UNION OF INDIA AND 5 ORS — Gauhati High Court (2024-03-06)
- ANOWARA KHATOON @ ANOWARA KHATUN v. THE UNION OF INDIA AND 5 ORS — Gauhati High Court (2024-03-06)