LexMANASH RANJAN PATHAK, . MRIDUL KUMAR KALITA
43 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 43 |
Disposal nature
| Disposed Of | 19 |
| Dismissed | 11 |
| Dismissed For Non-prosecution | 6 |
| Dismissed As infractuous | 5 |
| Allowed | 1 |
| Dismissed On withdrawal no order for such liberty | 1 |
Recent judgments
- MUSST. SALEHA BEGUM v. THE UNION OF INDIA and 4 ORS. — Gauhati High Court (2024-09-22)
- SATISH MONDAL @ SATISH CHANDRA MONDAL v. THE UNION OF INDIA AND 7 ORS. — Gauhati High Court (2024-09-22)
- ABDUL MAZID v. THE UNION OF INDIA AND 6 ORS. — Gauhati High Court (2024-09-19)
- SABURA KHATUN v. THE STATE OF ASSAM AND 6 ORS — Gauhati High Court (2024-09-19)
- SABURA KHATUN v. THE STATE OF ASSAM AND 6 ORS — Gauhati High Court (2024-09-19)
- HASINA KHATUN v. THE UNION OF INDIA and 3 ORS. — Gauhati High Court (2024-09-19)
- SMT. SATI BAISHYA @ SATI MITRA @ SARASWATI BAISHYA v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2024-09-19)
- BISHAMBAR MANDAL AND 5 ORS. v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2024-09-19)
- KARTIK BEPARI v. UNION OF INDIA AND 5 ORS — Gauhati High Court (2024-09-19)
- JYOTSHNA RANI SAHA @ JYOTSNA RANI v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2024-09-19)