MANISH CHOUDHURY

35 recorded High Court judgment(s) · 2020–2025

Courts

Disposal nature

Recent judgments

• BOARD OF DIRECTORS OF GREATER BADARPUR PRIMAY MILK PRODUCTION CO-OPERATIVE SOCIETY LIMITED AND ANR. v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2025-08-21)
• SRI ISMAIL ALI AND 5 ORS. v. THE STATE OF ASSAM AND 6 ORS. — Gauhati High Court (2025-08-21)
• THE NATIONAL HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. v. GIRIN DEKA AND 2 ORS — Gauhati High Court (2025-08-21)
• NABANITA LAHKAR v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2023-08-08)
• THE EMPLOYEES STATE INSURANCE CORPORATION AND 2 ORS. v. UNION OF INDIA AND 54 ORS. — Gauhati High Court (2023-08-08)
• THE EMPLOYEES STATE INSURANCE CORPORATION AND 2 ORS. v. UNION OF INDIA AND 54 ORS. — Gauhati High Court (2023-08-08)
• SMTI. SWAPNALI SAIKIA v. BIKASH BORAH — Gauhati High Court (2021-08-10)
• HEMALATA BAISHYA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2020-09-18)
• M/S AOD-OIL CO-OPERATIVE SOCIETY LIMITED v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2020-09-16)
• THE NORTH EAST HERITAGE FOUNDATION AND ANR. v. THE UNION OF INDIA AND 6 ORS. — Gauhati High Court (2020-09-10)