MANOJIT BHUYAN

1,065 recorded High Court judgment(s) · 2018–2021

Courts

Gauhati High Court

1065

Disposed Of	412
Dismissed	184
Allowed	164
Closed	104
Dismissed As infractuous	76
Dismissed on withdrawal with liberty to approach again	64
Dismissed For Non-prosecution	31
Dismissed On withdrawal no order for such liberty	23

SHAH JAHANGIR ALOM v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2021-02-03)
KISHOR DEKA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2021-02-02)
SRI GOPAL BORA @ BORAH v. NATIONAL INSURANCE CO. LTD. AND ANR. — Gauhati High Court (2021-02-02)
NIRUPAMA HAZARIKA v. BIJOY KRISHNA PACHANI AND ANR. — Gauhati High Court (2021-02-02)
ATUL DUTTA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2021-02-02)
KHAGESH DEORI v. THE STATE OF ASSAM AND 11 ORS — Gauhati High Court (2021-02-01)
DEEP ADHIKARI AND 4 ORS v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2021-02-01)
MD. MISTER ALI v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2021-01-27)
MONESWAR DOIMARY v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2021-01-25)
ADHUNIKA BORUAH v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2021-01-21)