MANOJIT BHUYAN

300 recorded High Court judgment(s) · 2017–2021

Courts

Disposal nature

Recent judgments

• SRI PROMOD MALIA v. THE UNION OF INDIA AND 3 ORS. — Gauhati High Court (2021-02-04)
• HAZRAT ALI MOLLAH v. THE STATE OF ASSAM AND 6 ORS — Gauhati High Court (2021-02-04)
• FARIDA BEGUM v. THE UNION OF INDIA AND 7 ORS. — Gauhati High Court (2018-09-03)
• FARIDA BEGUM v. THE STATE OF ASSAM AND 16 ORS. — Gauhati High Court (2018-09-03)
• XXXX v. THE STATE OF ASSAM — Gauhati High Court (2018-09-03)
• MD MAZID ALI v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2018-09-03)
• THE NATIONAL INVESTIGATION AGENCY v. SHRI G.IKUTO ZHIMOMI — Gauhati High Court (2018-09-03)
• ALOK LAL v. THE UNION OF INDIA AND ANR — Gauhati High Court (2018-09-03)
• SRI RAJ KUMAR SAH v. CENTRAL BANK OF INDIA and 3 ORS — Gauhati High Court (2018-09-03)
• ABUL HUSSAIN MAZUMDAR @ ABULI v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2018-09-03)