LexMANOJIT BHUYAN, . NANI TAGIA
234 recorded High Court judgment(s) · 2018–2020
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 234 |
Disposal nature
| Disposed Of | 214 |
| Dismissed On withdrawal no order for such liberty | 5 |
| Closed | 5 |
| Dismissed As infractuous | 3 |
| Allowed | 3 |
| Dismissed on withdrawal with liberty to approach again | 2 |
| Dismissed | 2 |
Recent judgments
- JAMILA KHATUN v. THE UNION OF INDIA AND 6 ORS. — Gauhati High Court (2020-03-06)
- CHAN MIYAH v. THE UNION OF INDIA AND 7 ORS. — Gauhati High Court (2020-03-06)
- SABI BISWAS @ CHABI BISWAS v. THE UNION OF INDIA AND 6 ORS. — Gauhati High Court (2020-03-06)
- MAHADEB BISWAS v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2020-03-06)
- BACHA GALLY @ OJUFA BEGUM v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2020-03-06)
- ASTAMI BISWAS AND 2 ORS. v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2020-03-06)
- ANOWARA KHATUN v. THE UNION OF INDIA AND 6 ORS. — Gauhati High Court (2020-03-06)
- AZIRAN NESSA v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2020-03-06)
- RAMA KANTA BAISHNAB v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2020-03-06)
- RUPCHAN ALI v. UNION OF INDIA AND 4 ORS. — Gauhati High Court (2020-03-06)