MARLI VANKUNG

60 recorded High Court judgment(s) · 2022–2023

Courts

Gauhati High Court

Disposed Of	40
Allowed	10
Dismissed	5
Dismissed On withdrawal no order for such liberty	2
Dismissed As infractuous	2
Closed	1

SHRI NYAI KAMDUK v. THE STATE OF A.P. AND 5 ORS. — Gauhati High Court (2023-07-28)
Gedo Eshi Ori v. THE STATE OF AP and 2 Ors. — Gauhati High Court (2023-06-30)
Surya Bhusan Mishra v. THE STATE OF AP and 2 Ors. — Gauhati High Court (2023-06-29)
Maki Doke Kato v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-06-28)
M/s Ai Agam Enterprises v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-06-26)
Hirendra Kashyap v. THE STATE OF AP and 8 Ors. — Gauhati High Court (2023-06-23)
Rigo Riba @ Tago Riba v. Yomdak Jini and 2 Ors. — Gauhati High Court (2023-06-21)
Tatung Talo v. THE STATE OF AP and 2 Ors. — Gauhati High Court (2023-06-19)
Kirngam Amo v. THE STATE OF AP and Anr. — Gauhati High Court (2022-11-18)
The State of Arunachal Pradesh v. Ongla Singhpo and 2 Ors. — Gauhati High Court (2022-11-18)