MARLI VANKUNG

1,100 recorded High Court judgment(s) · 2021–2026

Courts

Gauhati High Court

1100

Disposed Of	504
Allowed	334
Dismissed	114
Dismissed on withdrawal with liberty to approach again	42
Closed	40
WITHDRAWN	18
Dismissed As infractuous	14
Rejected	13

Sh. James Lalzawmmawia v. The State of Mizoram and 4 Ors. — Gauhati High Court (2026-02-26)
Smt. Malsawmi and 9 Ors. v. Union of India and 3 Ors. — Gauhati High Court (2026-02-25)
Smt. Biakkungi and Anr. v. State of Mizoram and 4 Ors. — Gauhati High Court (2026-02-25)
Sh. N. Vanlalnghaka (L) S/b Lalrozuala and 17 Ors. v. The Union of India r/b the Secretary, Ministry of Railway (Railway Board) and 4 Ors. — Gauhati High Court (2026-02-24)
Smt. Vanlalfeli and 20 Ors. v. The State of Mizoram r/b Chief Secy. to the Govt. of Mizoram and 3 Ors. — Gauhati High Court (2026-02-22)
Union of India and Anr. v. Smt. Saithangpuii Sailo and 5 Ors. — Gauhati High Court (2026-02-18)
Sh K.Khaisa and 25 Ors. v. Sh Rajesh Kumar Singh and 6 Ors. — Gauhati High Court (2026-02-18)
Sh. Lalthuamluaia Sailo and 22 Ors. v. The State of Mizoram r/b the Chief Secy., Govt. of Mizoram and 3 Ors. — Gauhati High Court (2026-02-17)
Remsiama Ngente and 2 Ors. v. Sh Rajesh Kumar Singh and 6 Ors. — Gauhati High Court (2026-02-17)
Sh Z.Hrakhu and 62 Ors. v. Sh Rajesh Kumar Singh and 6 Ors. — Gauhati High Court (2026-02-17)