MARLI VANKUNG

69 recorded High Court judgment(s) · 2022–2026

Courts

Gauhati High Court

Disposed Of	45
Allowed	12
Dismissed on withdrawal with liberty to approach again	8
Dismissed	4

SHRI TALI AND ANR v. SHRI CHONGMEI AND 3 ORS — Gauhati High Court (2026-01-28)
SHRI MILAN A SHAH @ MILAN AJIT KUMAR SHAH v. STATE OF NAGALAND — Gauhati High Court (2026-01-28)
SMTI. S. CHONGJI PHOM v. THE STATE OF NAGALAND AND 9 ORS — Gauhati High Court (2026-01-26)
SMTI. S. CHONGJI PHOM, v. THE STATE OF NAGALAND AND 9 ORS — Gauhati High Court (2023-11-14)
SHRI. MHASHEKHOL RICHA v. THE STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2023-10-06)
SHRI LITHRIKYU v. THE STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2023-10-06)
THE UNION OF INDIA v. SHRI MHONCHUMO T. KIKON AND 18 ORS — Gauhati High Court (2023-10-05)
SHRI MHASILEZO KHRUOMO v. THE STATE OF NAGALAND AND 2 ORS — Gauhati High Court (2023-10-03)
THE ORIENTAL INSURANCE CO. LTD., v. SHRI ACHANBEMO MOZHUI AND 4 ORS — Gauhati High Court (2023-10-03)
SHRI AWANEESH CHANDRA JHA v. THE STATE OF NAGALAND AND ANR. — Gauhati High Court (2023-10-03)