LexMICHAEL ZOTHANKHUMA, . KAUSHIK GOSWAMI
218 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 218 |
Disposal nature
| Disposed Of | 211 |
| Dismissed | 3 |
| Dismissed on withdrawal with liberty to approach again | 2 |
| Closed | 1 |
| Allowed | 1 |
Recent judgments
- KANDARPA KANTA SARMA v. THE UNION OF INDIA and 3 ORS — Gauhati High Court (2026-05-14)
- BIPIN KUMAR AND ANR. v. THE STATE OF ASSAM — Gauhati High Court (2026-04-27)
- SURAJ KUMAR ROY v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2026-04-27)
- UTTAM BISWAS v. THE STATE OF ASSAM — Gauhati High Court (2026-04-23)
- JAGADISH MOHAN v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2026-04-23)
- PRANJOY HOJAI v. THE STATE OF ASSAM — Gauhati High Court (2026-04-23)
- MOHAMMAD ALI v. THE STATE OF ASSAM — Gauhati High Court (2026-04-23)
- RUPESWAR GOGOI v. THE STATE OF ASSAM — Gauhati High Court (2026-04-22)
- RAM PUKAR ROY v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2026-04-22)
- SRI RABINDRA PHUKAN v. THE STATE OF ASSAM — Gauhati High Court (2026-04-22)