MICHAEL ZOTHANKHUMA, . MARLI VANKUNG

65 recorded High Court judgment(s) · 2022–2025

Courts

Gauhati High Court

Disposed Of	22
Dismissed	22
Allowed	10
Dismissed on withdrawal with liberty to approach again	5
WITHDRAWN	3
withdrawn with	1
REMAND	1
Closed	1

Sh. Lalruatsanga v. State of Mizoram — Gauhati High Court (2025-05-27)
Sh. Kawlthuamluaia v. The State of Mizoram and Anr. — Gauhati High Court (2025-05-21)
Shri Lalhruaitea v. The State of Mizoram — Gauhati High Court (2025-05-01)
Sh. C. Lallianpuia v. State of Mizoram and Anr. — Gauhati High Court (2025-05-01)
Sh. C. Lallianpuia v. State of Mizoram and Anr. — Gauhati High Court (2025-05-01)
Sh. C. Malsawma v. State of Mizoram — Gauhati High Court (2025-04-29)
Sh. Lawmsangkima v. State of Mizoram and Anr. — Gauhati High Court (2025-04-29)
Sh. Lalruatzela v. State of Mizoram — Gauhati High Court (2024-11-21)
Society for Social Action (SOSA) (R/b K. Vanlalneihpuia, Asst. Secy. SOSA) v. The State of Mizoram R/b the Chief Secretary and 5 Ors. — Gauhati High Court (2024-11-20)
The National Highways and Infrastructure Development Corporation Limited (NHIDCL) and Anr. v. Sh T.Zahluta @ Zahluta and 6 Ors. — Gauhati High Court (2024-11-18)