LexMIR ALFAZ ALI, . S. HUKATO SWU
80 recorded High Court judgment(s) · 2019–2020
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 80 |
Disposal nature
| Disposed Of | 50 |
| Allowed | 17 |
| Dismissed | 11 |
| Rejected | 1 |
| Dismissed On withdrawal no order for such liberty | 1 |
Recent judgments
- CHITTA RANJAN SUKLABAIDYA v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2020-06-03)
- SRI RAMESH VERMA @ RAMESH PROZA AND 6 ORS v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2020-06-03)
- SRI RUPAM PAUL v. THE STATE OF ASSAM and ANR — Gauhati High Court (2020-06-03)
- ADHIR SUKLABAIDYA v. THE STATE OF ASSAM — Gauhati High Court (2020-06-03)
- ABINASH SUKLABAIDYA v. THE STATE OF ASSAM — Gauhati High Court (2020-06-03)
- JAFFAR ALI and ANR v. STATE OF ASSAM and ANR — Gauhati High Court (2020-02-28)
- AKHIL CHANDRA PATHAK v. THE STATE OF ASSAM — Gauhati High Court (2020-02-27)
- SRI SUKLESWAR DAS and ANR, v. THE UNION OF INDIA, — Gauhati High Court (2020-02-27)
- SHRI DIPAK DAS and ANR v. UNION OF INDIA — Gauhati High Court (2020-02-27)
- MD NAZIR HUSSAIN LASKAR v. THE STATE OF ASSAM and ANR — Gauhati High Court (2020-02-27)