MRIDUL KUMAR KALITA

172 recorded High Court judgment(s) · 2023–2026

Courts

Gauhati High Court

172

Disposed Of	138
Dismissed	13
Allowed	8
Dismissed on withdrawal with liberty to approach again	8
Dismissed On withdrawal no order for such liberty	4
Closed	1

RONGSENKANGLA AND 77 ORS v. THE STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2026-02-15)
MYINGTHUNGLO LOTHA, v. THE STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2026-01-29)
SHRI. THEJAO SEKHOSE v. UNION OF INDIA AND 5 ORS — Gauhati High Court (2026-01-19)
ALL NAGALAND GOVERNMENT DRIVERS ASSOCIATION (CC) AND 3 ORS v. THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF NAGALAND AND 2 ORS — Gauhati High Court (2026-01-19)
SMTI. THEMSAO v. THE STATE OF NAGALAND AND 8 ORS — Gauhati High Court (2026-01-19)
SRI SURAJ PAWAR PRAKASH v. THE UNION OF INDIA AND 4 ORS — Gauhati High Court (2026-01-19)
SHRI AGWENYE MAGH, v. THE STATE OF NAGALAND AND 5 ORS — Gauhati High Court (2026-01-19)
ZACHELO WETSAH AND 51 ORS v. THE STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2025-08-21)
SHRI R. THUNGARHOMO LOTHA @ THUNGARHOMO TUNGU v. STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2025-08-20)
SHRI SUNGJEMNUNGLA @ ANUNGLA v. THE STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2025-08-20)