NANI TAGIA

1,259 recorded High Court judgment(s) · 2019–2023

Courts

Gauhati High Court

1259

Disposed Of	436
Dismissed	270
Allowed	178
Dismissed on withdrawal with liberty to approach again	85
Dismissed On withdrawal no order for such liberty	83
Closed	81
Rejected	66
Dismissed As infractuous	44

Shri Nabam Joel v. THE STATE OF AP — Gauhati High Court (2023-10-06)
D.K Thongdok v. Tony Pertin — Gauhati High Court (2023-10-05)
Japo Lamnio v. THE STATE OF AP and Anr. — Gauhati High Court (2023-10-05)
Kananso Minin v. THE STATE OF AP and Anr. — Gauhati High Court (2023-10-04)
Bake John @ John Tara and 2 Ors. v. THE STATE OF AP — Gauhati High Court (2023-10-04)
Smti Amo Wangsu v. THE STATE OF AP — Gauhati High Court (2023-10-04)
Rinchin Dorjee v. THE STATE OF AP — Gauhati High Court (2023-10-03)
THE STATE OF AP and 3 Ors. v. M/s Gesum Enterprises — Gauhati High Court (2023-09-28)
Jaman Miji v. THE STATE OF AP and 5 Ors. — Gauhati High Court (2023-09-28)
Mary Riram v. THE UNION OF INDIA and 2 Ors. — Gauhati High Court (2023-09-26)