LexNELSON SAILO, . MARLI VANKUNG
38 recorded High Court judgment(s) · 2021–2025
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 38 |
Disposal nature
| Disposed Of | 15 |
| Dismissed | 8 |
| Allowed | 8 |
| Dismissed on withdrawal with liberty to approach again | 4 |
| Closed | 3 |
Recent judgments
- Sh. Lalroenga v. The State of Mizoram and Anr — Gauhati High Court (2025-06-19)
- C. Lalremmawia v. The State of Mizoram and Anr. — Gauhati High Court (2025-03-27)
- Rochangliana v. The State of Mizoram and Anr. — Gauhati High Court (2025-02-26)
- Sh. RM Lalnunhlima v. State of Mizoram and Anr. — Gauhati High Court (2025-02-26)
- Sh. Tom Lorraince Ngaihawma v. State of Mizoram and Anr — Gauhati High Court (2025-01-28)
- Sh. Vanlalrawngbawla v. State of Mizoram and Anr. — Gauhati High Court (2025-01-21)
- The Union of India r/b the Secretary and Anr. v. The State of Mizoram r/b the Chief Secretary and 7 Ors. — Gauhati High Court (2025-01-21)
- The Union of India and Anr. v. The State of Mizoram r/b the Chief Secretary to the Govt. of Mizoram and 5 Ors. — Gauhati High Court (2025-01-21)
- ZWO (Zofa Welfare Organization) R/b Robawia, President, ZWO v. The State of Mizoram and 4 Ors. — Gauhati High Court (2025-01-14)
- Sh. Tunsianmuanga v. The State of Mizoram and Anr. — Gauhati High Court (2024-11-20)