PARTHIVJYOTI SAIKIA

47 recorded High Court judgment(s) · 2022–2026

Courts

Gauhati High Court

Disposed Of	28
Allowed	15
Dismissed on withdrawal with liberty to approach again	3
Dismissed	1

THE PRINCIPAL DIRECTOR, DIRECTORATE OF SCHOOL EDUCATION v. SMTI KENLONG KONYAK — Gauhati High Court (2026-02-23)
SHRI C. TENTSHO v. STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2026-02-19)
SHRI KHRIELHOULIE MIACHIEO AND 4 ORS v. STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2026-02-19)
SHRI LIKHUMSE SANGTAM v. STATE OF NAGALAND AND 5 ORS — Gauhati High Court (2025-10-22)
SHRI MUKESH KUMAR SHARMA v. STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2025-10-12)
ZUCHANBEMO EZUNG AND ANR v. THE HOME COMMISSIONER AND 5 ORS — Gauhati High Court (2025-01-29)
SHRI. NGUKHA v. THE STATE OF NAGALAND AND 2 ORS — Gauhati High Court (2025-01-20)
SHRI P. MEREN JAMIR @ PUTUR MARIAN v. THE UNION OF INDIA AND 8 ORS — Gauhati High Court (2025-01-20)
SHRI KAOHAI v. THE STATE OF NAGALAND AND 8 ORS — Gauhati High Court (2025-01-20)
SMTI. KENLONG KONYAK v. STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2025-01-19)