LexPRASANTA KUMAR DEKA
32 recorded High Court judgment(s) · 2019–2019
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 32 |
Disposal nature
| Disposed Of | 9 |
| Allowed | 9 |
| Dismissed on withdrawal with liberty to approach again | 4 |
| Closed | 3 |
| Dismissed As infractuous | 3 |
| Dismissed On withdrawal no order for such liberty | 2 |
| Dismissed | 2 |
Recent judgments
- Karme Karga v. THE STATE OF AP — Gauhati High Court (2019-12-20)
- Libo Ragmuk v. THE UNION OF INDIA — Gauhati High Court (2019-12-19)
- SRI OBUK DUPAK v. THE STATE OF A.P. — Gauhati High Court (2019-12-19)
- M/S A.G ENTERPRISE v. THE STATE OF A.P. — Gauhati High Court (2019-12-19)
- SHRI MOTBO YORDUNG v. THE UNION OF INDIA — Gauhati High Court (2019-12-18)
- ER. YUMLAM TAKE v. SHRI S.K JAIN — Gauhati High Court (2019-12-18)
- SRI RAMESH LINGGI v. THE STATE OF A.P. — Gauhati High Court (2019-12-18)
- Likha Kame v. THE STATE OF AP — Gauhati High Court (2019-12-18)
- Gyamar Tana v. The Arunachal Pradesh Public Service Commission — Gauhati High Court (2019-12-17)
- Lai Lapung v. THE STATE OF AP — Gauhati High Court (2019-12-17)