PRASANTA KUMAR DEKA

3,425 recorded High Court judgment(s) · 2018–2021

Courts

Gauhati High Court

3425

Disposed Of	2842
Allowed	175
Dismissed	143
Dismissed As infractuous	104
Dismissed on withdrawal with liberty to approach again	62
Dismissed On withdrawal no order for such liberty	44
Closed	33
Dismissed For default	10

BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. v. ARUNA SAIKIA AND ANR. — Gauhati High Court (2021-11-03)
KUSHAL DAS v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2021-11-03)
PANKAJA SAIKIA AND ANR. v. MANTUL KUMAR NATH — Gauhati High Court (2021-11-02)
M/S. BARUA AND COMPANY PVT. LTD. AND ANR. v. THE STATE OF ASSAM AND 2 ORS — Gauhati High Court (2021-11-02)
BIMAL CHETRI v. THE STATE OF ASSAM AND 2 ORS — Gauhati High Court (2021-11-02)
AAR PEE INDUSTRIES PVT. LTD. and ANR. v. THE STATE OF ASSAM and 5 ORS. — Gauhati High Court (2021-11-02)
M/S. BARUA AND COMPANY PVT. LTD. AND ANR. v. THE STATE OF ASSAM AND 2 ORS. — Gauhati High Court (2021-11-02)
TRANS VIRTUAL PVT LTD AND ANR v. THE STATE OF ASSAM AND 2 ORS — Gauhati High Court (2021-11-01)
LAKSHAN TALUKDAR v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2021-11-01)
KISHORE KAMAL BEZBORUAH v. MANASH KAMAL BEZBORUAH and 13 ORS — Gauhati High Court (2021-11-01)