LexPRASANTA KUMAR DEKA, . HITESH KUMAR SARMA
55 recorded High Court judgment(s) · 2019–2019
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 55 |
Disposal nature
| Allowed | 39 |
| Disposed Of | 8 |
| Dismissed | 6 |
| Dismissed As infractuous | 1 |
| Dismissed on withdrawal with liberty to approach again | 1 |
Recent judgments
- JAI KISHAN SHARMA v. THE UNION OF INDIA( NATIONAL INVESTIGATION AGENCY) — Gauhati High Court (2019-12-20)
- SHRI TAGOK HARI v. THE STATE OF A.P. — Gauhati High Court (2019-12-20)
- Biri Tach v. THE STATE OF AP — Gauhati High Court (2019-12-20)
- SHRI TAKAM TASHI v. THE STATE OF A.P. — Gauhati High Court (2019-12-19)
- MISS AJALU LINGGI v. THE STATE OF A.P. — Gauhati High Court (2019-12-19)
- Tai Tadar v. THE STATE OF AP — Gauhati High Court (2019-12-18)
- Dakme Abo v. THE STATE OF AP — Gauhati High Court (2019-12-18)
- SRI LIKHA TUMKA v. THE STATE OF A.P. — Gauhati High Court (2019-12-18)
- Nabam Reekam v. THE STATE OF AP — Gauhati High Court (2019-12-18)
- Toko Tubi v. THE STATE OF AP — Gauhati High Court (2019-12-18)