RAJESH MAZUMDAR

33 recorded High Court judgment(s) · 2025–2026

Courts

Gauhati High Court

Disposed Of	18
Allowed	8
Closed	6
Dismissed on withdrawal with liberty to approach again	1

Sh. Prem Lal and 715 Ors. v. The State of Mizoram r/b the Chief Secy. to the Govt. of Mizoram and 4 Ors. — Gauhati High Court (2026-05-31)
Dr. Vanlalruata v. The Regional Institute of Paramedical and Nursing Sciences (RIPANS) r/b its Director and Anr. — Gauhati High Court (2026-04-09)
Chingmuankim v. The State of Mizoram — Gauhati High Court (2026-04-08)
Sh. Zosangliana substituted by his wife Smt. R.K. Lalbiaksangi v. Sh. Henry Lalremsanga and Anr. — Gauhati High Court (2026-04-08)
Laltlanmawia Sailo and 10 Ors. v. Sh Lalrengpuia — Gauhati High Court (2026-04-06)
Vanlaltawmpuii (Minor) r/b her father Sh. Lalramsanga v. Sh. H. Lalengmawia, Chief Secretary to the Government of Mizoram (Acting) and 5 Ors. — Gauhati High Court (2026-04-05)
Smt. Lalhriattiri v. Sh. Rosangliana and 6 Ors. — Gauhati High Court (2026-04-01)
Sh. Borcheg Image Chakma and 7 Ors. v. Central Bureau of Investigation — Gauhati High Court (2026-04-01)
Sh. F. Lalthangkhuma v. The State of Mizoram — Gauhati High Court (2026-04-01)
Lalneihsiami v. The State of Mizoram r/b Secretary to Govt. of Mizoram, Excise and Narcotics Dept.and Anr. — Gauhati High Court (2025-11-20)