SANJAY KUMAR MEDHI

57 recorded High Court judgment(s) · 2019–2026

Courts

Disposal nature

Recent judgments

• The Central Board of Indirect Taxes and Customs and 3 Ors v. Mahabir Tiwari — Gauhati High Court (2026-02-01)
• PRANAB KUMAR DAS AND 2 ORS v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2024-03-19)
• JLD CONSTRUCTION PRIVATE LTD v. THE UNION OF INDIA AND 5 ORS. — Gauhati High Court (2024-03-19)
• ATIQ AHMED v. THE AUTHORISED OFFICER, BANK OF BARODA AND 4 ORS — Gauhati High Court (2024-03-17)
• MD. SABED ALI AND ORS v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2024-03-17)
• PR. COMMISSIONER OF INCOME TAX, SHILLONG v. SHREE PRAKASH SINGH, — Gauhati High Court (2024-03-17)
• PR. COMMISSIONER OF INCOME TAX, SHILLONG v. SHREE PRAKASH SINGH, — Gauhati High Court (2024-03-17)
• AHMED IBRAHIM MAZARBHUIYA v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2024-03-17)
• KANU PADA SAHA v. BANK OF INDIA AND 2 ORS — Gauhati High Court (2022-03-25)
• RAHUL DAS AND 2 ORS v. PUNJAB AND SIND BANK AND 2 ORS — Gauhati High Court (2022-03-25)