SANJAY KUMAR MEDHI, . MITALI THAKURIA

28 recorded High Court judgment(s) · 2024–2026

Courts

Gauhati High Court

Allowed	10
Dismissed	8
Disposed Of	7
Closed	2
Dismissed On withdrawal no order for such liberty	1

All Arunachal Pradesh Students Union v. Arunachal Pradesh Chakma Students Union and 8 Ors — Gauhati High Court (2026-06-03)
M/s Papu Hote Multipurpose Cooperative Society Ltd v. The State of AP and 9 Ors — Gauhati High Court (2026-06-01)
BIREN CH. DAS v. THE STATE OF ASSAM — Gauhati High Court (2025-04-27)
SUMAN TOPPO v. THE STTE OF ASSAM — Gauhati High Court (2025-02-27)
SRI RAMDHAN NAMASUDRA @ MANORANJAN v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2024-11-18)
SHAJAN KARKI v. THE STATE OF ASSAM — Gauhati High Court (2024-11-18)
DEBESWAR BASUMATARY v. UNION OF INDIA AND ANR. — Gauhati High Court (2024-11-18)
ADHAN DAS v. THE STATE OF ASSAM — Gauhati High Court (2024-11-10)
KUMRU BHUMIJ v. THE STATE OF ASSAM — Gauhati High Court (2024-11-10)
RANJIT DAS v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2024-10-27)