SANJAY KUMAR MEDHI, . MRIDUL KUMAR KALITA

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

Courts

Gauhati High Court

Disposed Of	14
Allowed	9
Dismissed	6
Dismissed On withdrawal no order for such liberty	1

THE STATE, NATIONAL INVESTIGATION AGENCY v. AKHIL GOGOI AND 3 ORS — Gauhati High Court (2026-05-24)
DHIRJYA KONWAR @ DHAIJA KONWAR @ DHAJYA KONWAR AND 2 ORS v. THE NATIONAL INVESTIGATION AGENCY (NIA) — Gauhati High Court (2025-05-25)
AKHIL GOGOI v. THE NATIONAL INVESTIGATION AGENCY (NIA) — Gauhati High Court (2025-05-25)
MD. NASIR ALI @ NASIRUDDIN AHMED v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2025-04-22)
HAZRAT ALI @ HAZARAT ALI v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2025-03-16)
HAZRAT ALI @ HAZARAT ALI v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2025-03-16)
GANESH MANKI MUNDA v. THE STATE OF ASSAM — Gauhati High Court (2025-03-03)
RATNA BAHADUR CHETRI v. THE STATE OF ASSAM — Gauhati High Court (2025-02-11)
LAL MOHAN DAS v. THE STATE OF ASSAM — Gauhati High Court (2025-02-03)
KANAKLATA DAS @ KANAKPRABHA AND ANR. v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2025-02-03)