LexSANJEEV KUMAR SHARMA
1,351 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 1351 |
Disposal nature
| Disposed Of | 856 |
| Allowed | 266 |
| Dismissed | 79 |
| Rejected | 51 |
| Dismissed On withdrawal no order for such liberty | 43 |
| Closed | 16 |
| Dismissed As infractuous | 16 |
| Dismissed on withdrawal with liberty to approach again | 12 |
Recent judgments
- HEMADA PATHAK v. THE STATE OF ASSAM — Gauhati High Court (2026-05-28)
- RAHUL NATH v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2026-05-28)
- KRISHNA NEOG v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2026-05-28)
- SITARAM NATH v. STATE OF ASSAM AND ANR — Gauhati High Court (2026-05-28)
- RANJIT SAHA v. THE STATE OF ASSAM — Gauhati High Court (2026-05-28)
- SHYMAL PYNE v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2026-05-28)
- MAHANANDA DAS v. STATE OF ASSAM AND ANR. — Gauhati High Court (2026-05-28)
- MOHAMMED AMAR KHAN v. THE STATE OF ASSAM — Gauhati High Court (2026-05-26)
- MD ENAMUL HASSAN AND ANR v. THE STATE OF ASSAM — Gauhati High Court (2026-05-26)
- BULU ALI AND ANR v. THE STATE OF ASSAM — Gauhati High Court (2026-05-26)