SHAMIMA JAHAN

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

Courts

Gauhati High Court

746

Disposed Of	650
Dismissed	34
Closed	21
Dismissed As infractuous	17
Dismissed On withdrawal no order for such liberty	11
Dismissed on withdrawal with liberty to approach again	6
Allowed	5
Disposed On Motion date after hearing the Petitioner	1

PRABAL SUNDAR TAMULI v. THE STATE OF ASSAM AND 3 ORS. — Gauhati High Court (2026-06-04)
MANASA RANI DAS v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2026-06-04)
MANAB JYATI ROY v. THE UNION OF INDIA AND 4 ORS — Gauhati High Court (2026-06-04)
PHOOLMAYA LIMBOO v. COAL INDIA LTD. AND 2 ORS. — Gauhati High Court (2026-06-03)
ABDUL JALIL MAZUMDER v. THE STATE OF ASSAM AND 6 ORS — Gauhati High Court (2026-06-03)
SRI NILUTPAL GOSWAMI v. THE STATE OF ASSAM AND 3 ORS — Gauhati High Court (2026-06-03)
NIKHIL GOGOI v. THE UNION OF INDIA AND 4 ORS. — Gauhati High Court (2026-06-02)
NEKIBUZ ZAMAN v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2026-06-02)
ALL ASSAM DEVELOPMENT AUTHORITY EMPLOYEES JOINT COUNCIL AND 2 ORS. v. THE STATE OF ASSAM AND 27 ORS. — Gauhati High Court (2026-06-01)
JAYANTA KUMAR PATHAK v. THE STATE OF ASSAM AND 8 ORS — Gauhati High Court (2026-05-31)