LexSONGKHUPCHUNG SERTO
91 recorded High Court judgment(s) · 2020–2023
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 91 |
Disposal nature
| Disposed Of | 49 |
| Allowed | 13 |
| Dismissed on withdrawal with liberty to approach again | 9 |
| Dismissed On withdrawal no order for such liberty | 9 |
| Dismissed | 6 |
| Rejected | 2 |
| Dismissed As infractuous | 2 |
| Closed | 1 |
Recent judgments
- Dacha Bagang v. THE STATE OF AP and 4 Ors. — Gauhati High Court (2023-02-03)
- M/s Absolute Projects (India) Ltd. v. THE STATE OF AP and 4 Ors. — Gauhati High Court (2023-02-03)
- National Hydro Power Corporation Limited (NHPC Ltd.) v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-02-02)
- Yater Taggu v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-02-02)
- Tai Tache v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-02-02)
- Satish Kumar Pandey v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-02-02)
- Nyage Riba v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-02-02)
- National Hydro Power Corporation Limited (NHPC Ltd.) v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-02-02)
- M/s Lingi Trading Agency v. THE STATE OF AP and 4 Ors. — Gauhati High Court (2023-02-01)
- Donyi Polo Vidya Bhawan v. THE STATE OF AP and 3 Ors. — Gauhati High Court (2023-02-01)