SONGKHUPCHUNG SERTO

432 recorded High Court judgment(s) · 2019–2023

Courts

Gauhati High Court

432

Disposed Of	346
Allowed	31
Dismissed on withdrawal with liberty to approach again	26
Dismissed	15
Closed	9
Dismissed As infractuous	2
Dismissed On withdrawal no order for such liberty	2
Rejected	1

MR. ORENVUNGO HUMTSOE AND 3 ORS v. SAMYAN BAPTIST EKHUMKHO AND 5 ORS — Gauhati High Court (2023-02-24)
SAMYAN BAPTIST EKHUMKHO AND 2 ORS v. MR. ORENVUNGO HUMTSOE AND 6 ORS — Gauhati High Court (2023-02-24)
MR. SHIWANG KONYAK v. THE STATE OF NAGALAND AND 5 ORS — Gauhati High Court (2023-02-21)
M/S I. KRONU AND CO. v. THE STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2023-02-20)
THRONGPENTHSI SANGTAM v. THE STATE OF NAGALAND AND 11 ORS — Gauhati High Court (2023-01-20)
MR. KENYUSING SEB v. THE STATE OF NAGALAND AND 3 ORS — Gauhati High Court (2023-01-19)
THE STATE OF NAGALAND v. MR. YUIREINGAM R. SHIMRAY — Gauhati High Court (2022-12-16)
SHRI. T JOHN LONGKUMER, IPS AND ANR v. NAGA TRIBAL UNION CHUMUKEDIMA TOWN AND ANR — Gauhati High Court (2022-12-16)
SHRI. VEZO-I RHAKHO v. SHRI. K. SHEVOTSO RHAKHO — Gauhati High Court (2022-12-15)
SHRI. MUGUVEYI KEYHO v. THE STATE OF NAGALAND AND 4 ORS — Gauhati High Court (2022-12-15)