SOUMITRA SAIKIA

1,393 recorded High Court judgment(s) · 2020–2025

Courts

Gauhati High Court

1393

Disposed Of	1011
Allowed	174
Dismissed	131
Closed	42
Dismissed As infractuous	17
Dismissed on withdrawal with liberty to approach again	8
Dismissed For Non-prosecution	6
Dismissed On withdrawal no order for such liberty	3

THE STATE OF ASSAM AND 4 ORS. v. NAZIB UDDIN LASKAR AND 2 ORS. — Gauhati High Court (2025-03-24)
RUBUL SARMAH AND 8 ORS. v. SIMANTA PRADIP CHOUDHURY AND 25 ORS. — Gauhati High Court (2025-03-24)
TARAK GONGO AND ANR. v. THE STATE OF ARUNACHAL PRADESH AND 2 ORS — Gauhati High Court (2025-03-24)
BIKASH KUMAR MORE v. THE FOOD CORPORATION OF INDIA AND 3 ORS. — Gauhati High Court (2024-08-20)
P LANUNTHARA v. THE STATE OF MIZORAM AND 6 ORS. — Gauhati High Court (2024-04-07)
RAJKUMAR KACHARI AND 3 ORS. v. THE STATE OF ASSAM AND 4 ORS. — Gauhati High Court (2024-04-07)
M/S GERAMARI GAON PANCHAYAT MIN SAMABAI SAMITY LTD. v. THE STATE OF ASSAM AND 6 ORS. — Gauhati High Court (2024-04-07)
CO ORDINATION COMMITTEE OF PRIVATISATION MIS RULES VICTIMISED EMPLOYEES v. THE STATE OF ASSAM AND 4 ORS. A — Gauhati High Court (2024-02-19)
HETAMI MORAN @ HEMODI MORAN, v. THE UNION OF INDIA and 9 ORS. — Gauhati High Court (2024-02-19)
SAURABH SHARMA v. LAXMANAN S AND 2 ORS — Gauhati High Court (2024-02-19)