SUMAN SHYAM

718 recorded High Court judgment(s) · 2018–2025

Courts

Gauhati High Court

718

Disposed Of	410
Dismissed	145
Allowed	108
Dismissed As infractuous	33
Closed	12
Dismissed For Non-prosecution	6
Dismissed on withdrawal with liberty to approach again	3
Dismissed For default	1

SHREEMOYE BORDOLOI AND 2 ORS. v. THE UNION OF INDIA AND 4 ORS. — Gauhati High Court (2025-02-17)
SHREEMOYE BORDOLOI AND 2 ORS. v. THE UNION OF INDIA AND 4 ORS. E — Gauhati High Court (2025-02-17)
EMDADUL ISLAM AND 12 ORS. v. THE STATE OF ASSAM AND 2 ORS — Gauhati High Court (2025-02-06)
FAIZUL HOQUE LASKAR v. THE STATE OF ASSAM AND 9 ORS. — Gauhati High Court (2025-02-06)
MAHAJAN KRO v. THE CHIEF SECRETARY — Gauhati High Court (2025-02-06)
AMGURI NABA NIRMAN SAMITY v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2025-02-06)
NO 10245224N LNK HEMANTO BORDOLOI v. THE UNION OF INDIA AND 4 ORS — Gauhati High Court (2025-02-06)
SUNIT SARMAH AND 29 ORS v. THE STATE OF ASSAM AND 2 ORS — Gauhati High Court (2025-02-06)
TAPA DEB TARAFDAR v. THE STATE OF ASSAM AND 4 ORS — Gauhati High Court (2025-02-06)
MD ABDUL WAHAB AND 14 ORS v. THE STATE OF ASSAM AND 2 ORS — Gauhati High Court (2025-02-06)