LexSUMAN SHYAM, . PARTHIVJYOTI SAIKIA
191 recorded High Court judgment(s) · 2019–2023
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 191 |
Disposal nature
| Disposed Of | 173 |
| Dismissed | 8 |
| Dismissed on withdrawal with liberty to approach again | 7 |
| Dismissed On withdrawal no order for such liberty | 1 |
| Allowed | 1 |
| Closed | 1 |
Recent judgments
- RADHANATH TANTI v. THE STATE OF ASSAM — Gauhati High Court (2023-01-10)
- MALBER KHAN AND ANR v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2023-01-10)
- CHINMOY LAHKAR v. NATIONAL INVESTIGATION AGENCY — Gauhati High Court (2023-01-09)
- L. INAOCHA SINGH v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2023-01-09)
- KHURSHED GUL KHAN AND ANR v. THE STATE OF ASSAM AND 5 ORS — Gauhati High Court (2023-01-04)
- JAMAL UDDIN CHOUDHURY v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2023-01-03)
- LAXMI DEVI v. THE NATIONAL INVESTIGATION AGENCEY , NIA — Gauhati High Court (2023-01-03)
- REKIBUDDIN AHMED @ BHAITY ALI v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2023-01-02)
- SAJEN PUMA v. THE STATE OF ASSAM — Gauhati High Court (2023-01-02)
- RAJIB DAS v. THE STATE OF ASSAM AND ANR. — Gauhati High Court (2023-01-02)