LexYARENJUNGLA LONGKUMER
324 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Gauhati High Court | 324 |
Disposal nature
| Disposed Of | 225 |
| Dismissed | 45 |
| Dismissed on withdrawal with liberty to approach again | 25 |
| Allowed | 14 |
| Disposed On Motion date after hearing the both sides | 7 |
| Dismissed On withdrawal no order for such liberty | 6 |
| Closed | 2 |
Recent judgments
- MD SRIJAN AHMED v. THE STATE OF NAGALAND — Gauhati High Court (2026-06-04)
- SMTI DOURAILA @ BABY ROSE v. THE STATE OF NAGALAND — Gauhati High Court (2026-06-01)
- RONI LISHI v. THE STATE OF NAGALAND — Gauhati High Court (2026-06-01)
- HENKHOHAO LOTJEM v. THE STATE OF NAGALAND — Gauhati High Court (2026-06-01)
- THE BRANCH MANAGER, HDFC ERGO INSURANCE COMPANY LIMITED v. SMTI. SUNITA GHOSH AND 4 ORS — Gauhati High Court (2026-06-01)
- STATE OF NAGALAND v. SHRI JAGDISH SINGH — Gauhati High Court (2026-05-31)
- SHRI ARVIND SINGH v. SHRI DEVESH CHATURVEDI AND 3 ORS — Gauhati High Court (2026-05-31)
- AONOKPU VILLAGE COUNCIL v. MANKOTONGMEN LONGKUMER CLAN AND 6 ORS — Gauhati High Court (2026-05-31)
- SHRI EYONGPONG KONYAK v. SHRI MOHAMMAD ALI A SHAHIB, IAS AND 2 ORS — Gauhati High Court (2026-05-31)
- LATWANG KONYAK v. MOPA KONYAK AND ANR — Gauhati High Court (2026-05-31)