DISCLAIMER
“The translated judgment in vernacular language is meant for the restricted use of the litigant to understand it in his/her language and may not be used for any other purpose. For all practical and official purposes, the English version of the judgment shall be authentic and shall hold the field for the purpose of execution and implementation”.
“স্থানীয় ভাষালৈ অনূদিত এই ৰায় গোচৰত জড়িত পক্ষই বুজি পোৱাৰ উদ্দেশ্যে সীমিত ব্যৱহাৰৰ বাবেহে। ইয়াৰ বাদে অন্য ক্ষেত্রত অনূদিত ৰূপ ব্যৱহৃত নহব। সকলো ব্যৱহাৰিক আৰু বিভাগীয় কামৰ লগতে ৰায়ৰ কার্য্যকৰীকৰণ আৰু ৰূপায়ণৰ ক্ষেত্রতো এই ৰায়ৰ ইংৰাজী সংস্কৰণটোৱেই সঠিক বিবেচিত হব।”
| Sl No. | Details of Cases | English | Assamese |
| 01 | Writ Petition 16/ 1950 | View | |
| 02 | Writ Petitions (Crl) 666-70/1992 | View | |
| 03 | Criminal Appeal 889/2007 | View | View |
| 04 | Civil Appeal 2096/2007 | View | View |
| 05 | Civil Appeal 906-2016 | View | View |
| 06 | Criminal Appeal 906-2016 | View | View |
| 07 | Civil Appeal 8442-8443/2016 | View | View |
| 08 | SLP 1330/2018 | View | View |
| 09 | Civil Appeal 1248/2019 | View | View |
| 10 | Civil Appeal 1264/2019 | View | View |
| 11 | Civil Appeal 1339/2019 | View | View |
| 12 | Civil Appeal 2394/2019 | View | View |
| 13 | Civil Appeal 59/ 2021 | View | |
| 14 | Civil Appeal 172/2023 | View | View |
| 15 | SLP 2504/2023 | View | View |