ARIJIT BANERJEE, KRISHNA RAO

40 recorded High Court judgment(s) · 2022–2025

Courts

Disposal nature

Recent judgments

• SAKTIPADA SAHA CHOWDHURY AND ORS v. MADHUSUDAN MONDAL — Calcutta High Court (2025-05-06)
• STATE OF WEST BENGAL AND OTHERS v. SRI SAKTIPADA SAHA CHOWDHURY — Calcutta High Court (2025-05-06)
• PARESH KUMAR MUKHERJEE v. BENOJIR HOSSAIN — Calcutta High Court (2025-01-29)
• PUSPA BARIK ALIAS PUSHPA BARIK v. SHAKTI ROY CHOWDHURY — Calcutta High Court (2024-03-19)
• BIRBHUM DISTRICT CENTRAL CO-OP BANK LTD AND ORS v. PARESH KUMAR MUKHERJEE AND ANR — Calcutta High Court (2023-03-21)
• AMITAVA KANJILAL@AMITAVA KANJI v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2022-04-13)
• GARIMA ENCLAVE PVT. LTD. & ANR. v. UNION OF INDIA & ORS. — Calcutta High Court (2022-04-13)
• BHAJAHARI PAL v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2022-04-13)
• BIRBHUM DISTRICT CENTRAL CO-OPERATIVE BANK LTD. & ORS v. PARESH KUMAR MUKHERJEE & ANR — Calcutta High Court (2022-04-13)
• BISWARUP RAY v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2022-04-13)