ARIJIT BANERJEE, M.V. MURALIDARAN

215 recorded High Court judgment(s) · 2014–2024

Courts

Disposal nature

Recent judgments

• BARUN PANJA v. BIDHANNAGAR MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2024-04-15)
• SOHENI ROY v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-04-15)
• PANKAJ MALLICK v. THE BIDHANNAGAR MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2024-04-15)
• KASHINATH PANJA v. BIDHANNAGAR MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2024-04-15)
• TILAKA MAKHAL v. BIDHANNAGAR MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2024-04-15)
• MESSERS BINAGURI INVESTMENTS PVT. LTD. v. GOUTAM ROY AND ORS. — Calcutta High Court (2024-04-15)
• PRATIMA MAHATO v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2024-04-15)
• GITA PANJA v. BIDHANNAGAR MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2024-04-15)
• KAJOL MONDAL v. BIDHANNAGAR MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2024-04-15)
• TARAK DASI MRIDHYA v. BIDHANNAGAR MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2024-04-15)