ARIJIT BANERJEE, OM NARAYAN RAI

306 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• SRMB SRIJAN LIMITED v. GREAT EASTERN ENERGY CORPORATION LIMITED — Calcutta High Court (2026-04-13)
• PARTH ISPAT (INDIA) PRIVATE LIMITED v. SURYA ALLOYS INDUSTRIES LIMITED — Calcutta High Court (2026-02-26)
• SUBRATA KUMAR GHOSE v. RITES LIMITED AND ANR — Calcutta High Court (2026-02-26)
• ASHIANA REPD. BY PROP. ASHOKE KR. SHAW v. BIVA DUTTA ROY AND ORS. — Calcutta High Court (2025-12-24)
• Northern Arc Capital Limited v. ASA International India Microfiance Ltd and ors — Calcutta High Court (2025-12-02)
• GLORIOUS INVESTMENT LIMITED v. DUNLOP INTERNATIONAL LIMITED AND ANR — Calcutta High Court (2025-11-04)
• ANJANEE KUMAR LAKHOTIA v. SHRI MARUTI MAHESHWARI AND ORS — Calcutta High Court (2025-10-31)
• KARNANI CONSTRUCTIONS AND ORS v. STRONG TOWERS PVT LTD. — Calcutta High Court (2025-10-29)
• KARNANI CONSTRUCTIONS AND ORS v. KAMALESH MOHTA — Calcutta High Court (2025-10-29)
• UNION OF INDIA THROUGH CHIEF COMMERCIAL MANAGER (FM) AND ANR v. ELECTROSTEEL CASTINGS LTD. — Calcutta High Court (2025-10-24)