ARIJIT BANERJEE, SUGATO MAJUMDAR

21 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• SHRI.SURENDER SINGH THAKUR v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-11-06)
• S.MOHAN v. THE STATE — Calcutta High Court (2024-08-12)
• THE PORT BLAIR MUNICIPAL COUNCIL AND ANR v. SHRI RAM CHANDER — Calcutta High Court (2024-08-12)
• THE ANDAMAN AND NICOBAR ADMINISTRATION AND ORS v. M.S.RAJA — Calcutta High Court (2024-08-12)
• THE LIEUTENANT GOVERNOR AND ORS v. GUPTESHWAR LALL AND ANR — Calcutta High Court (2024-08-12)
• SHILPI BHATTACHARYA v. THE UNION OF INDIA AND ORS — Calcutta High Court (2024-08-12)
• PUSHPA RAJ SHUKLA v. THE STATE — Calcutta High Court (2024-08-09)
• V S BASKARAN v. THE LT GOVERNOR,ANDAMAN AND NICOBAR GROUP OF ISLANDS,RAJ NIBAS AND ORS — Calcutta High Court (2024-08-09)
• RUMA BOSE v. SHRI RANJIT BISWAS AND ORS — Calcutta High Court (2024-08-08)
• RATNA RANI ROY v. THE UNION OF INDIA AND ORS — Calcutta High Court (2024-08-07)