ARINDAM MUKHERJEE, SUPRATIM BHATTACHARYA

28 recorded High Court judgment(s) · 2019–2026

Courts

Disposal nature

Recent judgments

• S. SIMHACHALAM v. THE UNION OF INDIA AND ORS. — Calcutta High Court (2026-01-30)
• MANJIL MONDAL v. THE STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)
• SUKUMAR HALDAR v. THE STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)
• ARJUN SINGH @ BABU AND ANR. v. STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)
• RAHUL MIAH v. STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)
• IRSHAD KHAN v. STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)
• RABI ROY @ POCHA v. STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)
• PRASANTA SARKAR v. STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)
• JULKIF HOSSAIN MOLLA @ JULKIF HOSSEN MOLLA AND ORS. v. STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)
• NISHIKANTA ROY v. STATE OF WEST BENGAL — Calcutta High Court (2024-10-18)