DEEPAK GUPTA, U. B. SAHA

365 recorded High Court judgment(s) · 2013–2016

Courts

Disposal nature

Recent judgments

• UNION OF INDIA and ORS v. TARA SEN and ORS — Tripura High Court (2016-05-05)
• RATAN BHATTACHARJEE v. THE STATE OF TRIPURA — Tripura High Court (2016-04-07)
• SWAPAN CHOUDHURY v. STATE OF TRIPURA and 4 ORS. — Tripura High Court (2016-04-07)
• SAMARENDRA KISHORE ENDOW v. S.B.I. and 2 ORS — Tripura High Court (2016-04-07)
• APARNA SAHA GHOSH v. THE STATE OF TRIPURA and ORS — Tripura High Court (2016-04-07)
• HOBBS BREWERS INDIA PVT. LTD v. UNION OF INDIA and ORS — Tripura High Court (2016-04-07)
• MONOWARA BIBI v. STATE OF TRIPURA and ORS — Tripura High Court (2016-03-31)
• DISNET WIRELESS LTD v. UNION OF INDIA and ORS — Tripura High Court (2016-03-31)
• FARID KHAN and ANOTHER v. STATE OF TRIPURA — Tripura High Court (2016-03-31)
• NIDUL KANTI DEB v. THE STATE OF TRIPURA and ORS — Tripura High Court (2016-03-31)