HARISH TANDON, BISWAJIT BASU

138 recorded High Court judgment(s) · 2014–2021

Courts

Disposal nature

Recent judgments

• ABHAY SETHIA v. COCA COLA INDIA PVT. LTD — Calcutta High Court (2021-10-01)
• THE GENERAL MANAGER v. STEEL AUTHORITY OF INDIA LTD. — Calcutta High Court (2021-10-01)
• STATE BANK OF INDIA & ANR v. M/S. HOTEL SONAR BANGLA & ORS — Calcutta High Court (2021-10-01)
• NATIONAL INSURANCE CO. LTD. v. BABLU ROY & ANR. — Calcutta High Court (2021-10-01)
• REHANA BEGUM & ORS v. SHAZAHAN MOLLA & ORS — Calcutta High Court (2021-10-01)
• KALIPADA BERA & ANR. v. STATE OF WB & ORS. — Calcutta High Court (2021-10-01)
• STATE BANK OF INDIA & ANR v. BALAGARIA CENTRAL COOPERATIVE BANK LTD & ORS — Calcutta High Court (2021-10-01)
• THE NEW INDIA ASSURANCE CO. LTD. v. ALATAN & ORS — Calcutta High Court (2021-10-01)
• DEBIDAS MUKHERJEE & ORS v. SIBESH KUMAR DUBEY & ORS — Calcutta High Court (2021-10-01)
• AJOY KR. GUPTA v. BIMALA MANOT — Calcutta High Court (2021-09-24)