HARISH TANDON, HIRANMAY BHATTACHARYYA

123 recorded High Court judgment(s) · 2014–2025

Courts

Disposal nature

Recent judgments

• ABDUL HAQUE LASKAR v. UNION OF INDIA AND ORS. — Calcutta High Court (2025-01-29)
• BHANU SAHA v. UNION OF INDIA AND ORS. — Calcutta High Court (2025-01-28)
• PRADEEP KUMAR NAREDI v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-12-24)
• DELTATECH GAMING LTD v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-12-24)
• RSB INDUSTRIES LTD v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-12-24)
• BISWAJIT KARMAKAR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-12-23)
• STATE OF WEST BENGAL AND ORS v. JOINT PLATFORM OF DOCTORS AND ANR — Calcutta High Court (2024-12-23)
• PINAKI BANERJEE v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-12-13)
• RAJESH SINGH v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-12-11)
• SHANKAR SAW MILLS PVT. LTD. v. STATE BANK OF INDIA AND ANR. — Calcutta High Court (2024-12-10)