HARISH TANDON, RABINDRANATH SAMANTA

496 recorded High Court judgment(s) · 2009–2023

Courts

Calcutta High Court

496

DISPOSED	133
REJECTED	100
DISMISSED	99
ALLOWED	84
DISMISSED FOR DEFAULT	34
DISMISSED AS NOT PRESSED	22
DISMISSED AS WITHDRAWN	10
DISMISSED FOR NON PROSECUTION	8

NIRMAL KANTI JODDAR v. NARAYAN PATRA AND ORS. — Calcutta High Court (2023-02-10)
WEST BENGAL COLLEGE SERVICE COMMISSION AND OR v. KOUSHIK GOSWAMI AND ORS — Calcutta High Court (2023-02-08)
DEBDAS RAJAK AND OTHERS v. GOVERNMENT OF WEST BENGAL AND OTHERS — Calcutta High Court (2023-02-08)
AMALA ROY DAS @ AMALA DAS ROY v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2022-12-22)
UNION OF INDIA AND ORS. v. ARABINDA PATHAK AND ORS — Calcutta High Court (2022-11-09)
UNITY FORUM , AN ORGANIZATION OF THE SALARIED EMPLOYEES OF THE STATE GOVERMENT, AND ANR v. SHRI HARI KRISHNA DWIVEDI AND ANR — Calcutta High Court (2022-09-27)
STATE OF WB, PRINCIPAL SEC. FINANCE DEPT v. 1 CONFEDERATION OF STATE GOVERNMENT EMPLOYEE, WB2 UNITY FORUM3 I. MITRA4 G. MAJUMDAR5 S DEY — Calcutta High Court (2022-09-22)
ADDL. DISTRICT MAGISTRATE (Z.P.), SOUTH 24 PARGANAS AND ANR v. BARNALI PURKAIT (MONDAL) AND ORS — Calcutta High Court (2022-09-08)
ANURADHA MITRA NEE SEN v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2022-07-29)
TANUSREE BARUA v. UNION OF INDIA AND ORS. — Calcutta High Court (2022-07-29)