HARISH TANDON, SHAMPA DUTT (PAUL)

171 recorded High Court judgment(s) · 2018–2024

Courts

Calcutta High Court

171

DISPOSED	91
DISMISSED	56
DISMISSED FOR DEFAULT	11
DISMISSED AS WITHDRAWN	4
ALLOWED	3
DISMISSED FOR NON PROSECUTION	3
DISMISSED AS NOT PRESSED	2
DISMISSED AS INFRUCTUOUS	1

KALPITA MOITRA CHAKLADAR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-11-14)
THE BARDHAMAN DISTRICT PRIMARY SCHOOL COUNCIL AND ANR. v. ABHISHEK MADDUNAY AND ORS. — Calcutta High Court (2024-11-14)
SUDARSHAN KAMILA AND ORS v. SOMENATH HALDER — Calcutta High Court (2024-11-14)
DHIMAN SINGH AND ORS v. UDAY SANKAR BHATTACHARJEE — Calcutta High Court (2024-11-14)
ANIL KUMAR KAMILA AND ORS v. SOMENATH HALDAR — Calcutta High Court (2024-11-14)
KARTICK MANNA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-11-14)
MR. ACHINTYA CHAKRABORTY v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-11-14)
SUSMITA BHATTACHARYA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-08-02)
ARUN KUMAR DINDA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-08-02)
AYESHA JILANI v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-08-02)