I. P. MUKERJI

208 recorded High Court judgment(s) · 2004–2024

Courts

Disposal nature

Recent judgments

• ANDAMAN PLANTATIONS AND DEVELOPMENT CORPORATION PRIVATE LIMITED AND ANR. v. THE LIEUTENANT GOVERNOR AND ORS. — Calcutta High Court (2024-03-28)
• FATIMA BIBI v. THE LT.GOVERNOR AND OTHERS — Calcutta High Court (2023-12-21)
• K.V. NIMMI v. THE GENERAL MANAGER AND OTHERS — Calcutta High Court (2023-12-20)
• SMT. RITU CHANDER AND ORS. v. THE HONOURABLE LIEUTENANT GOVERNOR AND ORS. — Calcutta High Court (2023-12-20)
• RITU RAJ SINGH v. THE ANDAMAN AND NICOBAR ADMINISTRATION AND OTHERS — Calcutta High Court (2023-12-18)
• M.RAVI v. THE UNION OF INDIA AND OTHERS — Calcutta High Court (2023-12-15)
• M.CHANDRIKA v. UNION OF INDIA AND ORS — Calcutta High Court (2023-12-14)
• SUBHAM LALL v. THE BANK MANAGER, AND ANOTHER — Calcutta High Court (2023-12-13)
• SHRI S.K.AJIJUL v. SHRI MOHD. SALIM AND ORS. — Calcutta High Court (2023-12-11)
• SANJIB KUMAR DALMIA v. MR RITZU GHOSHAL LEARNED JOINT RECEIVER AND ORS — Calcutta High Court (2023-09-08)