I. P. MUKERJI, MOUSHUMI BHATTACHARYA

44 recorded High Court judgment(s) · 2021–2023

Courts

Disposal nature

Recent judgments

• VINEET RUIA v. PRICIPAL SECRETARY DEPTT OF SCHOOL EDUCATION AND ORS — Calcutta High Court (2023-05-18)
• VINEET RUIA v. PRINCIPAL SECRETARY DEPT OF SCHOOL EDUCATION AND ORS — Calcutta High Court (2022-11-11)
• ASHOK HALL GIRLS HIGHER SECONDARY SCHOOL PARENTS ASSOCIATION v. ATRAYEE SENGUPTA — Calcutta High Court (2022-11-11)
• AKASH BAJAJ v. SMITHA PARAMBRAT — Calcutta High Court (2022-11-11)
• EZAZ AFZAL v. DR MADHU KOHLI — Calcutta High Court (2022-11-11)
• VINEET RUIA v. PRINCIPAL SECRETARY, DEPARTMENT OF SCHOOL, BIKASH BHAVAN & O — Calcutta High Court (2022-11-11)
• DURGAPORE DAH GUARDIANS WELFARE SOCIETY v. PAPIYA MUKHERJEE — Calcutta High Court (2022-11-11)
• AVISHEK CHAMARIA v. SMITHA PARAMBRAT — Calcutta High Court (2022-11-11)
• SANTOSH KUMAR YADAV v. UNION OF INDIA & ORS — Calcutta High Court (2022-11-11)
• SOUPARNO CHAUDHURI v. DR MADHU KOHLI AND ANR — Calcutta High Court (2022-11-11)