M.V. MURALIDARAN

93 recorded High Court judgment(s) · 2022–2024

Courts

Disposal nature

Recent judgments

• M/S TREND VYAPAAR LIMITED v. UNION OF INDIA & ORS — Calcutta High Court (2024-04-15)
• SWAPAN KUMAR SAHA v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2024-04-12)
• IMRAN ENTERPRISE & ANR v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2024-04-12)
• PINKU SARKAR v. UNION OF INDIA & ORS — Calcutta High Court (2024-04-12)
• JAYITA KOLE v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2024-04-12)
• TIRUPATI VANCOM (P) LTD & ANR v. W.B. STATE ELECTRICITY DISTRIBUTION COMPANY LTD & ORS — Calcutta High Court (2024-04-03)
• BARENDRA NATH SAHOO v. STATE OF WEST BENGAL & ORS. — Calcutta High Court (2024-04-03)
• RAJU BOURI v. EASTERN COALFIELDS LTD. & ORS. — Calcutta High Court (2024-04-03)
• PRAMOD KUMAR v. UNION OF INDIA 7 ORS — Calcutta High Court (2024-04-02)
• KAUSICK DAS v. MIDNAPORE MUNICIPALITY & ORS — Calcutta High Court (2024-04-02)