MADHURESH PRASAD, PRASENJIT BISWAS

478 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• The Director General Central Reserve Police Force CRPF Recruitment Board and others v. Raju Sarkar and others — Calcutta High Court (2026-05-22)
• The Director General Central Reserve Police Force Recruitment Branch and another v. Hamida Khatun and others — Calcutta High Court (2026-05-22)
• GITESH DAS MAHAPATRA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-22)
• KARTICK SARKAR AND ORS v. INSPECTOR GENERAL OF REGISTRATION AND COMMISSIONER OF STAMP REVENUE, KOLKATA AND ORS — Calcutta High Court (2026-05-22)
• The Director General Central Reserve Police Force CRPF Recruitment Board and others v. Akash Rai and others — Calcutta High Court (2026-05-22)
• Union of India and Ors v. Sawagata Hazra and Ors — Calcutta High Court (2026-05-22)
• The Director General Central Reserve Police Force Recruitment Branch and another v. Tania Khatun and others — Calcutta High Court (2026-05-22)
• TARAK NATH SARKAR v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-05-22)
• The Directorate General Central Reserve Police Force CRPF and others v. Sujit Patra and others — Calcutta High Court (2026-05-21)
• The Director General Central Reserve Police Force CRPF and others v. Krishna Biswas and others — Calcutta High Court (2026-05-21)