MADHURESH PRASAD, SUPRATIM BHATTACHARYA

675 recorded High Court judgment(s) · 2007–2026

Courts

Calcutta High Court

675

DISMISSED	281
DISPOSED	240
DISMISSED FOR DEFAULT	62
ALLOWED	57
DISMISSED AS WITHDRAWN	11
DISMISSED FOR NON PROSECUTION	8
DISMISSED AS NOT PRESSED	7
REJECTED	4

LIPIKA PAL v. DR SIDDHARTHA NOYOGI DIRECTOR OF HEALTH AND FAMILY WELFARE AND ORS — Calcutta High Court (2026-03-27)
KEYA MAJUMDAR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-03-27)
SAMRESH KASHYAP AND ORS v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-03-27)
PRABAL CHANDRA BORAL AND ORS. v. THE UNION OF INDIA AND ORS. — Calcutta High Court (2026-03-27)
TAPAN PAL v. BAPI DHARA @ ASHIM DHARA AND ORS — Calcutta High Court (2026-03-20)
SOUMEN KUMAR SADHUKHAN AND ORS. v. TAPAN KUMAR MAITY, JOINT COMMISSIONER OF EXCISE KRISHNANAGAR EXSCISE DIVISION — Calcutta High Court (2026-02-27)
SUKUMAR DEY v. SWAPAN KUMAR DEY & ORS — Calcutta High Court (2026-02-13)
SUKUMAR DEY v. SWAPAN KUMAR DEY & ORS — Calcutta High Court (2026-02-13)
SUDIPTA SANNIGRAHI v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-01-30)
THE EXCISE COMMISSIONER, GOVERNMENT OF WEST BENGAL v. SOUMEN KUMAR SADHUKHAN AND ORS — Calcutta High Court (2026-01-30)