MOUSHUMI BHATTACHARYA, HIRANMAY BHATTACHARYYA

22 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• SHRI SUJIT KUMAR SAMUEL v. THE STATE (U.T. OF ANDAMAN AND NICOBAR ISLANDS) AND ORS. — Calcutta High Court (2024-03-19)
• ABHISHEK KUMAR GUPTA v. THE STATE — Calcutta High Court (2024-02-09)
• BACHA DAS v. THE STATE — Calcutta High Court (2024-02-09)
• MANIKANDAN v. THE STATE — Calcutta High Court (2024-02-09)
• BIPUL KUMAR MISTRY AND ORS v. THE UNION OF INDIA AND ORS — Calcutta High Court (2024-02-09)
• KULDEEP SINGH v. THE STATE — Calcutta High Court (2024-02-09)
• SANTOSH KULLU v. THE STATE — Calcutta High Court (2024-02-08)
• SUNITHA RAJ v. UNION OF INDIA AND ORS — Calcutta High Court (2024-02-07)
• MOHAMMED SHABEER v. STATION HOUSE OFFICER AND ANR — Calcutta High Court (2024-02-07)
• SALIM BARLA v. THE STATE — Calcutta High Court (2024-02-07)