RAJARSHI BHARADWAJ, REETOBROTO KUMAR MITRA

42 recorded High Court judgment(s) · 1992–2026

Courts

Disposal nature

Recent judgments

• PRINCIPAL COMMISSIONER OF INCOME TAX 2 KOLKATA v. AHINSHA MANAGEMENT PRIVATE LIMITED — Calcutta High Court (2026-05-22)
• PRINCIPAL COMMISSIONER OF INCOME TAX 1 KOLKATA v. M/S SHROFF PROPERTIES PVT LTD — Calcutta High Court (2026-05-22)
• PRINCIPAL COMMISSIONER OF INCOME TAX 1 KOLKATA v. ANUSHREYA INVESTMENT PRIVATE LIMITED — Calcutta High Court (2026-05-21)
• TAMIRUL HOQUE v. THE STATE OF WEST BENGAL AND ANR — Calcutta High Court (2026-04-17)
• HARIPADA ROY v. STATE OF WEST BENGAL — Calcutta High Court (2026-04-17)
• RAHAMAN ALI AND ANR. v. THE STATE OF WEST BENGAL AND ANR. — Calcutta High Court (2026-04-17)
• STATE OF WEST BENGAL v. RAHAMAN ALI AND ORS — Calcutta High Court (2026-04-17)
• JAGESWAR SAW v. DEPUTY COMMISSIONER OF REVENUE AND ORS — Calcutta High Court (2025-07-04)
• SAIDA KHATUN @ BIBI & ORS v. THE STATE — Calcutta High Court (2025-05-07)
• RAJEN SARKAR ANR. v. THE STATE OFW.B. — Calcutta High Court (2023-01-10)