RAJASEKHAR MANTHA, PARTHA SARATHI SEN

28 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• SRIMATI CHARUSILA TRUST ESTATE v. SMT SUSMITA ROY AND ORS. — Calcutta High Court (2025-05-08)
• M/S GK INDANE AND ANR v. ANDAMAN AND NICOBAR ADMINISTRATION AND ORS — Calcutta High Court (2024-11-18)
• THE ANDAMAN AND NICOBAR ADMINISTRATION AND ANR v. SMTI.REHANA BEGUM — Calcutta High Court (2024-11-18)
• ANITA MONDAL v. ANDAMAN AND NICOBAR ADMINISTRATION AND ORS. — Calcutta High Court (2024-11-18)
• AMAL MONDAL v. ANDAMAN AND NICOBAR ADMINISTRATION AND ORS. — Calcutta High Court (2024-11-18)
• ANAMIKA MONDAL v. ANDAMAN AND NICOBAR ADMINISTRATION AND ORS — Calcutta High Court (2024-11-18)
• SMTI.HADISA HANIF ALIAS HADISA KHATOON v. MASEENA BIBI — Calcutta High Court (2024-11-14)
• SHRI.HIREN BABULAL ADANI v. SHRI.PRAKASH CHIMANLAL SETH AND ANR — Calcutta High Court (2024-11-14)
• SHRI.G.RAJA AND ORS. v. SHRI. PAPA RAO AND ORS. — Calcutta High Court (2024-11-13)
• PROHIT MOHAN LAL v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-11-12)