RAVI KRISHAN KAPUR, PRASENJIT BISWAS

21 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• SHRI.DINESH MOHAN SINGH v. SMTI.SANGEETA SINGH AND ORS — Calcutta High Court (2024-12-20)
• THE COLLECTOR, LAND ACQUISITION v. M/S ANDAMAN TIMBER INDUSTRIES LTD. — Calcutta High Court (2024-12-11)
• THE HONBLE LIEUTENANT GOVERNOR AND ORS v. ANDAMAN PLANTATIONS AND DEVELOPMENT CORPORATION PVT LTD AND ANR — Calcutta High Court (2024-11-08)
• SURILA DEVI v. SMTI. JAGRITHI DEVI AND ORS. — Calcutta High Court (2024-11-08)
• M/S ANDAMAN PLANTATIONS AND DEVELOPMENT CORPORATION PRIVATE LIMITED AND ANR v. THE HONBLE LT. GOVERNOR AND OTHERS — Calcutta High Court (2024-11-08)
• SHRI.DINESH MOHAN SINGH v. SMTI.SANGEETA SINGH AND ORS. — Calcutta High Court (2024-10-07)
• THE ANDAMAN AND NICOBAR ADMINISTRATION AND ORS. v. SALAM @ K. ABDUL SALAM AND ANR — Calcutta High Court (2024-10-04)
• THE STATE(UT OF ANDAMAN AND NICOBAR ISLANDS) v. A.SONU — Calcutta High Court (2024-10-01)
• THE ANDAMAN AND NICOBAR ADMINISTRATION AND ORS v. M/S T.T.TRADING COMPANY AND ORS. — Calcutta High Court (2024-10-01)
• P.KANNAN v. THE LIEUTENANT GOVERNOR AND ORS. — Calcutta High Court (2024-10-01)