LexSAMAPTI CHATTERJEE
24 recorded High Court judgment(s) · 2016–2020
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 24 |
Disposal nature
| DISPOSED | 21 |
| (unspecified) | 1 |
| DISMISSED AS NON PROSECUTION | 1 |
| DISMISSED FOR DEFAULT | 1 |
Recent judgments
- SUDIP KUSARYE AND ANR. v. MR. KHALIL AHMED AND ORS. — Calcutta High Court (2020-12-01)
- PHANINDRA NATH DAS v. State of West Bengal — Calcutta High Court (2020-11-25)
- FALGUNI MANDAL v. STATE OF WEST BENGAL AND ORS — Calcutta High Court (2020-11-25)
- JHARNA HORE v. STATE OF WEST BENGAL & ORS. — Calcutta High Court (2020-11-25)
- FALGUNI MANDAL v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2020-11-25)
- PHANINDRA NATH DAS v. THE STATE OF WEST BENGAL AND ORS — Calcutta High Court (2020-11-25)
- NAIDUL MIYA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2020-11-25)
- JHARNA HORE v. THE STATE OF WEST BENGAL AND ORS — Calcutta High Court (2020-11-25)
- LAKHMI DAS v. STATE OF WEST BENGAL& ORS — Calcutta High Court (2020-10-01)
- M/s. TIRRIHANNAH COMPANY LIMITED v. REGIONAL PROVIDENT FUND COMMISSIONER I, REGIONAL OFFICE, SILIGURI AND ANR — Calcutta High Court (2020-08-19)