SOUMEN SEN

255 recorded High Court judgment(s) · 2013–2025

Courts

Disposal nature

Recent judgments

• SHYAMAL CHOWDHURY v. THE HONBLE LIEUTENANT GOVERNOR, ANDAMAN AND NICOBAR ISLAND AND ANR — Calcutta High Court (2025-05-16)
• SHRI.SALAM @ K. ABDUL SALAM AND ANR v. THE ANDAMAN AND NICOBAR ADMINISTRATION AND ORS — Calcutta High Court (2025-03-24)
• SHRI. M. THAJUDEEN v. THE DIRECTOR GENERAL OF POLICE — Calcutta High Court (2025-03-24)
• SMTI. RUKSANA KHATOON v. THE ANDAMAN AND NICOBAR ADMINISTRATION AND ORS. — Calcutta High Court (2025-03-21)
• TANDLI KAMESH v. THE SUPERINTENDING ENGINEER AND ANR — Calcutta High Court (2025-03-21)
• SHRI.SUBRAMANIAM v. THE SUPERINTENDING ENGINEER AND ANR — Calcutta High Court (2025-03-21)
• SHRI.PRATEEK v. THE LT.GOVERNOR AND ORS. — Calcutta High Court (2025-03-21)
• L.KANKAYA v. THE SUPERINTENDING ENGINEER AND ANR — Calcutta High Court (2025-03-21)
• BHAJAN LALL AND ORS. v. THE DEPUTY COMMISSIONER AND ORS. — Calcutta High Court (2025-03-21)
• K.MOHAMMED ALI v. THE ASSISTANT ENGINEER — Calcutta High Court (2025-03-20)