SOUMEN SEN, PARTHA SARATHI SEN

307 recorded High Court judgment(s) · 2020–2025

Courts

Disposal nature

Recent judgments

• MRS. KABITA BAIDYA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-02-14)
• GOUR CHANDRA DE v. DR. RAMANUJ GANGULY, PRESIDENT ,WBBSE AND ORS — Calcutta High Court (2025-02-14)
• KOTAK MAHINDRA BANK LIMITED v. ASHOK KUMAR CHAUDHARY ALIAS ASHOK KUMAR RAM SABADH CHAUDHARY AND ANR. — Calcutta High Court (2025-02-12)
• PUNJAB NATIONAL BANK v. R V RAILWAY PRODUCTS PVT LTD — Calcutta High Court (2024-12-10)
• MAL MUNICIPALITY AND ANR v. SHIV RATAN AGARWAL AND ORS — Calcutta High Court (2024-09-06)
• PADAM SUBBA v. State of West Bengal — Calcutta High Court (2024-05-22)
• STEEL AUTHORITY OF INDIA v. AMIT METALIKS LIMITED AND ANR. — Calcutta High Court (2024-05-22)
• M/S AMIT METALIKS LTD v. STEEL AUTHORITY OF INDIA LTD AND ANR — Calcutta High Court (2024-05-16)
• BISWAJIT GHOSH@KALU v. THE STATE OF WEST BENGAL — Calcutta High Court (2024-05-03)
• REHAJUL HAQUE v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-05-03)