SOUMEN SEN, SAUGATA BHATTACHARYYA

612 recorded High Court judgment(s) · 2014–2025

Courts

Disposal nature

Recent judgments

• THE PRINCIPAL VIVEKANANDA MISSION HIGH SCHOOL MECHORAM v. MAUSUMI HATI AND ORS — Calcutta High Court (2025-03-28)
• GAURANGA DEB BANERJEE v. AJIT KUMAR SARKAR — Calcutta High Court (2025-02-14)
• EFCALON TIE UP PVT LTD v. ASHIM AGARWAL — Calcutta High Court (2024-11-08)
• EFCALON TIE UP PVT LTD v. PRADIP KUMAR SETT AND ORS — Calcutta High Court (2024-06-25)
• EFCALON TIE UP LTD v. SRIKUMAR BHOOTRA AND ORS. — Calcutta High Court (2024-06-25)
• TAPAN KUMAR HALDER v. JYOTI PROKASH GHOSH — Calcutta High Court (2024-05-10)
• THE DISTRICT PRIMARY SCHOOL COUNCIL AND ANR v. BHRIGURAM KARMAKAR AND ORS — Calcutta High Court (2024-01-05)
• THE DISTRICT PRIMARY SCHOOL COUNCIL v. MATHURA KUMAR GHOSH — Calcutta High Court (2024-01-05)
• SUNIL TUDU v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-01-05)
• THE DISTRICT ANND ANR PRIMARY SCHOOL COUNCIL MURHHIDABAD v. PARTHASARATHI CHOUDHURY AND ORS — Calcutta High Court (2024-01-05)