LexSUBRATA TALUKDAR, HIRANMAY BHATTACHARYYA
86 recorded High Court judgment(s) · 2012–2023
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 86 |
Disposal nature
| DISPOSED | 45 |
| DISMISSED | 31 |
| DISMISSED FOR DEFAULT | 6 |
| DISMISSED AS NOT PRESSED | 3 |
| DISPOSED AS TRANSFERRED TO CIRCUIT BENCH AT PORT BLAIR | 1 |
Recent judgments
- THE KOLKATA MUNICIPAL CORPORATION AND ORS. v. M/S. JAGANNATH ENTERPRISE AND ORS. — Calcutta High Court (2023-03-23)
- THE KOLKATA MUNICIPAL CORPORATION AND ORS. v. M/S. IMPULSE HEALTH CARE AND ORS. — Calcutta High Court (2023-03-23)
- TAPAN KUMAR MUKHERJEE v. KHALIL AHMED AND ORS — Calcutta High Court (2023-01-11)
- KRISHNENDU DAS GUPTA v. UNION OF INDIA AND ORS. — Calcutta High Court (2022-09-26)
- SWAPAN CHATTERJEE v. ARINDAM GUIN AND ANR — Calcutta High Court (2022-05-19)
- M/S EASTERN COAL FIELDS LTD AND ORS v. SMT DUKHNI BHUIYA — Calcutta High Court (2022-04-21)
- SUBHENDU DUTTA v. STATE OF WEST BENGAL &ORS — Calcutta High Court (2022-04-07)
- rais ahmed and ors v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2022-03-10)
- COAL INDIA LIMITED AND ANR v. IMPERIUM ENERGY UTILITY SERVICES LLP AND ORS — Calcutta High Court (2021-09-09)
- UNION OF INDIA & ORS v. SUBRATA NATH — Calcutta High Court (2021-09-09)