SUBRATA TALUKDAR, JAY SENGUPTA

40 recorded High Court judgment(s) · 2019–2021

Courts

Disposal nature

Recent judgments

• HIRANMAYE ENERGY LTD AND ANR v. WEST BENGAL ELECTRICITY REGULATORY COMMISSION AND ORS — Calcutta High Court (2021-10-07)
• MALA SANYAL(GHOSH) v. THE SECRETARY, DEPARTMENT OF LABOUR AND ORS — Calcutta High Court (2021-09-27)
• SHRABAN KUMAR DAS v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2021-08-26)
• MINA MANDAL v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2021-08-25)
• ALAMGIR REJA CHOUDHURY v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2021-08-24)
• MD TAFAZZAL HOQUE v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2021-08-19)
• BISWAS ENTERPRISE AND ANR v. BAREN BISWAS AND ORS — Calcutta High Court (2021-08-18)
• TAPASI BASU v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2021-08-18)
• RENUKA DUTTA & ANR v. UNITED BANK OF INDIA & ORS — Calcutta High Court (2021-08-17)
• MD. ISAHAWK MIDDAY & ANR v. BR. MANAGER , CANARA BANK , DB CHOCK , GOPAL GANJ & ORS — Calcutta High Court (2021-08-17)