SUBRATA TALUKDAR, KESANG DOMA BHUTIA

76 recorded High Court judgment(s) · 2014–2022

Courts

Calcutta High Court

DISPOSED	37
DISMISSED FOR DEFAULT	19
DISMISSED	10
DISMISSED AS NOT PRESSED	6
DISMISSED FOR NON PROSECUTION	4

WEST BENGAL TRANSPORT INFRASTRUCTURE DEVELOPMENT CORP. LTD v. SHRISTI INFRASTRUCTURE DEVELOPMENT CORP. LTD — Calcutta High Court (2022-02-04)
KOLKATA MUNICIPAL CORPORATION AND ANOTHER v. UNION OF INDIA AND ORS. — Calcutta High Court (2022-02-04)
UTKARSH INDIA LTD. AND ANR. v. CENTRAL COALFIELDS LTD. AND ANR. — Calcutta High Court (2021-12-23)
ELDYNE ELECTRO SYSTEMS PVT LTD AND ANR v. UNION OF INDIA AND ORS. — Calcutta High Court (2021-12-14)
JAISHREE STEELS PVT LTD AND ANR v. WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LTD AND ORS — Calcutta High Court (2021-11-17)
STATE OF WEST BENGAL AND ORS. v. CHANCHAL NANDI AND OTHERS — Calcutta High Court (2021-11-17)
SUPARNA KANJILAL CHAKRABORTY v. SUVENDU ADHIKARI AND ORS — Calcutta High Court (2021-11-17)
STATE OF WEST BENGAL v. SUVENDU ADHIKARI AND ORS. — Calcutta High Court (2021-11-17)
MD JASIM KHAN v. THE UNION OF INDIA AND ORS — Calcutta High Court (2021-11-16)
TOLARAM INDIA LTD AND ANR v. THE UNION OF INDIA AND ORS — Calcutta High Court (2021-11-15)