SUBRATA TALUKDAR, KRISHNA RAO

158 recorded High Court judgment(s) · 2020–2023

Courts

Calcutta High Court

158

DISPOSED	59
DISMISSED	36
ALLOWED	22
REJECTED	20
DISMISSED AS NOT PRESSED	18
DISMISSED FOR DEFAULT	2
DISMISSED AS NOT MAINTAINABLE	1

SURESH KUMAR JAIN AND ORS v. HULASH CHAND JAIN AND ORS — Calcutta High Court (2023-06-19)
DIPIKA BALA BISWAS v. DEBABRATA SARKAR AND ORS. — Calcutta High Court (2023-05-12)
WB SCHEDULE CASTE AND SCHEDULE TRIBESDEV AND FINANCE CORP EMPLOYEES ASSOCIATION AND ORS v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-03-31)
SHRI AMIT BHAR v. SRI DHANANJOY BHAR AND ORS. — Calcutta High Court (2023-03-17)
STATE OF WEST BENGAL AND ORS. v. GOBINDA HAZRA AND ANR — Calcutta High Court (2022-12-22)
md ashif mehaboob and ors v. Union of India — Calcutta High Court (2022-12-22)
KAMAL CHANDRA @ CHANDA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2022-12-22)
THE CHAIRMAN, INDIAN OIL CORP. LTD & ORS v. M/S. LALTU FILLING STATION & ORS — Calcutta High Court (2022-12-22)
SANTOSH KUMAR SINGH v. BHARAT PETROLEUM CORPORATION LIMITED AND OTHERS — Calcutta High Court (2022-12-22)
MOHITOSH JANA & ORS v. STATE & ORS — Calcutta High Court (2022-11-10)