T. S. SIVAGNANAM, HIRANMAY BHATTACHARYYA
435 recorded High Court judgment(s) · 2018–2023
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| Calcutta High Court | 435 |
Disposal nature
| DISPOSED | 248 |
| DISMISSED | 104 |
| ALLOWED | 41 |
| DISMISSED FOR NON PROSECUTION | 17 |
| DISMISSED AS WITHDRAWN | 7 |
| DISMISSED FOR DEFAULT | 6 |
| DISMISSED AS INFRUCTUOUS | 6 |
| DISMISSED AS NOT PRESSED | 4 |
Recent judgments
- ARVIND PANDEY v. UNION OF INDIA & ORS — Calcutta High Court (2023-03-31)
- M/S MURLIDHAR RATANLAL EXPORTS LIMITED v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2023-03-31)
- DAMODAR VALLEY CORPORATION AND ORS v. BLA PROJECTS PVT LTD AND ANR — Calcutta High Court (2023-03-31)
- SWAPAN KUMAR DAS v. SANJUKTA SAMANTA AND ORS — Calcutta High Court (2023-03-31)
- DAMODAR VALLEY CORPORATION AND ORS v. BLA PROJECTS PVT LTD AND ANR — Calcutta High Court (2023-03-31)
- ABDUL MANNAN KHAN v. THE GOODS AND SERVICES TAX COUNCIL AND ORS — Calcutta High Court (2023-03-31)
- DHANANJOY GORAI v. UNION OF INDIA AND ORS. — Calcutta High Court (2023-03-31)
- REGIONAL PROVIDENT FUND COMMISSIONER v. SUBHAS MAJHI AND ORS — Calcutta High Court (2023-03-30)
- JYOTE MOTORS BENGAL PRIVATE LIMITED AND ANOTHER v. ADDITIONAL DIRECTOR, DIRECTORATE GENERAL OF GOODS AND SERVICE TAX AND OTHERS — Calcutta High Court (2023-03-30)
- REGIONAL PROVIDENT FUND COMMISSIONER v. NARENDRA NATH MONDAL AND ORS — Calcutta High Court (2023-03-30)
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