T.S SIVAGNANAM, SUPRATIM BHATTACHARYA

183 recorded High Court judgment(s) · 2021–2025

Courts

Disposal nature

Recent judgments

• PRASENJIT SARKAR v. PURNENDU MAJI — Calcutta High Court (2025-03-04)
• KUTUB UDDIN MOLLA v. SUMIT GUPTA DIST MAGISTRATE SOUITH 24 PARGANAS AND ANR — Calcutta High Court (2025-03-04)
• SAMSUL ALAM SK v. PRANAB KUMAR SANTRA BLOCK LAND AND LAND REFORMS OFFICER MATHURAPUR -II BLOCK — Calcutta High Court (2025-03-04)
• SAGHIR AHMED v. DHAVAL JAIN THE MUNICIPAL COMMISSIONER KOLKATA MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2025-03-04)
• JYOTIRMOY PAUL v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-02-10)
• ALOKE KUMAR BHATTACHARYA v. NATASA DASGUPTA PRINCIPAL OF KRISHNANAGAR WOMENS COLLEGE — Calcutta High Court (2025-02-10)
• TAMIJUL ISLAM KHAN AND ANR. v. SOUMEN BHAKAT, CHAIRMAN RAMPURHAT MUNICIPALITY — Calcutta High Court (2025-02-10)
• MD. HASANOOR JAMAN CHOWDHURY AND ANR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-06-26)
• ASSISTANT COMMISSIONER OF STATE TAX COMMERCIAL TAXES BALLYGUNGE CHARGE v. JL ENTERPRISES — Calcutta High Court (2024-06-26)
• PRINCIPAL COMMISSIONER OF INCOME TAX 1 KOLKATA v. M/S TCG URBAN INFRASTRUCTURE HOLDINGS PVT LTD — Calcutta High Court (2024-03-11)