TAPABRATA CHAKRABORTY, BISWAROOP CHOWDHURY

81 recorded High Court judgment(s) · 2021–2026

Courts

Calcutta High Court

ALLOWED	46
REJECTED	10
DISMISSED FOR NON PROSECUTION	7
DISMISSED	5
DISPOSED	4
DISMISSED AS NOT PRESSED	4
DISMISSED FOR DEFAULT	3
PARTLY ALLOWED	2

THE STATE OF WEST BENGAL AND OTHERS v. RAM PRASAD MONDAL AND OTHERS — Calcutta High Court (2026-01-21)
THE ADDITIONAL DISTRICT MAGISTRATE (G) AND COLLECTOR OF EXCISE DARJEELING AND ORS. v. AJOY LUCAS EDWARDS — Calcutta High Court (2025-12-24)
M/S TAPAS KUMAR HAZRA v. THE STATE OF WEST BENGAL AND ORS — Calcutta High Court (2025-12-19)
TENZING THINLAY BHUTIA v. BIDUR TAMANG AND ANR — Calcutta High Court (2025-12-16)
DIPALI HARIJAN v. THE STATE OF WEST BENGAL AND ORS — Calcutta High Court (2025-12-15)
NITAI CHAND DAS AND ANR. v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-10-04)
GADADHAR GHOSH v. THE SECRETARY GOVT. OF WEST BENGAL AND ORS. — Calcutta High Court (2024-10-04)
NARAYAN BARMAN v. THE STATE OF WEST BENGAL — Calcutta High Court (2024-04-12)
RAJESH BARMAN v. THE STATE OF WEST BENGAL AND ANR — Calcutta High Court (2024-04-12)
KHABAR SEKH v. THE STATE OF WEST BENGAL — Calcutta High Court (2024-04-12)