TAPABRATA CHAKRABORTY, RABINDRANATH SAMANTA

41 recorded High Court judgment(s) · 2018–2021

Courts

Disposal nature

Recent judgments

• VANCHUNGNAWLA v. STATE OF WEST BENGAL — Calcutta High Court (2021-09-10)
• SUKTARA KUCHLYAN v. STATE OF WEST BENGAL & ANR. — Calcutta High Court (2021-09-09)
• BANAMALI MUKHERJEE v. STATE OF WEST BENGAL & ANR — Calcutta High Court (2021-09-09)
• LIPI SARKAR v. STATE OF WEST BENGAL & ANR — Calcutta High Court (2021-09-09)
• SOUMALI GHOSH v. STATE OF WEST BENGAL & ANR — Calcutta High Court (2021-09-09)
• AMITAVA KANJILAL v. State of West Bengal — Calcutta High Court (2021-09-08)
• MALINI GHOSH AND ANR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2021-09-08)
• PARBATI MONDAL v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2021-09-08)
• JOYDEB BARMON v. STATE OF WEST BENGAL — Calcutta High Court (2021-09-07)
• BISWAJIT MALAKAR @ KESTA v. STATE OF WEST BENGAL — Calcutta High Court (2021-09-06)