TAPABRATA CHAKRABORTY, SUPRATIM BHATTACHARYA

22 recorded High Court judgment(s) · 2024–2024

Courts

Calcutta High Court

DISMISSED	14
DISPOSED	4
DISMISSED AS WITHDRAWN	2
DISMISSED FOR DEFAULT	1
DISMISSED FOR NON PROSECUTION	1

DEBASISH GUCHHAIT AND ORS. v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-06-21)
RADHE SHYAM CHAWLA v. UNION OF INDIA &ORS — Calcutta High Court (2024-06-20)
ABDUL HAKIM LASKAR v. GM, EASTERN RAILWAY & ORS. — Calcutta High Court (2024-06-20)
DR. KRISHNENDU SAHA AND ANR. v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-06-20)
DEBNATH CHOWDHURY v. UNION OF INDIA & ORS — Calcutta High Court (2024-06-19)
SAMIR KARATI v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-06-19)
THE COMPTROLLER AND AUDITOR GENERAL OF INDIA AND ORS. v. BIPUL DAS AND ORS. — Calcutta High Court (2024-06-19)
UNION OF INDIA & ORS. v. S.UMA MAHESWARI — Calcutta High Court (2024-06-19)
PRAMILA MAHATA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-06-14)
DIBYENDU BISWAS v. UNION OF INDIA & ORS. — Calcutta High Court (2024-06-14)