TAPABRATA CHAKRABORTY, . V.M. VELUMANI

49 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• SHANKHA BARAN HUTAIT v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-02-13)
• SUDIP KHUTIA v. MR. S K MOHANTY, GENERAL MANAGER, SOUTH EASTERN RAILWAY, AND ANR — Calcutta High Court (2024-02-13)
• KAKALI MAITY ( KHANRA) AND ORS. v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-02-13)
• DYUTI BHOWMICK v. UNION OF INDIA AND ORS. — Calcutta High Court (2024-02-13)
• SHYAMA PRASAD CHATTOPADHYAY v. UNION OF INDIA AND ANR — Calcutta High Court (2024-02-12)
• ASHIS KUMAR GIRI v. LAIPUBAM UPENDRO SHARMA AND ORS — Calcutta High Court (2024-02-12)
• DEBASHIS MANDAL AND ORS v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-02-12)
• EASTERN ZONAL CULTURAL CENTRE v. LAIPUBAM UPENDRO SHARMA AND ORS — Calcutta High Court (2024-02-12)
• UNION OF INDIA v. LIPUBAM UPRNDRO SHARMA — Calcutta High Court (2024-02-12)
• SAMIRAN SANTRA AND ORS v. SYED MOHAMMAD ALI AND ORS — Calcutta High Court (2024-01-11)