V.M. VELUMANI, RAI CHATTOPADHYAY

143 recorded High Court judgment(s) · 2003–2024

Courts

Disposal nature

Recent judgments

• SHRI SOURAV SENGUPTA v. MS. S. RADHA CHAUHAN AND ORS — Calcutta High Court (2024-02-27)
• ABP LIMITED & ANR v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2024-02-13)
• ASHOKE KUMAR MONDAL v. BANGIYO GRAMIN BIKASH BANK & ORS — Calcutta High Court (2024-02-13)
• WEST BENGAL ESSENTIAL COMMODITIES SUPPLY LTD v. SUPARNA DUTTA AND ORS — Calcutta High Court (2023-10-19)
• WEST BENGAL ESSENTIAL COMMODITIES SUPPLY CORPORATION LTD v. PUTUL RANI MONDAL — Calcutta High Court (2023-10-19)
• WB ESSENTIAL COMMO SUPPLY CORP LTD & ANR v. JAITRA ACHARYA & ORS — Calcutta High Court (2023-10-19)
• WEST BENGAL ESSENTIAL COMMODITIES SUPPLY CORPORATION LTD v. SEKHAR BISWAS — Calcutta High Court (2023-10-19)
• WEST BENGAL ESSENTIAL COMMODITIES SUPPLY CORP LTD & ANR v. PRAVAKAR NASKAR & ORS — Calcutta High Court (2023-10-19)
• WEST BENGAL ESSENTIAL COMMODITIES SUPPLY CORPORATION LTD v. AKHIL HEMBRAM — Calcutta High Court (2023-10-19)
• JITENDRA PRASAD v. UNION OF INDIA & ORS — Calcutta High Court (2023-10-19)