LexAPURBA SINHA RAY
564 recorded High Court judgment(s) · 2006–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 564 |
Disposal nature
| DISPOSED | 320 |
| ALLOWED | 93 |
| DISMISSED | 52 |
| DISMISSED FOR DEFAULT | 47 |
| REJECTED | 30 |
| DISMISSED AS NOT PRESSED | 7 |
| (unspecified) | 6 |
| PARTLY ALLOWED | 5 |
Recent judgments
- ASMATARA BIBI v. STATE OF WEST BENGAL — Calcutta High Court (2026-06-03)
- SANDIP GHOSH @ SANDIP KUMAR GHOSH v. HABIBAR MALLICK — Calcutta High Court (2026-06-03)
- SARIFUL MOLLA AND ANR. v. STATE OF WEST BENGAL — Calcutta High Court (2026-06-03)
- PROTIK BISWAS v. THE STATE OF WEST BENGAL — Calcutta High Court (2026-06-03)
- GUDIYA DEVI v. UNION OF INDIA — Calcutta High Court (2026-06-03)
- BULA MAHADANI @ BOLA MAHADANI v. THE STATE OF WEST BENGAL — Calcutta High Court (2026-06-03)
- KRISHNO KAMAL BARMAN @ KRISHNA KAMAL BARMAN @ AJAY BARMAN v. STATE OF WEST BENGAL — Calcutta High Court (2026-06-03)
- EJAJ SK @ EJABUL MONDAL AND ORS. v. STATE OF WEST BENGAL — Calcutta High Court (2026-06-03)
- INDIA DIARY PRODUCTS LTD v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-06-03)
- YAKUB EKKA AND ANR v. STATE OF WEST BENGAL — Calcutta High Court (2026-06-03)