LexBIVAS PATTANAYAK
3,816 recorded High Court judgment(s) · 2000–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 3816 |
Disposal nature
| DISPOSED | 2300 |
| DISMISSED | 521 |
| DISMISSED FOR DEFAULT | 276 |
| REJECTED | 221 |
| ALLOWED | 214 |
| DISMISSED AS WITHDRAWN | 165 |
| DISMISSED AS INFRUCTUOUS | 43 |
| DISMISSED AS NOT PRESSED | 38 |
Recent judgments
- DEBASHRI RAKSHIT v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- PRASANTA SAMANTA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- NILUFA KHATUN v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- KSHETRANATH GHOSH v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- TAHIRA BEGUM v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- SUSILA HALDAR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- MOUMITA BHUNIA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- RITON SHAIKH v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- MOHAMMAD IQBAL v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- TANUSHREE KUILYA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)