LexCHITTA RANJAN DASH, PARTHA SARATHI SEN
2,463 recorded High Court judgment(s) · 2003–2024
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 2463 |
Disposal nature
| ALLOWED | 1440 |
| REJECTED | 267 |
| DISMISSED FOR NON PROSECUTION | 229 |
| DISPOSED | 213 |
| DISMISSED AS NOT PRESSED | 108 |
| DISMISSED | 95 |
| PARTLY ALLOWED | 35 |
| DISMISSED FOR DEFAULT | 21 |
Recent judgments
- ANITA GUPTA v. ARJUN GUPTA AND ORS — Calcutta High Court (2024-05-17)
- ANITA GUPTA v. ARJUN GUPTA AND ORS — Calcutta High Court (2024-05-17)
- SUBHODEB CHAUDHURI v. UNION OF INDIA & ORS — Calcutta High Court (2024-04-18)
- TATA MOTORS FINANCE SOLUTION LTD. v. MR. IJARUL SEKH — Calcutta High Court (2024-04-18)
- DEBASIS SAHA & ORS. v. SAMARENDRA NATH SAHA & ORS. — Calcutta High Court (2024-04-18)
- PABITRA MONDAL v. INDUSIND BANK LTD, — Calcutta High Court (2024-04-18)
- ASHOKE KUMAR BANIK v. BENGAL NATIONAL CHAMBER OF COMMERCE AND INDUSTRY AND ORS — Calcutta High Court (2024-04-18)
- VISHNU KUMAR MURARKA HUF v. SARITA SONI AND ORS — Calcutta High Court (2024-04-16)
- BHAJAN SARKAR v. STATE OF WEST BENGAL — Calcutta High Court (2024-04-16)
- KUNDAN PRASAD v. THE IDBI BANK LTD. AND ORS — Calcutta High Court (2024-04-10)