LexKAUSIK CHANDA
6,612 recorded High Court judgment(s) · 2009–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 6612 |
Disposal nature
| DISPOSED | 3277 |
| DISMISSED FOR DEFAULT | 1971 |
| DISMISSED | 1060 |
| ALLOWED | 207 |
| DISMISSED AS NOT PRESSED | 46 |
| REJECTED | 24 |
| TRANSFERRED | 9 |
| DISMISSED AS WITHDRAWN | 5 |
Recent judgments
- PUSPA ROY @ PUSHPA ROY BARMAN v. STATE OF WEST BENGAL — Calcutta High Court (2026-05-22)
- KALINATH SASMAL v. STATE OF WEST BENGAL AND ANR — Calcutta High Court (2026-05-22)
- JAI KRISHNA SARAF v. STATE OF WEST BENGAL AND ANR — Calcutta High Court (2026-05-22)
- AHILYA SHARMA AND OTHERS v. THE SECURITIES AND EXCHANGE BOARD OF INDIA — Calcutta High Court (2026-05-21)
- SHAMSUN NISHA v. MUSTAFA HUSSAIN AND OTHERS — Calcutta High Court (2026-05-19)
- CHARAN KUMAR MONDAL AND OTHERS v. STATE OF WEST BENGAL AND ANR — Calcutta High Court (2026-05-19)
- SASHI KANTA MONDAL v. STATE OF WEST BENGAL AND ANR — Calcutta High Court (2026-05-19)
- MD. AQUIB KHAN AND OTHERS v. STATE OF WEST BENGAL AND ANR — Calcutta High Court (2026-05-19)
- SHARMISTHA DAS v. STATE OF WEST BENGAL — Calcutta High Court (2026-05-19)
- SK. NOOR HOSSAIN v. STATE OF WEST BENGAL AND ANR — Calcutta High Court (2026-05-18)