LexLAPITA BANERJI
2,261 recorded High Court judgment(s) · 2017–2023
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 2261 |
Disposal nature
| DISPOSED | 1729 |
| DISMISSED | 255 |
| DISMISSED FOR DEFAULT | 183 |
| DISMISSED AS NOT PRESSED | 74 |
| DISMISSED AS WITHDRAWN | 9 |
| ALLOWED | 6 |
| DISPOSED AS ABATED | 2 |
| (unspecified) | 1 |
Recent judgments
- RAKESH KUMAR TRIPATHI v. MOLOY KANTA MURMU DIRECTOR OF MASS EDUCATION — Calcutta High Court (2023-10-19)
- TARAPADA MONDAL v. MOLOY KANTA MURMU DIRECTOR OF MASS EDUCATION — Calcutta High Court (2023-10-19)
- SUPRATIM MUKHERJEE v. WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED AND ORS — Calcutta High Court (2023-10-19)
- RAMA MONDAL v. UNION OF OF SERVICE THROUGH THE DIRECTOR GENERAL CISF AND ORS. — Calcutta High Court (2023-10-18)
- SUDHIR MAHATO AND ORS. v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-10-18)
- SRI VIMAL KUMAR v. UNION OF INDIA AND ORS. — Calcutta High Court (2023-10-18)
- JAINENDRA KUMAR SINGH v. UNION OF INDIA AND ORS. — Calcutta High Court (2023-10-18)
- GANESH CHANRA MONDAL v. UNION OF INDIA AND ORS. — Calcutta High Court (2023-10-18)
- RAM BABU v. UNION OF INDIA AND ORS. — Calcutta High Court (2023-10-17)
- MILU ACHARJEE v. EASTERN COALFIELDS LIMITED AND ORS — Calcutta High Court (2023-10-17)