LexOM NARAYAN RAI
1,234 recorded High Court judgment(s) · 2020–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 1234 |
Disposal nature
| DISPOSED | 901 |
| DISMISSED | 121 |
| DISMISSED AS WITHDRAWN | 105 |
| DISMISSED FOR DEFAULT | 94 |
| DISMISSED AS INFRUCTUOUS | 5 |
| ALLOWED | 4 |
| DISMISSED AS NOT PRESSED | 2 |
| DROPPED | 1 |
Recent judgments
- ANIMA MAJUMDAR v. UCO BANK — Calcutta High Court (2026-05-22)
- AMRITA DUTTA v. DIBYARUP DATTA PRAMANIK — Calcutta High Court (2026-05-22)
- VIKRAM MENON MALIK v. SHYAMALI BANERJEE — Calcutta High Court (2026-05-22)
- AMAR ARORA v. AJANTA ARORA — Calcutta High Court (2026-05-22)
- DEEPAK KUMAR GUPTA v. AKASH KARATI AND ORS — Calcutta High Court (2026-05-22)
- M/S MANILAL SANGHVI v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-05-21)
- TINKU CHOUDHURY AND ANR v. NAMITA SARKAR AND ORS — Calcutta High Court (2026-05-21)
- SWAPAN KUMAR MANDAL AND ANR. v. LALJHI SHAW AND ORS. — Calcutta High Court (2026-05-21)
- TARAK DUTTA AND ORS v. SANDHYA DUTTA AND ORS — Calcutta High Court (2026-05-21)
- RINA KUNDU AND ORS. v. SUBHASH KUNDU — Calcutta High Court (2026-05-21)