LexRABINDRANATH SAMANTA
1,012 recorded High Court judgment(s) · 2003–2023
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 1012 |
Disposal nature
| DISPOSED | 561 |
| DISMISSED FOR DEFAULT | 276 |
| DISMISSED | 133 |
| DISMISSED FOR NON PROSECUTION | 14 |
| DISMISSED AS WITHDRAWN | 8 |
| DISMISSED AS NOT PRESSED | 6 |
| (unspecified) | 6 |
| ALLOWED | 4 |
Recent judgments
- RAMA PROSAD DUTTA @RAMA PRASAD DUTTA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-23)
- SATYA NARAYAN GUPTA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-23)
- SOMNATH CHAKRABORTY v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-22)
- SUBHRA MAITY (JANA) AND ORS. v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-22)
- TANMOY CHATTOPADHYAY v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-22)
- CHHANDA SAHA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-22)
- RAGHUNATH MONDAL v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-22)
- HAREKRISHNA DATTA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-22)
- ASOKE KUMAR ROY v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-21)
- GOURDAS ACHARYA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2023-06-21)