LexRAI CHATTOPADHYAY
2,748 recorded High Court judgment(s) · 2000–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 2748 |
Disposal nature
| DISPOSED | 1155 |
| DISMISSED FOR DEFAULT | 848 |
| DISMISSED | 467 |
| ALLOWED | 160 |
| DISMISSED AS WITHDRAWN | 19 |
| DISMISSED AS INFRUCTUOUS | 17 |
| DISPOSED AS INFRUCTUOUS | 15 |
| DISMISSED AS NOT PRESSED | 13 |
Recent judgments
- TARUN PAN v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2026-05-20)
- SUNANDITA SARANGI v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-15)
- APPEJAY INFRA LOGISTICS PVT LTD AND ANR v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-05-15)
- ABUL HASAN v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-13)
- MANORA BIBI AND ORS v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-13)
- SANTANU NANDI v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2026-05-13)
- PRATAP KUMAR ACHARYA v. STATE OF WEST BENGAL & ORS — Calcutta High Court (2026-05-13)
- SATYAM KUMAR DAS & ORS v. UNION OF INDIA & ORS — Calcutta High Court (2026-05-13)
- KABITA SARKAR v. UNION OF INDIA & ORS — Calcutta High Court (2026-05-13)
- PROSANTO BHAWAL @ P. BHAWAL v. UNION OF INDIA — Calcutta High Court (2026-05-13)