LexRAJASEKHAR MANTHA, AJAY KUMAR GUPTA
4,002 recorded High Court judgment(s) · 2006–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 4002 |
Disposal nature
| DISMISSED FOR DEFAULT | 2870 |
| DISMISSED | 475 |
| DISPOSED | 455 |
| ALLOWED | 77 |
| DISMISSED AS NOT PRESSED | 47 |
| DISMISSED AS INFRUCTUOUS | 32 |
| REJECTED | 16 |
| DISMISSED AS WITHDRAWN | 16 |
Recent judgments
- ALOKE KUMAR BARMAN AND ANR v. SMT. SHEULI BANERJEE, SPECIAL SECRETARY TO THE GOVERNMENT OF WEST BENGAL AND ORS — Calcutta High Court (2026-05-08)
- NARESH KUMAR AND COMPANY v. COMMISSIONER OF SERVICE TAX, KOLKATA — Calcutta High Court (2026-05-08)
- BABY BASFORE v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-04-10)
- AIMUDDIN SHEIKH & ANR v. STATE OF WEST BENGAL — Calcutta High Court (2026-02-18)
- BHAGAWATI PRASAD AGARWAL v. UPENDRA PROSAD SEN — Calcutta High Court (2026-02-13)
- MUKTA BALA DASI v. NARAYAN CHANDRA GHOSH & ORS — Calcutta High Court (2026-02-13)
- RAYMOND ENGINEERS CO-OPERATIVE SOCIETY LTD. v. ZILLA PARISHAD & ORS — Calcutta High Court (2026-02-13)
- GITA DEVI JAISWAL & ORS v. AMITAVA MANNA & ANR — Calcutta High Court (2026-02-13)
- MRINAL KANTI v. SUTAPA BISWAS — Calcutta High Court (2026-02-13)
- SUBHAS MATI & ANR. v. OGHARMAL AGARWAL — Calcutta High Court (2026-02-13)