LexRAJASEKHAR MANTHA, RAI CHATTOPADHYAY
165 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 165 |
Disposal nature
| DISMISSED FOR DEFAULT | 61 |
| DISPOSED | 57 |
| DISMISSED | 33 |
| ALLOWED | 5 |
| DISMISSED AS NOT PRESSED | 4 |
| DISMISSED AS WITHDRAWN | 2 |
| DISMISSED FOR NON PROSECUTION | 1 |
| DISMISSED AS INFRACTUOUS | 1 |
Recent judgments
- BRATINDRA NARAYAN MUNSHI v. BARUN KUMAR MITRA — Calcutta High Court (2026-05-21)
- BAIDYANATH HAZRA v. TARANI HAZRA & ORS — Calcutta High Court (2026-05-21)
- DILI[P GHOSH v. CHHAYA SARKAR — Calcutta High Court (2026-05-21)
- SOPHIA ALI @SOPHIA HASSAIN v. PERVEZ AZIZ & ORS — Calcutta High Court (2026-05-21)
- ORIENTAL GEM & JEWELLERY CO v. EAST IND HOTELS LTD — Calcutta High Court (2026-05-20)
- BASANTI RANI KARMAKAR v. MRINAL KANTI DAS — Calcutta High Court (2026-05-20)
- APARNA GANGULY v. EASTERN COALFIELDS LTD. AND ORS. — Calcutta High Court (2026-05-20)
- EASTERN COALFIELDS LTD v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-05-20)
- RABINDRANATH SARKAR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-19)
- SIMA HALDER AND ORS v. DIPA ROY (NEE SAPUI) — Calcutta High Court (2026-05-19)