LexREETOBROTO KUMAR MITRA
1,813 recorded High Court judgment(s) · 1998–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 1813 |
Disposal nature
| DISPOSED | 1066 |
| DISMISSED FOR DEFAULT | 366 |
| DISMISSED | 318 |
| DISMISSED FOR NON PROSECUTION | 19 |
| DISMISSED AS WITHDRAWN | 17 |
| ALLOWED | 11 |
| DISMISSED AS INFRUCTUOUS | 9 |
| DISMISSED AS NOT PRESSED | 4 |
Recent judgments
- KUNTAL GHOSH v. INDIAN STATISTICAL INSTITUTE AND ORS — Calcutta High Court (2026-05-21)
- SUSHAMA MAITY MANNA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-20)
- TAPATI MIDYA AND ORS v. MISSION DIRECTOR PASCHIM BANGA RAJYA SHISHU SHIKSHA MISSION — Calcutta High Court (2026-05-20)
- SVASTIKA GHOSH DASTIDAR v. THE UNIVERSITY OF CALCUTTA AND ORS. — Calcutta High Court (2026-05-20)
- BELI HALDER v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-20)
- MADHUMITA KHAN @ MADHUMITA MONDAL v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-20)
- SUTAPA SAHA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-20)
- AVIJIT NASKAR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-20)
- RINA CHOUDHURI v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-20)
- ACHINTYA GAYEN v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-20)