LexS.G. CHATTOPADHYAY, AKIL KURESHI
582 recorded High Court judgment(s) · 2020–2021
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 582 |
Disposal nature
| Disposed Of | 285 |
| Dismissed | 202 |
| Allowed | 58 |
| Withdrawn | 21 |
| NOT-PRESSED | 4 |
| Dissmiss For Default/Non-Prosecution | 4 |
| Partly Allowed | 4 |
| Closed | 3 |
Recent judgments
- Mrs. Buddhapati Chakma v. The State of Tripura — Tripura High Court (2021-10-11)
- Tripura Medical College and Dr. BRAM Teaching Hospital and ors v. Shri Keshab Das — Tripura High Court (2021-10-05)
- Shri Nandesh Dasgupta v. The State of Tripura and Anr. — Tripura High Court (2021-10-05)
- Shri Nandesh Dasgupta v. The State of Tripura and Anr. — Tripura High Court (2021-10-05)
- Bhupal Saha, v. Agartala Municipal Corporation and ors — Tripura High Court (2021-10-05)
- ITC Limited v. The State of Tripura and ors — Tripura High Court (2021-10-04)
- ALL INDIA TRINAMOOL CONGRESS AND ANR v. THE STATE OF TRIPURA AND ORS — Tripura High Court (2021-10-04)
- Sanjit Debbarma v. The State of Tripura and Ors — Tripura High Court (2021-09-28)
- Sri Babu Dhanuk v. The Union of India and ors — Tripura High Court (2021-09-28)
- Sri Ashes Deb v. The State of Tripura and 4 Ors — Tripura High Court (2021-09-28)