LexSAMAPTI CHATTERJEE, TIRTHANKAR GHOSH
146 recorded High Court judgment(s) · 2020–2020
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 146 |
Disposal nature
| REJECTED | 49 |
| ALLOWED | 39 |
| DISPOSED | 34 |
| DISMISSED AS NOT PRESSED | 12 |
| PARTLY ALLOWED | 6 |
| DISMISSED | 4 |
| DISMISSED AS INFRUCTUOUS | 2 |
Recent judgments
- CHHOTELAL THAKUR v. UNION OF INDIA — Calcutta High Court (2020-12-02)
- MAYA DEVI & ANR v. UNION OF INDIA — Calcutta High Court (2020-12-02)
- MALLIKA DAS v. State of West Bengal AND ANR — Calcutta High Court (2020-09-30)
- AMIRIK NONIYA @ AMIRAK NUNIA v. State of West Bengal — Calcutta High Court (2020-09-30)
- NABA KUMAR BISWAS v. State of West Bengal — Calcutta High Court (2020-09-30)
- CHOTO @ CHABDAR HOSSAIN @ SABDER HOSSAIN @ SABDAR HOSSAIN v. State of West Bengal — Calcutta High Court (2020-09-30)
- SUDIPTA NATH v. State of West Bengal — Calcutta High Court (2020-09-30)
- ALIUL HAQUE ALIA ALIUL HOQUE v. State of West Bengal — Calcutta High Court (2020-09-30)
- ALI HOSEN SEIKH ANR ORS v. State of West Bengal — Calcutta High Court (2020-09-30)
- KARTICK PAUL v. STATE OF WEST BENGAL — Calcutta High Court (2020-09-30)