LexSHAMPA DUTT (PAUL)
6,330 recorded High Court judgment(s) · 2005–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 6330 |
Disposal nature
| DISPOSED | 3085 |
| DISMISSED FOR DEFAULT | 2338 |
| DISMISSED | 535 |
| ALLOWED | 106 |
| DISPOSED AS WITHDRAWN | 102 |
| DISMISSED AS WITHDRAWN | 44 |
| DISPOSED AS INFRUCTUOUS | 44 |
| REJECTED | 37 |
Recent judgments
- KALYAN BOSE AND ANR. v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-29)
- PRIYAM PATRA AND ANR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-29)
- MADHUVAN YADAV v. NATIONAL INSURANCE COMPANY LIMITED AND ORS — Calcutta High Court (2026-05-29)
- SUBRATA MANDAL AND ORS v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-29)
- DILIP KUMAR SASMAL v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-29)
- SALIL RAY v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-29)
- IQBAL TANNERY v. PUNJAB NATIONAL BANK AND ANR — Calcutta High Court (2026-05-29)
- SUDIP BHATTACHARYA v. HOWRAH MUNICIPAL CORPORATION AND ORS. — Calcutta High Court (2026-05-29)
- SURYA ALLOY INDUSTRIES LIMITED AND ANR. v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-05-29)
- PRABIR CHANDRA DAS v. THE KOLKATA MUNICIPAL CORPORATION AND ORS — Calcutta High Court (2026-05-29)