LexSUBRATA TALUKDAR, TIRTHANKAR GHOSH
189 recorded High Court judgment(s) · 2020–2022
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 189 |
Disposal nature
| REJECTED | 42 |
| ALLOWED | 41 |
| DISPOSED | 36 |
| DISMISSED | 30 |
| DISMISSED AS NOT PRESSED | 26 |
| DISMISSED FOR DEFAULT | 8 |
| PARTLY ALLOWED | 2 |
| PARTLY DISPOSED | 2 |
Recent judgments
- MANGALDIP BARMAN v. THE STATE OF WEST BENGAL — Calcutta High Court (2022-03-09)
- JYOTI PRAKASH ROY @ JYOTI PRAKASH RAY AND ORS v. UNION OF INDIA AND ORS — Calcutta High Court (2021-12-03)
- INDRAJIT BOSE v. THE STATE OF WEST BENGAL — Calcutta High Court (2021-12-03)
- TANMOY ROY MANDAL AND ANR v. THE STATE OF WEST BENGAL — Calcutta High Court (2021-12-03)
- GOPAL NAMADAS v. THE STATE OF WEST BENGAL — Calcutta High Court (2021-12-03)
- KRISHNA BARMAN AND ANR v. THE STATE OF WEST BENGAL — Calcutta High Court (2021-12-03)
- LUMINA DEVELOPERS LLP v. LUXMI TOWNSHIP AND HOLDINGS LIMITED AND ANR — Calcutta High Court (2021-12-03)
- MANASH GHOSH v. STATE OF WEST BENGAL — Calcutta High Court (2021-12-03)
- BANDAN ROY v. THE STATE OF WEST BENGAL — Calcutta High Court (2021-12-03)
- RAJU SARKAR AND ANR v. THE STATE OF WEST BENGAL — Calcutta High Court (2021-12-02)