LexSUJOY PAUL, ACTING , PARTHA SARATHI SEN
431 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 431 |
Disposal nature
| DISMISSED FOR WANT OF PROSECUTION | 133 |
| DISMISSED | 103 |
| DISPOSED | 92 |
| DISMISSED FOR DEFAULT | 41 |
| DISMISSED AS WITHDRAWN | 35 |
| DISMISSED FOR NON PROSECUTION | 15 |
| DISMISSED AS INFRUCTUOUS | 7 |
| ALLOWED | 3 |
Recent judgments
- ROHIT SHIT v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-01-15)
- ABU SOHEL v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-01-15)
- REZWANUL HAQUE v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-01-15)
- ANUPAM MAHALANABISH v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-01-15)
- NIRMAL KUMAR PAUL AND ORS. v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-01-14)
- UTTAM BODAK v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-01-14)
- APURBA MAJUMDAR AND ANR. v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-01-14)
- TAPAN ROY CHOUDHURY & ORS v. UNION OF INDIA & ORS — Calcutta High Court (2026-01-14)
- PHOOL CHAND PRASAD v. UNION OF INDIA — Calcutta High Court (2026-01-14)
- BISWARUP OJHA v. UNION OF INDIA & ORS — Calcutta High Court (2026-01-14)