LexSUJOY PAUL, PARTHA SARATHI SEN
596 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 596 |
Disposal nature
| DISPOSED | 151 |
| DISMISSED FOR DEFAULT | 133 |
| DISMISSED | 116 |
| DISMISSED FOR WANT OF PROSECUTION | 110 |
| DISMISSED AS WITHDRAWN | 46 |
| ALLOWED | 15 |
| DISMISSED AS INFRUCTUOUS | 7 |
| DISMISSED FOR NON PROSECUTION | 7 |
Recent judgments
- KOYEL SAMANTA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-22)
- RABIUL ISLAM AND ANR. v. ADITYA BIRLA HOUSING FINANCE LTD AND ORS. — Calcutta High Court (2026-05-22)
- AMIT KUMAR TIWARI AND ANR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-22)
- TANWEER KHAYER v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- AKHRUZZAMAN v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- MOHAMMED ZAFAR YASIN v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- VINOD KUMKAR SHARMA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- SHAHIDUL MOLLA @ SAHIDUL MOLLA AND ORS. v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- RAMKRISHNA PAL v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)
- WEST BENGAL STATE JAMIAT-E-ULAMA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-05-21)