TAPABRATA CHAKRABORTY, PARTHA SARATHI SEN
43 recorded High Court judgment(s) · 2023–2025
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 43 |
Disposal nature
| DISPOSED | 21 |
| DISMISSED | 11 |
| DISMISSED FOR DEFAULT | 9 |
| DISMISSED AS NOT PRESSED | 1 |
| DISMISSED FOR NON PROSECUTION | 1 |
Recent judgments
- PRIYANKA DAM v. WBSEDCL AND ORS. — Calcutta High Court (2025-03-18)
- TUMPA MUCHI AND ANR v. COAL INDIA LTD. AND ORS — Calcutta High Court (2025-02-06)
- BHARAT COKING COAL LTD v. TURNER MORRISON LTD — Calcutta High Court (2025-02-05)
- KHAGA MOHAN DAS v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-01-31)
- BISHAD KUMAR JANA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-01-30)
- RANU BHOWMIK v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-01-30)
- TAPAS DUTTA v. THE STATE OF WEST BENGAL AND ANR — Calcutta High Court (2025-01-28)
- HASSAN ALI KHAN AND ORS. v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-01-28)
- BALARAM GHOSH AND ANR. v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-01-28)
- TAPAS DUTTA v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-01-28)
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