LexTAPABRATA CHAKRABORTY, RAI CHATTOPADHYAY
49 recorded High Court judgment(s) · 2019–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 49 |
Disposal nature
| DISMISSED FOR DEFAULT | 20 |
| DISMISSED | 18 |
| DISPOSED | 8 |
| DISMISSED AS WITHDRAWN | 2 |
| DISMISSED FOR NON PROSECUTION | 1 |
Recent judgments
- THE STATE OF WEST BENGAL v. PROFESSOR PARIMAL DEBNATH & ORS — Calcutta High Court (2026-05-08)
- LAXMI TAMTA SAHA v. STATE OF WEST BENGAL AND ORS — Calcutta High Court (2026-04-22)
- GANESH MAHAKUR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-04-22)
- MONTESWAR COLLEGE OF PHARMACY v. THE STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-04-22)
- DILIP KUMAR BERA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-04-21)
- MANGALA BHATTACHARYA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-01-13)
- TAPAN KUMAR DAS v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-12-04)
- MOHUA CHINA v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2025-08-25)
- ASISH NATH v. MILIND K DEOUSKAR GENERAL MANAGER EASTERN RAILWAY AND ORS — Calcutta High Court (2025-03-11)
- ANIRBAN ROY v. MILIND K DEOUSKAR GENERAL MANAGER EASTERN RAILWAY AND ORS — Calcutta High Court (2025-03-11)