TAPABRATA CHAKRABORTY, REETOBROTO KUMAR MITRA
311 recorded High Court judgment(s) · 2017–2026
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 311 |
Disposal nature
| DISPOSED | 168 |
| DISMISSED | 89 |
| DISMISSED AS WITHDRAWN | 24 |
| DISMISSED FOR DEFAULT | 23 |
| DISMISSED FOR NON PROSECUTION | 5 |
| DISMISSED AS NOT PRESSED | 1 |
| DISMISSED AS INFRUCTUOUS | 1 |
Recent judgments
- KUMARI SADHANA BERA v. UNION OF INDIA AND ORS. — Calcutta High Court (2026-05-07)
- MALLIKA KULEY v. ASANUR KARIM THE DISTRICT INSPECTOR OF SCHOOLS S E HOWRAH — Calcutta High Court (2026-05-07)
- AMRITA JANA SINGH v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-04-16)
- SADHAN KAR v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2026-03-27)
- RAJA SHAH AND ORS v. KOWSHIK SHOW AND ORS — Calcutta High Court (2026-02-17)
- SK NASIM ALI AND ORS v. PRIYANKA NASKAR AND ORS — Calcutta High Court (2025-12-03)
- MADHVENDRA RANJAN AND ORS. v. PRIYANKA NASKAR NASKAR AND ORS. — Calcutta High Court (2025-12-03)
- SAURABH BASAK AND ORS v. PRIYANKA NASKAR AND ORS — Calcutta High Court (2025-12-03)
- SHYAMAL KUMAR BHOWMIK AND ORS v. PRIYANKA NASKAR AND ORS — Calcutta High Court (2025-12-03)
- PARTHAPRATIM BHATTACHARYA AND ORS v. PRIYANKA NASKAR AND ORS — Calcutta High Court (2025-12-03)
Lex