GIRISH CHANDRA GUPTA

34 recorded High Court judgment(s) · 2003–2012

Courts

Disposal nature

Recent judgments

• BAIJ NATH MODI v. STATE OF WEST BENGAL & ORS. — Calcutta High Court (2012-07-17)
• NIHARESH SEN v. THE INDIAN OIL CORPORATION AND OTHERS — Calcutta High Court (2012-07-16)
• CHHOTE LAL KHANNA v. W.B. SMALL INDUSTRIES DEV. CORPORATION — Calcutta High Court (2010-05-10)
• MADAN MOHAN PATRA & ORS. v. K. M. C. — Calcutta High Court (2010-04-13)
• KESHAR SHYAM CONSTRUCTION (P) LTD. & ANR v. THE KOLKATTA MUNICIPAL CORPORATION — Calcutta High Court (2010-03-16)
• W. NEWMAN PCO LTD. & ANR. v. GREAT EASTERN HOTEL LTD. — Calcutta High Court (2010-03-11)
• KISHORE THAKKAR v. THE CALCUTTA MUNICIPAL CORPORATION — Calcutta High Court (2010-03-09)
• IN THE MATTER OF SABYASACHI HOUSING DEVELOPEMTN FINANCE CORP v. LTD. -AND- SANAT BHATTACHARJEE — Calcutta High Court (2010-02-16)
• SRI JAYANTA CHOWDHURY & ORS. v. THE KOLKATA MUNCIPAL CORPORATION & ORS. — Calcutta High Court (2010-02-03)
• IN THE MATTER OF APARNA LIGHTNING (INDIA) PVT. LTD. -AND- v. IN THE MATTER OF CROWN TIMBER AND PAPER PRODUCTS — Calcutta High Court (2010-01-05)