MAHARAJ SINHA

25 recorded High Court judgment(s) · 1982–2011

Courts

Disposal nature

Recent judgments

• SMT. VINOY KUMARI RAIDANI AND ORS v. SUSHILA RAIDANI AND ORS — Calcutta High Court (2011-06-14)
• CITY ENCLAVE PRIVATE LTD. v. SYED TANSEEN HUQ & ORS. — Calcutta High Court (2011-04-20)
• UMA BOSE v. SANDIP KR. JHUNJHUNWALLA — Calcutta High Court (2011-04-08)
• RAHUL INDUSTRIES & ORS. v. COAL INDIA LIMITED & ORS. — Calcutta High Court (2010-11-25)
• M/S. SHREE NIWAS RAMGOPAL & ANR. v. THE STATE OF WEST BENGAL & ORS. — Calcutta High Court (2009-07-21)
• MONORANJAN BHATTACHARJEE & ORS. v. THE STATE OF WEST BENGAL & ORS. — Calcutta High Court (2009-06-16)
• M/S. SAI (INDIA) SERVICES & ANR. v. UNION OF INDIA & ORS. — Calcutta High Court (2009-06-16)
• SACHCHIDANANDA MUKHERJEE v. THE STATE OF WEST BENGAL & ORS. — Calcutta High Court (2009-06-15)
• GIRISH KUMAR MADHOGARIA & ORS. v. NARAYAN PRASAD MADHOGARIA & ORS. — Calcutta High Court (2009-05-19)
• JENSONS NICHOLSON FINANCE SERVICE LTD.(IN LIQN.) v. O/L — Calcutta High Court (2009-04-22)