SURYA PRAKASH KESARWANI, AJAY KUMAR GUPTA

44 recorded High Court judgment(s) · 2022–2024

Courts

Calcutta High Court

DISMISSED	24
DISMISSED AS NON PROSECUTION	11
DISPOSED	4
DISMISSED AS WITHDRAWN	2
DISMISSED FOR DEFAULT	1
DISMISSED FOR NON PROSECUTION	1
ALLOWED	1

SK. SABED ULLAH AND ORS. v. MR. PURNENDU MAJHI, DISTRICT MAGISTRATE, PURBA MEDINIPUR — Calcutta High Court (2024-07-11)
M/S RANICHERRA TEA ESTATE v. STATE OF WEST BENGAL AND ORS. — Calcutta High Court (2024-07-10)
WEST BENGAL TRANSPORT CORPORATION LTD v. SAMARENDRA NATH MISTRY — Calcutta High Court (2024-07-10)
COMMISSIONER OF INCOME TAX (LARGE TAXPAYERS UNIT),KOLKATA v. M/S. UNITED BANK OF INDIA — Calcutta High Court (2024-07-09)
COMMISSIONER OF CUSTOMS (AIRPORT AND ADMINISTRATION), KOLKATA v. SMT. BHARATI SEN — Calcutta High Court (2024-07-04)
M/S PHILIPS CARBON BLACK LTD, DURGAPUR v. COMMISSIONER OF CENTRAL EXCISE, BOLPUR COMMISSIONERATE, BIRB — Calcutta High Court (2024-07-04)
COMMISSIONER OF CENTRAL EXCISE, BOLPUR v. M/S. STEEL AUTHORITY OF INDIA LIMITED — Calcutta High Court (2024-07-04)
COMMISSIONER OF CUSTOMS (AIRPORT AND ADMINISTRATION) v. SRI ATANU SARKHEL, INSPECTOR OF CUSTOMS AND CENTRAL EXCISE — Calcutta High Court (2024-07-04)
COMMISSIONER OF CUSTOMS (AIRPORT AND ADMINISTRATION), KOLKATA v. SRI PRABIR KUMAR GUHA — Calcutta High Court (2024-07-04)
PRINCIPAL COMMISSIONER OF INCOME TAX -18, KOLKATA v. SHRI VISHAL KANODIA — Calcutta High Court (2024-07-03)