LexSURYA PRAKASH KESARWANI, RAJARSHI BHARADWAJ
479 recorded High Court judgment(s) · 2007–2024
Open in Lexace · Search this judge's casesCourts
| Calcutta High Court | 479 |
Disposal nature
| DISMISSED | 215 |
| DISMISSED FOR NON PROSECUTION | 182 |
| ALLOWED | 33 |
| DISPOSED | 19 |
| DISMISSED AS NON PROSECUTION | 17 |
| DISMISSED AS INFRACTUOUS | 4 |
| DISMISSED AS WITHDRAWN | 3 |
| DISMISSED AS INFRUCTUOUS | 3 |
Recent judgments
- VODAFONE IDEA LIMITED v. COMMISSIONER OF INCOME TAX (TDS) KOLKATA — Calcutta High Court (2024-07-01)
- VODAFONE IDEA LIMITED v. COMISSIONER OF INCOME TAX, (TDS), KOLKATA — Calcutta High Court (2024-07-01)
- PRINCIPAL COMMISSIONER OF INCOME TAX -3, KOLKATA v. M/S. ITC LIMITED — Calcutta High Court (2024-06-27)
- COMMISSIONER OF CENTRAL EXCISE, KOLKATA - IV, COMMISSIONERAT v. M/S. DANKUNI COAL COMPLEX — Calcutta High Court (2024-06-27)
- UNICORN INDUSTRIES v. PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA-I — Calcutta High Court (2024-06-26)
- UNICORN INDUSTRIES v. PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA-I — Calcutta High Court (2024-06-26)
- M/S UNICORN INDUSTRIES v. PRINCIPAL COMM OF INCOME TAX — Calcutta High Court (2024-06-26)
- UNICORN INDUSTRIES v. PRINCIPAL COMMISSIONER OF INCOME TAX KOL 01 — Calcutta High Court (2024-06-26)
- UNICORN INDUSTRIES v. PRINCIPAL COMMISSIONER OF INCOME TAX KOL01 — Calcutta High Court (2024-06-26)
- M/S UNICORN INDUSTRIES v. PRINCIPAL COMM OF INCOME TAX — Calcutta High Court (2024-06-26)