A.B. CHAUDHARI,. M.M. AGGARWAL

331 recorded High Court judgment(s) · 2015–2016

Courts

Disposal nature

Recent judgments

• MALOUT INSTITUTE OF MANAGEMENT & INFORMATION TECH. v. CENTRAL BOARD OF DIRECT TAXES & ORS. — Punjab & Haryana High Court (2016-12-21)
• COMMISSIONER OF CENTRAL EXCISE LUDHIANA v. M/S SMARTY SHOE PALACE — Punjab & Haryana High Court (2016-03-15)
• COMMISSIONER OF CENTRAL EXCISE LUDHIANA v. M/S DEEPAK FOREIGN MONEY EXCHANGER — Punjab & Haryana High Court (2016-03-15)
• COMMISSIONER OF CENTRAL EXCISE LUDHIANA v. M/S BHARAT MONEY CHANGER & ANR — Punjab & Haryana High Court (2016-03-15)
• COMMISSIONER OF CENTRAL EXCISE CHANDIGARH v. M/S FINE FOREX PVT LTD — Punjab & Haryana High Court (2016-03-15)
• KARAM SINGH AND ORS v. UNION OF INDIA AND ORS — Punjab & Haryana High Court (2015-12-22)
• AJAY SINGH v. UNION OF INDIA AND ORS — Punjab & Haryana High Court (2015-12-22)
• COMMISSIONER OF INCOME TAX v. M/S KNORR BREMSE INDIA P LTD — Punjab & Haryana High Court (2015-11-06)
• M/S A.P ORGANICS P LTD v. UNION OF INDIA AND ANR — Punjab & Haryana High Court (2015-10-19)
• M/S SUNRENDRA STONE CRUSHER CO. v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2015-09-08)