A.K.SIKRI, . M.L. MEHTA

401 recorded High Court judgment(s) · 2010–2012

Courts

Disposal nature

Recent judgments

• CIT v. KRISHNA JAIN — Delhi High Court (2012-11-29)
• THE COMMISSIONER OF INCOME TAX, DELHI v. SMT. RENU GUPTA — Delhi High Court (2012-11-29)
• MCD v. I.C.SHARMA — Delhi High Court (2012-10-17)
• SADACHARI SINGH v. UOI & ORS. — Delhi High Court (2012-02-02)
• IHHR HOSPITALITY PVT LTD v. SEEMA SWAMI & ORS — Delhi High Court (2011-08-30)
• IHHR HOSPITALITY ANDHRA PVT LTD v. SEEMA SWAMI & ORS — Delhi High Court (2011-08-30)
• COMMISSIONER OF INTEREST TAX v. VISISTH CHAY VYAPAR LTD. — Delhi High Court (2011-08-30)
• ROLLS-ROYCE PLC v. DIRECTOR OF INCOME TAX CIRCLE 2(1) INTENATIONAL TAXATION — Delhi High Court (2011-08-30)
• ROLLATAINERS LTD v. COMMISSIONER OF INCOME TAX — Delhi High Court (2011-08-30)
• UOI v. RAKESH KUMAR SHARMA — Delhi High Court (2011-08-25)