LexA.S. SUPEHIA, . PRANAV TRIVEDI
187 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Gujarat High Court | 187 |
Disposal nature
| 38-RULE ABSOLUTE/ALLOWED @ FH | 123 |
| 46-ANY OTHER MODE @ FH | 20 |
| 39-RULE DISCHARGED/DISMISSED @ FH | 19 |
| 43-DISMISSED FOR DEFAULT @ FH | 9 |
| 27-WITHDRAWN @ ADM.STAGE | 5 |
| 53-ALLOWED / GRANTED @ ADM.STAGE | 5 |
| 26-DISMISSED @ ADM.STAGE | 3 |
| 28-REJECTED @ ADM.STAGE | 1 |
Recent judgments
- ASHOKBHAI ATMARAMBHAI PATEL v. PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) AHMEDABAD — Gujarat High Court (2026-05-01)
- DILIP PATEL v. THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL),AHMEDABAD — Gujarat High Court (2026-05-01)
- COMMISSIONER OF INCOME TAX GANDHINAGAR v. GUJARAT STATE ENERGY GENERATION LTD — Gujarat High Court (2026-04-09)
- THE COMMISSIONER OF INCOME TAX (EXEMPTION) v. SHRI SHAKTI CHARITABLE TRUST, RAJKOT — Gujarat High Court (2026-02-19)
- STAINLESS STEEL PIPES AND TUBES MANUFACTURES ASSOCIATION v. UNION OF INDIA — Gujarat High Court (2026-02-10)
- THE PRINCIPAL COMMISSIONER OF INCOME TAX-1 , AHMEDABAD v. M/S. ANKIT GOLD LIMITED — Gujarat High Court (2026-01-30)
- M/S SHREE KRISHNA MARKETING v. THE STATE OF GUJARAT — Gujarat High Court (2026-01-30)
- M/S. RAVI PLUMBING AND CONSTRUCTION v. UNION OF INDIA — Gujarat High Court (2026-01-30)
- M/S SHREEJI VITRIFIED PVT. LTD. THROUGH ITS DIRECTOR HARILAL KESHRA PATEL v. STATE OF GUJARAT — Gujarat High Court (2026-01-29)
- M/S ALSTOM TRANSPORT INDIA LIMITED THROUGH AUTHORISED SIGNATORY SHAH DIPTEJ HARSHADKUMAR v. ADDITIONAL COMMISSIONER, CGST AND CENTRAL EXCISE (APPEALS) — Gujarat High Court (2026-01-23)