ANITA SUMANTH, HULUVADI G. RAMESH

152 recorded High Court judgment(s) · 2016–2017

Courts

Madras High Court

152

DISMISSED	47
DISMISSED AS WITHDRAWAL	36
DISPOSED OF	27
ALLOWED	20
PARTLY ALLOWED	7
CLOSED	4
DELAY CONDONED	4
DISMISSED FOR NON-PROSECUTION	3

TARAJYOT POLYMERS LTD., v. UNION OF INDIA, — Madras High Court (2017-11-01)
COMMISSIONER OF CENTRAL EXCISE v. M/S RUCHI HEALTH FOODS LTD — Madras High Court (2017-04-27)
THE COMMISSIONER OF CUSTOMS v. M/S SURAJ AGRO PRODUCTS — Madras High Court (2017-04-27)
KD MADAN v. INCOME TAX OFFICER — Madras High Court (2017-04-27)
M/S. ASCENDAS IT PARK CHENNAI v. THE DEPUTY COMMISSIONER OF — Madras High Court (2017-04-27)
SMT.FATHIMA HARRIS v. THE INCOME TAX OFFICER — Madras High Court (2017-04-27)
M/S B.R.PETROCHEM PVT LTD v. THE INCOME TAX OFFICER — Madras High Court (2017-04-24)
COMMR. OF CENTRAL EXCISE, v. M/S.STERLITE INDUSTRIES(INDIA) — Madras High Court (2017-04-10)
THE COMMISSIONER OF CUSTOMS v. SHRI L.SHANKAR — Madras High Court (2017-02-16)
COMMISSIONER OF CENTRAL v. TVS MOTOR COMPANY LTD — Madras High Court (2017-02-16)