ARAVIND KUMAR,MOHAN M. SHANTANAGOUDAR

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

Courts

Disposal nature

Recent judgments

• SRI DINESH D RANKA v. THE COMMISSIONER OF INCOME TAX — Karnataka High Court (2016-03-04)
• THE STATE OF KARNATAKA v. SRI. C. MOHANKUMAR GOWDA — Karnataka High Court (2015-11-27)
• M/S HMA DATA SYSTEM P LTD., v. THE DEPUTY COMMISSIONER OF INCOME TAX — Karnataka High Court (2015-06-26)
• THE COMMISSIONER OF INCOME TAX v. M/S HMA DATA SYSTEMS P LTD., — Karnataka High Court (2015-06-26)
• THE ASSISTANT REGIONAL v. S RAVISHEKAR — Karnataka High Court (2015-06-11)
• THE COMMISSIONER OF INCOME TAX v. SHRI DINESH D RANKA — Karnataka High Court (2015-06-11)
• THE STATE OF KARNATAKA v. M/S. HINDUSTHAN MARBLE & GRANITES, — Karnataka High Court (2015-06-10)
• M/S GURUPRAKASH CABLE NETWORKS v. ASSISTANT COMMISSIONER — Karnataka High Court (2015-06-10)
• THE SECRETARY TO GOVT. v. M/S. B.M.M. ISPAT LIMITED, — Karnataka High Court (2015-06-10)
• SMT ANUSUYA v. THE MANDYA NATIONAL PAPER MILLS LTD.(IN LIQN) — Karnataka High Court (2015-06-10)