AVNEESH JHINGAN,ASHUTOSH KUMAR

353 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• STATE OF RAJASTHAN v. THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA — Rajasthan High Court (2025-02-21)
• URBAN IMPROVEMENT TRUST, KOTA v. DEPUTY COMMISSIONER OF INCOME TAX — Rajasthan High Court (2025-02-21)
• DIMPLE W/O RAVINDRA MEENA D/O PRITAM SINGH MEENA v. RAVINDRA MEENA S/O SHRI JAGDISH PRASAD MEENA — Rajasthan High Court (2025-02-21)
• THE PRINCIPAL COMMISSIONER OF INCOME TAX v. SHRI ARUN AGARWAL — Rajasthan High Court (2025-02-21)
• ANIL TAMBI S/O GANGA VALLABH TAMBI v. UNION OF INDIA — Rajasthan High Court (2025-02-21)
• THE PRINCIPAL COMMISSINER OF INCOME TAX v. PINKCITY JEWELHOUSE PVT. LTD. — Rajasthan High Court (2025-02-21)
• COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX AND CENTRAL EXCISE v. CENTURY METAL RECYCLING PVT. LTD. — Rajasthan High Court (2025-02-21)
• THE PRINCIPAL COMMISSIONER OF INCOME TAX v. SHRI ARUN AGARWAL — Rajasthan High Court (2025-02-21)
• M/S WORLD TRADE PARK LTD., (FORMERLY KNOWN AS M/S R.F. PROPERTIES AND TRADING LIMITED) v. UNION OF INDIA — Rajasthan High Court (2025-02-21)
• M/S RAMPABHU HOTELS INDIA PVT v. STATE FINANCE DEPARTMENTORS — Rajasthan High Court (2025-02-21)