AVNEESH JHINGAN,PRAMIL KUMAR MATHUR

95 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• RAKESH KUMAR YADAV S/O ANURAG RAI YADAV v. UNION OF INDIA — Rajasthan High Court (2025-02-28)
• STATE OF RAJASTHAN v. SUNITA AGARWAL WIFE OF DHARMENDRA AGARWAL — Rajasthan High Court (2025-02-27)
• CONTINENTAL ENGINEERING CORPORATION v. UNION OF INDIA — Rajasthan High Court (2025-02-25)
• UNION OF INDIA v. RAJENDRA SINGH S/O SHRI CHAND RAM SINGH — Rajasthan High Court (2025-02-25)
• BALAJI JEWELLERS v. DRECTOR GENERAL OF INCOME TAX (INVESTIGATION) — Rajasthan High Court (2025-02-25)
• BALAJI JEWELLERS v. DIRECTOR OF INCOME-TAX (INVESTIGATION) RAJASTHAN — Rajasthan High Court (2025-02-25)
• JAIPUR DARBAR REAL ESTATE AND DEVELOPERS LLP v. STATE OF RAJASTHAN — Rajasthan High Court (2025-02-25)
• RAJASTHAN FINANCIAL CORPORATION v. THE COMMISSIONER OF INCOME TAX — Rajasthan High Court (2025-02-25)
• RAJESH DAGA SON OF SHRI SHANTI LAL DAGA v. ASSISTANT COMMISSIONER OF INCOME TAX — Rajasthan High Court (2025-02-25)
• DG ENTERPRISES v. INCOME TAX OFFICER — Rajasthan High Court (2025-02-25)