BISWANATH SOMADDER, . MEENAKSHI MADAN RAI

53 recorded High Court judgment(s) · 2021–2025

Courts

Disposal nature

Recent judgments

• Sikkim State Cooperative Supply and Marketing Federation Limited v. Deputy Commissioner of Income Tax, Circle 3(2), Gangtok — Sikkim High Court (2025-12-10)
• Sikkim State Cooperative Supply and Marketing Federation Limited v. Deputy Commissioner of Income Tax, Circle 3(2), Gangtok — Sikkim High Court (2025-12-10)
• Meena Jha v. State Bank of India and Ors. — Sikkim High Court (2025-11-06)
• Tseten Tashi Bhutia v. State of Sikkim and Ors. — Sikkim High Court (2025-08-07)
• State of Sikkim and Ors. v. Mani Kumar Subba — Sikkim High Court (2025-06-19)
• IN RE - DISCHARGE OF EFFLUENTS BY PHARMA COMPANIES SITUATED AT SINGTAM v. x — Sikkim High Court (2025-06-19)
• COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX AND CENTRAL EXCISE v. M/s ZYDUS HEALTHCARE LIMITED — Sikkim High Court (2025-05-08)
• Commissioner of Central Excise, Customs and Service Tax, Siliguri v. M/s Zydus Healthcare — Sikkim High Court (2025-04-24)
• Dr. Doma T. Bhutia v. Union of India and Another — Sikkim High Court (2025-03-04)
• COMMISSIONER OF CGST AND CX v. M/s ALKEM LABORATORIES. LTD. — Sikkim High Court (2024-09-05)