HARSHA DEVANI, . A. P. THAKER

553 recorded High Court judgment(s) · 2018–2020

Courts

Gujarat High Court

553

40-WITHDRAWN @ FH	251
47-DISPOSAL IN ANY OTHER MODE FH	119
38-RULE ABSOLUTE/ALLOWED @ FH	73
26-DISMISSED @ ADM.STAGE	47
27-WITHDRAWN @ ADM.STAGE	29
39-RULE DISCHARGED/DISMISSED @ FH	12
56-DISPOSED AT ADMISSION STAGE	7
44-PARTLY ALLOWED @ FH	6

COMMISSIONER OF INCOME TAX (TDS) v. OIL AND NATURAL GAS CORPORATION LTD — Gujarat High Court (2020-03-17)
JOHN ENERGY LIMITED v. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2(2) — Gujarat High Court (2019-04-30)
MESSRS MACRO POLYMERS PVT LTD v. UNION OF INDIA — Gujarat High Court (2019-03-01)
TGB BANQUETS AND HOTELS LIMITED v. UNION OF INDIA — Gujarat High Court (2019-03-01)
K S INFRASPACE LLP v. AMBALAL SARABHAI ENTERPRISES LTD THRO AUTHOIZED PERSON CHAULA SHASTRI — Gujarat High Court (2019-03-01)
CENTRAL BANK OF INDIA v. STATE OF GUJARAT — Gujarat High Court (2019-02-28)
COMMISSIONER OF INCOME TAX- IV v. URMIL G SHAH — Gujarat High Court (2019-02-25)
PR.COMMISSIONER OF INCOME TAX-4 v. KIRTILAL NAGARDAS SHAH — Gujarat High Court (2019-02-25)
PR. COMMISSIONER OF INCOME TAX AHMEDABAD 4 v. TORRENT POWER SEC LTD (NOW MERGED WITH TORRENT POWER) — Gujarat High Court (2019-02-25)
COMMISSIONER OF INCOME TAX- IV v. ANISH CHANDARANA — Gujarat High Court (2019-02-25)