LISA GILL, (TO BE NOMINATED)

186 recorded High Court judgment(s) · 2026–2026

Courts

Disposal nature

Recent judgments

• SEL MANUFACTURING COMPANY LTD. v. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, LUDHIANA — Punjab & Haryana High Court (2026-03-06)
• VIJAY KUMAR AGGARWAL v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2026-03-06)
• SATYENDRA PACKING LIMITED THROUGH ITS MANAGER AUTHORIZED PERSON MR NITIN SONI v. STATE OF HARYANA THROUGH ITS ADDITIONAL CHIEF SECRETARY — Punjab & Haryana High Court (2026-03-06)
• MS GAURI SHANKAR METAL INDUSTRIES v. UNION OF INDIA AND ORS — Punjab & Haryana High Court (2026-03-06)
• MS DSR GLOBAL ANR v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2026-03-06)
• MS FRESH AGRO FOOD v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-03-05)
• SUBHASH CHAND v. THE COMMISSIONER OF INCOME TAX. LDH. AND ANR. — Punjab & Haryana High Court (2026-03-05)
• MS PARTAP CONSTRUCTION CO v. STATE OF HARYANA AND OTHERS — Punjab & Haryana High Court (2026-03-05)
• M/S PARTAP SINGH, GOVERNMENT CONTRACTOR, BUILDING AND ROAD SUPPLIER v. UNION OF INDIA AND OTHERS — Punjab & Haryana High Court (2026-03-05)
• SUBHASH CHAND v. THE COMMISSIONER OF INCOME TAX. LDH. AND ANR. — Punjab & Haryana High Court (2026-03-05)