M.M. AGGARWAL,. A.B. CHAUDHARI

306 recorded High Court judgment(s) · 2015–2016

Courts

Disposal nature

Recent judgments

• MALOUT INSTITUTE OF MANAGEMENT TH. ITS PRINCIPAL JASKARAN SINGH v. CENTRAL BOARD OF DIRECT TAXES AND ORS. — Punjab & Haryana High Court (2016-12-21)
• CIT, JALANDHAR-I v. M/S ASIAN EXIM INTERNATIONAL — Punjab & Haryana High Court (2016-12-01)
• COMMISSIONER OF INCOME TAX GURGAON v. M/S CREW BOS PRODUCTS LTD NEW DELHI — Punjab & Haryana High Court (2016-05-11)
• COMMISSIONER OF CENTRAL EXCISE CHANDIGARH v. M/S SETHI TRADING — Punjab & Haryana High Court (2016-03-15)
• COMMISSIONER OF CENTRAL EXCISE v. M/S A-ONE FOREX DEALER — Punjab & Haryana High Court (2016-03-15)
• COMMISSIONER CENTRAL EXCISE COMMISSIONERATE PANCHKULA v. M/S OSCAR REMEDIES (P) LTD YAMUNA NAGAR — Punjab & Haryana High Court (2016-02-03)
• COMMISSIONER OF INCOME-TAX-3, LUDHIANA v. M/S NAHAR CAPITAL AND FINANCIAL SERVICES LTD. INDUSTRIAL AREA-A , LUDHIANA — Punjab & Haryana High Court (2016-01-28)
• CIT-III v. R.L. NARANG — Punjab & Haryana High Court (2016-01-25)
• VINOD KUMAR v. UNION OF INDIA AND ANR — Punjab & Haryana High Court (2015-12-22)
• M/S KNORR BREMSE INDIA PVT. LTD. v. ASSISTANT COMMISSIONER OF INCOME TAX — Punjab & Haryana High Court (2015-11-06)