MADAN B. LOKUR, . V.B. GUPTA

65 recorded High Court judgment(s) · 2007–2017

Courts

Disposal nature

Recent judgments

• RICHA APPARELS v. ASSISTANT COMMISSIONER OF INCOME TAX, NEW DELHI — Delhi High Court (2017-03-17)
• COMMISSIONER OF INCOME TAX DEL v. CAPITAL TYRES MAFG. UNIT — Delhi High Court (2008-04-09)
• THE COMMISSIONER OF INCOME TAX DELHI II v. JAI PARABOLIC SPRINGS LTD. — Delhi High Court (2008-04-07)
• COMMISSIONER OF INCOME TAX V v. REAL TIME MARKETING P.LTD. — Delhi High Court (2008-04-07)
• KRISHNA GUPTA v. ASST. COMMISSIONER OF INCOME T — Delhi High Court (2008-04-07)
• LI & FUNG INDIA P.LTD. v. THE COMMISSIONER OF INCOME TAX — Delhi High Court (2008-04-02)
• COMMISSIONER OF INCOME TAX DEL v. TIRATH RAM AHUJA HUF — Delhi High Court (2008-04-02)
• M/S INDUS VALLEY PROMOTERS LTD v. COMMISSIONER OF INCOME TAX — Delhi High Court (2008-04-01)
• THE COMMISSIONER OF INCOME TAX v. M/S MAHAAN FOODS LTD — Delhi High Court (2008-03-31)
• COMMISSIONER OF INCOME TAX DEL v. SARA INTERNATIONAL LTD. — Delhi High Court (2008-03-27)