MANMOHAN,DINESH KUMAR SHARMA

94 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• PRADEEP KUMAR VARSHNEY v. INCOME TAX OFFICER WARD 71(3), DELHI — Delhi High Court (2022-05-17)
• AMARPAL SINGH AURORA AND ORS. v. UNION OF INDIA AND ORS. — Delhi High Court (2022-05-10)
• KAPOOR INDUSTRIES LIMITED AS SUCCESSOR IN INTEREST OF KAPOOR INDUSTRIES v. DEPUTY COMMISSIONER OF INCOME TAX & ORS. — Delhi High Court (2022-05-05)
• KAPOOR INDUSTRIES LIMITED. v. DEPUTY COMMISSIONER OF INCOME TAX AND ORS. — Delhi High Court (2022-05-05)
• KAPOOR INDUSTRIES LIMITED v. DEPUTY COMMISSIONER OF INCOME TAX & ORS — Delhi High Court (2022-05-05)
• PHOENIX CONTACT INDIA PRIVATE LIMITED v. COMMISSIONER OF CUSTOMS (EXPORTS), NEW DELHI — Delhi High Court (2022-05-04)
• PCJ SECURITIES PRIVATE LIMITED v. INCOME TAX OFFICER,WARD 19(1) DELHI & ORS. — Delhi High Court (2022-05-04)
• PRINCIPAL COMMISSIONER OF INCOME TAX CIRCLE 2 v. M/S. CENTRAL COTTAGE INDUSTRIES CORPORATION OF INDIA LTD — Delhi High Court (2022-05-04)
• JINDAL EXPORT AND IMPORT PRIVATE LIMITED (SUCCESSOR TO JINDAL MENTHOL AND INVESTMENT PRIVATE LIMITE v. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 13-1 & ORS. — Delhi High Court (2022-05-02)
• SEVEN SEAS HOSPITALITY PRIVATE LIMITED v. PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL, DELHI - 3 & ORS. — Delhi High Court (2022-05-02)