MANMOHAN, . SANJEEV NARULA

270 recorded High Court judgment(s) · 2018–2026

Courts

Disposal nature

Recent judgments

• SANDEEP v. UNION OF INDIA & ORS. — Delhi High Court (2026-01-30)
• LUVLEEN MAINGI v. 1. UNION OF INDIA & ORS. — Delhi High Court (2024-12-02)
• LUXOTTICA INDIA EYEWEAR PVT LTD. v. ASSISTANT COMMISSIONER OF INCOME TAX — Delhi High Court (2024-11-20)
• SUMAN METHA & ORS. v. UNION OF INDIA — Delhi High Court (2024-11-20)
• PR. COMMISSIONER OF INCOME TAX DELHI -11 v. MS. SANGEETA JAIN — Delhi High Court (2024-11-08)
• INDIAN COMPRESSORS LTD v. UNION OF INDIA & ORS. — Delhi High Court (2024-11-04)
• EXPERION DEVELOPERS PVT LTD[SUCCESSOR-IN-INTEREST-OF-ERSTWHILEEXPERION DEVELOPERS (INTERNATIONAL) P v. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 8 & ORS. — Delhi High Court (2024-10-28)
• THE PR. COMMISSIONER OF INCOME TAX-3 v. ESYS INFORMATION TECHNOLOGIES LTD — Delhi High Court (2024-10-15)
• SUNDER SYSTEM PVT.LTD v. ASSTT.COMMISSIONER OF INCOME TAX, & ANR. — Delhi High Court (2024-09-09)
• WELL TRANS LOGISTICS INDIA PVT.LTD. v. ADDL.COMMISSIONER OF INCOME TAX & ORS. — Delhi High Court (2024-09-02)