PRAKASH GUPTA,SAMEER JAIN

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

Courts

Disposal nature

Recent judgments

• TEJESHWAR SINGH S/O SHRI SHIV RAJ SINGH v. UNION OF INDIA — Rajasthan High Court (2022-08-04)
• COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX, ALWAR v. M/S ORIENT SYNTEX (PROP. APM INDUSTRIES LTD.) — Rajasthan High Court (2022-05-27)
• RAJENDRA KUMAR S/O LT. SHRI MANAK CHAND v. THE ASSISTANT COMMISSIONER OF INCOME TAX — Rajasthan High Court (2022-05-25)
• RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LTD. v. PUSHPENDRA SINGH TULSI S/O SHRI AVATAR SINGH TULSI — Rajasthan High Court (2022-05-20)
• RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LTD. v. SHANTI SWAROOP SHARMA SON OF LATE SHRI JAGANNATH SHARMA — Rajasthan High Court (2022-05-20)
• M/S ROYAL VINTAGE JEWELS LLP v. UNION OF INDIA — Rajasthan High Court (2022-05-20)
• M/S RAJ PUBLIC SENIOR SECONDARY SCHOOL v. UNION OF INDIA — Rajasthan High Court (2022-05-20)
• RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LTD. v. RAJENDRA PRASAD SON OF LATE SHRI BASUDEO PRASAD — Rajasthan High Court (2022-05-20)
• PHULVATI DEVI W/O SATPAL v. THE STATE OF RAJASTHAN — Rajasthan High Court (2022-05-19)
• MANOJ KUMAR SHARMA S/O SHRI SHIV KUMAR SHARMA v. THE STATE OF RAJASTHAN — Rajasthan High Court (2022-05-19)