RAKESH KUMAR GARG,. SATISH KUMAR MITTAL

180 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• ABHISHEK GUPTA v. STATE OF HARYANA — Punjab & Haryana High Court (2008-07-15)
• DEPUTY EXCISE AND TAXATION COMMISSIONER v. M/S DIN DAYAL PURUSHOTAM LAL AND ANR. — Punjab & Haryana High Court (2008-07-10)
• FOOD CORP OF INDIA v. STATE OF HARYANA AND ORS. — Punjab & Haryana High Court (2008-07-09)
• SUBASH CHAND v. STATE OF HARYANA AND ORS — Punjab & Haryana High Court (2008-07-09)
• C I T v. CARPET INDIA — Punjab & Haryana High Court (2008-07-07)
• COMMISSIONER OF INCOME TAX v. PANDIT SHANTI SARUP — Punjab & Haryana High Court (2008-07-03)
• COMMISSIONER OF CENTRAL EXCISE v. M/S PIONEER AGRO EXTRACTS LTD. — Punjab & Haryana High Court (2008-07-01)
• KARTAR TOURIST BUS SERVICE PVT. LTD. v. STATE OF PUNJAB AND ORS. — Punjab & Haryana High Court (2008-07-01)
• PEPSU ROAD TRANSPORT CORPORATION LTD. v. BHARPUR BUS SERVICE & ORS. — Punjab & Haryana High Court (2008-07-01)
• PEPSU ROAD TRANSPORT CORPORATION LTD. v. DHILLON TOURIST & ORS. — Punjab & Haryana High Court (2008-07-01)