S.MURALIDHAR, . ASHA MENON

33 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• AGFA HEALTHCARE INDIA PVT. LTD. v. THE UNION OF INDIA & ORS. — Delhi High Court (2019-05-31)
• TIRUPATI BUILDINGS AND OFFICES PVT. LTD. v. COMMISSIONER OF INCOME TAX & ANR. — Delhi High Court (2019-05-31)
• HARINDER KUMAR GULATI AND ORS. v. DELHI DEVELOPMENT AUTHORITY AND ORS. — Delhi High Court (2019-05-31)
• RAM PRAKASH AND ORS v. UOI THROUGH LAC AND ANR — Delhi High Court (2019-05-30)
• HANON CLIMATE SYSTEMS INDIA PRIVATE LTD. v. UNION OF INDIA & ORS. — Delhi High Court (2019-05-30)
• NEWTECH MEDICAL DEVICES (THROUGH PROPRIETOR HEMANT KUMAR SHARMA) v. COMMISSIONER OF CUSTOMS (IMPORT) NEW CUSTOMS HOUSE, NEW DELHI — Delhi High Court (2019-05-30)
• M/S. VODAFONE IDEA LTD. v. ASSISTANT COMMISSIONER OF INCOME TAX, & ORS. — Delhi High Court (2019-05-30)
• GOPAL VERMA v. GOVT OF NCT AND ANR. — Delhi High Court (2019-05-30)
• NEWTECH MEDICAL DEVICES (THROUGH PROPRIETOR HEMANT KUMAR SHARMA) v. COMMISSIONER OF CUSTOMS (IMPORT) NEW CUSTOM HOUSE, NEW DELHI — Delhi High Court (2019-05-30)
• AMBIKA VIKAS UDYOG v. DIRECTORATE OF REVENUE INTELLIGENCE DELHI ZONAL UNIT & ANR. — Delhi High Court (2019-05-30)