S.MURALIDHAR, . PRATHIBA M. SINGH

862 recorded High Court judgment(s) · 2017–2025

Courts

Disposal nature

Recent judgments

• PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-2, v. BHARTI HEXACOM LTD. — Delhi High Court (2025-02-03)
• THE PR. COMMISSIONER OF INCOME TAX-6 v. M.G. CAPITAL SERVICES LTD. — Delhi High Court (2025-01-29)
• PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)-1 v. M/S MAHARAJI EDUCATION TRUST, — Delhi High Court (2025-01-29)
• SANDHYA ARORA v. MANISH ARORA — Delhi High Court (2017-11-22)
• AJIT KUMAR CHAWLA v. DELHI DEVELOPMENT AUTHORITY AND ORS. — Delhi High Court (2017-11-08)
• DR.MADHAVRAO KINHALKAR v. SH.ASHOK SHANKARRAO CHAVAN & ORS — Delhi High Court (2017-11-03)
• KRISHAN KUMAR & ANR v. UNION OF INDIA & ORS — Delhi High Court (2017-11-01)
• ROMA HENNY SECURITY SERVICE PRIVATE LIMITED v. COMMISSIONER OF SERVICE TAX, DELHI — Delhi High Court (2017-10-17)
• TURNER INTERNATIONAL INDIA PVT. LTD. v. DEPUTY COMMISSIONER OF INCOME TAX — Delhi High Court (2017-10-17)
• SURESH BHONSLE v. UNION OF INDIA & ORS. — Delhi High Court (2017-10-17)