S. RAVINDRA BHAT, . DEEPA SHARMA

1,655 recorded High Court judgment(s) · 2011–2024

Courts

Disposal nature

Recent judgments

• COMMISSIONER OF INCOME TAX v. J. MITRA & CO. LTD. — Delhi High Court (2024-12-19)
• SUNIL ROY v. MANISH GUPTA — Delhi High Court (2017-05-04)
• EMAMI AGROTECH LIMITED v. THE COMMISSIONER,VALUE ADDED TAX (VAT) — Delhi High Court (2017-04-25)
• PR COMMISSIONER OF INCOME TAX - 19 v. SHRI KULDEEP KUMAR SHARMA — Delhi High Court (2016-11-07)
• ALCATEL-LUCENT INDIA LIMITED v. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1) NEW DELHI — Delhi High Court (2016-11-07)
• PR. COMMISSIONER OF INCOME TAX-9 v. VODAFONE MOBILE SERVICES LTD — Delhi High Court (2016-11-07)
• PRINCIPAL COMMISSIONER OF INCOME TAX - 7 v. M/S ROHDE & SCHWARZ INDIA PVT. LTD., — Delhi High Court (2016-11-07)
• PR. COMMISSIONER OF INCOME TAX -19 v. SHRI KULDEEP KUMAR SHARMA — Delhi High Court (2016-11-07)
• PRINCIPAL COMMISSIONER OF INCOME TAX - 7 v. M/S ROHDE & SCHWARZ INDIA PVT. LTD., — Delhi High Court (2016-11-07)
• PR. COMMISSIONER OF INCOME TAX (CENTRAL)- 3 v. DMA INVESTMENT PVT. LTD. — Delhi High Court (2016-11-04)