S. RAVINDRA BHAT

356 recorded High Court judgment(s) · 2006–2018

Courts

Disposal nature

Recent judgments

• MOHAN MEAKIN LIMITED v. ASSISTANT COMMISSIONER OF INCOME TAX — Delhi High Court (2018-10-22)
• CTRLS DATACENTERS LTD. v. NBCC (INDIA) LIMITED — Delhi High Court (2018-10-22)
• MOHAN MEKIN LIMTED v. ASSISTAN COMMISSIONER OF INCOME TAX — Delhi High Court (2018-10-22)
• AIMIL PHARMACEUTICALS (INDIA) LTD v. GOVERNMENT OF NCT OF DLEHI & ANR — Delhi High Court (2018-10-22)
• CAPITAL APPARELS TECHNOLOGY (P) LTD. v. COMMISSIONER OF VALUE ADDED TAX & ANR. — Delhi High Court (2018-10-22)
• SHARMA ASSOCIATES & ORS v. INDIAN OIL CORPORATION LTD — Delhi High Court (2018-10-22)
• SMT. MANJEET KAUR & OTHERS v. SHRI SUKHDEV SINGH & ORS. — Delhi High Court (2016-01-27)
• M/S FIRST FLEXI PACK CORPORATION v. M/S DALMIA CONSUMER CARE PVT. LTD. — Delhi High Court (2015-12-07)
• UOI & ORS. v. L.S.RAWAT & ORS. — Delhi High Court (2011-03-17)
• JAIKISHAN SHARMA v. CHAND RANI — Delhi High Court (2010-12-23)