S. RAVINDRA BHAT, . R.V.EASWAR

579 recorded High Court judgment(s) · 2012–2018

Courts

Disposal nature

Recent judgments

• CIT v. BRAHMAPUTRA CAPITAL & FINANCIAL SERVICES LTD — Delhi High Court (2018-05-01)
• SRIRAM CABLES PVT LTD v. COMMISSIONER OF CENTRAL EXCISE, JAIPUR-1 & ANR — Delhi High Court (2017-03-14)
• CENTRICA INDIA OFFSHORE PVT LTD v. CIT I NEW DELHI AND ORS — Delhi High Court (2014-04-25)
• COMMISSIONER OF INCOME TAX DELHI -I v. AGILE PROPERTIES PVT.LTD. — Delhi High Court (2014-04-25)
• SAMSUNG INDIA ELECTRONICS PVT. LTD v. DY DIRECTOR OF INCOME TAX, CIRCLE-2(2) INTERNATIONAL TAXATION — Delhi High Court (2014-04-25)
• RADIALS INTERNATIONAL v. ASST. COMMISSIONER OF INCOME TAX — Delhi High Court (2014-04-25)
• CIT v. D & M COMPONENTS LTD — Delhi High Court (2014-04-21)
• CIT v. D & M COMPONENTS LTD — Delhi High Court (2014-04-21)
• CIT v. DEVASAN INVESTMENT PVT LTD — Delhi High Court (2014-04-16)
• CIT v. DEVASAN INVESTMENT PVT LTD — Delhi High Court (2014-04-16)