SANJEEV PRAKASH SHARMA,. ALOK JAIN

115 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• PR.COMMISSIONER OF INCOME TAX-2, JALANDHAR v. M/S ZOLOTO INDUSTRIES NAKODAR ROAD LAMRA JALANDHAR — Punjab & Haryana High Court (2024-10-15)
• PRINCIPAL COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX, LUDHIANA v. M/S DAVINDER SANDHU IMPEX LTD. — Punjab & Haryana High Court (2024-10-15)
• THE PR. COMMISSIONER OF INCOME TAX, PATIALA v. PUNJAB STATE ELECTRICITY BOARD, PSEB HEAD OFFICE, PATIALA — Punjab & Haryana High Court (2024-10-15)
• COMMISSIONER OF INCOME TAX CHD v. M/S CHANDIGARH IND AND TOURISM DEV CORP — Punjab & Haryana High Court (2024-10-15)
• ALERTLABS INDIA PRIVATE LIMITED v. UNION OF INDIA — Punjab & Haryana High Court (2024-10-15)
• COMMISSIONER OF INCOME TAX II ASR v. M/S KANDHARI BEVERAGES PVT LTD — Punjab & Haryana High Court (2024-10-15)
• PR. COMMISSIONER OF INCOME TAX PATIALA v. M/S PUNJAB STATE POWER CORPORATION LTD — Punjab & Haryana High Court (2024-10-15)
• THE PR. COMMISSIONER OF INCOME TAX, PATIALA v. M/S PUNJAB STATE POWER CORPORATION LTD. — Punjab & Haryana High Court (2024-10-15)
• THE PR. COMMISSIONER OF INCOME TAX-1, CHANDIGARH v. ARSHPREET SINGH — Punjab & Haryana High Court (2024-10-15)
• PR. COMMISSIONER OF INCOME TAX I, JALANDHAR v. RAVINDER BAWA — Punjab & Haryana High Court (2024-10-15)