SANJEEV PRAKASH SHARMA,. JAGMOHAN BANSAL

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

Courts

Disposal nature

Recent judgments

• SHELLY MEHTA v. COMMISSIONER OF INCOME TAX, AMRITSAR AND ORS — Punjab & Haryana High Court (2024-08-30)
• KAMLA MEHTA v. COMMISSIONER ITA & ORS. — Punjab & Haryana High Court (2024-08-30)
• EX ENGINEER, TRANSMISSION SYSTEM, HVPNL, AMBALA v. CENTRAL EXCISE & SERVICE TAX APPELLATE TRIBUNAL, CHANDIGARH AND ANOTHER — Punjab & Haryana High Court (2024-08-13)
• UNION OF INDIA v. P.S.E.B. AND ORS. — Punjab & Haryana High Court (2024-07-30)
• M/S FOOD CORPORATION OF INDIA, KARNAL v. STATE OF HARYANA — Punjab & Haryana High Court (2024-07-26)
• M/S FOOD CORPORATION OF INDIA, KARNAL v. STATE OF HARYANA — Punjab & Haryana High Court (2024-07-26)
• FOOD CORPORATION OF INDIA PANCHKULA v. STATE OF HARYANA — Punjab & Haryana High Court (2024-07-26)
• FOOD CORPORATION OF INDIA PANCHKULA v. STATE OF HARYANA — Punjab & Haryana High Court (2024-07-26)
• DIPTI LAL v. CIT INCOME TAX OFFICE, CHD. — Punjab & Haryana High Court (2024-07-18)
• JVT TRADING PRIVATE LIMITED v. STATE OF HARYANA THROUGH SECURITY — Punjab & Haryana High Court (2024-07-18)