SANJEEV SACHDEVA, . RAVINDER DUDEJA

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

Courts

Disposal nature

Recent judgments

• ACME PHALODI SOLAR ENERGY PRIVATE LIMITED v. ASSISTANT COMMISSIONER OF CUSTOMS & ORS. — Delhi High Court (2024-05-31)
• ORIENTAL TRIMEX EXPORT PVT. LTD. v. COMMISSIONER OF DELHI GOODS AND SERVICES TAX & ANR. — Delhi High Court (2024-05-29)
• M/S RAJAT TRADERS (THROUGH PROPRIETOR RAVEESH KUMAR) v. GOODS AND SERVICES TAX OFFICER (WARD 37) — Delhi High Court (2024-05-29)
• TATA MOTORS LIMITED v. GOODS AND SERVICE TAX OFFICER (GSTO) WARD 203 & ORS. — Delhi High Court (2024-05-29)
• SANTOSH KHANDELWAL v. PRINCIPAL DIRECTOR GENERAL DIRECTORATE GENERAL OF GOODS AND SERVICE TAX INTELLIGENCE & ANR. — Delhi High Court (2024-05-28)
• M/S CHANDIGARH SWEETS LIMITED v. UNION OF INDIA AND OTHERS & ANR. — Delhi High Court (2024-05-28)
• M/S PRIME INDUSTRIES v. PRINCIPAL COMMISSIONER & ORS. — Delhi High Court (2024-05-28)
• APEX INTERNATIONAL v. COMMISSIONER TRADE TAXES & ORS. — Delhi High Court (2024-05-28)
• DELHI SOCCER PVT. LTD. v. UNION OF INDIA & ORS. — Delhi High Court (2024-05-28)
• MANPOWER GROUP SERVICES INDIA PVT LTD v. SALES TAX OFFICER CLASS II AVATO WARD 01 ZONE I DELHI 110002 — Delhi High Court (2024-05-28)