SHEKHER DHAWAN,. SURINDER GUPTA

20 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• COMMISSIONER OF INCOME TAX-1 JALANDHAR v. GURKIRPAL SINGH — Punjab & Haryana High Court (2018-07-18)
• M.C.NABHA v. PUNJAB PUBLIC SCHOOL — Punjab & Haryana High Court (2018-07-12)
• COMMISSIONER OF COUSTOMS, CHANDIGARH-I v. M/S OM UDYOG — Punjab & Haryana High Court (2018-05-24)
• M/S CAMCO MULTI METAL LTD. FARIDABAD v. STATE OF HARYANA AND ORS. — Punjab & Haryana High Court (2018-05-23)
• NOBAT SINGH v. UNION OF INDIA & ORS — Punjab & Haryana High Court (2018-05-21)
• M/S VENUS APPARELS THROUGH VISHWA JIT KAURA v. COMMISSIONER OF INCOME TAX, LUDHIANA — Punjab & Haryana High Court (2018-05-17)
• VARINDER PAL SINGH v. STATE OF PUNJAB AND ORS. — Punjab & Haryana High Court (2018-05-17)
• ALL INDIA BLIND EMPLOYEES ASSOCIATION CHD v. UNION OF INDIA & ORS — Punjab & Haryana High Court (2018-05-16)
• KHURANA VINEET ASSOCIATES v. THE PUNJAB STATE COOPERATIVE SUPPLY & MARKETING FEDERATION LIMITED (MARKFED) — Punjab & Haryana High Court (2018-05-16)
• M/S MANDEEP TRANSPORT COMPANY v. HARYANA AGRO INDUSTRIES CORPORATION LIMITED — Punjab & Haryana High Court (2018-05-16)