SURINDER GUPTA,. A.B. CHAUDHARI

50 recorded High Court judgment(s) · 2012–2019

Courts

Disposal nature

Recent judgments

• PADAM @ PARMOD v. STATE OF HARYANA — Punjab & Haryana High Court (2019-03-19)
• RAJESH @ GHOCHRU v. STATE OF HARYANA — Punjab & Haryana High Court (2019-03-19)
• SUNIL @ SHEELA v. STATE OF HARYANA — Punjab & Haryana High Court (2019-03-19)
• M/S MALKOH MARKETING (P) LTD. v. STATE OF HARYANA AND ANR — Punjab & Haryana High Court (2016-11-23)
• KANYA MAHA VIDYALAYA, VIDYALAYA MARG, JDH v. CHIEF COMMISSIONER OF IT, LDH — Punjab & Haryana High Court (2016-09-22)
• M/S PAWAN STEELS v. COMMISSIONER OF CENTRAL EXCISE — Punjab & Haryana High Court (2016-03-03)
• M/S J.V. STEEL TRADERS v. COMMISSIONER OF CENTRAL EXCISE — Punjab & Haryana High Court (2016-03-03)
• COMMISSIONER OF INCOME TAX, PANCHKULA v. SURYA TELECOM (P) LTD, PANCHKULA — Punjab & Haryana High Court (2016-02-08)
• PARAM HANS SWAMI UMA BHARTI MISSION v. CHIEF COMMMSIONER OF IT — Punjab & Haryana High Court (2016-02-01)
• COMMISSIONER OF INCOME TAX-II AMRITSAR v. M/S T.K PAPER MILLS — Punjab & Haryana High Court (2016-01-27)