SURINDER GUPTA, RAJIV SHARMA

132 recorded High Court judgment(s) · 2014–2016

Courts

Disposal nature

Recent judgments

• COMMISSIONER OF INCOME TAX III LUDHIANA v. M/S NAHAR CAPITAL & FINANCIAL SERVICES LTD LUDHIANA — Punjab & Haryana High Court (2016-01-28)
• BHAI HARNIRPAL SINGH v. COMMISSIONER OF INCOME-TAX & ANR — Punjab & Haryana High Court (2015-07-22)
• BALDEV RAJ CHAWLA v. COMMISSIONER OF INCOME TAX AMRITSAR AND ANR — Punjab & Haryana High Court (2015-07-22)
• INDERJEET SINGH v. COMMISSIONER OF INCOME TAX, BATHINDA AND ANOTHER — Punjab & Haryana High Court (2015-07-22)
• RAJIV KRISHAN MAHAJAN v. COMMISSIONER OF INCOME TAX AMRITSAR AND ANR — Punjab & Haryana High Court (2015-07-22)
• AVTAR SINGH BRAR v. COMMISSIONER OF INCOME TAX CHANDIGARH AND ANR — Punjab & Haryana High Court (2015-07-22)
• RAM KUMAR GOYAL v. COMMISSIONER OF INCOME TAX BATHINDA AND ANR — Punjab & Haryana High Court (2015-07-22)
• MOHAN LAL SHARMA v. COMMISSIONER OF INCOME TAX AMRITSAR AND ANR — Punjab & Haryana High Court (2015-07-22)
• NEENA CHAUDHARY v. COMMISSIONER OF INCOME TAX CHANDIGARH AND ANR — Punjab & Haryana High Court (2015-07-22)
• RAJ KUMAR KISHOREPURIA v. COMMISSIONER OF CUSTOMS — Punjab & Haryana High Court (2014-09-08)