TUSHAR RAO GEDELA, ACTING

496 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• GITARATTAN INTERNATIONAL BUSINESS SCHOOL UNDER THE AEGIS OF ROHINI EDUCATIONAL SOCIETY v. DIRECTORATE OF HIGHER EDUCATION GOVT. OF NCT OF DELHI & ANR. — Delhi High Court (2025-01-21)
• PRIYAS IMPEX PVT LTD v. ACIT, CIR 19(1), DELHI — Delhi High Court (2025-01-21)
• QUARTZ COMMECIAL PVT LTD v. INCOME TAX OFFICER WARD 20(3) — Delhi High Court (2025-01-21)
• SONAL CHAWLA v. INCOME TAX OFFICER WARD 29(1) DELHI — Delhi High Court (2025-01-21)
• LANDCRAFT DEVELOPERS PRIVATE LIMITED v. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-27, DELHI & ANR. — Delhi High Court (2025-01-20)
• CYFUTURE INDIA PVT LTD v. MOTHER AND CHILD TRACKING FACILITATION CENTRE AND ANR. — Delhi High Court (2025-01-20)
• PROPERTY PLUS REALTORS v. UNION OF INDIA & ORS. — Delhi High Court (2025-01-20)
• ISHAN TANEJA v. STATE OF NCT OF DELHI & ORS. — Delhi High Court (2025-01-20)
• ASHISH BALI & ANR. v. VINOD KUMAR BALI — Delhi High Court (2025-01-20)
• THOPPANI SANJEEV RAO v. SHRI PRIYANK KANOONGO, CHAIRMAN, NCPCR — Delhi High Court (2025-01-17)