VIBHU BAKHRU,AMIT MAHAJAN

328 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• STATE BANK OF INDIA v. DOON VALLEY RICE LTD. AND ORS. — Delhi High Court (2023-12-22)
• M/S AGARWALLA TEAK INTERNATIONAL PVT. LTD. v. AMROSE SINGAPORE PTE. LIMITED & ORS. — Delhi High Court (2023-12-22)
• HYATT INTERNATIONAL SOUTHWEST ASIA LTD. v. ACIT(INTERNATIONAL TAXATION)-2(1)(1), NEW DELHI — Delhi High Court (2023-12-22)
• M/S SETHI SONS ( INDIA ) v. ASSISTANT COMMISSIONER AND ORS — Delhi High Court (2023-12-22)
• GOVERNMENT APPROVED TOURIST GUIDES ASSOCIATION (GATGA) v. UNION OF INDIA & ANR. — Delhi High Court (2023-12-22)
• HYATT INTERNATIONAL SOUTHWEST ASIA LTD. v. ACIT(INTERNATIONAL TAXATION)-2(1)(1), NEW DELHI — Delhi High Court (2023-12-22)
• HYATT INTERNATIONAL SOUTHWEST ASIA LTD v. DEPUTY COMMISSIONER OF INCOME TAX — Delhi High Court (2023-12-22)
• TELECOM REGULATORY AUTHORITY OF INDIA v. KABIR SHANKAR BOSE — Delhi High Court (2023-12-22)
• M/S ASHOK AGGARWAL AND SONS v. AMROSE SINGAPORE PTE. LTD & ORS. — Delhi High Court (2023-12-22)
• M/S SHREE GOLD ART PRIVATE LIMITED THROUGH MR MANINDRA SAMANTA v. UNION OF INDIA & ORS. — Delhi High Court (2023-12-22)