VIBHU BAKHRU, . SWARANA KANTA SHARMA

404 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• COMMISSIONER OF INCOME TAX EXEMPTION DELHI v. IILM FOUNDATION — Delhi High Court (2024-12-04)
• COMMISSIONER OF INCOME TAX DELHI IV v. INDUSTRIAL FINANCE CORPORATION OF INDIA LTD. — Delhi High Court (2024-12-04)
• HUAWEI TELECOMMUNICATIONS INDIA COMPANY PRIVATE LIMITED v. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2 & ANR. — Delhi High Court (2024-12-04)
• NOKIA SOLUTIONS AND NETWORKS INDIA PVT. LTD. v. JOINT COMMISSIONER OF INCOME TAX, & ORS. — Delhi High Court (2024-12-04)
• ST. PATRICKS REALTY PRIVATE LIMITED v. CHIEF COMMISSIONER OF INCOME TAX (CENTRAL)-2, NEW DELHI & ANR. — Delhi High Court (2024-12-04)
• COMMISSIONER OF INCOME TAX v. SALORA INTERNATIONAL LITD — Delhi High Court (2024-12-04)
• COMMISSIONER OF INCOME TAX DELHI IV v. HERO HONDA MOTORS LTD. — Delhi High Court (2024-12-04)
• GALAXY DREAM HOME DEVELOPERS PVT LTD v. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 25, DELHI AND ORS. — Delhi High Court (2024-12-03)
• COMMISSIONER OF INCOME TAX v. DALMIA CEMENT BHARAT LTD. — Delhi High Court (2024-12-03)
• COMMISSIONER OF INCOME TAX DELHI I v. SUPER CASSETTES INDUSTRIES LTD. — Delhi High Court (2024-12-03)