VINOD KUMAR, . DINESH MEHTA

418 recorded High Court judgment(s) · 2026–2026

Courts

Disposal nature

Recent judgments

• YUM RESTAURANTS MARKETING PVT LTD v. INCOME TAX OFFICER WARD 27(4) DELHI — Delhi High Court (2026-05-26)
• PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-4 v. MICROSOFT INDIA (R AND D) PVT LTD — Delhi High Court (2026-05-26)
• VISAGE LINES PERSONAL CARE PRIVATE LIMITED v. ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE 25(1), DELHI & ORS. — Delhi High Court (2026-05-26)
• VISAGE LINES PERSONAL CARE PRIVATE LIMITED v. ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE 25(1), & ORS. — Delhi High Court (2026-05-26)
• PR. COMMISSIONER OF INCOME TAX (CENTRAL-3), NEW DELHI v. JYOTI GOEL — Delhi High Court (2026-05-26)
• YUM RESTAURANTS MARKETING PVT. LTD. v. PRINCIPAL COMMISSIONER OF INCOME TAX-9, — Delhi High Court (2026-05-26)
• SHREE SUDERSHAN ASSOCIATES INDIA PRIVATE LIMITED THROUGH ITS DIRECTOR MR AMARJEET SINGH v. INCOME TAX OFFICER WARD 23 3 DELHI CENTRAL REVENUE BUILDING & ORS. — Delhi High Court (2026-05-26)
• YUM RESTAURANTS MARKETING PVT. LTD. v. PRINCIPAL COMMISSIONER OF INCOME TAX-9, — Delhi High Court (2026-05-26)
• EAST POINT EDUCATION SOCIETY v. DIRECTOR GENERAL OF INCOME TAX (EXEMPTIONS) — Delhi High Court (2026-05-22)
• TARUN CHAUHAN v. INCOME TAX OFFICER, WARD 28(5), DELHI. — Delhi High Court (2026-05-22)