YASHWANT VARMA, . PURUSHAINDRA KUMAR KAURAV

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

Courts

Disposal nature

Recent judgments

• MS. PADMARANI KAPALA v. PR. COMMISSIONER OF INCOIVIE TAX & ANR. — Delhi High Court (2024-05-31)
• MS. PADMARANI KAPALA v. PR. COMMISSIONER OF INCOME TAX (CENTRAL), DELHI- 1 AND ANR. & ANR. — Delhi High Court (2024-05-31)
• GE CAPITAL US HOLDINGS INC v. DY. COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION & ORS. — Delhi High Court (2024-05-31)
• RAASH MECHANICALS PRIVATE LIMITED v. ASSISSTANT COMMISSIONER OF INCOME TAX CENTAL CIRCLE-25 DELHI & ANR. — Delhi High Court (2024-05-31)
• VANI PINNAMANENI v. DEPUTY COMMISSIONER OF INCOME TAX & ORS. — Delhi High Court (2024-05-31)
• GE CAPITAL US HOLDINGS INC v. DY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION ) CIRCLE 1(3) (1), NEW DELHI AND ORS — Delhi High Court (2024-05-31)
• PRINCIPAL COMMISSIONER OF INCOME TAX 1 v. M/S CARE HEALTH INSURANCE LIMITED (EARLIER KNOWN AS M/S RELIGARE HEALTH INSURANCE CO. LTD.) — Delhi High Court (2024-05-30)
• LEGEND POWER PRIVATE LIMITED v. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 20 DELHI & ANR. — Delhi High Court (2024-05-29)
• MS NATMA SECURITIES PVT LTD v. COMMISSIONER OF INCOME TAX TDS — Delhi High Court (2024-05-29)
• NARAYAN INDUSTRIES v. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 8 — Delhi High Court (2024-05-29)