A. K. MENON, M.S. SANKLECHA

1,044 recorded High Court judgment(s) · 2011–2018

Courts

Disposal nature

Recent judgments

• THE DIRECTOR, THE INDIAN INSTITUTE OF TECHNOLOGY, POWAI AND ANR. v. MS. NAMAN VARMA — Bombay High Court (2018-04-17)
• MS. NAMAN VARMA v. THE DIRECTOR, THE INDIAN INSTITUTE OF TECHNOLOGY, BOMBAY AND ANR — Bombay High Court (2018-04-14)
• ICICI BANK LTD. v. THE DY. COMMISSIONER OF INCOME TAX - 2(3)(2) AND ANR. — Bombay High Court (2017-03-24)
• THE COMMISSIONER OF INCOME TAX III PUNE v. M/S. SANAND PROPERTIES PVT. LTD. — Bombay High Court (2017-03-24)
• ICICI BANK LTD v. THE DY. COMMISSIONER OF INCOME TAX-2(3)(2) — Bombay High Court (2017-03-24)
• DIRECTOR OF INCOME TAX(IT)-I v. M/S ANTWERP DIAMOND BANK N.V — Bombay High Court (2017-03-24)
• GTL INFRASTRUCTURE LTD. AND ANR. v. THE NASHIK MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2017-03-24)
• CHENNAI NETWORK INFRASTRUCTURE LTD. AND ANR. v. THE NASHIK MUNICIPAL CORPORATION AND ORS. — Bombay High Court (2017-03-24)
• RELIANCE COMMUNICATION LTD. AND ORS v. THANE MUNICIPAL CORPORATION AND ORS — Bombay High Court (2017-03-24)
• THE COMMISSIONER OF INCOME TAX-1 v. RAMAN PUBLICATION PVT.LTD. — Bombay High Court (2017-03-24)