A.M. BADAR, M.S. SANKLECHA

33 recorded High Court judgment(s) · 2016–2016

Courts

Disposal nature

Recent judgments

• THE COMMISSIONER OF INCOME TAX CENTRAL -11 MUMBAI v. MOTILAL OSWAL SECURITIES LTD. — Bombay High Court (2016-04-29)
• DR NITIN LAXMIKANT LAD v. ASST COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1 AND ANR — Bombay High Court (2016-04-29)
• THE C.I.T.KARNATAKA v. CANVAS SHOE CO. — Bombay High Court (2016-04-29)
• THE C.I.T.B.C-III. v. M/S.DEUTCH BANK A.G. — Bombay High Court (2016-04-29)
• THE C.I.T.B.C-II. v. ALFA LAVAL INDIA LTD. (FOEMERLY VULCAN LAVAL LT — Bombay High Court (2016-04-29)
• THE COMMISSIONER OF INCOME TAX IV PUNE v. VANAZ ENGINEERS LTD. — Bombay High Court (2016-04-29)
• THE C.I.T.B.C-X. v. M/S.SHREE SAIBABA ENTER- PRISES. — Bombay High Court (2016-04-29)
• THE COMMISSIONER OF INCOME TAX - CENTRAL II MUMBAI v. VIDHI DARSH RUIA — Bombay High Court (2016-04-29)
• THE COMMISSIONER OF INCOME TAX -15 MUMBAI v. AWADHESH BUILDERS — Bombay High Court (2016-04-29)
• DR. NITIN LAXMINKANT LAD v. ASST. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-I AND ANR. — Bombay High Court (2016-04-29)