A.V. NIRGUDE, . S. RADHAKRISHNAN

208 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• the commissioner of income-tax-i,thane v. shri amin mohammd dosani — Bombay High Court (2008-07-17)
• EXECUTIORS OF THE ESTATE OF KESHAVDEV R GANERIWALA v. INCOME-TAX OFFICER 19(2) AND ANR — Bombay High Court (2008-07-15)
• THE C.I.T. BOMBAY v. RAYMOND WOOLLEN MILLS LTD — Bombay High Court (2008-07-15)
• THE COMMISSIONER OF INCOME TAX-5, MUMBAI v. M/S UNICHEM LABORATORIES LTD. — Bombay High Court (2008-07-15)
• LOKSONS PVT.LTD., BOMBAY. v. ASSTT.COMMISSIONER OF I.T.CIRCLE 5(4), BOMBAY. — Bombay High Court (2008-07-15)
• THE COMMISSIONER OF INCOME-TAX-23,MUM v. M/S MAHALAXMI CHEMICALS WORKS — Bombay High Court (2008-07-15)
• THE C.I.T.B.C-II,BOMBAY v. M/S.MAHARASHTRA STATE FINANCIAL CORPN.BOMBAY — Bombay High Court (2008-07-14)
• COMMISSIONER OF INCOME -TAX -9,MUM v. M/S CONWOOD AGENCIES PVT LTD — Bombay High Court (2008-07-14)
• MS TEXPORT SYNDICATE v. DY COMMISSIONER OF INCOME-TAX-14(2) MUM — Bombay High Court (2008-07-14)
• commissioner of income-tax9,mum v. m/s assyst india pvt ltd — Bombay High Court (2008-07-14)