LexD.A.MEHTA, . Z.K.SAIYED
90 recorded High Court judgment(s) · 2008–2008
Open in Lexace · Search this judge's casesCourts
| Gujarat High Court | 90 |
Disposal nature
| 46-ANY OTHER MODE @ FH | 60 |
| 38-RULE ABSOLUTE/ALLOWED @ FH | 18 |
| 42-RULE DISCHARGED @ FH | 4 |
| 35-ANY OTHER MODE @ ADM.STAGE | 3 |
| 43-DISMISSED FOR DEFAULT @ FH | 3 |
| 27-WITHDRAWN @ ADM.STAGE | 2 |
Recent judgments
- THE COMMISSIONER OF INCOME TAX v. VADILAL DAIRY INTERNATIONAL - LTD. — Gujarat High Court (2008-05-13)
- THE COMMISSIONER OF INCOME TAX v. M/S.CROWN PRODUCTS — Gujarat High Court (2008-05-12)
- RAMESHKUMAR BHIMJIBHAI DHAMEL v. MADHUBHAI BECHAR PARMAR — Gujarat High Court (2008-05-09)
- COMMISSIONER OF INCOME TAX v. VIKSHARA TRADING & INVESTMENTSLTD. — Gujarat High Court (2008-05-07)
- COMMISSIONER OF INCOME-TAX v. UNIQUE INDUSTRIES — Gujarat High Court (2008-05-07)
- INDIAN RAYON AND INDUSTRIES LTD v. COMMISSIONER OF CUSTOMS — Gujarat High Court (2008-05-06)
- DEEPAK NITRITE LIMITED v. COMMISSIONER OF INCOME TAX — Gujarat High Court (2008-05-06)
- COMMISSIONER OF INCOME TAX v. MIHIR TEXTILES LTD. — Gujarat High Court (2008-05-05)
- ADD PLUS INDUSTRIES v. UNION OF INDIA — Gujarat High Court (2008-04-30)
- VOLTAMP TRANSFOMERS LTD. v. COMMISSIONER OF INCOME TAX — Gujarat High Court (2008-04-30)