DHIRAJ SINGH THAKUR, ABHAY AHUJA

503 recorded High Court judgment(s) · 2022–2023

Courts

Disposal nature

Recent judgments

• BID SERVICES DIVISION (MAURITIUS) LIMITED v. AUTHORITY FOR ADVANCE RULING (INCOME TAX) AND 4 ORS — Bombay High Court (2023-03-08)
• GEETA P. KAMAT v. PRINCIPAL COMMISSIONER OF INCOME-TAX-10 AND 2 ORS. — Bombay High Court (2023-02-20)
• PUNIA CAPITAL PVT LTD v. THE ASSISTANT COMMISSIONER OF INCOME TAX,CIRCLE-13(2)(2) AND 3 ORS — Bombay High Court (2023-02-15)
• THE COMMISSIONER OF SERVICE TAX, MUMBAI-VII v. M/S. TATA TELESERVICES (MAHARASHTRA) LTD. — Bombay High Court (2023-02-15)
• AGARWAL INDUSTRIAL CORPORATION LIMITED v. UNION OF INDIA AND 3 ORS — Bombay High Court (2023-02-10)
• BHAGSHREE RUPESH PALLOD v. UNION OF INDIA THR THE MINISTRY OF FINANCE DEPT. AND ORS — Bombay High Court (2022-12-15)
• MADURA INDUSTIRAL TEXTILES LTD v. UNION OF INDIA THR. PRINCIPAL COMMISSIONER OF INCOME TAX AND ORS — Bombay High Court (2022-12-15)
• BHAGSHREE RUPESH PALLOD v. UNION OF INDIA THR THE MINISTRY OF FINANCE DEPT. AND ORS — Bombay High Court (2022-12-15)
• MADURA INDUSTRIAL TEXTILES LTD. v. UNION OF INDIA THR. PRIN. COMMISSIONER OF INCOME TAX AND ORS — Bombay High Court (2022-12-15)
• JAISHRIRAM SUGAR AND AGRO PRODUCTS LTD. v. TAX RECOVERY OFFICER CENTRAL-PUNE, INCOME TAX DEPT. AND ORS — Bombay High Court (2022-12-15)