DHIRAJ SINGH THAKUR, VALMIKI SA MENEZES

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

Courts

Disposal nature

Recent judgments

• LAKSHDEEP INVESTMENTS AND FINANCE PVT LTD v. ASSISTANT COMMISSIONER OF INCOME - TAX, CIRCLE - 7(1)(1), MUMBAI AND 4 ORS — Bombay High Court (2023-03-13)
• ANWAR MOHAMMED SHAIKH v. ASST. COMMISSIONER OF INCOME TAX CIRCLE-20(1) MUMBAI AND 2 ORS — Bombay High Court (2023-03-13)
• THE PRINCIPAL COMMISSIONER OF CGST AND CENTRAL EXCISE v. THE SECURITIES AND EXCHANGE BOARD OF INDIA — Bombay High Court (2023-03-13)
• MILTON PLASTICS LTD. v. MUDIT NAGPAL, DY COMMISSIONER OF INCOME TAX, CIRCLE 2(2), MUMBAI — Bombay High Court (2023-03-13)
• PUSHPA NAHATA v. INCOME TAX OFFICER, WARD 23(2)(6), MUMBAI AND 3 ORS. — Bombay High Court (2023-02-20)
• SURVIVAL TECHNOLOGIES PVT LTD v. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(3)(1) AND 3 ORS — Bombay High Court (2023-02-20)
• D K REALTY INDIA PRIVATE LIMITED v. ASST COMMISSIONER OF INCOME TAX CIRCLE 1(3)(1) AND 2 ORS — Bombay High Court (2023-02-15)
• THE SAHEBRAO DESHMUKH CO-OP BANK LTD. v. THE ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 7(4) MUMBAI AND 3 ORS — Bombay High Court (2023-02-10)
• COUNCIL OF THE INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA, NEW DELHI v. NITIN D. DESAI, PUNE — Bombay High Court (2023-02-10)
• JAGESH SAVJANI v. UNION OF INDIA AND ANR — Bombay High Court (2023-02-10)