LexK.K. TATED, P. DEVADHAR
415 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 415 |
Disposal nature
| DISPOSED OFF | 341 |
| ABSOLUTE | 61 |
| WITHDRAWN | 5 |
| DISMISSED | 2 |
| Dismissed | 2 |
| DISCHARGED | 1 |
| Disposed Off | 1 |
| Allowed To be withdrawn | 1 |
Recent judgments
- TECHNOCRAFT INDUSTRIES (INDIA) LTD v. THE COMMISSIONER OF INCOME TAX -8 — Bombay High Court (2012-07-04)
- PRADIP VASANT BAVKAR v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2011-11-16)
- M/S.ICICI SECURITIES LIMITED v. DY.COMMISSIONER OF INCOME TAX, RANGE-4(1) AND 1 ANR. — Bombay High Court (2011-10-21)
- THE COMMISSIONER OF INCOME TAX-3, MUMBAI v. M/S BIRLA YAMAHA LTD. — Bombay High Court (2011-10-21)
- THE COMMISSINER OF INCOME-TAX-2,MUM v. OTIS ELEVATOR CO (I) LTD — Bombay High Court (2011-10-21)
- THECOMMISSIONER OF INCOME TAX - 8 MUMBAI v. GEMPLUSJEWELLERY INDIA LTD. — Bombay High Court (2011-10-21)
- M/S. UITRAMARINE AND PIGMENTS LTD. v. INCOME TAX OFFICER WARD -7 (3) — Bombay High Court (2011-10-20)
- SUPRATHA INVESTMENT SERVICES PVT. LTD. v. DY. COMMISSIONER OF INCOME TAX RANGE 5 (3) MUMBAI — Bombay High Court (2011-10-20)
- ULTRAMARINE AND PIGMENTS LTD v. INCOME TAX OFFICER WARD -7 (3) — Bombay High Court (2011-10-20)
- THE COMMISSIONER OF INCOME TAX - 11 MUMBAI v. P.C. HANSOTIA AND CO — Bombay High Court (2011-10-20)