K.R. SHRIRAM, AMIT BORKAR

427 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• ASM INDUSTRIES PVT. LTD. v. TEH ASSISTANT COMMISSIONER OF INCOME TAX-9(1)(2) AND 2 ORS — Bombay High Court (2021-12-23)
• SANJAY DEVKINANDAN GUPTA v. UNION OF INDIA AND ANR — Bombay High Court (2021-12-23)
• ECL FINANCE LTD v. NATIONAL FACELESS ASSESSMENT CENTRE AND 3 ORS — Bombay High Court (2021-12-23)
• RELIANCE INDUSTRIES LIMITED v. CHIEF COMMISSIONER OF INCOME TAX-2 AND ANR — Bombay High Court (2021-12-23)
• CMI FPE LIMITED. v. THE UNION OF INDIA THROUGH THE SECRETARY AND 2 ORS. — Bombay High Court (2021-12-23)
• SEA GLIMPSE INVESTMENTS P. LTD. v. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-3(3) (1) AND 2 ORS — Bombay High Court (2021-12-22)
• CEAT LTD v. ASSISTANT COMMISSIONER OF INCOME - TAX AND 2 ORS — Bombay High Court (2021-12-22)
• SAKAL PAPERS PVT. LTD. v. ASSTT. COMMISSIONER OF INCOME TAX CIRCLE 5 PUNE AND ORS — Bombay High Court (2021-12-22)
• SHELL INDIA MARKET PVT LTD v. ADDITIONAL / JOINT / DEPUTY / ASSISTANT COMMISSIONER OF INCOME TAX/INCOME-TAX OFFICER AND 2 ORS — Bombay High Court (2021-12-22)
• SURENDRAKUMAR BALKRISHANDAS AGARWAL v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2021-12-22)