K.R. SHRIRAM, N. J. JAMADAR

1,803 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• PACKSWELL COMBINE PVT LTD v. THE INCOME TAX OFFICER, WARD 13(1)(1) AND 2 ORS — Bombay High Court (2022-03-29)
• DEEPAK SAKHARAM RANE DIRECTOR OF ERSTWHILE ACCESS BUILDTECH PRIVATE LIMITED.(SINCE DISSOLVED) v. INCOME TAX OFFICER -WARD 12(1)(1) AND 2 ORS. — Bombay High Court (2022-03-29)
• HARSHAD JAYANTILAL SHAH v. INCOME-TAX OFFICER WARD - 3 AND 4 ORS. — Bombay High Court (2022-03-29)
• MAHENDER SINGH ARORA v. THE ASST. COMMISSIONER INCOME TAX-(32)(1) AND 3 ORS. — Bombay High Court (2022-03-29)
• 52 WEEK ENTERTAINMENT LTD v. DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE-4 (3)-1, MUMBAI AND 3 ORS — Bombay High Court (2022-03-29)
• NOORBANU FAROOQ HAWA v. THE INCOME TAX OFFICER-22(2)(1) AND 3 ORS — Bombay High Court (2022-03-29)
• BABITA PANKAJ RATHOD v. ASS. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 5(2), MUMBAI AND 3 ORS — Bombay High Court (2022-03-29)
• REKHA PINKESH NAHAR v. INCOME TAX OFFICER WARD 24 (3) (1) MUMBAI AND 2 ORS — Bombay High Court (2022-03-29)
• SHRIKUL LODHA v. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 4(4) AND 3 ORS — Bombay High Court (2022-03-29)
• CHITRANG TUSHAR MOTIWALA v. THE UNION OF INDIA AND 2 ORS. — Bombay High Court (2022-03-29)