K.R. SHRIRAM, N. R. BORKAR

676 recorded High Court judgment(s) · 2022–2022

Courts

Disposal nature

Recent judgments

• SKODA AUTO VOLKSWAGEN INDIA PVT. LTD v. NATIONAL FACELESS ASSESSMENT CENTRE , AND ORS — Bombay High Court (2022-05-06)
• KULDEEP VYAS v. THE INCOME TAX OFFICER WARD 9 PUNE AND ORS — Bombay High Court (2022-05-06)
• PRIDE PURPLE PROPERTIES THR SHRAVAN DEVAKINANDAN AGARWAL v. THE ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE AND ORS — Bombay High Court (2022-05-06)
• TLG INDIA PRIVATE LIMITED v. NATIONAL FACELESS ASSESSMENT CENTRE AND 2 ORS — Bombay High Court (2022-05-06)
• UDDHAV BABURAO NIMSE v. ADDITIONAL COMMISSIONER OF INCOME TAX OFFICER AND ORS — Bombay High Court (2022-05-06)
• BAHAGYALAXMI DAIRY FARMS PRIVATE LIMITED THR. DIRECTOR v. THE INCOME TAX OFFICER WARD 7 PUNE AND ORS — Bombay High Court (2022-05-06)
• RAVINDRA BALWANT LAD v. THE UNION OF INDIA AND 4 ORS — Bombay High Court (2022-05-06)
• PRAFUL SHANTILAL KOTHARI HUF THR. KARTA PRAFUL S. KOTHARI v. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 7 PUNE AND ORS — Bombay High Court (2022-05-06)
• MAHINDRA CIE AUTOMOTIVE LIMITED v. ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE - 7 (1) (1) AND 2 ORS — Bombay High Court (2022-05-06)
• VIMAL MAHADEV GIDDE v. INCOME TAX OFFICER WARD 2(2), KALYAN AND 2 ORS — Bombay High Court (2022-05-05)