K.R. SHRIRAM, . NEELA KEDAR GOKHALE

880 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• FM INDIA SUPPLY CHAIN PRIVATE LTD. v. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1(1) — Bombay High Court (2024-05-10)
• ROHINI ANIL PANDHE v. THE ASSISTANT COMMISSIONER OF INCOME TAX AND ANR — Bombay High Court (2024-05-10)
• KISHORE HARESH RAMCHANDANI v. INCOME TAX OFFICER WARD 2(2) KALYAN AND ORS — Bombay High Court (2024-05-10)
• ROHAN NAYAN SHAH v. UNION OF INDIA THR THE SECRETARY MINISTRY OF FINANCE AND ANR — Bombay High Court (2024-05-10)
• ROHINI ANIL PANDHE v. THE ASSISTANT COMMISSIONER OF INCOME TAX AND ANR — Bombay High Court (2024-05-10)
• VIDYA NARENDRA JAIN v. INCOME TAX OFFICER WARD 3(2) KALYAN AND ORS — Bombay High Court (2024-05-09)
• SHUBHADA R. BORA v. INCOME TAX OFFICER WARD (1) — Bombay High Court (2024-05-09)
• GOEL AGENCIES v. INCOME TAX OFFICER WARD 12-1 PUNE — Bombay High Court (2024-05-09)
• NEMIN VIRENDRA VORA v. ASST. COMMISSIONER OF INCOME TAX CIRCLE 27(2) AND ANR — Bombay High Court (2024-05-09)
• VERJINIYA FOODS LIMITED v. THE INCOME TAX OFFICER WARD 1(1) KALYAN AND ORS — Bombay High Court (2024-05-09)