K.R. SHRIRAM, R. I. CHAGLA

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

Courts

Bombay High Court

DISPOSED OFF	24
WITHDRAWN	14
ABSOLUTE	4
Disposed Off	4
Allowed To be withdrawn	2
Allowed	1
DISMISSED	1
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	1

M/S FRONIUS INIDA PRIATE LIMITED THR. MANAGING DIRECTOR VISHWANATH VENKATESH KAMATH v. STATE OF MAHARASHTRA THR. SECRETARY MINISTRY OF FINANCE DEPT. AND ORS — Bombay High Court (2021-10-01)
THE PR. COMMSSIONER OF INCOME TAX-2, v. M/S PRATHAMESH CONSTRUCTIONS — Bombay High Court (2021-10-01)
THE PRINCIPAL COMMISSIONER OF CENTRAL EXCISE MUMBAI-I COMMISSIONERATE v. CENTRAL DISTRIBUTION CENTRE — Bombay High Court (2021-10-01)
THE COMMISSIONER CGST AND CENTRAL EXCISE THANE COMMISSIONERATE v. IPCA LABORATORIES LTD — Bombay High Court (2021-10-01)
MANTELONE INVESTMENT LTD. v. THE COMMISSIONER OF INCOME-TAX (IT), MUMBAI - 3 AND 2 ORS — Bombay High Court (2021-10-01)
DARSHANSINGH CHADDHA,M/S. B.ASSA SINGH and SONS. v. DY.COMMISSIONER OF INCOME TAX RANGE-16(3), — Bombay High Court (2021-09-30)
LOOP MOBILE HOLDINGS INDIA LTD. v. THE ASSISTANT COMMISSIONER OF INCOME-TAX RANGE-16(1) — Bombay High Court (2021-09-30)
PR. COMMISSIONER OF INCOME TAX-10 v. M/S. INDIA MEDTRONIC PVT. LTD. — Bombay High Court (2021-09-30)
COMMISSIONER OF INCOME TAX-LTU v. NUCLEAR POWER CORPORATION OF INDIA LTD — Bombay High Court (2021-09-30)
KALPATARU LIMITED v. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 5 (3) AND 2 ORS — Bombay High Court (2021-09-30)