M. S. KARNIK, AKIL KURESHI

26 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• CROMPTON GREAVES LTD v. THE COMMISSIONER OF INCOME TAX - 6 — Bombay High Court (2019-01-04)
• PR. COMMISSIONER OF INCOME TAX-5 v. M/S. HIRACO INDIA PVT. LTD. — Bombay High Court (2019-01-04)
• PR. COMMISSIONER OF INCOME TAX, CENTRAL-2 v. NAHAR ENTERPRISES — Bombay High Court (2019-01-04)
• PR. COMMISSIONER OF INCOME TAX-2 v. STATE BANK OF INDIA (FORMERLY STATE BANK OF BIKANER AND JAIPUR) — Bombay High Court (2019-01-04)
• GANPAT KUKUNDRAO MURKUTE v. ASST. COMMISSIONER OF INCOME TAX OFFICER CIRCLE-4 PUNE AND ANR. — Bombay High Court (2019-01-04)
• PR. COMMISSIONER OF INCOME TAX, CENTRAL - 2 v. BHUPENDRA CHAMPAKLAL DALAL — Bombay High Court (2019-01-04)
• PR.COMMISSIONER OF INCOME TAX -2 v. M/S RUNWAL DEVELOPERS — Bombay High Court (2019-01-04)
• THE COMMISSIONER OF INCOME TAX,MUMBAI CITY-X v. THE PREMIER AUTOMOBILES LTD (NOW LIMITED AS PREMIER LIMITED) — Bombay High Court (2019-01-04)
• PR. COMMISSIONER OF INCOME TAX-19 v. PUKHRAJ S. JAIN — Bombay High Court (2019-01-04)
• KNIGHT RIDERS SPORTS PVT LTD v. THE DEPUTY COMMISSIONER OF INCOME TAX — Bombay High Court (2019-01-04)