M.S. SANKLECHA, A.M. BADAR

43 recorded High Court judgment(s) · 2016–2016

Courts

Disposal nature

Recent judgments

• THE C.I.T. KOLHAPUR. v. SHRI WARANA SAHAKARI DUDH UTPADAK PRAKRIYA SANGH LTD. — Bombay High Court (2016-04-29)
• THECOMMISSIONER OF INCOME TAX IV PUNE v. VANAZ ENGINEERING LTD — Bombay High Court (2016-04-29)
• THE C.I.T.B.C.IV. v. LALLUBHAI NAGARDAS and SONS — Bombay High Court (2016-04-29)
• THE C.I.T.B.C-II. v. MATULYA MILLS LTD. — Bombay High Court (2016-04-29)
• THE COMMISSIONER OF INCOME TAX - 17 MUMBAI v. KHETESHWAR ELECTRONICS — Bombay High Court (2016-04-29)
• THE COMMISSIONER OF INCOME TAX - 17 MUMBAI v. KHETESHWAR ELECTRONICS — Bombay High Court (2016-04-29)
• THE C.I.T.B.C-VI. v. M/S.LINTAS INDIA LTD. — Bombay High Court (2016-04-29)
• THE C.I.T.B.C-IV. v. M/S.HIND FILTERSP.LTD. — Bombay High Court (2016-04-29)
• THE COMMISSIONER OF INCOME TAX - 2 MUMBAI v. CENTRAL BANK OF INDIA — Bombay High Court (2016-04-29)
• THE COMMISSIONER OF INCOME TAX - 14 MUMBAI v. PARSI DAIRY FARM — Bombay High Court (2016-04-29)