M.S. SANKLECHA, . D.Y. CHANDRACHUD

43 recorded High Court judgment(s) · 2012–2012

Courts

Disposal nature

Recent judgments

• THE C.I.T. PUNE v. M/S. SIGMALON EQUIPMENT PVT. LTD. — Bombay High Court (2012-03-30)
• THE C.I.T., PUNE v. M/S. POONA BOTTLING CO. LTD. — Bombay High Court (2012-03-30)
• THE C.I.T. B.C-IV,BOMBAY v. M/S.AIRLINES HOTEL PVT. LTD. BOMBAY — Bombay High Court (2012-03-30)
• M/S. TAURUS AUTODEALERS PVT. LTD. AND ANR. v. D. P. AMBERAO AND ANR. — Bombay High Court (2012-03-29)
• NARENDRA M. REGE v. UNION OF INDIA AND ORS. — Bombay High Court (2012-03-26)
• THE COMMISSIONER OF INCOME TAX -4 v. M/S. JAMNADAS VIRJI SHARES AND STOCK BROKERS PVT. LTD. — Bombay High Court (2012-03-26)
• MEERA NARENDRA REGE v. UION OF INDIA AND ORS. — Bombay High Court (2012-03-26)
• M/S. BETA COSMETICS v. THE DEPUTY COMMSSIONER OF INCOME TAX CIRCLE-19, MUMBAI AND ANR. — Bombay High Court (2012-03-26)
• RAJASTHANI SAMMELAN SARVODAY BALIKA VIDYALAYA AND ORS. v. ASSISTANT DIRECTOR OF INCOME TAX EXEMPTION I (1) AND ORS. — Bombay High Court (2012-03-26)
• M/S. BETA COSMETICS v. THE DEPUTY COMMSSIONER OF INCOME TAX CIRCLE-19, MUMBAI AND ANR. — Bombay High Court (2012-03-26)