NITIN JAMDAR, M.S. SANKLECHA

752 recorded High Court judgment(s) · 2014–2020

Courts

Bombay High Court

752

WITHDRAWN	382
(unspecified)	188
DISPOSED OFF	109
Disposed Off	46
DISMISSED	6
Dismissed	5
Allowed To be withdrawn	4
Dissmiss For Default/Non-Prosecution	4

PR. COMMISSIONER OF INCOME-TAX-2 v. TATA SONS LIMITED — Bombay High Court (2020-01-13)
PR. COMMISSIONER OF INCOME TAX-2 v. TATA INVESTMENT CORPORATION LIMITED. — Bombay High Court (2020-01-13)
SHRI. RAJENDRA PRASAD PATEL v. UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-12-05)
SHRI. JAGDISH CHANDRA BELWAL v. THE UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-12-05)
SHRI. OMPRAKASH M. SHARMA v. UNION OF INDIA AND ORS. — Bombay High Court (2019-12-05)
SHIVPARAVATI TEXTILES v. UNION OF INDIA AND ANR — Bombay High Court (2019-12-05)
INDUSTRIAL OXYGEN CO. LTD. PUNE v. DEPUTY COMMISSIONER OF INCOME TAX SPL RG. 4 PUNE — Bombay High Court (2019-12-05)
RAVINDRA K.MARIWALLA v. JT. COMMISSIONAER OF INCOME TAX,SPL. RANGE 7,MUMBAI. — Bombay High Court (2019-12-05)
GRANITE INDIA v. UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-12-05)
RADO POLYTEX PVT. LTD. v. UNION OF INDIA AND ANR — Bombay High Court (2019-12-03)