P. DEVADHAR, A.R. JOSHI

472 recorded High Court judgment(s) · 2011–2012

Courts

Disposal nature

Recent judgments

• THE COMMISSIONER OF INCOME TAX, CENTRAL IV, MUMBAI v. M/S TRIUMPH INTERNATIONAL FINANCE (I) LTD, MUMBAI — Bombay High Court (2012-09-17)
• THE COMMISSIONER OF INCOME TAX, CENTRAL IV, MUMBAI v. M/S TRIUMPH INTERNATIONAL FINANCE (I) LTD, MUMBAI — Bombay High Court (2012-06-12)
• THE COMMISSIONER OF INCOME TAX - 15 MUMBAI v. TINNWALA INDUSTRIES — Bombay High Court (2012-04-13)
• THE COMMISSIONER OF INCOME TAX-10 MUMBAI v. GODREJ BOYCE MFG. CO LTD — Bombay High Court (2012-03-31)
• DIRECTOR OF INCOME TAX v. GOREGAON SPORTS CLUB — Bombay High Court (2012-03-31)
• HTHE DIRECTOR OF INCOME - TAX, (EXEMPTION), MUMBAI. v. M/S. GOREGAON SPORTS CLUB, MUMBAI. — Bombay High Court (2012-03-31)
• THE COMMISSIONER OF INCOME-TAX CIRCLE-10, MUMBAI. v. SHRI HABIL H. MKHORAKIWALA, MUMBAI. — Bombay High Court (2012-03-31)
• THE DIRECTOR OF INCOME TAX, (EXEMPTION ) . MUMBAI. v. M/S. GOREGAON SPORTS CLUB, MUMBAI. — Bombay High Court (2012-03-31)
• DIRECTOR OF INCOME-TAX (INTERNATIONAL TAXATION), MUMBAI v. PRUDENTIAL SHIPPING AGENCIES PVT. LTD. — Bombay High Court (2012-03-31)
• THE COMMISSIONER OF INCOME TAX - 19 MUMBAI v. BLUE DIAMOND CONSTRUCTION CO — Bombay High Court (2012-03-31)