P. DEVADHAR, R.M. SAVANT

272 recorded High Court judgment(s) · 2010–2011

Courts

Disposal nature

Recent judgments

• ROHIT M. SANGHVI v. PANKAJ C. GANDHI AND ANR — Bombay High Court (2011-04-25)
• ASSOCIATED CAPSULES PVT LTD. v. DY. COMMISSIONER OF INCOME TAX CENERAL CIR -4 3 AND ANR. — Bombay High Court (2011-01-10)
• THE COMMISSIONER OF INCOME TAX - CENTRAL PUNE v. VEENA DEVELOPERS — Bombay High Court (2011-01-05)
• THE COMMISSIONER OF INCOME TAX ,CENTRAL II MUMBAI v. KANAKIA CONSTRUCTION PVT. LTD. — Bombay High Court (2010-12-28)
• DEUTSCHE BANK AG AND ANR. v. COMMISSIONER OF INCOME TAX AND 3 ORS. — Bombay High Court (2010-12-22)
• SATNAMSINGH B. SANDHU v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2010-12-22)
• VOLKSWAGEN GROUP SALES INDIA PRIVATE LTD., v. THE UNION OF INDIA AND ORS — Bombay High Court (2010-12-22)
• M/S EIFFEL DEVELOPERS AND REALTORS LTD., v. UNION OF INDIA AND ORS — Bombay High Court (2010-12-22)
• THE DIRECTOR OF INCOME TAX 9INTERNATIONAL TAXATION ) v. SHINHAN BANK — Bombay High Court (2010-12-21)
• THE COMMISSIONER OF INCOME TAX -13 MUMBAI v. BAFNA TRANSPORT INDIA — Bombay High Court (2010-12-21)