LexP. DEVADHAR, . R.P. SONDURBALDOTA
304 recorded High Court judgment(s) · 2007–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 304 |
Disposal nature
| DISPOSED OFF | 183 |
| ABSOLUTE | 63 |
| DISMISSED | 39 |
| WITHDRAWN | 8 |
| Rule Made Absolute | 6 |
| (unspecified) | 2 |
| Allowed | 2 |
| Disposed Off | 1 |
Recent judgments
- THE COMMISSIONER OF INCOME TAX - 5 MUMBAI v. M/S. SUNDRAM GEMS PVT. LTD. — Bombay High Court (2011-11-30)
- THE COMMISSIONER OF INCOME TAX-3, MUMBAI. v. LML, MUMBAI. — Bombay High Court (2011-07-01)
- THE COMMISSIONER OF INCOME TAX , CENTRAL I ,MUMBAI v. M/S OKASA PHARMA PVT. LTD., MUMBAI — Bombay High Court (2011-07-01)
- THE COMMISSIONER OF INCOME TAX - 7 MUMBAI v. THE SWASTIK SAFE DEPOSITS AND INVESTMENTS LTD. — Bombay High Court (2011-07-01)
- THE COMMISSIONER OF INCOME TAX - CENTRAL -1, MUMBAI v. M/S OAKASA PVT. LTD., MUMBAI — Bombay High Court (2011-07-01)
- THE COMMISSIONER OF INCOME TAX-5, MUMBAI v. M/S. VARROC ENGINEERING — Bombay High Court (2011-07-01)
- THE COMMISSIONER OF INCOME TAX -2, MUMBAI v. M/S ECD ELECTRONS AND ELECTROLYSIS P LTD. , MUMBAI — Bombay High Court (2011-07-01)
- THE DIRECTOR OF INCOME TAX 9INTERNATIONAL TAXATION ) v. STAR CRUISES INDIA P LTD. — Bombay High Court (2011-07-01)
- THE COMMISSIONER OF INCOME TAX -17 v. K. MOHAN AND CO (EXPORTS) — Bombay High Court (2011-07-01)
- CIPLA LTD. v. DY. COMMISSIONER OF INCOME TAX CENTRAL CIR. 2 AND ANR. — Bombay High Court (2011-07-01)