P. DEVADHAR, . R.S. DALVI

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

Courts

Disposal nature

Recent judgments

• SHRI. BALAN RAMAN TIKKIAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-07-03)
• SHRI. BALAN RAMAN TIKKIAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-07-03)
• SKODA AUTO INDIA PVT.LTD v. THE UNION OF INDIA AND ORS. — Bombay High Court (2011-08-30)
• M/S HUAWLEI TECHNOLOGIES CO.LTD. v. DESIGNATED AUTHORITY AND ORS. — Bombay High Court (2011-07-18)
• SKODA AUTO INDIA PVT.LTD v. THE UNION OF INDIA AND ORS. — Bombay High Court (2011-06-10)
• M/S. PRASAD POWAR CONTROL PVT. LTD. AND ANR v. COMMISSIONER OF SALES TAX AND ORS — Bombay High Court (2011-06-08)
• THE COMMISSIONER OF INCOME TAX-25, MUMBAI. v. M/S. SARUJ SALES ORGANISATION, MUMBAI. — Bombay High Court (2011-04-18)
• THE COMMISSIONER OF INCOME TAX- 19 MUMBAI v. ASHOK IN VESTSMENT — Bombay High Court (2011-04-18)
• AMLA RUIA v. DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 47 — Bombay High Court (2011-04-18)
• ADITYA D. MAHADEVIA v. THE DEPUTY COMMISSIONER OF INCODME TAX CIRCLE -16 — Bombay High Court (2011-04-18)