LexRETIRED JUDGE, P. DEVADHAR
87 recorded High Court judgment(s) · 2002–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 87 |
Disposal nature
| DISPOSED OFF | 59 |
| DISMISSED | 14 |
| WITHDRAWN | 6 |
| ABSOLUTE | 3 |
| INFRUCTIOUS | 2 |
| (unspecified) | 2 |
| AWARD RETURN TO ARBITRATOR | 1 |
Recent judgments
- M/S.CARONA EXIM LTD. v. ASST.COMMISSIONER OF INCOME TAX AND 2 ORS. — Bombay High Court (2009-12-18)
- NATIONAL STOCK EXCHANGE OF INDIA LTD, MUMBAI. v. THE DUPUTY COMMISSIONER OF INCOME TAX, CIRCLE 7 (1), MUMBAI. — Bombay High Court (2009-12-14)
- THE COMMISSIONER OF INCOME TAX 22 MUMBAI v. VIPINCHANDRA AGGARWAL HUF — Bombay High Court (2009-12-14)
- THE COMMISSIONER OF INCOME TAX -4 MUMBAI v. FOUR DIMENSIONS CAPITAL MARKERS PVT. LTD MUMBAI — Bombay High Court (2009-09-11)
- THE COMMISSIONER OF INCOME TAX -5, MUMBAI v. M/S JET AIRWAYS (I) LTD, , MUMBAI — Bombay High Court (2009-08-12)
- THE COMMISSIONER OF INCOME-TAX-5,MUM v. M/S JET AIRWAYS (I) LTD — Bombay High Court (2009-08-12)
- THE COMMISSIONER OF INCOME TAX - VI MUMBAI v. ABHIJIT RANJAN — Bombay High Court (2009-08-03)
- THE COMMISSIONER OF INCOME TAX -5, MUMBAI v. M/S JET AIRWAYS (I) LTD, , MUMBAI — Bombay High Court (2009-07-22)
- THE COMMISSIONER OF INCOME TAX-18 MUMBAI v. M/S. ASSOCIATED ELECTRICAL AGENCIES — Bombay High Court (2009-07-21)
- THE COMMISSIONER OF INCOME TAX - 8 MUMBAI v. BIRLA SUNLIFE ASSET MANAGEMENT CO LTD. — Bombay High Court (2009-07-21)