RETIRED JUDGE, V.C. DAGA

27 recorded High Court judgment(s) · 2005–2010

Courts

Disposal nature

Recent judgments

• AMIN MERCHANT v. THE CHAIRMAN, CENTRAL BOARD OF EXCISE AND REVENUE AND 4 ORS. — Bombay High Court (2010-07-27)
• THE COMMISSIONER OF INCOME TAX CENTRAL-II MUMBAI v. M/S. CONTINENTAL AIR SERVICES P. LIMITED — Bombay High Court (2008-12-15)
• THE COMMISSIONER OF INCOME-TAX,CENTRAL-II,MUM v. M/S TIPS INDUSTRIES PVT. LTD — Bombay High Court (2008-12-15)
• THE COMMISSIONER OF INCOME TAX ( CENTRAL-II) MUMBAI v. M/S. TIPS INDUSTRIES LIMITED — Bombay High Court (2008-12-15)
• THE COMMISSIONER OF INCOME TAX( CENTRAL -II) MUMBAI v. M/S. TIPS INDUSTRIES LIMITED — Bombay High Court (2008-12-15)
• THE COMMISSIONER OF INCOME TAX - 8,MUMBAI v. PFIZER (I) LTD. , MUMBAI — Bombay High Court (2008-12-11)
• KIRLOSKAR CUMMINS LTD. PUNE v. INSPECTING ASST.COMM.OF I-TAX,ASST.RANGE I PUNE — Bombay High Court (2008-10-20)
• THE COMMISSIONER OF INCOME TAX -13, MUMBAI v. SHRI. MUKESH GOPALDAS DATTANI — Bombay High Court (2008-10-06)
• MRS. ROSHAN D. NARIMAN v. THE C.I.T.BOMBAY C-X — Bombay High Court (2008-09-29)
• DIRECTOR OF INCOME-TAX (INTERNATIONAL TAXATION),MUM v. STANDRARD CHARTERED BANK — Bombay High Court (2008-08-11)