S.J. KATHAWALLA, . S. RADHAKRISHNAN

455 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• THE COMMISSIONER OF INCOME TAX CITY -VII , MUMBAI v. M/S XLO INDIA LIMITED, MUMBAI — Bombay High Court (2008-09-25)
• THE COMMISSIONER OF INCOME TAX-IXMUMBAI v. MUKESH AMRITLAL MOTASHA — Bombay High Court (2008-09-25)
• THE COMMISSIONER OF INCOME-TAX,CENTRAL IV v. M/S DAMANI ESTATE AND FINANCE P. LTD — Bombay High Court (2008-09-25)
• DIRECTOR OF INCOME-TAX(INTERNATIONAL TAXATION),MUM v. ROCKWATER OFFSHORE CONTRACTORS P.LTD — Bombay High Court (2008-09-25)
• THE COMMISSIONER OF INCOME TAX -11, MUMBAI v. SHRI KEWAL KRISHNA SURI — Bombay High Court (2008-09-25)
• THE COMMISSIONER OF INCOME TAX-16, MUMBAI v. M/S. EURO HOLDINGS — Bombay High Court (2008-09-25)
• THE COMMISSIONER OF INCOME TAX CITY -6, MUMBAI v. M/S AARTI DRUGS LTD. — Bombay High Court (2008-09-25)
• THE COMMISSIONER OF INCOME TAX - 9, MUMBAI v. SHRI. MUKESH AMRITLAL MOTASHA — Bombay High Court (2008-09-25)
• THE COMMISSIONER OF INCOME TAX, MUMBAI CITY XVI, MUMBAI v. M/S P. DINESHKUMAR AND COMPANY — Bombay High Court (2008-09-25)
• THE COMMISSIONER OF INCOME TAX, MUMBAI CITY 16, MUMBAI v. M/S SHEEL GEMS — Bombay High Court (2008-09-25)