S. RADHAKRISHNAN, A.V. NIRGUDE

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

Courts

Disposal nature

Recent judgments

• VODAFONE INTERNATIONAL HOLDINGS B. V. v. UNION OF INDIA AND ANR. — Bombay High Court (2008-12-03)
• POONA INDUSTRIAL HOTELS LTD., PUNE. v. THE C.I.T.,PUNE. — Bombay High Court (2008-07-17)
• THE C.I.T.B.C-XI, BOMBAY v. M/S. KHIMJI VISHRAM and SONS. — Bombay High Court (2008-07-17)
• the commissioner of income-tax-5,mum v. m/s akul investments ltd — Bombay High Court (2008-07-17)
• THE COMMISSIONER OF INCOMR-TAX13,MUM v. BHAVESH J. DOSHI — Bombay High Court (2008-07-17)
• THE C.I.T.,BOMBAY CITY-II BOMBAY. v. M/S.RADIL MARKETING and FINANCE LTD.,BOMBAY — Bombay High Court (2008-07-16)
• THE COMM. OF INCOME TAX v. ADVANCE POWER DISPLY SYSTEMS LTD — Bombay High Court (2008-07-16)
• THE COMMISSIONER OF INCOME-TAX-4, MUMBAI v. M/S. MOTISONS SECURITIES PVT. LTD. — Bombay High Court (2008-07-15)
• CENTURY TEXTILES AND INDUSTRIES LTD. v. COMMISSIONER OF INCOME TAX CITY-VI,MUMBAI AND ANR — Bombay High Court (2008-07-15)
• PRECISION FASTENERS LTD. v. THE DY.CIT — Bombay High Court (2008-07-15)