S. RADHAKRISHNAN, SANTOSH BORA

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

Courts

Disposal nature

Recent judgments

• MR G.N. HEGDE v. THE DEPUTY COMMISSIONER OF CENTRAL CIRCLE -34,MUM — Bombay High Court (2008-04-28)
• THE COMMISSIONER OF INCOME - TAX, MUMBAI v. GOODLASS NEROLAC PAINTS LTD., MUMBAI — Bombay High Court (2008-04-28)
• THE COMMISSIONER OF INCOME TAX - 14, MUMBAI v. SMT. UMADEVI DALMIA (HUF) — Bombay High Court (2008-04-28)
• THE COMMISSIONER OF INCOME TAX, MUMBAI CITY 18, MUMBAI v. SHRI. J.M.SCINDIA HUF — Bombay High Court (2008-04-28)
• THE COMMISSIONER OF INCOME-TAX,MUM CITY-16 v. MRS MADHAVI M. MARIWALA — Bombay High Court (2008-04-28)
• THE COMMISSIONER OF INCOME TAX - 14, MUMBAI v. NIRANJANLAL DALMIA (HUF) — Bombay High Court (2008-04-28)
• M/S INDIAN GUM INDUSTRIES LTD. v. JOINT COMMISSIONER OF INCOME TAX SPECIAL RANGE 28, MUMBAI AND 2 ORS. — Bombay High Court (2008-04-28)
• THE COMMISSIONER OF INCOME-TAX-2,MUM v. M/S LAZAARD INDIA LTD — Bombay High Court (2008-04-28)
• THE COMMISSIONER OF INCOME-TAX--4,MUM v. M/S G. DAS CAPITAL MARKETS PVT LTD — Bombay High Court (2008-04-28)
• THE COMMISSIONER OF INCOME TAX CITY VII, MUMBAI v. M/S PROCTER AND GAMBLE HOME PRODUCTS LTD., MUMBAI — Bombay High Court (2008-04-28)