S. RADHAKRISHNAN, V.C. DAGA

555 recorded High Court judgment(s) · 2003–2008

Courts

Disposal nature

Recent judgments

• BALMUKUND P. ACHARYA v. DY. COMMISSIONER OF INCOME TAX and ANR — Bombay High Court (2008-12-19)
• THE COMMISSIONER OF INCOME TAX -9, MUMBAI v. VIJAYSHREE REALITY PVT. LTD., MUMBAI — Bombay High Court (2008-12-18)
• THE COMMISSIONER OF INCOME-TAX CENTRAL-II, MUMBAI. v. M/S.LIMCA FLAVOURS AND FRAGRANCES LTD.,MUMBAI. — Bombay High Court (2008-12-17)
• THE COMMISSIONER OF INCOME TAX - 8,MUMBAI v. M/S J.B. TEXTILE INDUSTRIES PVT. , MUMBAI — Bombay High Court (2008-12-17)
• THE DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION ), MUMBAI v. STANDARD CHARTERED BANK ,MUMBAI — Bombay High Court (2008-12-17)
• CELLO PENS AND STATIONERY PVT. LTD. , DAMAN v. JT COMMISSIONER OF INCOME TAX VAPI RANGE, VAPI AND ANR. — Bombay High Court (2008-12-16)
• IPCA LABORATORIES LTD. MUMBAI v. THE ASSISTANT COMMISSIONER OF INCOME TAX. MUMBAI — Bombay High Court (2008-12-16)
• CELLO WRITING INSTRUMENTS and CONTAINERS PVT.LTD., MUMBAI. v. 1. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-39, MUMBAI AND ANOTHER. — Bombay High Court (2008-12-16)
• M/S. SHABAYESHA CONSTRUCTION CO. P. LTD. MUMBAI v. THE INCOME TAX OFFICER 9(3) (1) MUMBAI — Bombay High Court (2008-12-15)
• THE COMMISSIONER OF INCOME TAX CENTRAL-ii), MUMBAI. v. M/S. TIPS INDUSTRIES PVT. LTD., MUMBAI. — Bombay High Court (2008-12-15)