SANDEEP KASHINATH SHINDE, AKIL KURESHI

21 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• COMMISSIONER OF INCOME TAX-7 v. HANSAT MANEKLAL SAVANI — Bombay High Court (2019-01-28)
• THE PR. COMMISSIONER OF INCOME TAX-10 v. M/S. HEXAGON NUTRITION PVT. LTD. — Bombay High Court (2019-01-28)
• THE PRINCIPLE COMMISSIONER OF INCOME TAX-8 v. MOTILAL R. TODI — Bombay High Court (2019-01-28)
• THE PR.COMMISSIONER OF INCOME TAX-9 v. M/S.GAMPLUS JEWELLERY (I) LTD — Bombay High Court (2019-01-28)
• PR.COMMISSIONER OF INCOME TAX-11 v. RUSTOMJEE BUILDCON PVT.LTD. — Bombay High Court (2019-01-28)
• PRINCIPAL COMMISSIONER OF INCOME TAX-9 v. M/S. FAMILY INVESTMENT PVT LTD — Bombay High Court (2019-01-28)
• PRINCIPAL COMMISSIONER OF INCOME TAX-CENTRAL-I v. JITENDRA M. DOSHI — Bombay High Court (2019-01-28)
• PANKAJ INVESTMENTS v. ADDITIONAL COMMISSIONER OF INCOME TAX - 16(3) — Bombay High Court (2019-01-28)
• COMMISSIONER OF INCOME TAX (TDS)-2 v. THE BARODA RAYON CORPORATION LTD. — Bombay High Court (2019-01-28)
• PR. COMMISSIONER OF INCOME-TAX - CENTRAL - 1 v. ROLTA SHARES AND STOCKS P. LTD. — Bombay High Court (2019-01-28)