SANTOSH BORA,S. C. DHARMADHIKARI

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

Courts

Disposal nature

Recent judgments

• V. S. DEMPO AND COMPANY PVT.LTD. v. THE ASST. COMMISSIONER OF INCOME TAX PANAJI — Bombay High Court (2008-08-26)
• V. S. DEMPO AND COMPANY PVT.LTD. v. THE ASST. COMMISSIONER OF INCOME TAX PANAJI — Bombay High Court (2008-08-26)
• SHRI BHAGIRATH P.GAONKAR AND ANR., v. SHRI VISHWAS S.GAONKAR AND 3 ORS., — Bombay High Court (2008-08-26)
• SMT.MIRA A.NAIK and ORS. v. DY.COMMISSIONER OF I.TAX and ORS. — Bombay High Court (2008-08-26)
• SHRI VINAYAK D.GAONKAR AND 4 ORS., v. STATE OF GOA THROUGH THE CHIEF SECRETARY and 11 ORS. — Bombay High Court (2008-08-26)
• MRS.ALEYAMA M.ALMEIDA v. STATE OF GOA and ORS. — Bombay High Court (2008-08-25)
• MRS. NANDITA SOHONI AND ANR., v. THE SECRETARY, DEPARTMENT OF HIGHER AND TECHNICAL EDUCATION AND 4 ORS., — Bombay High Court (2008-08-25)
• UNION OF INDIA THROUGH REGIONAL DIRECTOR MINISTRY OF CORPORATE AFFAIRS v. KRISHNA H. BAJAJ AND ANR., — Bombay High Court (2008-08-25)
• M/S. TIMBLO PRIVATE LIMITED v. M/S. TANGSHAN CITY SHENGTAI INDUSTRIAL COMPANY LIMITED — Bombay High Court (2008-08-25)
• ST. ANTHONY,S HIGH SCHOOL TRUST v. STATE OF GOA and ANR. — Bombay High Court (2008-08-25)