SARANG VIJAYKUMAR KOTWAL, AKIL KURESHI

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

Courts

Disposal nature

Recent judgments

• MR. MANISH S/O. BAPURAO GANVIR v. SMT. SANGITA MANISHA GANVIR — Bombay High Court (2019-07-26)
• VODAFONE IDEA LIMITED v. THE DEPUTY COMMISSIONER OF INCOME TAX (TDS) AND 2 ORS — Bombay High Court (2019-06-21)
• SHRI. SATBIR SINGH THUKRAL v. SMT ANITA THUKRAL — Bombay High Court (2019-06-21)
• M/S JAINSON PRODUCTS v. THE COMMISSIONER OF SALES TAX, — Bombay High Court (2019-05-03)
• GE POWER SYSTEMS INDIA PVT. LTD. THROUGH ITS AUTHORISED SIGNATORY v. DY. COMMISSIONER OF SALES TAX AND ANR. — Bombay High Court (2019-05-03)
• HASMUKH LALJI GOGRI AND ANR v. COMMISSIONER OF INCOME TAX AND 14 ORS — Bombay High Court (2019-05-03)
• GABRIEL INDIA LIMITED v. ASSISTANT COMMISSIONER OF INCOME TAX 5 (1) — Bombay High Court (2019-05-03)
• SAR SENAPATI SANTAJI GHORPADE SUGAR FACTORY LTD. v. THE UNION OF INDIA THRU THE SECRETARY, MINISTRY OF LAW AND JUSTICE AND ORS — Bombay High Court (2019-05-03)
• GRAPHITE INDIA LTD v. COMMISSIONER OF SALES TAX MAHARASHTRA STATE — Bombay High Court (2019-05-03)
• PRAVIN RAMARAO MHATRE v. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND 3 ORS — Bombay High Court (2019-05-03)