SHALINI PHANSALKAR-JOSHI, M.S. SANKLECHA

22 recorded High Court judgment(s) · 2016–2016

Courts

Disposal nature

Recent judgments

• M/S. M.G. SARAF (HUF) v. JIONT COMMISSIONER OF INCOME TAX SPECIAL RANGE 10 — Bombay High Court (2016-01-15)
• THE COMMISSIONER OF INCOME TAX -3 , MUMBAI v. KAMALA MANSION PVT. LTD. — Bombay High Court (2016-01-15)
• THE C.I.T.CENTRAL-II BOMBAY. v. M/S. MUKUND IRON and STEEL WORKS LTD. — Bombay High Court (2016-01-15)
• THE COMMISSIONER OF INCOME-TAx,MUM,CITY-16,MUM v. M/S BHANSALI AND CO — Bombay High Court (2016-01-15)
• THE C.I.T.B.C-VI. v. M/S. W.H. DEETH PVT.LTD. — Bombay High Court (2016-01-15)
• COMMISSIONER OF INCOME TAX, THANE-I v. EVEREST INDUSTRIES LTD — Bombay High Court (2016-01-15)
• BHARAT SANCHAR NIGAM LTD v. COMMISSIONER OF INCOME TAX - TDS — Bombay High Court (2016-01-15)
• THE DIRECTOR OF INCOME TAX (IT)-I v. M/S. CHINA NAVIGATION CO. LTD., — Bombay High Court (2016-01-15)
• THE C.I.T.CENTRAL-I. BOMBAY. v. M/S. ORKAY SILK MILLS LTD — Bombay High Court (2016-01-15)
• MR. M.G. SARAF v. JT. COMMISSIONER OF INCOME TAX SPECIAL RANGE 9 — Bombay High Court (2016-01-15)