V.C. DAGA, . S. RADHAKRISHNAN

579 recorded High Court judgment(s) · 1999–2008

Courts

Disposal nature

Recent judgments

• CLIFFORD CHANCE v. THE DEPIUTY COMMISSIONER OF INCOME TAX,CIRCLE-2(6) MUMBAI. — Bombay High Court (2008-12-19)
• THE C.I.T. MUMBAI CENTRAL IV, MUMBAI v. M/S. JIFFY TRADG. and INVES TMENT (P). LTD. — Bombay High Court (2008-12-18)
• THE COMMISSIONER OF INCOME TAX-21, MUMBAI v. M/S. JAY CONSTRUCTION CO. — Bombay High Court (2008-12-18)
• THE DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION), MUMBAI v. M/S R. LINERS LTD. — Bombay High Court (2008-12-18)
• THE COMMISSIONER OF INCOME TAX - 8, MUMBAI v. PARLE PET P. LTD.. — Bombay High Court (2008-12-17)
• THE COMMISSIONER OF INCOME TAX-8, MUMBAI v. PARLE PET PRIVATE LIMITED — Bombay High Court (2008-12-17)
• MUDRA ELECTRONICS LTD. v. DY. COMMISSIONER OF INCOME TAX — Bombay High Court (2008-12-16)
• THE COMMISSIONER OF INCOME TAX VI, MUMBAI v. M/S ARISTO REALTY DEVELOPERS LTD. , MUMBAI — Bombay High Court (2008-12-16)
• BOARD OF CONTROL FOR CRICKET IN INDIA , MUMBAI v. INCOME TAX OFFICER (EXEMPTION )-1 (1), MUMBAI — Bombay High Court (2008-12-16)
• THE COMMISSIONER OF INCOME TAX (CENTRAL- II), MUMBAI v. M/S WALCHAND HINDUSTAN LTD. , MUMBAI — Bombay High Court (2008-12-15)