LexA.A. SAYED, S.C. DHARMADHIKARI
385 recorded High Court judgment(s) · 2014–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 385 |
Disposal nature
| DISPOSED OFF | 210 |
| DISMISSED | 72 |
| Disposed Off | 30 |
| ABSOLUTE | 28 |
| WITHDRAWN | 15 |
| Dismissed | 13 |
| Allowed To be withdrawn | 6 |
| (unspecified) | 4 |
Recent judgments
- THE PR. COMMISSIONER OF INCOME TAX - III, PUNE, v. LOKNETE BALASAHEB DESAI SAHAKARI SAKHAR KARKHANA LTD. — Bombay High Court (2016-10-19)
- THE PR. COMMISSIONER OF INCOME TAX - III, PUNE, v. LOKNETE BALASAHEB DESAI SAHAKARI SAKHAR KARKHANA LTD — Bombay High Court (2016-10-19)
- THE COMMISSIONER OF SALES TAX v. NEULIFE NUTRITION SYSTEM PVT. LTD — Bombay High Court (2016-05-06)
- THE COMMISSIONER OF SALES TAX v. NEULIFE NUTRITION SYSTEM — Bombay High Court (2016-05-06)
- SHRI. SWAPNIL CHANDRAKANT SUPEKAR v. UNIVERSITY GRANT COMMISSION, THROUGH CHAIRMAN AND ORS — Bombay High Court (2016-03-16)
- THE COMMISSIONER OF SALES TAX, MUMBAI v. M/S KILP NAIL CARE — Bombay High Court (2016-03-15)
- RASKAMAL FOOD AND FRUIT PVT. LTD. v. STATE OF MAHARASHTRA COMMISSIONER OF SALES TAX (MAHARSTRA) — Bombay High Court (2016-03-15)
- THE STATE OF MAHARASHTRA, THROUGH THE COMMISSIONER OF SALES TAX, MAHARASHTRA STATE v. M/S. KINGS FURNITURE WORKS — Bombay High Court (2016-03-15)
- NIRA PULP AND PAPER MILLS LTD. AND ANR. v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-03-15)
- RASKAMAL FOOD, AND FRUIT PVT. LTD. v. STATE OF MAHARASHTRA COMMISSIONER OF SALES TAX — Bombay High Court (2016-03-15)