A.M. KHANWILKAR, F.I. REBELLO

20 recorded High Court judgment(s) · 2009–2009

Courts

Disposal nature

Recent judgments

• THE COMMISSIONER OF CENTRAL EXCISE MUMBAI-II v. PEPSICO INDIA HOLDING CO. — Bombay High Court (2009-10-08)
• commissioner of customs(preventive new custom v. shri tayyab yunus khatri and ors — Bombay High Court (2009-10-08)
• THE COMMISSIONER OF CUSTOMS (IMPORT) v. M/S PASHUPATI TRADERS — Bombay High Court (2009-10-07)
• the commissioneof central-excise,thane-i v. m/s harileedla priocess house-kalyan — Bombay High Court (2009-10-07)
• M/S. RONAK DYEING LTD. v. THE COMMISSIONER OF CENTRAL EXCISE — Bombay High Court (2009-10-07)
• INDUSTRIAL SILRENTS and CHEMICALS P. LTD. and ANR. v. THE ASSTT. COLLECTOR and CUSTOMS and ORS. — Bombay High Court (2009-10-07)
• JAI PRAKASH STRIPS LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2009-10-07)
• NAVIN H. JAWA v. THE APPELLATE TRIBUNAL FOR FOREIGN EXCHANGE AND ORS. — Bombay High Court (2009-10-07)
• ARKEMA CATALYST INDIA PVT. LTD. v. THE UNION OF INDIA AND ANR. — Bombay High Court (2009-10-07)
• THE COMMISSIONER OF CENTRAL EXCISE , MUMBAI III, THANE v. M/S BOC INDIA LTD. — Bombay High Court (2009-10-07)