A.P. BHANGALE, . S. RADHAKRISHNAN

68 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• NARENDER GOEL AND OTHRS v. UNION OF INDIA AND ANR — Bombay High Court (2008-06-06)
• M/S. MADHAV MGANLAL AND CO. v. UNION OF INDIA — Bombay High Court (2008-06-06)
• cental commissioner of central excise-pune v. m/s sterlite industries ltd — Bombay High Court (2008-06-06)
• the commissioner of central excise-thane v. the indian smelting and refining co ltd — Bombay High Court (2008-06-06)
• UNION OF INDIA v. LALIT K. GANDHI — Bombay High Court (2008-06-06)
• UNION OF INDIA v. M/S. VIMAL GEMS — Bombay High Court (2008-06-06)
• the commissioner central excise -raigad v. m/s vinati organics ltd — Bombay High Court (2008-06-05)
• ESSEL MINING AND INDUSTRIES LTD v. UNION OF INDIA AND ORS — Bombay High Court (2008-06-05)
• COMMISSIONER OF CENTRAL EXCISE, MUMBAI - II, MUMBAI v. M/S RELIANCE INFOCOMM LTD. — Bombay High Court (2008-06-05)
• the commissioner of central excise-vapi commissionerate v. m/s standard greases — Bombay High Court (2008-06-05)