A.S. AGUIAR, . S. RADHAKRISHNAN

78 recorded High Court judgment(s) · 2005–2005

Courts

Disposal nature

Recent judgments

• THE C.I.T.BOMBAY CITY-IV, BOMBAY. v. M/S.PRESTRESS (I) P.LTD. MUMBAI — Bombay High Court (2005-07-04)
• UNION OF INDIA v. M/S. ASSET RECONSTRUCTION CO. (I) LTD. AND ORS. — Bombay High Court (2005-06-22)
• UNION OF INDIA v. M/S BRIGHT INSULATED WIRES — Bombay High Court (2005-06-22)
• M/S.VIJAY SILK HOUSE LTD. and ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2005-06-22)
• M/S MISTRY PRABHUDAS MANJI v. ASSTT. COLLR. OF CUSTOM andANR. — Bombay High Court (2005-06-22)
• THE C.I.T.B.C-IV. v. M/S.B.C.MODY EXPORT P.LTD. — Bombay High Court (2005-06-21)
• THE C.I.T.B.C-III. v. M/S. APPLIED ELECTRONICS LTD. — Bombay High Court (2005-06-21)
• THE C.I.T.CITY IV,MUMBAI. v. M/S.RAYMOND WOOLLEN MILLS LTD.,MUMBAI. — Bombay High Court (2005-06-21)
• THEC.I.T.B.C-V. v. M/S. HAWMILTON INDUSTRIESPVT.LTD. — Bombay High Court (2005-06-21)
• THE C.I.T.PUNE. v. JAWAHAR ENGINEERING P.LTD — Bombay High Court (2005-06-21)