ANUJA PRABHUDESSAI, ANOOP V. MOHTA

64 recorded High Court judgment(s) · 2014–2017

Courts

Disposal nature

Recent judgments

• NIRMAN REALTORS AND DEVELOPERS LTD. v. SLUM REHABILITATION AUTHORITY AND 4 ORS — Bombay High Court (2017-09-27)
• RELIANCE INDUSTRIES LTD v. THE UNION OF INDIA AND 2 ORS — Bombay High Court (2017-08-22)
• THE COMMISSIONER OF CUSTOMS(IMPORT),MUM v. M/S M.B. SALES CORPORATION — Bombay High Court (2017-08-03)
• the commissione rof customs(general) mum v. m/s hardwar trading corporation — Bombay High Court (2017-08-03)
• THE COMMISSIONER OF CUSTOMS(IMPORT),MUM v. GRAUER AND WEIL (INDIA) LTD — Bombay High Court (2017-08-03)
• THE COMMISSIONER OF CUSTOMS (EXPORT) v. GLOBAL EXIM — Bombay High Court (2017-08-03)
• THE COMMISSIONER OF CUSTOMS (IMPORT) v. JAYSUM ENTERPRISE AND ORS . — Bombay High Court (2017-08-03)
• THE COMMISSIONER OF CUSTOMS (GENERAL) MUMBAI v. M/S. GIRISH TEXTILE INDUSTRIES — Bombay High Court (2017-08-03)
• KIM STEEL STRIPS PVT LTD. AND ANR v. THE COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS — Bombay High Court (2017-08-03)
• COMMISSIONER OF CUSTOMS (EXPORT) v. M/S GLOBAL EXIM — Bombay High Court (2017-08-03)