D.K. DESHMUKH, V.C. DAGA

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

Courts

Disposal nature

Recent judgments

• THE COMMISSIONER OF INCOME-TAX-8,MUM v. ASIT C. MEHTA — Bombay High Court (2008-07-10)
• THE COMMISSIONER OF CENTRAL EXCISE , VAPI. v. M/S AMOLI ORGANIC LTD. — Bombay High Court (2008-07-10)
• COMMISSIONERO CENTRAL EXCISE AND CUSTOMS-VAPI v. NAXAPAR LAB (P) LTD — Bombay High Court (2008-07-10)
• ASTEROIDS TRADING AND INVESTMENTS PVT. LTD. v. THE DEPUTY COMMISSIONER AND ANOTHER — Bombay High Court (2008-07-10)
• THE COMMISSIONER OF INCOME TAX -1, MUMBAI. v. M/S INDEXPORT LTD. — Bombay High Court (2008-07-10)
• the commissioner of central excise-pune-ii v. m/s ballarpur industries ltd — Bombay High Court (2008-07-10)
• THE COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS, NASHIK v. M/S. GHANSHYAM TEXTILE — Bombay High Court (2008-07-10)
• THE COMMISSIONER OF CENTRAL EXCISE , VAPI v. MANISH DOSHI AND ANR. — Bombay High Court (2008-07-10)
• the commissionar of central excise-thane-ii v. m/s viraat ispat ltd — Bombay High Court (2008-07-10)
• THE COMMISSIONER OF CUSTOMS (IMPORT) v. NAVKAR ELECTR SYSTEM — Bombay High Court (2008-07-10)