LexD.Y. CHANDRACHUD, M.S. SANKLECHA
197 recorded High Court judgment(s) · 2012–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 197 |
Disposal nature
| Disposed Off | 57 |
| Dismissed | 50 |
| DISPOSED OFF | 41 |
| DISMISSED | 19 |
| Allowed | 11 |
| Rule Made Absolute | 7 |
| ABSOLUTE | 6 |
| Allowed To be withdrawn | 3 |
Recent judgments
- HEMENDRA RANCHHODDDAS MERCHANT v. DIRECTOR OF INCOME TAX (INVESTIGATION) AND 6 ORS. — Bombay High Court (2012-04-02)
- HEMENDRA RANCHHODDAS MERCHANT, M/S. SRIRAM MAINTENANCE SERVICES, v. DIRECTOR OF INCOME TAX (INVESTIGATION) — Bombay High Court (2012-04-02)
- HEMENDRA RANCHHODDAS MERCHANT v. DIRECTOR OF INCOME TAX (INVESTIGATION), MUMBAI AND 6 ORS. — Bombay High Court (2012-04-02)
- HEMENDRA RANCHHODDAS MERCHANT v. DIRECTOR OF INCOME TAX (INVESTIGAION) AND 6 ORS. — Bombay High Court (2012-04-02)
- HEMENDRA RANCHHODDAS MERCHANT v. DIRECTOR OF INCOME TAX (INVESTIGATION), MUMBAI AND 6 ORS. — Bombay High Court (2012-04-02)
- HEMENDRA RANCHHODDAS MERCHANT, PROPRIETOR OF M/S.SRIKRISHNA SECURITY SERVICES, v. DIRECTOR OF INCOME TAX (INVESTIGATION) AND 6 ORS., — Bombay High Court (2012-04-02)
- YOGESH MATHUR v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF FINANCE, DEDICATED LEGAL CELL AND ORS — Bombay High Court (2012-03-31)
- THE CIT,KOLHAPUR v. SHRI P.D.KULKARNI — Bombay High Court (2012-03-30)
- VIRESHKUMAR AND BROS. v. 1. THE COMMISSIONER OF CUSTOMS(IMPORT) — Bombay High Court (2012-03-30)
- THE CIT,BOMBAY v. TRUSTEES OF KASTURBAI WALCHAND CHARITABLE TRUSTBOMBAY — Bombay High Court (2012-03-30)