LexD.Y. CHANDRACHUD, P. DEVADHAR
34 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 34 |
Disposal nature
| Disposed Off | 19 |
| Dismissed | 6 |
| Rule Made Absolute | 6 |
| Transfer to other Court | 1 |
| OTHERS DISPOSED OFF | 1 |
| (unspecified) | 1 |
Recent judgments
- SHANTILAL MANAKCHAND LALWANI v. ASSESSING OFFICER AND TAX RECOVERY OFFICER AND ORS. — Bombay High Court (2010-07-26)
- SANTOSH ARJUN BHEKRE v. STATE OF MAHARASHTRA — Bombay High Court (2010-07-20)
- THE PHOENIX MILLS LIMITED v. THE UNION OF INDIA AND ORS. — Bombay High Court (2010-07-08)
- S.V.PATHAK AND COMPANY v. N.C.TEWARI AND COMPANY — Bombay High Court (2010-06-29)
- S.V.PATHAK AND COMPANY v. N.C.TEWARI AND COMPANY — Bombay High Court (2010-06-29)
- UNION OF INDIA v. ISPAT INDUSTRIES LIMITED AND ANR. — Bombay High Court (2010-04-29)
- ISPAT INDUSTRIES LTD. v. UNION OF INDIA AND ORS. — Bombay High Court (2010-04-29)
- SYMANTEE SOFTWARE INDIA PRIVATE LIMITED v. DEPUTY COMMISSIONER OF INCOME TAX AND ORS. — Bombay High Court (2010-04-26)
- ASHOKA BUILDCON LTD. v. ASST. COMMISSIONER OF INCOME TAX CIRCLE 2 AND ANR. — Bombay High Court (2010-04-23)
- ASHOK BUILDCON LTD. v. ASST. COMMISSIONER OF INCOME TAX CIRCLE 2 AND ANR. — Bombay High Court (2010-04-23)