F.I. REBELLO, A.M. KHANWILKAR

24 recorded High Court judgment(s) · 2009–2009

Courts

Disposal nature

Recent judgments

• RAJ KUMAR SETH v. UNION OF INDIA AND ORS. — Bombay High Court (2009-10-08)
• THE COMMISSIONER OF CUSTOMS (PREVENTIVE) v. M/S. GRML EXPORTS LTD. — Bombay High Court (2009-10-08)
• COMMISSIONER OF CUSTOMS (P) MUMBAI. v. A.G.ROHRA and ANR. — Bombay High Court (2009-10-08)
• THE COMMISSIONER OF CENTRAL EXCISE THANE I v. M/S GOLD WOOD PLY INDUSTRIES PVT. LTD. — Bombay High Court (2009-10-07)
• M/S.BUSH INDIA LTD. v. UNION OF INDIA and ORS. — Bombay High Court (2009-10-07)
• BUSH (I) LTD. v. UNION OF INDIA andORS. — Bombay High Court (2009-10-07)
• BUSH I.LTD.and ANR. v. UNION OF INDIA AND ANR. — Bombay High Court (2009-10-07)
• THE COMMISSIONER OF CENTRAL EXCISE THANE I. v. SHRI JAGJIT SINGH PANJAWANI — Bombay High Court (2009-10-07)
• thcommissioner of central excise,mum-ii v. m/s inter continental industrie,mum — Bombay High Court (2009-10-07)
• BUSH INDIA LTD. v. UNION OF INDIA and ORS. — Bombay High Court (2009-10-07)