G. S. KULKARNI, JITENDRA SHANTILAL JAIN

802 recorded High Court judgment(s) · 2023–2024

Courts

Disposal nature

Recent judgments

• CHAVAN MOTORS DIVISION INDIA PRIVATE LIMITED v. STATE OF MAHARASHTRA — Bombay High Court (2024-06-24)
• ASHOK DHAWAN v. SHAIKH BASHEED AND ORS — Bombay High Court (2024-02-07)
• MEGHNA MULCHAND MUNVER v. STATE OF MAHARASHTRA THROUGH PRIN. SECRETARY, FINANCE DEPT. AND ANR — Bombay High Court (2023-12-22)
• MASADA FRUITS AND VEGETABLES v. THE COMMISSIONER OF CUSTOMS AND ORS — Bombay High Court (2023-12-22)
• JUMBO DATES v. THE COMMISSIONER OF CUSTOMS (IMPORT) JAWAHARLAL NEHRU CUSTOMS HOUSE AND ORS — Bombay High Court (2023-12-21)
• LEYLA MAHMOODI THROUGH CA SANDIP KADAM v. THE ADDITIONAL COMMISSIONER OF CUSTOMS — Bombay High Court (2023-12-21)
• BHARAT UDYOG LIMITED AND ANR v. STATE OF MAHA. THR. DEPT. OF FINANCE AND ORS — Bombay High Court (2023-12-20)
• BHARAT UDYOG LTD AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-12-20)
• BHARAT UDYOG LTD AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-12-20)
• BHARAT UDYOG LTD. AND ANR v. THE STATE OF MAHARASHTRA THR MINISTRY OF FINANCE AND ORS — Bombay High Court (2023-12-20)