H. BHATIA, . S. RADHAKRISHNAN

132 recorded High Court judgment(s) · 2005–2005

Courts

Disposal nature

Recent judgments

• M/S. PERFECT POLYMERS v. COMMISSIONER OF SALES TAX — Bombay High Court (2005-08-12)
• SEEMA VISHAL THADHANI v. THE ADDITIONAL COMMISSIONER OF SALES TAX (ADM) AND ANR. — Bombay High Court (2005-08-12)
• COMMISSIONER OF CUSTOMS (PREV) MUMBAI v. M/S JAL BHAGWATI INPEX PVT LTD AND ORS — Bombay High Court (2005-08-11)
• STAHE COMMISSIONER OF CENTRAL EXCIES,PUNE-1 v. TELCO LTD.,PIMPRI,PUNE. — Bombay High Court (2005-08-10)
• LORENZO BESTONSO v. THE UNION OF INDIA AND ORS — Bombay High Court (2005-08-10)
• RAJEEV SABHARWAL v. UNION OF INDIA AND ORS. — Bombay High Court (2005-08-10)
• M/S.I.P.PATEL AND CO. v. UNION OF INDIA AND ORS. — Bombay High Court (2005-08-10)
• M/S.SPECTRA COMBINE v. UNION OF INDIA AND ANR. — Bombay High Court (2005-08-10)
• THE COMM. OF CENTRAL EXCISE PUNE I COMMISSIONERATE v. M/S. BAJAJ AUTO LTD., AKURDI, PUNE — Bombay High Court (2005-08-10)
• THE COMMISSIONER OF CENTRAL EXCISE MUMBAI v. MRS. KUSUM ENGG. WORKS — Bombay High Court (2005-08-10)