LexK.K. TATED, V.C. DAGA
454 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 454 |
Disposal nature
| DISPOSED OFF | 293 |
| Disposed Off | 36 |
| Dismissed | 24 |
| Rule Made Absolute | 24 |
| WITHDRAWN | 19 |
| ABSOLUTE | 11 |
| Allowed To be withdrawn | 11 |
| DISMISSED | 9 |
Recent judgments
- M/S. NORTH WEST AIRLINES v. UNION OF INDIA AND ORS. — Bombay High Court (2010-08-09)
- BRITISH AIRWAYS PLC v. UNIION OF INDIA AND 4 ORS — Bombay High Court (2010-07-26)
- D.K.ENTERPRISES v. PIMPRI CHINCHWAD MUNICIPAL COUNCIL AND ORS. — Bombay High Court (2010-06-18)
- ALAGHUSIVA TEXTILES PVT. LTD. v. ENFORCEMENT COMMITTEE AND 4 ORS. — Bombay High Court (2010-05-07)
- M/S.SURESH CHAND AND SONS AND ORS. v. UNION OF INDIA AND ORS. — Bombay High Court (2010-05-07)
- ZAIN EXIM PVT. LTD. v. ENFORCEMENT COMMITTEE AND 4 ORS. — Bombay High Court (2010-05-07)
- MINAXI WEAVING MILLS PVT. LTD. v. ENFORCEMENT COMMITTEE AND 4 ORS. — Bombay High Court (2010-05-07)
- KAPADIA EXPORTS v. ENFORCEMENT COMMITTEE AND 4 ORS. — Bombay High Court (2010-05-07)
- CHANDIWALA EXPORTS v. ENFORCEMENT COMMITTEE AND 5 ORS. — Bombay High Court (2010-05-07)
- UNION OF INDIA AND ORS. v. SURESH CHAND AND SONS AND ORS. — Bombay High Court (2010-05-07)