M. S. KARNIK, A.S. OKA

27 recorded High Court judgment(s) · 2016–2019

Courts

Bombay High Court

Disposed Off	8
ABSOLUTE	7
Dismissed for non-complying conditional Order	2
By Transfer	2
WITHDRAWN	2
Dissmiss For Default/Non-Prosecution	1
DISPOSED OFF	1
Allowed To be withdrawn	1

MR. GANESH RAMASWAMI HARIJAN v. SLUM REHABILITATION AUTH. THRU HIGH POWER COMMITTEE AND ORS — Bombay High Court (2019-04-24)
SURAKSHA MAHILA BACHAT GAT v. THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY AND ORS. — Bombay High Court (2019-04-24)
MR. MANOJ GUPTA v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2019-04-24)
COMMISSIONER OF CENTRAL EXCISE, CUSTOM AND SERVICE TAX, VAPI v. SUN PHARMCEUTICAL INDUSTRIES LTD. — Bombay High Court (2019-04-24)
BHAGWAN NAMDEV GHADGE AND ORS. v. STATE OF MAHARASHTRA THROUGH THE GOVT. PLEADER AND ORS. — Bombay High Court (2019-04-24)
THE COMMISSIONER OF CENTRAL GST AND CENTRAL EXCISE, DAMAN COMMISSIONERATE v. SHREEJI ALUMINIUM PVT. LTD. — Bombay High Court (2019-04-24)
THE COMMISSIONER OF CGST AND CE,DAMAN COMMISSIONERATE(FORMERLY KNOWN AS SILVASSA-VAPI COMMISSIONERA v. M/S SUN PHARMCEUTICAL INDUSTRIES LTD. — Bombay High Court (2019-04-24)
COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND SERVICE TAX, VAPI v. BABHUBHAI KANJIBHAI PATLE — Bombay High Court (2019-04-24)
BASIL BARNES AND ANR v. THROUGH THE CHIEF SECRETARY OF MAHARASHTRA AND 12 ORS — Bombay High Court (2019-04-24)
THE COMMISSIONER OF CENTRAL EXCISE and SERVICE TAX v. GTL INFRASTRUCTURE LTD — Bombay High Court (2019-04-24)