M.S. SANKLECHA, S.C. GUPTE

167 recorded High Court judgment(s) · 2014–2019

Courts

Disposal nature

Recent judgments

• M/S MAHINDRA AND MAHINDRA LTD. (TRACTOR DIVISION) v. COMMISSIONER OF CENTRAL EXCISE , MUMBAI — Bombay High Court (2019-12-04)
• THE UNION OF INDIA THROUGH THE COMMISSIONER OF CENTRAL EXCISE AND CUSOTMS . VAPI v. M/S A1-AMIN EXPORTS (100 EOU) AND 3 ORS. — Bombay High Court (2019-12-04)
• mahindra and mahindra limited v. the commissioner of central excise-v,mum — Bombay High Court (2019-12-04)
• m/s mahindra and mahindra limied v. commissioner of central excise — Bombay High Court (2019-12-04)
• M/S MAHINDRA AND MAHINDRA LIMITED v. THE COMMISSIONER OF CENTRAL EXCISE ,MUMBAI V — Bombay High Court (2019-12-04)
• THE COMMISSIONER OF CENTRAL EXCISE , MUMBAI V v. M/S MAHINDRA AND MAHINDRA LTD. (TRACTOR DN) — Bombay High Court (2019-12-04)
• THE UNION OF INDIA THROUGH PRINCIPAL CHIEF MATERIALS MANAGER, CENTRAL RAILWAY , MUMBAI v. THE COMMISSIONER OF CUSTOMS( IMPORT-I) CONTRACT CELL, MUMBAI AND ANR — Bombay High Court (2019-08-09)
• TATA MOTORS LTD. v. UNION OF INDIA THRU THE MINISTRY OF FINANCE , DEPT. OF REVENUE, STATE TAX DIV. AND ORS. — Bombay High Court (2019-08-08)
• M/S AUTOLINE v. COMMISSIONER OF CENTRAL EXCISE — Bombay High Court (2019-08-08)
• TATA MOTORS LTD. v. UNION OF INDIA THRU THE MINISTRY OF FINANCE , DEPT. OF REVENUE, STATE TAZ DIV. AND ORS — Bombay High Court (2019-08-08)