N. PATEL, R.S. MOHITE

127 recorded High Court judgment(s) · 2002–2009

Courts

Bombay High Court

127

BAIL GRANTED / REJECTED(FOR APEAL)	45
OTHERS DISPOSED OFF	29
DELAY CONDONATED/REJECTED.	17
OTHER DISPOSED OFF	17
DISPOSED OFF	7
APPEAL DISMISSED AT ADMISSION STAGE	7
APPEAL DISMISSED/CONFIRMED	3
REJECTED FOR NOT REMOVING OFFICE OBJECTIONS	1

PROCTOR and GAMBLE INDIA LTD. v. THE C.I.T.B.C-V. — Bombay High Court (2009-03-18)
M/S.RICHARDSON HINDUSTAN LTD. v. THE C.I.T.B.C-V. — Bombay High Court (2009-03-18)
M/S. RICHARDSON HINDUSTANLTD. v. THE C.I.T.B.C-V. — Bombay High Court (2009-03-18)
PROCTOR and GAMBLE INDIA LTD. v. THE C.I.T.B.C-V. — Bombay High Court (2009-03-18)
THE CIT,BOMBAY CITY V, v. RICHARDSON HINDUSTAN LTD. — Bombay High Court (2009-03-18)
M/S. PROCTOR and GAMBLE PVT.LTD. v. THE C.I.T.B.C-V. — Bombay High Court (2009-03-18)
M/S. PROCTOR and GAMBLE INDIA LTD. v. THE C.I.T. B.C. V — Bombay High Court (2009-03-18)
CHANDUBHAI CHAGANBHAI SIDDHAPUR v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-01-25)
SUNIL VISHWANATH GAIKWAD and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2007-01-25)
UNION OF INDIA v. MOHAMMED HANIF MOHAMMAD YUSUF RAKOTWALA AND ANR. — Bombay High Court (2007-01-25)