NITIN JAMDAR, ABHAY AHUJA

493 recorded High Court judgment(s) · 2020–2023

Courts

Bombay High Court

493

Disposed Off	382
DISPOSED OFF	100
(unspecified)	3
Allowed To be withdrawn	2
DISMISSED	2
WITHDRAWN	1
Allowed	1
TRANSFERED TO APPELLATE SIDE	1

DARSHAN LALIT GANDHI v. UNION OF INDIA THROUGH THE DEPUTY SALT COMMISSIONER — Bombay High Court (2023-05-04)
TML DISTRIBUTION CO. LTD. v. THE DY. COMMISSIONER OF SALES TAX , PUNE AND ORS — Bombay High Court (2023-05-04)
DIRECT LOGISTICS AND EXPORTS CO. LTD v. UNION OF INDIA AND ORS — Bombay High Court (2023-05-03)
M/S. ROOTS GLOBAL PVT. LTD. THR. LALTI DAVE v. THE REGISTRAR DEBT RECOVERY TRIBUNAL 3 AND ANR — Bombay High Court (2023-05-03)
HITEN DHIRAJLAL SHETH v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-05-03)
M/S MANTRA GOLD v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2023-05-03)
TRU-SPRAG FEREEWHEELS PVT LTD. THR. OMKAR JOSHI(MANAGING DIRECTOR) v. UNION OF INDIA THR. SECRETARY DEPT. OF COMMERCE AND ORS — Bombay High Court (2023-05-02)
AXIS BANK LTD. THROUGH ITS AUTHORISED OFFICER SHARAD M. RUDRE v. THE DISTRICT MAGISTRATE AND DISTRICT COLLECTOR AND ORS — Bombay High Court (2023-05-02)
SHRI CHOTU LAL v. UNION OF INDIA THR THE SECRTARY MINISTRY OF LAW AND JUSTICE AND ANR — Bombay High Court (2023-05-02)
THE COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX v. YUSUF POONAWALA AND 5 ORS — Bombay High Court (2023-05-02)