NITIN W. SAMBRE, S.C. DHARMADHIKARI

31 recorded High Court judgment(s) · 2015–2015

Courts

Disposal nature

Recent judgments

• M/S. K. SERA SERA LTD v. THE UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF FINANCE AND ORS — Bombay High Court (2015-02-13)
• THE COMMISSIONER OF SERVICE TAX-I v. AMBE INTERNATIONAL — Bombay High Court (2015-02-12)
• VARDHMAN YARNS AND THREADS LIMITED v. THE COMMISSIONER OF CUSTOMS (EXPORTS) — Bombay High Court (2015-02-12)
• MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD. v. COMMISSIONER OF CENTRAL EXCISE, PUNE III — Bombay High Court (2015-02-12)
• MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD. v. COMMISSIONER OF CENTRAL EXCISE, PUNE III — Bombay High Court (2015-02-12)
• KINGFISER AIRLINES LTD v. THE COMMISSIONER OF SERVICE TAX — Bombay High Court (2015-02-12)
• R.A. Zaidi v. Union of India — Bombay High Court (2015-02-12)
• M/S NATIONAL STEEL AND AGRO INDUSTRIES LTD. AND 1 ANR. v. STATE OF MAHARASHTRA AND 3 OTHERS — Bombay High Court (2015-02-12)
• ULTRATECH CEMENT LIMITED v. THE UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF FINANCE, DEPT OF REVENUE AND ORS — Bombay High Court (2015-02-11)
• M/S GHARDA CHEMICALS LTD v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-02-10)