P. DEVADHAR, B. P. DHARMADHIKARI

169 recorded High Court judgment(s) · 2007–2010

Courts

Bombay High Court

169

Dispossed Off/Dismiss for Default	59
Dismissed/Rule Discharged	50
Withdrawn	27
Admitted/Allwd/Granted/Rule Absolute	23
Rejected at Admission Stage	9
Disposed-Off	1

COMMISSIONER OF CENTRAL EXCISE,NAGPUR v. M/S LLOYDS METALS and ENGG.LTD. and ANOR. — Bombay High Court (2010-09-03)
COMMISSIONER OF CENTRAL EXCISE,NAGPUR v. M/S LLOYDS METALS and ENGG LTD. and ANOR. — Bombay High Court (2010-09-03)
COMMISSIONER OF CENTRAL EXCISE, NAGPUR v. M/S LLOYDS METALS and ENGG. LTD. CHANDRAPUR and ANR — Bombay High Court (2010-09-03)
THE COMMISSIONER OF INCOME TAX-II v. KM MUBARAK — Bombay High Court (2010-09-03)
THE COMMISSIONER OF INCOME TAX-IV,NAGPUR v. NAGPUR ENGINEERING CO. LTD.NAGPUR — Bombay High Court (2010-09-03)
COMMISSIONER OF CENTRAL EXCISE, NAGPUR v. M/S SUNFLAG IRON AND STEEL CO. LTD. BHANDARA AND ANR — Bombay High Court (2010-09-03)
COMMISSIONER OF CENTRAL EXCISE,NAGPUR v. M/S LLYOD METALS and ENGG. LTD. and ANOR. — Bombay High Court (2010-09-03)
MOHD. RAMZAN ABDUL GANI v. BHARAT KUMAR RAMNIKLAL PAREKH and 2 ORS. WITH LRS. — Bombay High Court (2007-07-05)
KISHANCHAND CHAITHRAM HASRAJANI AND 4 ORS. v. TRILOCHAN SINGH MAKHAN SINGH AND ANOR. — Bombay High Court (2007-07-05)
RAJESHKUMAR KALADHARRAO GARODE v. STATE OF MAHA. THRU. SECTY. and 3 ORS. — Bombay High Court (2007-07-04)