LexP. DEVADHAR, F.I. REBELLO
3,047 recorded High Court judgment(s) · 2000–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 3047 |
Disposal nature
| DISPOSED OFF | 2282 |
| ABSOLUTE | 379 |
| DISPOSED AT ADMISSION STAGE | 118 |
| Disposed Off | 112 |
| Dismissed | 50 |
| Rule Made Absolute | 21 |
| DISMISSED | 12 |
| Allowed | 10 |
Recent judgments
- THE COMMISSIONER OF INCOME-TAX-I-PUNE v. SANGAMNER BHAG S.S.K. LTD — Bombay High Court (2009-03-19)
- HER HIGHNESS PRAMILARAJE BHOSALE L/H LT.MAJ.GEN. H.H.SIRCHATRAPATI MAHARAJ v. C.W.T. PUNE. — Bombay High Court (2009-02-27)
- V. SUBRAMANIAN v. SLUM REHABILITATION AUTHORITY AND ORS. — Bombay High Court (2009-02-06)
- MEXIN MEDICAMANTS LTD, MUMBAI v. COMMISSIONER OF INCOME TAX,MUMBAI CENTRAL-I MUMBAI — Bombay High Court (2009-01-29)
- THE COMMISSIONER OF CENTRAL EXCISE, BELAPUR v. M/S PHILIPS INDIA LTD. — Bombay High Court (2008-12-17)
- THE COMMISSIONER OF CENTRAL EXCISE, MUMBAI-II v. M/S.GODREJ AND BOYCE MFG CO.LTD. — Bombay High Court (2008-12-17)
- thecommissoner of centrala excise-raigad v. m/s castrol india ltd — Bombay High Court (2008-12-17)
- BHARAT ELECTRONICS LTD. v. THE MEMBER SECRETARY SETU, MAHARASHTRA AND ANR. — Bombay High Court (2008-12-12)
- SHREE RAM COTTON PRESSING FACTORY PVT. LTD. v. BRIHAN MUMBAI MAHANAGARPALIKA — Bombay High Court (2008-11-19)
- SMT. NIRMALA UPADHYAY WIDOW OF LATE R.J. UPADHYAY v. UNION OF INDIA THROUGH SECRETARY TELECOMMUNICATION DEPT. NEW DELHI AND ORS. — Bombay High Court (2008-11-19)