LexP. DEVADHAR, H.L. GOKHALE
503 recorded High Court judgment(s) · 2002–2007
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 503 |
Disposal nature
| DISPOSED OFF | 316 |
| Disposed Off | 67 |
| Rule Made Absolute | 21 |
| DISPOSED AT ADMISSION STAGE | 18 |
| Allowed | 16 |
| Allowed To be withdrawn | 13 |
| JUDGEMENT | 13 |
| Dismissed | 12 |
Recent judgments
- BOMBAY ENVIRONMENTAL ACTION GROUP AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2007-01-12)
- BOMBAY ENVIRONMENTAL ACTION GROUP AND ANR v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2007-01-12)
- PRAMOD K. SHAH v. COMMISSIONER OF CUSTOM (EXPORT PROMOTION ) AND ANR. — Bombay High Court (2006-12-21)
- mahendra prasad tiwari v. the state of maharshtra and 7 ors — Bombay High Court (2006-12-21)
- THE COMMISSIOER OF INCOME TAX,CITY-II, MUMBAI. v. M/S KHATAU INDUSTRIES LTD — Bombay High Court (2006-12-20)
- SHANTILAL JAMNADAS TEXTILES PVT.LTD. v. THE UNION OF INDIA AND ORS. — Bombay High Court (2006-12-20)
- MERCUTY INDIA LTD. v. UNION OF INDIA and ORS. — Bombay High Court (2006-12-20)
- MANISH KALVADIYA v. UNION OF INDIA AND ORS. — Bombay High Court (2006-12-20)
- M/S. AUSTRALIA PACIFIC PROJECT HOLDINGS PTY LTD. v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2006-12-20)
- COMMISSIONER OF CUSTOMS AND ORS. v. MANISH H. KALVADIYA AND ORS — Bombay High Court (2006-12-20)