P. DEVADHAR, . MRIDULA BHATKAR

524 recorded High Court judgment(s) · 2010–2011

Courts

Disposal nature

Recent judgments

• M/S. TECHNOCRAFT INDUSTRIES (INDIA) LTD. v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2011-03-09)
• INDO COUNT INDUSTRIES LIMITED AND ANR. v. UNION OF INDIA AND 3 ORS. — Bombay High Court (2011-03-09)
• EUROTEX INDUSTRIES AND EXPORTS LTD. AND ANR. v. UNION OF INDIA AND 2 ORS. — Bombay High Court (2011-03-09)
• NAGREEK EXPORT LTD., AND ANR v. UNION OF INDIA AND ORS — Bombay High Court (2011-03-09)
• NAGREEK EXPORT LTD., AND ANR v. UNION OF INDIA AND ORS — Bombay High Court (2011-03-09)
• THE COMMISSIONER OF SALE TAX MUMBAI v. M/S. CADILA HEALTHCARE LTD. MUMBAI — Bombay High Court (2011-03-04)
• THE ADDL. COMMISSIONER OF SALES TAX VAT -III v. BUNGE INDIA PVT. LTD. — Bombay High Court (2011-03-04)
• PIRAMAL GLASS LIMITED v. THE UNION OF INDIA AND ORS — Bombay High Court (2011-03-03)
• COMMISSIONER OF CENTRAL EXCISE , PUNE II, PUNE v. M/S SULAKI CHEMICALS PVT. LTD. , RATNAGIRI — Bombay High Court (2011-03-03)
• J.J. POLY IMPEX PRIVATE LIMITED AND ANR. v. THE ASSISTANT COMMISSIONER OF CUSTOMS AND ANR. — Bombay High Court (2011-03-03)