P. DEVADHAR, R.M. LODHA

1,681 recorded High Court judgment(s) · 2004–2006

Courts

Bombay High Court

1681

DISPOSED OFF	992
DISPOSED AT ADMISSION STAGE	359
DISMISSED	118
Disposed Off	52
Allowed To be withdrawn	45
WITHDRAWN	39
Dismissed	38
Dissmiss For Default/Non-Prosecution	6

the commissioner of central excise,mum-ii v. m/s e.s. patanwala and anr — Bombay High Court (2006-05-05)
M/S.TEEJ IMPEX PVT.LTD. v. THE UNION OF INDIA AND ORS. — Bombay High Court (2006-05-05)
JINDAL AGRO INTERNATIONAL v. UNION OF INDIA and ORS. — Bombay High Court (2006-05-05)
ANDAGRO FOODS LTD. v. UNION OF INDIA and ORS. — Bombay High Court (2006-05-05)
M/S.ANJANI COMMERCIAL CORPN.LTD.and ANR. v. THE UNION OF INDIA and ORS. — Bombay High Court (2006-05-05)
GREAT EASTERN SHIPPING CO LTD. v. UNION OF INDIA and ORS. — Bombay High Court (2006-05-05)
BINA EXPORTS PVT.LTD.and ANR. v. THE UNION OF INDIA and ORS. — Bombay High Court (2006-05-05)
RIYAZ KURESHI v. UNION OF INDIA and ORS. — Bombay High Court (2006-05-05)
RUCHI WORLDWIDE LTD.and ANR v. UNION OF INDIA and ORS. — Bombay High Court (2006-05-05)
SMALL SCALE WIRE DRAWING UNITS and ASSOCIATION v. UNION OF INDIA and ANR — Bombay High Court (2006-05-05)