LexP. DEVADHAR, R.Y. GANOO
265 recorded High Court judgment(s) · 2012–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 265 |
Disposal nature
| DISPOSED OFF | 129 |
| Disposed Off | 43 |
| (unspecified) | 24 |
| Dismissed | 21 |
| Allowed To be withdrawn | 17 |
| WITHDRAWN | 11 |
| Rule Made Absolute | 7 |
| ABSOLUTE | 4 |
Recent judgments
- SHREE VENKATESH SHIPPING SERVICES PVT. LTD. v. UNION OF INDIA THROUGH THE SECRETARY MINISTRY OF LAW AND JUSTICE DEPT. OF LEGAL AFFAIRS — Bombay High Court (2012-09-10)
- SHREE VENKATESH SHIPPING SERVICES PVT. LTD. v. UNION OF INDIA THROUGH THE SECRETARYMINISTRY OF LAW AND JUSTICE DEPT. — Bombay High Court (2012-09-10)
- M/S. TATA MOTORS LIMITED v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF FINANCE, DEPT OF REVENUE AND ORS — Bombay High Court (2012-09-07)
- M/S. GENERAL MOTORS INDIA PRIVATE LIMITED v. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF FINANCE, DEPT OF REVENUE AND ORS — Bombay High Court (2012-09-07)
- THE ADDL. COMMISSIONER OF SALES TAX, VAT-I MUMBAI v. M/S GUPTA METALLICS AND POWER LTD — Bombay High Court (2012-08-17)
- THE ADDL. COMMISSIONER OF SALES TAX, VAT-I MUMBAI v. MS/. GUPTA METALLICS AND POWER LTD — Bombay High Court (2012-08-17)
- UNION OF INDIA v. N. MUTHUVEDI AND ANR — Bombay High Court (2012-08-17)
- M/S. RAJESH TRADING COMPANY, THROUGH PROP. SANTOSHKUMAR GOYAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-17)
- UNION OF INDIA v. VANDHARAJAN IYER GANESH — Bombay High Court (2012-08-17)
- UNION OF INDIA v. BONIFACE DSOUZA AND ANR — Bombay High Court (2012-08-17)