P. DEVADHAR, . RANJANA DESAI

394 recorded High Court judgment(s) · 2008–2010

Courts

Disposal nature

Recent judgments

• ANSUYA RAMESH MITHANI v. UNION OF INDIA — Bombay High Court (2010-04-28)
• GENOM BIOTECH PRIVATE LIMITED AND 3 OTHERS v. DIRECTOR OF INCOME TAX-I, (INVESTIGATION) AND 6 OTHERS — Bombay High Court (2009-05-07)
• SAILASH A. JOGANI and ANR. v. UNION OF INDIA and ORS. — Bombay High Court (2009-04-23)
• THE STATE OF MAHARASHTRA v. ASHOK RAMCHANDRA KORE AND ANR. — Bombay High Court (2009-04-16)
• M/S. HIKAL LTD. v. THE COMMISSIONER OF CENTRAL EXCISE , MUMBAI — Bombay High Court (2009-04-03)
• THE ADDL. COMMISSIONER OF SALES TAX, (VAAT) 2, MAHARAASHTRA STATE, MUMBAI. v. M/S. RAJESH METAL MANUFACTURING COMPANY, MUMBAI. — Bombay High Court (2009-04-01)
• COMMISSIONER OF CENTRAL EXCISE MUMBAI-II v. M/S. HBL POWER SYSTEMS LTD. — Bombay High Court (2009-04-01)
• MS. USHA B. AGARWAL v. THE COMMISSIONER OF CENTRAL EXCISE MUMBAI VII — Bombay High Court (2009-04-01)
• DAYALAL TEJRAJ JAIN v. THE UNION OF INDIA AND 2 ORS — Bombay High Court (2009-04-01)
• M/S. INDIAN OIL CORPORATION LTD. AND ANR. v. THE COMMISSIONER OF SALES TAX AND ANR. — Bombay High Court (2009-03-31)