LexR. I. CHAGLA, M.S. SANKLECHA
696 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 696 |
Disposal nature
| (unspecified) | 479 |
| WITHDRAWN | 64 |
| DISPOSED OFF | 40 |
| Dismissed | 39 |
| Disposed Off | 36 |
| DISMISSED | 20 |
| ABSOLUTE | 7 |
| Allowed | 4 |
Recent judgments
- PAMS INDUSTRIES v. THE COMMISSIONER OF CUSTOMS (APPEALS) — Bombay High Court (2019-03-15)
- PAMS INDUSTRIES v. THE COMMISSIONER OF CUSTOMS (APPEALS) — Bombay High Court (2019-03-15)
- AMBIKA TIMBER MART AND 2 OTHERS v. UNION OF INDIA, THROUGH SPECIAL DIRECTORATE OF ENFORCEMENT — Bombay High Court (2018-11-02)
- KANCHI MAHASWAMI PEETAROHANA SHATABDI MAHATSAVA TRUST v. UNION OF INDIA FOREIGNER DIVISION (FCRA WING) — Bombay High Court (2018-11-02)
- KANSOM EXPORTS AND 4 ORS v. UNION OF INDIA THROUGH SPECIAL DIRECTORATE OF ENFORCEMENT — Bombay High Court (2018-11-02)
- THE UNION OF INDIA THROUGH THE COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS-DAMAN COMMISSIONERATE v. M/S ROMA PASTICS PVT LTD — Bombay High Court (2018-11-02)
- BOMBAY DYEING AND MANUFACTURING CO. LTD. v. THE UNION OF INDIA THORUGH THE SECRETARY AND ORS. — Bombay High Court (2018-11-02)
- ARRROW ENGINEERS v. CCE THANE-II — Bombay High Court (2018-11-01)
- POONAM ROOFING PRODUCTS PRIVATE LIMITED v. THE COMMISSIONER OF CGST AND CENTRAL EXCISE PUNE-III — Bombay High Court (2018-11-01)
- SAMBHAV ROCKS INDIA PVT. LTD. THROUGH ATTORNEY SHRI. NIMESH SUCHDE v. THE UNION OF INDIA THROUGH JOINT SECRETARY AND ORS — Bombay High Court (2018-11-01)