S.C. DHARMADHIKARI, . . SHALINI PHANSALKAR-JOSHI

298 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• SURESH MANDHANA v. THE COMMISSIONER OF CUSTOMS(EXPORT PROMOTION) AND 2 ORS — Bombay High Court (2017-11-24)
• YOGESH NAVNITLAL PARIKH v. THE COMMISSIONER OF CUSTOMS (EXPORT PROMOTION) AND 2 ORS — Bombay High Court (2017-11-24)
• REEMA SHIVDASANI v. COMMISSIONER OF CUSTOMS (EXPORT PROMOTION) AND 2 OTHERS — Bombay High Court (2017-11-24)
• SAPAN CHAKRAVORTY v. COMMISSIONER OF CUSTOMS (EXPORT PROMOTION) AND 2 OTHERS — Bombay High Court (2017-11-24)
• MEHUL JAYANT PAREKH v. THE COMMISSIONER OF CUSTOMS(EXPORT PROMOTION) AND 2 ORS — Bombay High Court (2017-11-24)
• THE ADDITIONAL DIRECTOR GENERAL AND ORS. v. CLEARTRIP PRIVATE LIMITED AND ORS. — Bombay High Court (2017-11-10)
• KANTILAL G. KOTECHA v. ITO-8(2)(4) — Bombay High Court (2017-02-09)
• FLORITA BUILDCON PRIVATE LTD. v. FLORITA BUILDCON PRIVATE LTD. AND ORS. — Bombay High Court (2016-12-01)
• UTI MUTUAL FUND v. THE STATE OF MAHARASHTRA AND 3 OTHERS — Bombay High Court (2016-10-04)
• M/S. GHODAWAT ENERGY PVT. LTD. v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2016-10-04)