S.C. GUPTE, M.S. SANKLECHA

166 recorded High Court judgment(s) · 2014–2019

Courts

Disposal nature

Recent judgments

• M/S MAHINDRA AND MAHINDRA LIMITED (TRACTOR DIVISION), MUMBAI v. COMMISSIONER OF CENTRAL EXCISE , MUMBAI V, MUMBAI — Bombay High Court (2019-12-04)
• THE COMMISSIONER OF CENTRAL EXCISE , MUMBAI V. v. M/S MAHINDRA AND MAHINDRA LTD. (TRACTOR DN). — Bombay High Court (2019-12-04)
• m/s mahindtra and mahindra ltd (implements divisions)-nagpur v. commissioner of central excise — Bombay High Court (2019-12-04)
• SUPERMAX PERSONAL CARE PVT. LTD. v. THE UNION OF INDIA THROUGH THE SECRETARY AND ORS. — Bombay High Court (2019-08-09)
• JARDINE LLOYD THOMPSON INDIA PVT. LTD. v. THE UNION OF INDIA THROUGH THE MINISTRY OF FINANCE, DEPT. OF REVENUE AND ORS. — Bombay High Court (2019-08-09)
• INSTA EXHIBITIONS PVT. LTD. v. THE STATE OF MAHARASHTRA THRU GP AND ORS — Bombay High Court (2019-08-08)
• THE COMMISSIONER, CENTRAL EXCISE AND SERVICE TAX v. M/S. DONGARAI SANGARESHWAR SSK LTD. — Bombay High Court (2019-08-08)
• BLUE STAR LIMITED v. THE COMMISSIONER OF STATE TAX AND 2 ORS. — Bombay High Court (2019-08-08)
• H. D. ENTERPRISES v. THE STATE OF MAHARASHTRA AND 3 ORS — Bombay High Court (2019-08-08)
• THE COMMISSIONER OF CENTRAL EXCISE, PUNE-II ( NOW KNOWN AS COMMISSIONER OF CENTRAL EXCISE,KOLHAPUR. v. ,/S. PERFECT PRESSING AND OTHERS — Bombay High Court (2019-08-08)