S.J. KATHAWALLA, V.C. DAGA

298 recorded High Court judgment(s) · 2010–2010

Courts

Disposal nature

Recent judgments

• TAX RECOVERY OFFICER RANGE 8 (1) v. GOLDEN TOBACCO LIMITED (FORMELY KNOWN AS GTC INDUSTRIES LIMITED) AND ANR. — Bombay High Court (2010-08-31)
• UNION OF INDIA and ORS. v. M/S. K.AMISH KUMAR TRADING PVT. LTD. and ANR. — Bombay High Court (2010-08-18)
• THE JAMSHREE RANJITSINGHJEE SPINNING and WEAVING MIL v. THE ASSTT. COMMISSIONER and ORS. — Bombay High Court (2010-08-18)
• UNION OF INDIA v. M/S. V.K.INDUSTRIAL CORP. LTD., AND ANR. — Bombay High Court (2010-08-18)
• THE JAMSHREE RANJITSINGHJEE SPINNING and WEAVING MIL v. THE ASSTT. COMMISSIONER and ORS. — Bombay High Court (2010-08-18)
• THE COMMISSIONER OF CUSTOMS CONTAINER CELL v. P.I.L. MUMBAI PVT. LTD. — Bombay High Court (2010-08-17)
• D.S. KOTHARI HOSPITAL v. COMMISSIONER OF CUSTOMS (ACC) MUMBAI — Bombay High Court (2010-08-17)
• THE COMMISSIONE CENTRAL EXCIE,THANE-I v. M/S SUKRIMS SYNTHETICS PROCESSORS — Bombay High Court (2010-08-17)
• WELSPUN MAXSTEEL LTD. v. THE COMMISSIONER OF CENTRAL CENTRAL EXCISE AND COSTOMS RAIGAD — Bombay High Court (2010-08-17)
• RAMESH BABU PATEL and ANR v. THE COMMISSIONER OF EXCISE DADRA and NAGAR HAVELI andA — Bombay High Court (2010-08-17)