S.P. DESHMUKH, S.C. DHARMADHIKARI

176 recorded High Court judgment(s) · 2015–2015

Courts

Bombay High Court

176

DISPOSED OFF	84
Disposed Off	29
OTHERS DISPOSED OFF	25
DISMISSED	14
(unspecified)	10
Allowed To be withdrawn	6
Dismissed	5
Dissmiss For Default/Non-Prosecution	1

BUILDERS ASSOCIATION OF INDIA v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2015-04-30)
M/S. SHREE SHRIDHARKRUPA BUILDERS AND REALTORS PVT. LTD. v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2015-04-30)
M/S. PRIME PROPERTY DEVELOPMENT CORPORATION LTD. v. STATE OF MAHARASHTRA THROUGH MINISTRY OF FINANCE AND ANR. — Bombay High Court (2015-04-30)
CONFEDERATION OF REAL STATE DEVELOPERS ASSOCIATIONS OF INDIA v. STATE OF MAHARASHTRA, THROUGH MINISTRY OF FINANCE AND ANR — Bombay High Court (2015-04-30)
the commissioner of customs (export) v. m/s reliance industries ltd — Bombay High Court (2015-03-13)
M/S. RALLIS INDIA LIMITED v. THE COMMISSIONER OF CENTRAL EXCISE — Bombay High Court (2015-03-12)
COMMISSIONER OF CENTRAL EXCISE v. DILIP CHHABRIA DESIGNS PVT LTD — Bombay High Court (2015-03-12)
SARTO ELECTRO EQUIPMENTS PVT. LTD. AND ANR. v. THE UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF FINANCE DEPT. OF REVENUE AND ORS. — Bombay High Court (2015-03-12)
CHARANJEET CHANDERPAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-03-11)
DHARINI NAGDA D/O NARENDRA NAGADA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-03-11)