S. RADHAKRISHNAN, A.P. BHANGALE

60 recorded High Court judgment(s) · 2006–2008

Courts

Disposal nature

Recent judgments

• UNION OF INDIA v. PIYUSH SHAH — Bombay High Court (2008-06-06)
• ROCHEM SEPARATION SYSTEMS 9INDIA) PVT LTD v. THE UNION OF INDIA AND ORS — Bombay High Court (2008-06-06)
• VRANBHAI PURSHOTTAMDAS PATEL v. UNION OF INDIA — Bombay High Court (2008-06-06)
• THE COMMISSIONER OF CENTRAL EXCISE v. M/S. ARYAN PESTICIDES LTD. — Bombay High Court (2008-06-05)
• ASHOK S.KEWALRAMANI v. UNION OF INDIA and ANR. — Bombay High Court (2008-06-05)
• HARIYANA METALS and ALLOYS and ANR. v. UNION OF INDIA — Bombay High Court (2008-06-05)
• ANIL PANJUANI v. UNION OF INDIA and ORS. — Bombay High Court (2008-06-05)
• M/S.GAGAN TRADING CO. AND ANR. v. UNION OF INDIA AND ORS. — Bombay High Court (2008-06-05)
• THE COMMISSIONER OF CENTRAL EXCISE. MUMBAI-I. v. M/S. R.B. BAHUTULE — Bombay High Court (2008-06-05)
• S.P.JAIN v. UNION OF INDIA and ORS. — Bombay High Court (2008-06-05)