S. RADHAKRISHNAN, H. BHATIA

111 recorded High Court judgment(s) · 2005–2007

Courts

Disposal nature

Recent judgments

• PARASMAL MANOHARMALL LODHA v. RANGANATH B. SOMANI AND 4 ORS. — Bombay High Court (2007-07-03)
• M/S AUGUSST CONSULTING (INDIA) PVT. v. UNION OF INDIA AND ORS — Bombay High Court (2005-08-31)
• M/S. TOP DETECTIVES AND SECURITY SERVICES LTD. v. DEPUTY COMMISSIONER OF INCOME TAX RANGE-8 (3) AND ANRS. — Bombay High Court (2005-08-12)
• M/S. TULSI CLEARING AND FORWARDING PVT. LTD. v. THE UNION OF INDIA AND ANR. — Bombay High Court (2005-08-11)
• THE COMMISSIONER OF CENTRAL EXCISE and CUSTOMS v. M/S. SHIVARATI TEXTILES PVT. LTD. — Bombay High Court (2005-08-11)
• MOHAMAD IBRAHIM v. UNION OF INDIA AND ORS. — Bombay High Court (2005-08-10)
• SUKHVINDER PAL KAUR v. THE UNION OF INDIA AND ORS — Bombay High Court (2005-08-10)
• GODREJ BOYCE MFG.CO.LTD. v. P.K.GUPTA I.T.O. and ORS. — Bombay High Court (2005-08-10)
• M/S. UDYOG ENTERPRISES v. THE UNION OF INDIA AND ANR. — Bombay High Court (2005-08-10)
• SHEETAL ENTERPRISES v. UNION OF INDIA AND ORS. — Bombay High Court (2005-08-09)