V.C. DAGA, D.K. DESHMUKH

39 recorded High Court judgment(s) · 2008–2008

Courts

Disposal nature

Recent judgments

• VOLTAS LIMITED AND ANR. v. ADDITIONAL COLLECTOR AND COMPETENT AUTHORITY AND ORS. — Bombay High Court (2008-07-25)
• THE CONMMISSIONER OF CUSTOMS (IMOPORT) v. KAISER ELECTRONICS — Bombay High Court (2008-07-10)
• union of india and ors v. m/s burrogh welcome (i) ltd — Bombay High Court (2008-07-10)
• NEHAL TRADING AND INVESTMENTS PVT. LTD. v. THE DEPUTY COMMISSIONER AND ANOTHER — Bombay High Court (2008-07-10)
• THE COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS, RAIGAD COMMISSIONERATE v. M/S. HITKARI FIBRES LTD. — Bombay High Court (2008-07-10)
• MURAHAR INVESTMENTS AND TRADING CO. LTD. v. THE DEPUTY COMMISSIONER AND ANOTHER — Bombay High Court (2008-07-10)
• the commissioner of central excise and customs-daman v. m/s mukesh metal industries pvt ltd — Bombay High Court (2008-07-10)
• the commissioner of central excise,mum-iv v. leo outfits private limited and anr — Bombay High Court (2008-07-10)
• LAMBODAR INVESTMENTS AND TRADING CO. LTD. v. THE DEPUTY COMMISSIO0NER AND ANOTHER — Bombay High Court (2008-07-10)
• m/s stanlek engineering pvt ltd v. the commissioner of central excise mum-ii commissionerate — Bombay High Court (2008-07-10)