V.M. KANADE, . MRIDULA BHATKAR

26 recorded High Court judgment(s) · 2014–2016

Courts

Disposal nature

Recent judgments

• THE COMMISSIONER OF CENTRAL EXCISE, MUMBAI-V, MUMBAI. v. M/S. JYOTI PLASTIC WORKS PVT. LTD., MUMBAI. — Bombay High Court (2016-08-25)
• SHRI. ANAND BAPU PHADTARE AND ORS. v. THE DIVISIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS. — Bombay High Court (2016-08-25)
• THE UNION OF INDIA THRU THE COMMISSIONER OF CENTRAL EXCISE, THANE II, MUMBAI v. M/S CLASSIC STRIPES PVT. LTD. , THANE — Bombay High Court (2016-08-25)
• THE COMMISSIONER OF INCOME TAX , I PUNE v. APOORAV PROPERTIES AND ESTATES PVT LTD. — Bombay High Court (2016-08-25)
• THE UNION OF INDIA THRU THE COMMISSIONER OF CENTRAL EXCISE, THANE II, MUMBAI v. M/S CLASSIC STRIPES PVT. LTD. , THANE — Bombay High Court (2016-08-25)
• SHRI. ANAND BAPU PHADTARE AND ORS. v. THE DIVISIONAL COMMISSIONER, PUNE DIVISION, PUNE AND ORS. — Bombay High Court (2016-08-25)
• THE COMMISSIONER OF CENTRAL EXCISE, MUMBAI-V, MUMBAI. v. M/S. JYOTI PLASTIC WORKS PVT. LTD., MUMBAI. — Bombay High Court (2016-08-25)
• MRS. HASEENA D/O. ABUBAKER WAHEDNA W/O. YUSUF VAHEDNA v. THE MUNICIPAL CORPORATION OF GREATER BOMBAY — Bombay High Court (2016-08-25)
• THE COMMISSIONER OF INCOME TAX , I PUNE v. APOORVA PROPERTIES ESATES PVT. LTD. — Bombay High Court (2016-08-25)
• THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, MINISTRY OF HIGHER AND TECHNICAL EDUCATION v. PROF. KASAV RAMNATH PUNDALIK AND ORS — Bombay High Court (2016-02-24)