REGENT COMPUTRONICS PVT. LTD.

BANDI RAMAPPA Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

VINDO J.AGARWAL VS. CHIEF OFFICER,MIRA-BHAYANDER MUNICIPAL COUNCIL AND OTHERS [REFERRED TO]
UNION OF INDIA VS. BHIM SEN WALAITI RAMT [REFERRED TO]
LAKHANLAL STATE OF ORISSA VS. STATE OF ORISSA:LAKHANLAL:SHRI AYODHYA PRASAD SHAH [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
NATIONAL HIGHWAY AUTHORITY OF INDIA VS. GANGA ENTERPRISES [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
RAJENDRA KUMAR VERMA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHANWARLAL VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) THE appellant herein has challenged the order dated 19. 2. 2008 passed by the learned Single Judge of this Court in W. P. 11067/07 (Excise) declining to interfere with various orders impugned therein passed by the respondents herein and to quash the said orders.

(2.) STATED in brief the facts are as under:

(3.) WE have heard the arguments of Sri V. Lakshinarayana, the learned counsel for the appellant and also Sri Gangadhar Sangolli, the learned additional Government Advocate for the respondents. The points that arise for our consideration are:

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BANDI RAMAPPA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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