REGENT COMPUTRONICS PVT. LTD.

RELIANCE INDUSTRIES LTD. Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF PUNJAB VS. SHEREYAS INDUSTRIES LTD. [REFERRED TO]
J.K. JUTE MILLS COMPANY LTD. VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAI RAMKRISHNA VS. STATE OF BIHAR IN BOTH THE APPEALLS [REFERRED TO]
PARI CHINNA KRISHNA MOORTHY S RAGHUNATHAM AND SONS VS. STATE OF ORISSAS:THE SALES TAX OFFICER GANJAM [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. HINDUSTAN MACHINE TOOLS LTD [REFERRED TO]
UJAGAR PRINTS II KWALITY SILK MILLS CO VS. UNION OF INDIA [REFERRED TO]
K M SHARMA VS. INCOME TAX OFFICER WARD 137 NEW DELHI [REFERRED TO]
R C TABACCO PVT LTD VS. UNION OF INDIA [REFERRED TO]
AVANI EXPORTS VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
ASSISTANT COMMISSIONER VS. LIS [REFERRED TO]
UNION OF INDIA & ANR VS. MOHIT MINERAL PVT LTD [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Civil Application No.14206 of 2018 is treated as the lead matter.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a Public Limited Company, engaged in the manufacture and sale of Petrochemicals, has prayed for the following reliefs;

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RELIANCE INDUSTRIES LTD. Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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