REGENT COMPUTRONICS PVT. LTD.

STERLING AGRO INDUSTRIES LTD. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CHAND KOUR V. PARTAB SINGH [REFERRED TO]
BHARAT COKING COAL LIMITED V. JHARIA TALKIES AND COLD STORAGE (P) LTD. [REFERRED TO]
AMBICA INDUSTRIES V. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
MADANLAL JALAN V. MADANLAL [REFERRED TO]
RAJKUMAR SHIVHARE V. ASSISTANT DIRECTOR OF ENFORCEMENT,MUMBAI [REFERRED TO]
WEST COAST INGOTS (P) LTD. V. COMMISSIONER OF CENTRAL EXCISE,NEW DELHI [REFERRED TO]
NAVINCHANDRA N. MAJITHIA (SUPRA) AND SITA RAM SINGHANIA V. BANK OF TOKYO-MITSUBISHI LTD. AND ORS [REFERRED TO]
ELECTION COMMISSION INDIA VS. UNION OF INDIA [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
LT COL KHAJOOR SINGH VS. UNION OF INDIA [REFERRED TO]
COLLECTOR OF CUSTOMS CALCUTTA VS. EAST INDIA COMMERCIAL CO LTD [REFERRED TO]
NASIRUDDIN RAMAI VS. STATE TRANSPORT APPELLATE TRIBUNAL:STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. OSWAL WOOLLEN MILLS LTDOTHERS [REFERRED TO]
STATE OF RAJASTHAN VS. SWAIKA PROPERTIES [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. VINAY ENGINEERING ENTERPRISES PRIVATE LIMITED [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
C B I ANTI CORRUPTION BRANCH MUMBAI VS. NARAYAN DIWAKAR [REFERRED TO]
NAVINCHANDRA N MAJITHIA VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. ADANI EXPORT LIMITED [REFERRED TO]
NATIONAL TEXTILE CORPORATION LIMITED VS. HARIBOX SWALRAM [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
ALCHEMIST LIMITED VS. STATE BANK OF SIKKIM [REFERRED TO]
INDIAN INSTITUTE OF TECHNOLOGY VS. P C JAIN [REFERRED TO]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
BOMBAY SNUFF P LTD VS. UNION OF INDIA [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. UNION OF INDIA [REFERRED TO]
S S Jain and Co VS. Union of India [REFERRED TO]
DAMOMAL KAUSOMAL RAISINGHANI VS. UNION OF INDIA [REFERRED TO]
KISHORE RUNGTA VS. PUNJAB NATIONAL BANK [REFERRED TO]
BHAGAT SINGH BUGGA VS. DEWAN JAGBIR SAWHNEY [REFERRED TO]

JUDGEMENT

(1.) IN view of the similitude of the principal controversy pertaining to the jurisdiction of the High Court of Delhi being involved in these writ petitions, they were heard analogously and as the said issue is the only question of reference, it is being adverted to and dealt with by a singular order. For the sake of convenience, we shall adumbrate the facts in W.P.(C) No.6570/2010.

(2.) EXPRESSING doubt with regard to the correctness and soundness of the decision in New India Assurance Company Limited v. Union of India and others, AIR 2010 Delhi 43 (FB), a Division Bench thought it appropriate to refer the matter for reconsideration by a Full Bench and, accordingly, a Full Bench was constituted and the Full Bench thought it appropriate that the matter should be considered by a larger Bench and, accordingly, the larger Bench has been constituted and the matter has been placed before us for the aforesaid purpose.

(3.) BEING dissatisfied with the order passed by the revisional authority, the petitioner has invoked the inherent jurisdiction of this Court under Article 226 of the Constitution of India solely on the foundation that the revisional authority, namely, the office of the Joint Secretary to the Government of India, is in Delhi and, therefore, this Court has the territorial jurisdiction to deal with the lis in question. It is proponed in the petition that it is the Joint Secretary who is answerable to justify his order and, ergo, this Court can and should dwell upon the controversy. In the grounds enumerated in the writ petition, reliance has been placed on the decision rendered in New India Assurance Company Limited (supra).

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STERLING AGRO INDUSTRIES LTD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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