REGENT COMPUTRONICS PVT. LTD.

R.J.Trading Co Appellant

V/S

Commissioner Of Cgst Respondents

Referred Judgements :-

PIONEER CORPORATION VS. UNION OF INDIA [REFERRED TO]
GOLDEN COTTON INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
VALERIUS INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
MAHENDRA KUMAR INDERMAL VS. DY. ASST. COMMR. (ST),VIJAYWADA [REFERRED TO]
INCOME TAX OFFICER I WARD DISTRICT VI CALCUTTA VS. LAKHMANI MEWAL DAS [REFERRED TO]
S GANGA SARAN AND SONS PRIVATE LIMITED CALCUTTA VS. INCOME TAX OFFICER [REFERRED TO]
GANESH YADAV VS. UNION OF INDIA AND ORS. [REFERRED TO]
G.B. INTERNATIONAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This is a writ petition instituted by an entity going by the name M/s R.J. Trading Co. [in short "RJT"] wherein, in effect, the reliefs sought are for issuance of the following directions.

(2.) Before we proceed to adjudicate the writ petition, it would be relevant to advert to certain facts, circumstances, as also assertions, made in the pleadings by the parties.

(3.) Rjt claims that it obtained registration with the GST department and was, accordingly, issued a registration certificate on 20.09.2020.

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R.J.TRADING CO Vs. COMMISSIONER OF CGST

Referred Judgements :-

JUDGEMENT

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