REGENT COMPUTRONICS PVT. LTD.

A.K. International Appellant

V/S

UNION OF INDIA (UOI) Respondents

Referred Judgements :-

LANCASTER MOTOR CO. (LONDON)LTD. V. BREMITH LTD. [REFERRED TO]
HERRINGTON V. BRITISH RAILWAYS BOARD [REFERRED TO]
JAISRI SAHU VS. RAJDEWAN DUBEY [REFERRED TO]
AJANTHA TRANSPORTS PRIVATE LIMITED COIMBATORE KANAN MOTORS PRIVATE LIMITED KANAN MOTORS PRIVATE LIMITED VS. T V K TRANSPORTS PULAMPATTI COIMBATORE DISTRICT:A E A VEIRANA CHETTIAR:PRABHU TRANSPORTS PRIVATE LIMITED [REFERRED TO]
D NATARAJA MUDALIAR VS. STATE TRANSPORT AUTHORITY MADRAS [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
BHAGWAN SHUKLA S O SARABJIT SHUKLA VS. UNION OF INDIA [REFERRED TO]
PREM NATH SHARMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. NURUDDIN MALLICK [REFERRED TO]
ARNIT DAS VS. STATE OF BIHAR [REFERRED TO]
A ONE GRANITES VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
GOLDEN AHAR LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THESE four (4) Letters Patent Appeals involving similar questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) THE basic fact of the matter is being noticed from L.P.A. No. 610 of 2001. The appellant is a company incorporated under the Companies Act.

(3.) BEFORE proceeding to deal with the matter, we may notice that there exists a controversy as regard genuineness or otherwise of the letter dated 12 -10 -1994, which is annexed as Annexure - P/8 to LPA No. 610 of 2001 and it is in the following terms : -

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A.K. INTERNATIONAL Vs. UNION OF INDIA (UOI)

Referred Judgements :-

JUDGEMENT

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