REGENT COMPUTRONICS PVT. LTD.

NESTLE INDIA LIMITED Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
KAVALAPPARA KOTTARATHIL KOCHUNNI ALIAS MOOPIL NAYAR RAVUNNIARATH UNNIMALU AMMA ALIAS DEVAKI AMMAL RAVUNNIARATH RAJAN MENON K C GOPALAN UNNI THATHUNNI NAIR P KOCHUNNI RAJA VS. STATE OF MADRAS [REFERRED TO]
COCHIN STATE POWER AND LIGHT CORPO RATION LIMITED VS. STATE OF KERALA [REFERRED TO]
BOOL CHAND VS. CHANCELLOR KURUKSHETRA UNIVERSITY [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. SHIV SHANKER [REFERRED TO]
ASHOKA MARKETING LIMITED SAHU JAIN SERVICES LIMITED K B PARSAI BENNETT COLEMAN AND COMPANY LIMITED VS. PUNJAB NATIONAL BANK:PUNJAB NATIONAL BANK:UNION OF INDIA:LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
VINOD KRISHNA KAUL INDIAN POLICE SERVICE RETIRED VS. UNION OF INDIA [REFERRED TO]
ISPAT INDUSTRIES LTD VS. COMMISSIONER OF CUSTOMS MUMBAI [REFERRED TO]
JEEWAN KUMAR RAUT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ICICI BANK LIMITED VS. OFFICIAL LIQUIDATOR OF APS STAR INDUSTRIES LTD [REFERRED TO]

JUDGEMENT

(1.) By way of the present writ petition under Article 226 of the Constitution of India, the petitioners, inter alia, are seeking the following reliefs:-

(2.) The factual matrix unfolds as under:-

(3.) In this back drop, the neat legal issue which arises for consideration is whether there existed an apparent conflict between the two legislations namely, the PFA Act along with the PFA Rules and the IMS Act till their alignment and if such an inconsistency existed, whether it was possible for the petitioner company to follow both the legislations simultaneously.

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NESTLE INDIA LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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