REGENT COMPUTRONICS PVT. LTD.

Jai Mangal Rai Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CHANDER BHAN V. HOTI LAL GUPTA [REFERRED TO]
COMMISSIONER OF INCOME TAX MYSORE TRAVANCORE COCHIN AND COORG BANGALORE COMMISSIONER OF INCOME TAX BANGALORE VS. INDO MERCANTILE BANK LIMITED PANGAL VITTAL NAYAK AND CO LIMITED [REFERRED TO]
HARKISHAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
KUSH SAIGAL VS. M C MITTER [REFERRED TO]
HARYANA STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. HARYANA STATE COOPERATIVE LAND DEVELOPMENT BANKS EMPLOYEES UNION [REFERRED TO]
NAGAR PALIKA NIGAM VS. KRISHI UPAJ MANDI SAMITI [REFERRED TO]
STATE OF KERALA VS. B SIX HOLIDAY RESORTS P LTD [REFERRED TO]
ROHITASH KUMAR VS. OM PRAKASH SHARMA [REFERRED TO]
M V SHESHAGIRI VS. UNION OF INDIA AND ORS [REFERRED TO]

JUDGEMENT

(1.) By order dtd. 25/2/2019, a Division Bench of this Court referred these matters to a Larger Bench of three Judges, as the Division Bench felt that, on the issue in controversy in these writ petitions, different Division Benches of this Court had ruled differently.

(2.) We have heard Mr. Ankur Chhibber, learned Counsel for the petitioners, and Mr. Farman Ali, Mr. Ripudaman Bharadwaj, Mr. Subhash Tanwar and Mr. Manish Mohan, learned CGSC for the respondents, at length.

(3.) To our mind, the issue in controversy can be decided by a mere reference to the applicable Rule.

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JAI MANGAL RAI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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