REGENT COMPUTRONICS PVT. LTD.

Aneuser Busch Inbev India Limitied Appellant

V/S

Commissioner (Excise Respondents

Referred Judgements :-

FERD DAWSON CALVIN VS. JOHAN HENRY BROWNLOW CARR AND OTHERS (PRIVY COUNCIL) [REFERRED TO]
LLOYD AND ORS. VS. MCMAHON,[HOUSE OF LORDS] [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
FARID AHMED ABDUL SAMAD VS. MUNICIPAL CORPORATION OF CITY OF AHMEDABAD [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. L K RATNA [REFERRED TO]
UNION CARBIDE CORPORATION VS. UNION OF INDIA [REFERRED TO]
UNITED PLANTERS ASSOCIATION OF SOUTHERN INDIA VS. K G SANGAMESWARAN [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
POPCORN ENTERTAINMENT VS. CITY INDUSTRIAL DEVELOPMENT CORPN [REFERRED TO]
ASLAM MOHD MERCHANT VS. COMPETENT AUTHORITY [REFERRED TO]
ORYX FISHERIES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
L P DESAI VS. UOI [REFERRED TO]
GORKHA SECURITY SERVICES VS. GOVT. OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) This writ petition was originally filed challenging the order dated 05.08.2019 passed by the respondent no.1-Commissioner (Excise, Entertainment and Luxury Tax), Department of Excise, Government of NCT of Delhi, dismissing the application of the petitioner seeking stay of the operation of the order dated 16.07.2019 passed by the respondent no.3-Deputy Commissioner of Excise, Entertainment and Luxury Tax.

(2.) The respondent no.3 by the said order dated 16.07.2019, had blacklisted the petitioner for a period of three years under Rule 70 of the Delhi Excise Rules, 2010 (hereinafter referred to as "Rules").

(3.) By the order dated 03.09.2019, this Court taking cognizance of the submissions made by the learned counsel for the respondent no.1 that the Appeal pending before the respondent no.1 was listed for final hearing on 09.09.2019, adjourned the hearing of the petition to await the outcome of the said Appeal.

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ANEUSER BUSCH INBEV INDIA LIMITIED Vs. COMMISSIONER (EXCISE

Referred Judgements :-

JUDGEMENT

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