REGENT COMPUTRONICS PVT. LTD.

JAMEELA, PALAKKAD DISTRICT Appellant

V/S

STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, TRIVANDRUM Respondents

Referred Judgements :-

RIVADENEYTA RICARDO AGUSTIN V. GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI AND OTHERS [REFERRED TO]
RAMLA V. STATE OF KERALA [REFERRED TO]
NARENDRA PURSHOTAM UMRAO VIJYABEN PURSHOTAM UMRAO VS. B B GUJRAL:B B GUJRAL [REFERRED TO]
JAI SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
POONAM LATA VS. M L WADHAWAN [REFERRED TO]
BAL CHAND BANSAL BAL CHAND BANSAL VS. UNION OF INDIA [REFERRED TO]
DHARMENDRA SUGANCHAND CHELAWAT VS. UNION OF INDIA [REFERRED TO]
KAMARUNNISSA BADHRUNNISSA SITHY AYSHA KAMARUNNISSA BADHRUNNISSA SITHY AYSHA VS. UNION OF INDIA [REFERRED TO]
STATE OF TAMIL NADU VS. SENTHIL KUMAR [REFERRED TO]
SOPHIA GULAM MOHAMMAD BHAM VS. STATE OF MAHARASHTRA [REFERRED TO]
RADHAKRISHNAN PRABHAKARAN VS. STATE OF TAMIL NADU [REFERRED TO]
NANDOLI MOHAMED RAFEEQ VS. UNION OF INDIA [REFERRED TO]
RAJESH VASHDEV ADNANI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The orders passed by the learned Single Judge in O.P. No. 30228 of 1999 dated 5.1.2006 and the orders passed by the Tahsildar, Kollam in No. A4-6582/89 dated 27.10.1999 are the subject matters of this Writ Appeal.

(2.) The brief facts are:

(3.) Aggrieved by the said rectification order, the assessee had carried the matter in an appeal before the Revenue Divisional Officer. The same was dismissed on 30.6.1990. Aggrieved by the said order, a revision was filed before the District Collector who, by his order dated 10.6.1992, had allowed the appeal and had remanded the matter to the assessing authority to redo the matter in accordance with law. After such remand, the assessing authority/Tahsildar, Kollam has passed yet another order dated 20.7.1993.

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JAMEELA Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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