REGENT COMPUTRONICS PVT. LTD.

MADHAVIKUTTY, S. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

ISSAC V. ROBERTSON [REFERRED TO]
M.V. ELISABETH V. HARWAN INVESTMENT AND TRADING (P) LTD. [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAMMAD SWALLEH VS. THIRD ADDITIONAL DISTRICT JUDGE MEERUT [REFERRED TO]
M M THOMAS VS. STATE OF KERALA [REFERRED TO]
TRIVANDRUM CO OPERATIVE DISTRICT WHOLESALE SOCIETY VS. DY REGISTRAR OF CO OPERATIVE SOCIETIES TRIVANDRUM [REFERRED TO]
SOORYANATHAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Since the questions of law involved in all these revision petitions are identical, these petitions are clubbed, heard and disposed of by this common order.

(2.) Incidently, petitioner is also common in all these revision petitions.

(3.) These revision petitions pertain to the assessment years 1992-1993, 1993-1994 and 1994-1995.

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S MADHAVIKUTTY Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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