REGENT COMPUTRONICS PVT. LTD.

Shankar Rudra Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

KARNATKA SUGAR WORKERS FEDERATION,BANGALORE V. STATE OF KARNATAKA [REFERRED TO]
CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
STATE OF BOMBAY VS. F N BALSARA [REFERRED TO]
MAHANT MOTI DAS MAHANT SHIA RAM DAS MAHANT NARAIN DAS MAHANT MAHABIR DAS MAHANT RAM KRISHNA DAS VS. S P SAHI THE STATE OF BIHAR THE PRESIDENT BIHAR STATE BOARD OF RELIGIOUS TRUSTS [REFERRED TO]
HAMDARD DAWAKHANA KALIPADA DEB LAKSHMAN SHRIPATI LTPURE ALIAS LAKSHMAN SHRI PATI IMPORE A B CHOUDHRI VS. UNION OF INDIA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
RANGA REDDY DISTRICT PRADESH PANCHAYAT RAJ DEPARTMENT HYDERABAD VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Himanshu Pal, learned Counsel for the appellant and Ms. Puja Banga, learned Brief Holder for the State of Uttarakhand.

(2.) This appeal is preferred against the order passed by the learned Single Judge in WPMS No.1904 of 2019 dtd. 3/7/2019 relegating the petitioner to avail the alternative efficacious remedy under Sec. 51 of the Uttarakhand Value Added Tax Act, 2005.

(3.) The appellant herein filed WPMS No.1904 of 2019 challenging the recovery notice dtd. 6/6/2019 whereby a sum of Rs.12,32,66,437.00 was directed to be recovered from the petitioner as arrears of land revenue.

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SHANKAR RUDRA Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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