REGENT COMPUTRONICS PVT. LTD.

DEEPAK NITRITE LTD Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF TAMIL NADU VS. M K KANDASWAMI [REFERRED TO]
HINDUSTAN BROWN BOVERI LIMITED ELECON ENGINEERING CO LIMITED VS. STATE OF GUJARAT [REFERRED TO]
STATE OF RAJASTHAN VS. GOPI KISHAN SEN [REFERRED TO]
HOTEL BALAJI VS. STATE OF ANDHARA PRADESH [REFERRED TO]
MATHURAM AGRAWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
NATHI DEVI VS. RADHA DEVI GUPTA [REFERRED TO]
NOWROJI N VAKIL AND CO VS. STATE OF GUJARAT [REFERRED TO]
MADHU SILICA PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
CHEMINOVA INDIA LIMITED VS. SALES TAX OFFICER [REFERRED TO]

JUDGEMENT

(1.) ALL these appeals arise out of common order dated March 30, 2009 made by the Gujarat Value Added Tax Tribunal (hereinafter referred to as, "the Tribunal") in Second Appeal Nos. 639, 640, 364, 746 of 2005, 206, 716 of 2007 and Revision Application No. 26 of 2007, respectively.

(2.) BOTH these tax appeals arise out of common judgment and order dated May 12, 2009 made by the Tribunal in Second Appeal Nos. 230 and 231 of 2005.

(3.) BOTH these appeals arise out of common order dated June 18, 2009 made by the Tribunal in Second Appeal Nos. 439 of 2003 and 1205 of 2002, respectively.

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DEEPAK NITRITE LTD Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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