REGENT COMPUTRONICS PVT. LTD.

Ravindra K. Joshi Appellant

V/S

Union Of India Through Under Secretary And Ors Respondents

Referred Judgements :-

B. PRABHAKAR RAO V. STATE OF A.P. [REFERRED TO]
CHANDRAKANT KRISHNARAO PRADHAN TULSIDAS KHIMJI AND COMPANY VS. JASJIT SINGH THE COLLECTOR OF CUSTOMS BOMBAYIN ALL PETITIONS :JASJIT SINGH THE COLLECTOR OF CUSTOMS BOMBAYIN ALL PETITIONS [REFERRED TO]
STATE OF KERALA VS. N M THOMAS [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
DHAN SINGH SUKHBIR SINGH EX CAPTAIN R S DHULL VS. STATE OF HARYANA [REFERRED TO]
D V BAKSHI VS. UNION OF INDIA [REFERRED TO]
FEDERATION OF CUSTOMS HOUSE AGENTS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
B P SHARMA VS. UNION OF INDIA [REFERRED TO]
GLOBAL ENERGY LTD VS. CENTRAL ELECTRICITY REGULATORY COMMISSION [REFERRED TO]

JUDGEMENT

(1.) All these petitions have been filed with the following identically worded prayers:

(2.) Since facts involved in all these petitions are more or less similar and the same involve common questions of law, all the petitions were heard together and are disposed of by this common judgement. For the sake of convenience, Special Civil Application No.6152 of 2010 is treated as the lead petition and reference is made to the facts as appearing in the said petition.

(3.) Before adverting to the facts of the present case, it may be necessary to refer to certain statutory provisions so as to understand the facts in proper perspective. Section 146 of the Customs Act, 1962 reads thus:

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RAVINDRA K JOSHI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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