REGENT COMPUTRONICS PVT. LTD.

NATHALAL MAGANLAL CHAUHAN Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

HARISHANKAR BAGLA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BOMBAY MUNICIPAL CORPORATION VS. DHONDU NARAYAN CHOWDHARY [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
MANGULAL CHUNILAL VS. MANILAL MAGANLAL [REFERRED TO]
GWALIOR RATON SILK MANUFACTURING WEAVING CO LIMITED VS. ASSTT COMMISSIONER OF SALES TAX [REFERRED TO]
SAHNI SILK MILLS PRIVATE LIMITED VS. EMPLOYEES STATE INSURANCE CORPORATION [REFERRED TO]
DEMOCRATIC BAR ASSOCIATION ALLAHABAD VS. HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]
RAGHUNATH VS. INDORE MUNICIPAL CORPN INDORE [REFERRED TO]
SIDHARTHA SARAWGI VS. BOARD OF TRUSTEES FOR THE PORT OF KOLKATA [REFERRED TO]
STATE OF BIHAR AND OTHERS ETC. VS. ANIL KUMAR AND OTHERS ETC. [REFERRED TO]

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Vinay Vishen and Mr.Chintan Dave, the learned AGP waive service of notice of rule for and on behalf of the State respondents.

(2.) Since the issues raised in both the writ-applications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(3.) For the sake of convenience, the Special Civil Application No.513 of 2020 is treated as the lead matter. By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs :

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NATHALAL MAGANLAL CHAUHAN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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