REGENT COMPUTRONICS PVT. LTD.

Abdul Hussain Saifuddin Hamid Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

J.K.BARDOLIA MILLS V. M.L.KHUNGER,DEPUTY COLLECTOR OF CENTRAL EXCISE AND CUSTOMS [REFERRED TO]
SHEIKH MOHAMMAD OMER VS. COLLECTOR OF CUSTOMS CALCUTTA [REFERRED TO]
ASSISTANT COLLECTOR OF CUSTOMS VS. CHARAN DAS MALHOTRA [REFERRED TO]
M A RASHEED VS. STATE OF KERALA [REFERRED TO]
GARG WOOLLEN MILLS PRIVATE LIMITED VS. ADDITIONAL COLLECTOR OF CUSTOMS NEW DELHI [REFERRED TO]
OM PRAKASH BHATIA VS. COMMISSIONER OF CUSTOMS NEW DELHI [REFERRED TO]
SHAIK JAMAL BASHA VS. GOVERNMENT OF INDIA NEW DELHI [REFERRED TO]
COMEX COMPANY VS. COLLECTOR OF CUSTOMS MADRAS I [REFERRED TO]
A SHAUD ALI VS. ADDITIONAL COLLECTOR OF CUSTOMS [REFERRED TO]
Nine Star Exports VS. Commissioner of Customs Ports [REFERRED TO]
BABOO RAM HARI CHAND VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs :

(2.) We may borrow the facts giving rise to this writ-application straightway from the facts recorded in the Order in Original passed by the Joint Commissioner, Customs, Ahmedabad. The noticee referred to herein under is the writ-applicant before us. We quote it as under :

(3.) The aforesaid led to issue a show-cause notice under Section 124 of the Customs Act, 1961, calling upon the writ-applicant to show-cause as to why :

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ABDUL HUSSAIN SAIFUDDIN HAMID Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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