REGENT COMPUTRONICS PVT. LTD.

Mahavir Enterprise Appellant

V/S

Assistant Commissioner Of State Tax Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH AND ANOTHER VS. ANIL KUMAR RAMESH KUMAR CHANDRA GLASS WORKS AND ANOTHER [REFERRED TO]
ST. JOHNS TEACHERS TRAINING INSTITUTE VS. REGIONAL DIRECTOR,NATIONAL COUNCIL FOR TEACHER EDUCATION [REFERRED TO]
STATE OF NAGALAND VS. RATAN SINGH CONSTABLE 7873 [REFERRED TO]
REGISTRAR OF CO OPERATIVE SOCIETIES TRIVANDRUM VS. K KUNJABMU [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
AJAY CANU VS. UNION OF INDIA [REFERRED TO]
STANDERED CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
INDIAN CARDBOARD INDUSTRIES LIMITED VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a proprietary concern through its proprietor, has prayed for the following reliefs:

(2.) The facts giving rise to this writ application may be summarised as under:

(3.) Prima facie, it appears on plain reading of the impugned show cause notice that it is the case of the department that the writ applicant is involved in bogus billing transactions without any physical movement of the goods.

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MAHAVIR ENTERPRISE Vs. ASSISTANT COMMISSIONER OF STATE TAX

Referred Judgements :-

JUDGEMENT

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