REGENT COMPUTRONICS PVT. LTD.

Girishbhai Naranbhai Patel Huf Appellant

V/S

Inspecting Officer Respondents

Referred Judgements :-

CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
UNION OF INDIA VS. HINDUSTAN DEVELOPMENT CORPN LIMITED [REFERRED TO]
FATIMA MOHAMMAD AMIN VS. UNION OF INDIA [REFERRED TO]
RAJESH KUMAR VS. DY C I T [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
ASLAM MOHD MERCHANT VS. COMPETENT AUTHORITY [REFERRED TO]
COCA COLA INDIA INC VS. ADDITIONAL COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) This petition, under Article 226 of the Constitution of India, has been filed by the petitioner with a prayer that the show cause notice dated 15.01.2020 issued under Section 68H of the NDPS Act, 1995 and the letter dated 20.01.2020 be quashed and set aside.

(2.) The facts in brief are as under:

(3.) Mr. Mihir Joshi, learned Senior Counsel appearing with Mr. Paritosh Gupta, learned advocate for the petitioner has made the following submissions:

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GIRISHBHAI NARANBHAI PATEL HUF Vs. INSPECTING OFFICER

Referred Judgements :-

JUDGEMENT

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