LAWS(GJH)-2020-3-57

MANUBHAI AND SHAH LLP CHARTERED ACCOUNTANTS Vs. SECRETARY, INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA

Decided On March 13, 2020

MANUBHAI AND SHAH LLP CHARTERED ACCOUNTANTS Appellant

V/S

SECRETARY, INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA Respondents

Referred Judgements :-

KALYANJI MAVJI AND COMPANY VS. COMMISSIONER OF INCOME TAX WEST BENGAL II [REFERRED TO]
R K MALHOTRA ITO GROUP CIRCLE 11 1 AHMEDABAD VS. KASTURBHAI LALBHAI HUF [REFERRED TO]
COUNCIL OF INSTITUTE OF CHARTERED ACCOUNTANTS OF INIDA VS. MUKESH R SHAH FCA MUKESH R SHAH AND CO [REFERRED TO]

JUDGEMENT

(1.) By this petition under Article 226 of Constitution of India, the petitioner has prayed for the following relief(s):-

(2.) The brief facts of the case are as under:-

(3.) The co-ordinate bench of this Court (Coram: V. M. Pancholi, J.) passed the following order dated 15.02.2019:-

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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