REGENT COMPUTRONICS PVT. LTD.

Rajhans Impex Pvt Ltd Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

COLLECTOR OF CUSTOMS,BOMBAY VS. SNEHA SALES CORPORATION [REFERRED TO]
SIMPLEX INFRASTRUCTURE LTD. VS. UNION OF INDIA [REFERRED TO]
SHESHANK SEA FOODS PVT LIMITED KARNATAKA VS. UNION OF INDIA [REFERRED TO]
TITAN MEDICAL SYSTEMS PRIVATE LIMITED VS. COLLECTOR OF CUSTOMS NEW DELHI [REFERRED TO]
Joint Director General of Foreign Trade VS. IFGL Refractories Ltd [REFERRED TO]
COMMISSIONER OF CUSTOMS VS. RAJNARAYAN JWALAPRASAD [REFERRED TO]
PANOLI INTERMEDIATE (INDIA) PVT. LTD. VS. UNION OF INDIA AND ORS. [REFERRED TO]
C.C. (EXPORT PROMOTION) VS. KOATEX INFRASTRUCTURE LTD. [REFERRED TO]
MANGALI IMPEX LTD VS. UNION OF INDIA AND ORS [REFERRED TO]

JUDGEMENT

(1.) As all the three petitions are arising out of the same order which the same is challenged by the petitioners by filing separate petitions, the matters were heard together and they are being disposed of by this common judgment.

(2.) Considering the facts that the order challenged in the matters are similar, the facts of Special Civil Application No.12550 of 2017 are taken as lead matter.

(3.) By way of present petitions under Article 226 of the Constitution of India, the petitioners seek a writ of mandamus quashing and setting aside the Order No.MUN- CUSM-000-COM-030-16-17 issued by respondent No.2 confirming duty with interest and imposing penalty, with the following prayers:-

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RAJHANS IMPEX PVT LTD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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