REGENT COMPUTRONICS PVT. LTD.

EVEREST PUBLICITY Appellant

V/S

MUNICIPAL COMMISSIONER Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF DELHI VS. DELHI OUTDOOR ADVERTISERS ASSOCIATION [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
P NARAYANA BHAT VS. STATE OF TAMIL NADU [REFERRED TO]
NOVVA ADS VS. SECRETARY DEPTT OF MUNICIPAL ADMINISTRATION AND WATER SUPPLY [REFERRED TO]
OUTDOOR ADVERTISING OWNERS VS. K KAILASHNATH SUCCESSOR TOTHE OFFICER [REFERRED TO]
INFANT ADVERTISING PRIVATE LIMITED BANGALORE VS. BANGLORE CITY CORPORATION [REFERRED TO]

JUDGEMENT

(1.) In all these appeals as common questions of law are involved and a common judgment and order dated 15th January 2010 passed by the learned Single Judge is under challenge, they were heard together and are being disposed of by this common Judgment.

(2.) The questions involved in these cases are:

(3.) For determination of the issues, it is not necessary to discuss all the facts, except the relevant one as mentioned hereunder:

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EVEREST PUBLICITY Vs. MUNICIPAL COMMISSIONER

Referred Judgements :-

JUDGEMENT

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