REGENT COMPUTRONICS PVT. LTD.

INDIAN RAYON Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

JAYANTILAL NARANBHAI SHAH & ORS. VS. DHOLKA MUNICIPALITY AND OTHERS [REFERRED TO]
SWADESHI COTTON MILLS CO LIMITED R J HOLLEY VS. STATE INDUSTRIAL TRIBUNAL U P:STATE OF UTTAR PRADESH [REFERRED TO]
THAROO MAL VS. PURAN CHAND PANDEY [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. KESORAM INDUSTRIES AND COTTON MILLS LIMITED DUNLOP INDIA LIMITED [REFERRED TO]
CULCUTTA GUJARAT EDUCATION SOCIETY VS. CALCUTTA MUNICIPAL CORPORATION [REFERRED TO]
PALANPUR KARIANA MERCHANTS VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) THE petitioner has challenged the amendment to Rule 4(1)(B) and Rule 9(6-A)(1)(2) of the Rules for levy of tax on buildings or lands or both within the limits of Veraval Patan Joint Municipality ('the Rules' for short).

(2.) FACTS leading to the present petition are as follows:

(3.) IN response to such representation, the petitioner was also granted personal hearing by the Municipality on 28.6.2004.

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INDIAN RAYON Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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