REGENT COMPUTRONICS PVT. LTD.

Ishwarbhai Narayanbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GRUNDY V. PINNIGER [REFERRED TO]
DAHEDA GROU SEVA SAHAKARI MANDALI LTD. V. AUTHORISED OFFICER [REFERRED TO]
MAHAVARINH NARAPATSINH JADEA V. SAURASHTRA UNIVERSITY AND ANRS [REFERRED TO]
COMMISSIONER OF AGRICULTURAL INCOME TAX WEST BENGAL VS. SASHEB CHANDRA MANDAL [REFERRED TO]
HIRALAL RATTANLAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
JINIA KEOTIN VS. KUMAR SITARAM MANJHI [REFERRED TO]
NASIRUDDIN VS. SITA RAM AGARWAL [REFERRED TO]
STATE OF BIHAR VS. KALIKA KUER alias KALIKA SINGH [REFERRED TO]
GOVERNMENT OF A P VS. ROAD ROLLERS OWNERS WELFARE ASSOCIATION [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
THAKORE SHANABHAI GEDALBHAI VS. STATE ELECTION COMMISSION [REFERRED TO]
EMPEROR VS. BENOARI LAL SARMA [REFERRED TO]
KARJIPURA (GODH) SEVA SAHAKARI MANDALI LIMITED VS. STATE OF GUJARAT [REFERRED TO]
VINESHKUMAR MAVJIBHAI PARMAR VS. DETHALI GOPALAK VIVIDH KARYAKARI SAHAKARI MANDALI LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in both the captioned appeals are the same and the challenge in both the appeals is also to a selfsame judgement passed by a learned Single Judge, those were taken up for hearing analogously and are being disposed of by this common judgement and order.

(2.) For the sake of convenience, the Letters Patent Appeal No.1821 of 2019 is treated as the lead matter.

(3.) This appeal is at the instance of unsuccessful writ applicants of a writ application and is directed against the judgement and order passed by a learned Single Judge of this Court dated 25 th November 2019, whereby the learned Single Judge declined to entertain the writ application filed by the writ applicants and rejected the same.

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ISHWARBHAI NARAYANBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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