REGENT COMPUTRONICS PVT. LTD.

CLASSIC MICROTECH PVT LTD Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RASHID AHMED VS. MUNICIPAL BOARD KAIRANA OPPOSITE PARTY; AND UNION OF INDIA AND STATE OF UTTAR PRADESH [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
UNION OF INDIA VS. T R VARNA [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
AMBICA METAL YARN MFG CO VS. SUPERINTENDENT CENTRAL EXCISE [REFERRED TO]
INDIAN RARE EARTHS LTD VS. COMMISSIONER OF CENTRAL EXCISE BBSR I [REFERRED TO]

JUDGEMENT

(1.) By this Special Civil Application, the petitioners have prayed for the following relief:

(2.) The case made out by the petitioners may be summed up thus:

(3.) The writ-petition is opposed by the respondent Nos. 2 and 3 by filing affidavit-in-reply and thereby denying the allegations made in the writ-petition. The defence of the respondent Nos. 2 and 3 may be summed up thus:

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CLASSIC MICROTECH PVT LTD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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