REGENT COMPUTRONICS PVT. LTD.

Babulal Kanji Chauhan Appellant

V/S

GUJARAT MARITIME BOARD Respondents

Referred Judgements :-

COMMISSIONER OF INCOME TAX V. GUJARAT MARITIME BOARD [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
VIMAL KUMARI VS. STATE OF HARYANA [REFERRED TO]
HIGH COURT OF GUJARAT VS. GUJARAT KISHAN MAZDOOR PANCHAYAT [REFERRED TO]
UNION OF INDIA VS. V RAMAKRISHNAN [REFERRED TO]
PURSHOTTAM LAL DAS VS. STATE OF BIHAR [REFERRED TO]
BHANMATI TAPUBHAI MULIYA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following main reliefs:

(2.) FACTS necessary to be stated from the record of the petitions are as under:

(3.) MS . Sejal K. Mandavia, learned advocate for the respondent Board is not in a position to dispute the said issue involved in the present petitions.

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BABULAL KANJI CHAUHAN Vs. GUJARAT MARITIME BOARD

Referred Judgements :-

JUDGEMENT

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