REGENT COMPUTRONICS PVT. LTD.

UCO BANK Appellant

V/S

EMPLOYEES PROVIDENT FUND ORGANIZATION Respondents

Referred Judgements :-

BIPATHUMMA AND ORS. V. MARIAM BIBI [REFERRED TO]
BANK OF BARODA VERSUS STATE OF GUJARAT AND OTHERS [REFERRED TO]
BANK OF BARODA VERSUS COMMISSIONER OF SALES TAX,M.P.,INDORE [REFERRED TO]
KALUPUR COMMERCIAL CO-OPERATIVE BANK LIMITED VERSUS STATE OF GUJARAT [REFERRED TO]
KUMAON MOTOR OWNERS UNION LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
SARWAN SINGH VS. KASTURI LAL [REFERRED TO]
COMMISSIONER OF SALES TAX MADHYA PRADESH INDORE VS. RADHAKRISHAN [REFERRED TO]
ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
SOLIDAIRE INDIA LIMITED VS. FAIRGROWTH FINANCE SERVICES LIMITED [REFERRED TO]
CENTRAL BANK OF INDIA VS. STATE OF KERALA [REFERRED TO]
EMPLOYEES PROVIDENT FUND COMMISSIONER VS. O L OF ESSKAY PHARMACEUTICALS LIMITED [REFERRED TO]
KOTAK MAHINDRA BANK LTD. AND VS. U.O.I. [REFERRED TO]
THE ASSISTANT COMMISSIONER (CT) ANNA SALAI-III ASSESSMENT CIRCLE VS. THE INDIAN OVERSEAS BANK [REFERRED TO]
AUTHORISED OFFICER VS. EMPLOYEES' PROVIDENT FUND ORGANISATION [REFERRED TO]

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner- Bank has challenged the show cause notices dtd. 19/7/2018 and 17/8/2018 issued by the respondent No.1-Assistant Provident Fund Commissioner & Recovery Officer of Regional Office, Employees Provident Fund Organization for the recovery of Rs.18,66,697.00 and further prayed for refund of the said amount deposited by the petitioner without prejudice with interest.

(2.) The brief facts of the case are as under:

(3.) Learned Senior Advocate Mr.Gautam Joshi for the petitioner-Bank submitted that as per the provisions of Sec. 26E of the SARFAESI Act as amended with effect from 1/9/2006, the petitioner-Bank is entitled to receive the debts due in priority over all other debts and all revenues, taxes, cesses and all other rates payable to the Central Government or State Government or local authority.

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UCO BANK Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

Referred Judgements :-

JUDGEMENT

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