REGENT COMPUTRONICS PVT. LTD.

State Of Gujarat Through Appellant

V/S

Gujarat Cycle Limited Respondents

Referred Judgements :-

UNION OF INDIA V. TATA YODOGAWA LTD. [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE, MADRAS V. A.MD. BILAL AND CO. [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
LANKA VENKATESWARLU VS. STATE OF A P [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) THIS is an application preferred for condonation of delay of 3531 days in filing the present Tax Appeal challenging the order dated 16th January 2003 passed in Revision Application No. 142 of 1997 by the Gujarat Sales Tax Tribunal, Ahmedabad.

(2.) IT is pleaded in the application by the applicant-State, thus :

(3.) ON thus having heard the learned AGP and on having consciously considered the materials on record, this application is not being entertained for the resasons to follow hereinafter.

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STATE OF GUJARAT THROUGH Vs. GUJARAT CYCLE LIMITED

Referred Judgements :-

JUDGEMENT

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