REGENT COMPUTRONICS PVT. LTD.

Hitesh Ratanlal Jain Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ATTORNEY GENERAL OF TRINIDAD AND TOBAGO V. GORDON GRANT AND CO. LTD. [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
BABURAM PRAKASH CHANDRA MAHESHWARI VS. ANTARIM ZILA PARISHAD NOW ZILA PARISHAD MUZAFFAMAGAR [REFERRED TO]
TITAGHUR PAPER MILLS COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
BHARATBHAI NARANBHAI VEGDA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr.Vimal A. Purohit for the petitioners and learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent No.1.

(2.) By this petition, under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs :

(3.) The brief facts of the case are that according to the petitioners, they are bona fide purchaser of the land (in question) by the registered sale deed executed in the year 2017.

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HITESH RATANLAL JAIN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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