REGENT COMPUTRONICS PVT. LTD.

Aziz Fakirmohamed Sumbhaniya Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

G-TECH INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
JINDAL DRUGS PVT. LTD. VS. UNION OF INDIA [REFERRED TO]
ISSARDAS DAULAT RAM VS. UNION OF INDIA [REFERRED TO]
J AND K CIGARETTES LTD. AND ORS. VS. COLLECTOR OF CENTRAL EXCISE AND ORS. [REFERRED TO]
SARAL WIRE CRAFT PVT. LTD. VS. COMMISSIONER CUSTOMS, CENTRAL EXCISE AND SERVICE TAX AND ORS. [REFERRED TO]
RAJKAMAL TEXTILE PRINTERY VS. UNION OF INDIA [REFERRED TO]
MANOJ KUMAR JHA VS. D.R.I. [REFERRED TO]
ARCL ORGANICS LTD. VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
D. JEWEL VS. COMMISSIONER OF CUSTOMS [REFERRED TO]
PHOENIX ARC PRIVATE LIMITED VS. VISHWA BHARATI VIDYA MANDIR [REFERRED TO]

JUDGEMENT

(1.) This group of matters since raise identical questions of law, they are being decided by a common order.

(2.) The facts are drawn from Special Civil Application No. 13091 of 2018 for the purpose of adjudication.

(3.) The petitioner herein is an Indian citizen and was working in Dubai since the year 2010 as an Agent for various companies like UNI Globe Tourism, Fardan Tourism LLC and Universal Holidays since the year 2010.

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AZIZ FAKIRMOHAMED SUMBHANIYA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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