REGENT COMPUTRONICS PVT. LTD.

Pravinchandra A. Shah Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAJENDRA KUMAR SEHGAL VS. I.T.O. (DELHI HIGH COURT) [REFERRED TO]
PRINCIPAL COMMISSIONER OF INCOME TAX,NEW DELHI VERSUS MARUTI SUZUKI (INDIA) LIMITED [REFERRED TO]
CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
KAUSHALYABAI VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
SPICE ENTERTAINMENT LTD VS. COMMISSIONER OF SERVICE TAX [REFERRED TO]
SKY LIGHT HOSPITALITY LLP VS. ASSISTANT COMMISSIONER OF INCOME TAX [REFERRED TO]
SUMIT BALKRISHNA GUPTA VS. ASSTT. COMMISSIONER OF INCOME TAX [REFERRED TO]
SAVITA KAPILA VS. ASSISTANT COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) Since, the issue involved in this petition runs in a very narrow compass, learned Advocates for the parties, jointly, made a request to take-up the same for hearing and final disposal, at the admission stage.

(2.) RULE. Learned Advocate, Mr. Sangani, appearing with learned Advocate, Ms. Raval, waives service of rule for the Respondents.

(3.) The brief facts of the case, leading to the filing of this petition, are as under;

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PRAVINCHANDRA A. SHAH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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