REGENT COMPUTRONICS PVT. LTD.

Gujarat Ship Breakers Association Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. H ABDUL BAKHI AND BROS [REFERRED TO]
HINDUSTAN STEEL LIMITED VS. STATE OF ORISSA [REFERRED TO]
BOARD OF REVENUE VS. A M ANSARI [REFERRED TO]
GOVERNMENT MEDICAL STORE DEPOT GAUHATI VS. SUPERINTENDENT OF TAXES GAUHATI [REFERRED TO]
GOVERNMENT MEDICAL STORE DEPOT KARNAL VS. STATE OF HARYANA [REFERRED TO]
STATE OF PUNJAB VS. ASSESSING AUTHORITY CHANDIGARH [REFERRED TO]
STATE OF TAMIL NADU VS. BOARD OF TRUSTEE OF THE PORT OF MADRAS [REFERRED TO]
STATE OF PUNJAB VS. GUNO MAJRA CO OPERATIVE AGRICULTURE SERVICE SOCIETY LIMITED [REFERRED TO]
COMMISSIONER OF SALES TAX VS. SAI PUBLICATION FUND [REFERRED TO]
HOLANI AUTO LINKS PVT LTD VS. STATE OF MADHYA PRADESH [REFERRED TO]
MADRAS AND SOUTHERN MAHRATTA RY CO LTD VS. BEZWADA MUNICIPALITY [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. A.S. Vakil, learned Advocate for the appellant and Mr. K.K. Pujara, learned AGP appearing for respondents.

(2.) Being aggrieved and dissatisfied with the final judgement and order dated 13.03.2007 passed by the learned Single Judge of this Court in Special Civil Application No. 8601 of 1996, the appellant has preferred the present appeal under Clause 15 of the Letters Patent.

(3.) The appellant filed writ petition before the learned Single Judge assailing the order dated 12.7.93 passed in Adm -work -6A -Case -43/93 by the Collector, Bhavnagar, directing confiscation of 665 filled LPG cylinders and order dated 3.8.95 passed by the Joint Secretary, Food and Civil Supplies Department in Appeal Case No. 1093 -2649 -J/Appeal Application No. 451 of 1993, confirming the order passed by the Collector.

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GUJARAT SHIP BREAKERS ASSOCIATION Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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