REGENT COMPUTRONICS PVT. LTD.

AMARSINHJI STATIONERY IND LTD Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
COLLECTOR OF MONGHYR VS. KESHAV PRASAD GOENKA [REFERRED TO]
L HIRDAY NARAIN VS. INCOME TAX OFFICER BAREILLY [REFERRED TO]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED TO]
UTTARANCHAL FOREST DEVELOPMENT CORPORATION VS. JABAR SINGH [REFERRED TO]
SACHIN UDYOG NAGAR SAHAKARI MANDLI LIMITED VS. STATE OF GUJARAT [REFERRED TO]
MADHUSUDAN DHARSHIBHAI TANK VS. M ANWAR [REFERRED TO]
TATA CHEMICALS LIMITED VS. ADITYANA NAGAR PANCHAYAT [REFERRED TO]
DID FRENCHISEES ASSO VS. CHIEF GENERAL MANAGER [REFERRED TO]

JUDGEMENT

(1.) THIS petition filed under Articles 226/227 of the Constitution of India challenges the legality and validity of the order no. Stamp Duty AG/psc/39kha/804/81 dated 23-1-1995 passed by the respondent no. 2- Deputy Collector, Stamp Duty Valuation, Rajkot under Section 39 (b) of the Bombay Stamp Act,1958.

(2.) HEARD Mr. A. S. Vakil, learned Counsel for the petitioner and Mr. Pujari, learned AGP for the respondents.

(3.) AT the outset, learned AGP submitted that since statutory alternative remedy of appeal is available to the petitioner, the petition is liable to be dismissed.

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AMARSINHJI STATIONERY IND LTD Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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