REGENT COMPUTRONICS PVT. LTD.

Siddharth Enterprises Appellant

V/S

NODAL OFFICER Respondents

Referred Judgements :-

MRF LTD. VS. ASSISTANT COMMISSIONER (ASSESSMENT) SALES TAX [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
U P BHOODAN YAGNA SAMITI U P VS. BRAJ KISHORE [REFERRED TO]
UNION OF INDIA VS. SUK SHA INTERNATIONAL AND NUTAN GEMS [REFERRED TO]
EICHER MOTORS LIMITED VS. UNION OF INDIA [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE PUNE VS. DAI ICHI KARKARIA LIMITED [REFERRED TO]
DISTRICT MINING OFFICER VS. TATA IRON AND STEEL CO [REFERRED TO]
INDSUR GLOBAL LTD. VS. UNION OF INDIA [REFERRED TO]
MACQUARIE BANK LIMITED VS. SHILPI CABLE TECHNOLOGIES LTD. [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in all the captioned writapplications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) Rule returnable forthwith in all the captioned writapplications. Mr.Soaham Joshi, the learned AGP waives service of notice of rule for and on behalf of the respondents nos.1 and 2 respectively.

(3.) For the sake of convenience, the Special Civil Application No.5758 of 2019 is treated as the lead matter. By this writapplication under Article 226 of the Constitution of India, the writ-applicant, a partnership firm, has prayed for the following reliefs :

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SIDDHARTH ENTERPRISES Vs. NODAL OFFICER

Referred Judgements :-

JUDGEMENT

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