REGENT COMPUTRONICS PVT. LTD.

Pranit Hem Desai Appellant

V/S

ADDITIONAL DIRECTOR GENERAL And 1 other(s) Respondents

Referred Judgements :-

B. BALAKOTAIAH V. UNION OF INDIA [REFERRED TO]
MAHINDRA AND MAHINDRA LTD VS. COMMISSIONER OF CENTRAL EXCISE MUMBAI [REFERRED TO]
COMMISSIONER OF CUSTOMS,BANGALORE VS. KESAR MARBLE AND GRANITES [REFERRED TO]
CHAWLA TRADING CO. VS. COMMISSIONER OF CUSTOMS (EXPORT),NHAVA SHEVA [REFERRED TO]
AFZAL ULLAH VS. STATE OF UTTER PRADESH [REFERRED TO]
J K STEEL LIMITED VS. UNION OF INDIA [REFERRED TO]
CENTURY LAMINATING CO. LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Ankit Shah, the learned counsel waives service of notice of rule for and on behalf of the respondents.

(2.) Since the issues raised in all the captioned writ applications are the same and the parties are also the same, those were heard analogously and are being disposed of by this common judgement and order.

(3.) For the sake of convenience, the Special Civil Application No.9392 of 2019 is treated as the lead matter.

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PRANIT HEM DESAI Vs. ADDITIONAL DIRECTOR GENERAL

Referred Judgements :-

JUDGEMENT

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