REGENT COMPUTRONICS PVT. LTD.

Adjudicating Authority Appellant

V/S

Anuttam Academic Institutions Respondents

Referred Judgements :-

CHHATTISGARH STATE ELECTRICITY BOARD VS. CENTRAL ELECTRICITY REGULATORY COMMISSION [REFERRED TO]
SWAMINATHA VS. LAKSHMANAN [REFERRED TO]
MUTHIAH CHETTIAR VS. I.T. COMMISSIONER,MADRAS [REFERRED TO]
RAJA HARISH CHANDRA RAJ SINGH SINGH VS. DEPUTY LAND ACQUISITION OFFICER [REFERRED TO]
RAJA HARISH CHANDRA RAJ SINGH SINGH VS. DEPUTY LAND ACQUISITION OFFICER [REFERRED TO]
ASSISTANT TRANSPORT COMMISSIONER LUCKNOW VS. NAND SINGH [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE MADRAS VS. M M RUBBER AND CO TAMILNADU [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
COMMISSIONER OF INCOME TAX MADURAI VS. SARAVANA SPINNING MILLS PVT [REFERRED TO]
ASLAM MOHD MERCHANT VS. COMPETENT AUTHORITY [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE NEW DELHI VS. HARI CHAND SHRI GOPAL [REFERRED TO]
KANUBHAI M PATEL HUF VS. HIREN BHATT [REFERRED TO]
O A O A M MUTHIAH CHETTIAR VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
GOVERNMENT WOOD WORKS VS. STATE OF KERALA [REFERRED TO]
MURUGAPPA CHETTIAR VS. THIRUMALAI NADAR AND ORS. [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]

JUDGEMENT

(1.) For the sake of convenience, the judgment is divided into the following heads:

(2.) To determine the issue involved in this batch of cases, it would be necessary to briefly narrate the facts, which are common in all the matters. For the easy reference, this court proposes to discuss the facts in WP .No.35256 of 2019 as done by the learned Judge, which would run thus:

(3.) Similar orders were passed by the first appellant confirming the attachment orders passed by the second appellant in the references registered in respect of the other properties belonging to the respective respondent companies, on the same day i.e., on 26/8/2019 and also on 27/8/2019 and28/8/2019. Challenging the said orders passed by the first appellant, the respondents herein preferred 57 writ petitions before the Learned Judge.

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ADJUDICATING AUTHORITY Vs. ANUTTAM ACADEMIC INSTITUTIONS

Referred Judgements :-

JUDGEMENT

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