REGENT COMPUTRONICS PVT. LTD.

Radha Textiles P. Ltd. Appellant

V/S

UNION OF INDIA AND OTHERS Respondents

Referred Judgements :-

COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
STATE TRADING CORPORATION OF INDIA LIMITED VS. COMMERCIAL TAX OFFICER:ASST SUPDT OF COMMERCIAL TAXES BIHAR:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. INCOME TAX OFFICER B I B WARD HYDERABAD [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI IN BOTH APPEALS VS. BIRLA COTTON SPINNING WEAVING MILLS DELHI IN BOTH THE APPEALS [REFERRED TO]
HEAVY ENGINEERING MAZDOOR UNION VS. STATE OF BIHAR [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
MOHAMMAD SHUJAT ALI SUNKARA RATTAIAH V MARKANDEYA M NAGENDER RAO VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN STATE OF MADHYA PRADESH STATE OF PUNJAB VS. UNION OF INDIA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
TULSIPUR SUGAR COMPANY LIMITED VS. NOTIFIED AREA COMMITTEE TULSIPUR [REFERRED TO]
RAMESHCHANDRA KACHARDAS PORWAL NARAYANDAS GOVINDDAS SHA MOTEEJEE VIRCHANDJI PRAVINCHANDRA KESHAVLAL M V MANJUNATH APPASAHEB BHARAMAPPA VANKUNDRE BASUDEO PRASAD BHAGWAN DAS G VS. STATE OF MAHARASHTRA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
M JHANGIR BHATUSHA VS. UNION OF INDIA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
VIDARBHA HOUSING BOARD VS. INCOME TAX OFFICER [REFERRED TO]

JUDGEMENT

(1.) THIS batch of writ petitions have been filed challenging Notification No. , dated January 8, 2002 and that the notification reads as follows:

(2.) THIS Notification shall come into force on 9th day of January, 2002.

(3.) IT is to be mentioned that in spite of the writ petitions being admitted as early as 2002 and notice issued and served, the Union of India, Ministry of Finance, Department of Revenue, which issued the notification under section 8A of the Customs Tariff Act, 1975 has not chosen to file a counter -affidavit refuting the plea taken in the writ petitions and further there is no explanation as to why the notification came to be issued and under what circumstances. It is at the instance of this court that certain clarifications were submitted by way of letter correspondence to show that the notification was placed before Parliament for its approval, which is the requirement of section 7 of the Customs Tariff Act, 1975. The original file was never produced before this court, even though specific orders were passed by this court from time to time to produce it. The orders dated November 19, 2012 and December 21, 2012 passed by this court read as under:

Click here to view full judgment.

RADHA TEXTILES P. LTD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address