REGENT COMPUTRONICS PVT. LTD.

BALAJI DISTILLERIES LTD. Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

SYNTHETICS AND CHEMICALS LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MODI DISTILLERY:AJUDHIA DISTILLERY [REFERRED TO]
DECCAN SUGAR AND ABKARI COMPANY LIMITED VS. COMMISSIONER OF EXCISE A P [REFERRED TO]
GOVERNMENT OF HARYANA VS. HARYANA BREWERY LIMITED [REFERRED TO]
DECCAN SUGAR AND ABKARI CO.LTD. V. COMMISSIONER OF EXCISE [REFERRED TO]
COOPERATIVE CO. LTD. VS. STATE OF U. P. [REFERRED TO]

JUDGEMENT

(1.) THE prayer in W. P. Nos. 24 of 1995 and 2325 of 1997 is to declare G. O. Ms. No. 762/home, Prohibition and Excise (III) Department, dated 29. 06. 1990, as unconstitutional and void.

(2.) THE prayer in W. P. No. 52 of 1995 is to quash the orders of the third respondent in R. C. No. 237/94/a1, dated 17. 11. 1994.

(3.) THE prayer in W. P. No. 2324 of 1997 is to quash the orders of the third respondent in R. C. No. 3/96 A, dated 27. 12. 1996,

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BALAJI DISTILLERIES LTD Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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