LAWS(MAD)-2006-5-22

JAI ENTERPRISES Vs. COMMISSIONER OF CUSTOMS

Decided On May 23, 2006

JAI ENTERPRISES Appellant

V/S

COMMISSIONER OF CUSTOMS (APPEALS) CUSTOM HOUSE, NO.60 RAJAJI SALAI, CHENNAI - 600 001 Respondents

Referred Judgements :-

K NARASIMHIAH VS. H C SINGRI GOWDA [REFERRED TO]
KARNATAKA PUBLIC SERVICE COMMISSION VS. P S RAMAKRISHNA [REFERRED TO]
K BHASKARAN VS. SANKARAN VAIDHYAN BALAN [REFERRED TO]
B BHOORMAL TIRUPATI VS. ADDITIONAL COLLECTOR OF CUSTOMS CUSTOM HOUSE MADRAS [REFERRED TO]
OYATAPE FIBRES PVT LTD VS. COLLECTOR OF CUSTOMS CALCUTTA [REFERRED TO]
C D G RAO VS. ADDL SECY GOVT OF INDIA MINISTRY OF FINANCE [REFERRED TO]

JUDGEMENT

(1.) BY the consent of counsel on either side, the writ petition itself is taken up for final disposal.

(2.) THE short facts that are necessary for the disposal of the above writ petition are set out below:

(3.) A counter affidavit has been filed by the respondents, wherein it is stated as follows:

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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