REGENT COMPUTRONICS PVT. LTD.

Muneeswaran Appellant

V/S

CHIEF CONTROLLING REVENUE AUTHORITY Respondents

Referred Judgements :-

DAWSONS LTD. V. BONNIN [REFERRED TO]
R RAJALAKSHMI VS. REVENUE DIVISIONAL OFFICER [REFERRED TO]
A R NARAYANAN VS. SPECIAL DEPUTY COLLECTOR STAMPS [REFERRED TO]
EZHILARASI VS. INSPECTOR GENERAL OF REGISTRATION [REFERRED TO]
KK FLATS P LTD VS. INSPECTOR GENERAL OF REGISTRATION [REFERRED TO]
MOHALI CLUB MOHALI VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant challenging the order passed by the first respondent dated 13.01.2011 in proceedings Pa.Mu.No.47297/N4/2008.

(2.) The brief facts of appellant's case are as follows:

(3.) In the grounds of appeal, the following substantial questions of law have been raised:

Click here to view full judgment.

MUNEESWARAN Vs. CHIEF CONTROLLING REVENUE AUTHORITY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address