REGENT COMPUTRONICS PVT. LTD.

P.K. Bhanu Appellant

V/S

Additional Directorate Respondents

Referred Judgements :-

ABDULLA MOHAMMED PAGARKAR V. ABDULLA [REFERRED TO]
MUTHUSWAMI VS. STATE OF MADRAS [REFERRED TO]
PANGAMBAM KALANJOY SINGH VS. STATE OF MANIPUR [REFERRED TO]
PURAN S O RAM VS. STATE OF PUNJABI [REFERRED TO]
HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFERRED TO]
HAROOM HAJI ABDULLA VS. STATE OF MAHARASHTRA [REFERRED TO]
SEVANTILAL KARSONDAS MODI VS. STATE OF MAHARASHTRA [REFERRED TO]
RATTAN SINGH SHINGARA SINGH S O TEJA SINGH VS. STATE OF PUNJAB [REFERRED TO]
KORA GHASI VS. STATE OF ORISSA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE RAJAMUNDRY VS. DUNCAN AGRO INDUSTRIES LIMITED [REFERRED TO]
FRANCIS STANLY ALIAS STALIN VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU [REFERRED TO]
PRAKASH KUMAR ALIAS PRAKASH BHUTTO VS. STATE OF GUJARAT [REFERRED TO]
MOHTESHAM MOHD ISMAIL VS. SPL DIRECTOR ENFORCEMENT DIRECTORATE [REFERRED TO]
ROSHAN BEEVI VS. JOINT SECRETARY TO THE GOVERNMENT OF TAMIL NADU PUBLIC DEPARTMENT LAW AND ORDER [REFERRED TO]
J IBRAHIM VS. SPECIAL DIRECTOR ENFORCEMENT DIRECTORATE NEW DELHI [REFERRED TO]
ARCOT EXPORTS VS. DIRECTOR OF ENFORCEMENT NEW DELHI [REFERRED TO]
CHUNI LAL DWARKA NATH VS. HARTFORD FIRE INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. V.K. Sathiamurthy, Learned Counsel for the Appellant and Mr. Dhandapani, Learned Standing Counsel for the Respondent. The above appeal had been filed by one P.K. Bhanu (since deceased) challenging the order passed by the Appellate Tribunal for Foreign Exchange, New Delhi in appeal No. 321 of 1982 dated 4.9.2001, confirming the order dated 12.11.1982 passed by the Respondent herein, the adjudicating authority.

(2.) THE question of law which has been framed for consideration in the above appeal is as follows.

(3.) FOR the purpose of the answering the question of law framed, it is necessary to consider the facts of the case and the relevant facts are stated as hereunder:

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P.K. BHANU Vs. ADDITIONAL DIRECTORATE

Referred Judgements :-

JUDGEMENT

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