REGENT COMPUTRONICS PVT. LTD.

RAJ PAL SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTARANCHAL VS. KHARAK SINGH [REFERRED TO]
ASSISTANT COMMISSIONER COMMERCIAL TAX DEPARTMENT VS. SHUKLA AND BROTHERS [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel for State- respondents.

(2.) Present petition has been filed for quashing the impugned orders dtd. 4/11/2009, 5/11/2009, 14/10/2020 and 18/4/2011 and for payment of consequential dues.

(3.) Counter and rejoinder affidavits have been exchanged. With the consent of learned counsel for the parties, writ petition is being decided at the admission stage itself.

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RAJ PAL SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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