REGENT COMPUTRONICS PVT. LTD.

SRI RAM SHYAM SHUKLA, SHATRUGHAN PRASAD SHUKLA, DIRECTOR OF SIKANDRABAD Appellant

V/S

ASSISTANT COLLECTOR, COLLECTION, TRADE TAX Respondents

Referred Judgements :-

SALOMEN V. SALOMEN AND CO. LTD. [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE COMPANY LTD. V. STATE OF BIHAR [REFERRED TO]
CALCUTTA CHROMOTYPE LTD. V. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
COMMISSIONER OF INCOME TAX MADRAS VS. MEENAKSHI MILLS LTD [REFERRED TO]
JUGGILAL KAMLAPAT VS. COMMISSIONER OF INCOME TAX U P [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE CHANDAN NAGAR WEST BENGAL VS. DUNLOP INDIA LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. RENUSAGAR POWER CO [REFERRED TO]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
SUBHRA MUKHERJEE VS. BHARAT COKING COAL LIMITED [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed for a writ of certiorari quashing the impugned recovery proceedings initiated against the petitioners under the U.P. Trade Tax Act.

(2.) Heard learned counsel for the parties.

(3.) The petitioners are the Directors of M/s Sikandrabad Chemicals Private Limited which is a limited liability Company. For the assessment year 1995-96 against the aforesaid Company under the Central Sales Tax Act a demand of Rs. 7,66,072/- was vised by the Assessing Officer and pursuant thereto the recovery proceedings were initiated against the petitioners.

Click here to view full judgment.

RAM SHYAM SHUKLA SHATRUGHAN PRASAD SHUKLA DIRECTOR OF SIKANDRABAD Vs. ASSISTANT COLLECTOR COLLECTION TRADE TAX

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address