REGENT COMPUTRONICS PVT. LTD.

SUBHASH CHAND Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

UNION OF INDIA V. KHAZAN SINGH [REFERRED TO]
P BALAKOTAIAH A SURYAPRASAD RAO DHONDBA ARJUN VS. UNION OF INDIA [REFERRED TO]
H L MEHRA VS. UNION OF INDIA [REFERRED TO]
ASHA KAUL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF KARNATAKA VS. KRISHNAJI SRINIVAS KULKARNI [REFERRED TO]
STATE OF UTTARANCHAL VS. SIDHARTH SRIVASTAVA [REFERRED TO]
M T KHAN VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Rejoinder affidavit filed today is taken on record.

(2.) Heard Sri M.L. Rai, learned counsel for the petitioner and the learned Standing Counsel for the State-Respondents.

(3.) The petitioner in the writ petition is seeking quashing of the order dated 10.02.1998 and 08.05.2002 passed in proceedings under the Indian Stamp Act, 1899 (hereinafter referred to as the Act, 1899).

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SUBHASH CHAND Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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