REGENT COMPUTRONICS PVT. LTD.

M/S Yogi Petroleum Appellant

V/S

COMMISSIONER OF VAT Respondents

Referred Judgements :-

CIT VS. RAO THAKUR NARAYAN SINGH [REFERRED TO]
DHAKESHWARI COTTON MILLS LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
S S GADGIL VS. LAL AND CO [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
COMMISSIONER OF CUSTOMS VS. CANDID ENTERPRISES [REFERRED TO]
GRASIM INDUSTRIES LIMITED VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
BHAURAO DAGDU PARALKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
P P ABDULLA VS. COMPETENT AUTHORITY [REFERRED TO]
LARSEN AND TUBRO LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
GEO TECH FOUNDATIONS AND CONSTRUCTION VS. COMMNR OF CENTRAL EXCISE PUNE [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. KALVERT FOODS INDIA PVT LTD [REFERRED TO]
STATE OF PUNJAB & ORS. VS. M/S. SHREYANS INDUS LTD. ETC. [REFERRED TO]
ITD-ITD CEM JV VS. COMMISSIONER OF TRADE & TAXES [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. PHILIPS INDIA LTD [REFERRED TO]
HARJAS RAI MAKHIJA (D) THR. LRS. VS. PUSHPARANI JAIN & ANR. [REFERRED TO]
H.G. INTERNATIONAL VS. COMMISSIONER OF TRADE AND TAXES, DELHI [REFERRED TO]

JUDGEMENT

(1.) Subject matter and reliefs sought for in all the writ petitions being identical, those were heard together and are being disposed of by this common judgment and order.

(2.) We have heard Mr. Rafiq Dada, Mr. Vijaysinh Thorat and Mr. V. Sridharan, learned senior counsel for the petitioners; and Mr. H. S. Venegaonkar, learned counsel for the respondents in all the writ petitions.

(3.) For the sake of convenience, we have divided the bunch of cases into three groups; one argued by senior counsel Mr. Dada, the other by senior counsel Mr. Thorat and the last group by Mr. Sridharan, learned senior counsel.

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M/S YOGI PETROLEUM Vs. COMMISSIONER OF VAT

Referred Judgements :-

JUDGEMENT

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