REGENT COMPUTRONICS PVT. LTD.

Bhupatlal J. Sheth Appellant

V/S

INCOME TAX OFFICER Respondents

Referred Judgements :-

DIVL FOREST OFFICER KOTHAGUDEM VS. MADHUSUDHAN RAO [REFERRED TO]
CHAIRMAN D A RANI LAKSHMI BAI K G BANK VS. JAGDISH SHARAN VARSHNEY [REFERRED TO]
ASSISTANT COMMISSIONER COMMERCIAL TAX DEPARTMENT VS. SHUKLA AND BROTHERS [REFERRED TO]
KANWAR NATWAR SINGH VS. DIRECTOR OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) Rule; By consent Rule returnable forthwith. The Respondents waives service. At the instance and request of the advocates for both sides, the petition is taken up for final hearing.

(2.) The Petitioner now 77 years old, challenges:

(3.) The facts leading to this petition are as under:

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BHUPATLAL J. SHETH Vs. INCOME TAX OFFICER

Referred Judgements :-

JUDGEMENT

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